B SELVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ALL these writ petitions are filed under Article 226 of the Constitution of India, challenging the order passed by the respondents. Considering the question of law involved in all these writ petitions, common order is being passed.

(2.) W.P.Nos.4235 and 4236 of 2008 have been filed, seeking an order in the nature of writ of certiorari, calling for the records relating to the G.O.Ms.No.418, Housing and Urban Development (UD4 (2)) Department, dated 31.12.2007 of the first respondent herein and quash the same.

(3.) ACCORDING to the respondents, since Rajiv Gandhi Memorial has got national importance, as a monument, which needs special protection, the District Collector had stated that any construction around the memorial would be detrimental to the memorial, having regard to the importance as a National monument.