Madras High Court
Kovilpatti Sports Club vs The District Collector on 27 February, 2024
Author: G.Ilangovan
Bench: Sanjay V.Gangapurwala, G.Ilangovan
W.P(MD)No.8317 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.02.2024
CORAM :
THE HONOURABLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
and
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
W.P(MD)No.8317 of 2017
Kovilpatti Sports Club
Rep. by its President,
A.Jothi Dhanaraj,
69 B2, Valluvar Nagar,
Kadalayur Road,
Kovilpatti 628 501. ... Petitioner
Vs.
1.The District Collector
Thoothukudi District,
Thoothukudi.
2.The Commissioner
Kovilpatti Municipality,
Thoothukudi District.
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Page 1 of 6
W.P(MD)No.8317 of 2017
3.G.Kuppusamy Naidu Memorial Sports Trust,
Kovilpatti
through its Present Trustee Cum Secretary
K.Selvaraj,
S/o.Appasamy Naidu,
Elayarasanenthal Post,
Kovilpatti Taluk,
Tuticorin District. ... Respondents
PRAYER : Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus directing the respondents to put
the ground in old Survey Nos.656/2 and 656/3 corresponding to new
Survey Nos.397 and 398 in Kovilpatti Taluk, Thoothukudi District for
playing hockey and other sporting activities for the petitioner and
others.
For Petitioner : Mr.P.M.Vishnuvarthanan
For Respondents : Mr.T.Amjad Khan – for R1 & R2
Government Advocate
Mr.K.Govindarajan - for R3
for Mr.C.Mayilvahana Rajendran
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W.P(MD)No.8317 of 2017
ORDER
[Order of the Court was made by The Hon'ble CHIEF JUSTICE] We have heard Mr.P.M.Vishnuvarthanan, learned counsel for the petitioner, Mr.T.Amjad Khan, learned Government Advocate appearing for the respondents 1 and 2, Mr.K.Govindarajan, learned counsel representing Mr.C.Mayilvahana Rajendran, learned counsel appearing for the third respondent.
2. The learned counsel for the petitioner submits that the respondent No.3 Trust was maintaining a Hockey Ground and international matches were played on the said Hockey ground. The said area is known for producing good Hockey players. All of a sudden, the respondent No.3 stopped maintaining the said Hockey ground. They have closed down the said Hockey ground. The region is deprived of the Hockey ground to practice; so also, the matches are not held.
3. The respondent No.3 has filed an affidavit. It is stated that due to the financial constraints, the respondent No.3 is not in a position to maintain the Hockey stadium and ground. In a Peace ____________ https://www.mhc.tn.gov.in/judis Page 3 of 6 W.P(MD)No.8317 of 2017 Committee Meeting, the respondent No.3 agreed to hand over 5 acres of land to the Government of Tamil Nadu to construct the Hockey stadium and Gift Deed was also executed in favour of Government of Tamil Nadu on 29.12.2008. Therefore, it further states that the Government of Tamil Nadu constructed a Hockey stadium of international standard by spending Rs.7 crores and regular Hockey tournaments are conducted in the said Hockey stadium. Another Hockey stadium of international standard is also constructed by the National Engineering College, Kovilpatti. It is further stated that a Hockey ground is also situated in the Government land which is near to Pandavarmangalam.
4. The learned Government Advocate also submits that Hockey ground of international standard exits and the matches are regularly conducted. However, it is submitted that in the 5 acres of land donated by the respondent No.3 to the Government for construction of Hockey stadium, no construction has been carried out and the same is still vacant.
5. The Government of Tamil Nadu has to take a call about the construction activities of the Hockey stadium on the said land. The decision shall be taken by the Tamil Nadu Government ____________ https://www.mhc.tn.gov.in/judis Page 4 of 6 W.P(MD)No.8317 of 2017 accordingly, preferably, within a period of nine months from the date of receipt of a copy of this order.
6. Accordingly, the Writ Petition stands disposed of. No costs.
[S.V.G., C.J.] [G.I., J.]
27.02.2024
Index : Yes / No
Neutral Citation : Yes / No
RM
To
1.The District Collector
Thoothukudi District,
Thoothukudi.
2.The Commissioner
Kovilpatti Municipality,
Thoothukudi District.
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https://www.mhc.tn.gov.in/judis Page 5 of 6 W.P(MD)No.8317 of 2017 THE HONOURABLE CHIEF JUSTICE and G.ILANGOVAN, J.
RM W.P(MD)No.8317 of 2017 27.02.2024 ____________ https://www.mhc.tn.gov.in/judis Page 6 of 6