HUMAN RIGHTS ASSOCIATION FOR PEACE Vs. DISTRICT COLLECTOR, REVENUE DIVISIONAL OFFICER, SUPERINTENDENT OF POLICE AND ASSISTANT COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENT DEPARTMENT

JUDGEMENT

(1.) The Petitioner is floating a Human Rights Association for Peace and claims to be a registered Association in Madurai District.

(2.) The prayer in the writ petition is for direction to the Respondents to remove the inscription of the term "Mudhal Nadu" in public office, Government buildings and temples at Vallanthur Village, Usilampatti Taluk of Madurai District pursuant to the proceedings dated 25/8/2009. Under the aforesaid communication, the second Respondent informed the learned Counsel appearing for the Petitioner that he has asked for a report from the Panchayat Union Commissioner, Chellampatti, regarding removal of the name "Mudhal Nadu" in Government buildings and as soon as the report is received, the same will beintimated to the Petitioner. Notwithstanding the same, the Petitioner has filed the present petition.

(3.) The matter was admitted on 7/6/2010. On notice from this Court, the second Respondent has filed acounter affidavit dated 18/8/2010. In the counter affidavit, it is claimed that the very same Petitioner filed PIL in W.P.(MD) No. 1812 of 2010 and this Court dismissed the writ petition stating that there is no public interest involved in such matters. The Petitioner has not disclosed the filing of the writ petition. It is also claimed that the civil suit did not result in any positive order as it was held that there was no suit of civil nature will lie under Section 9 of Code of Civil Procedure. It is also claimed that in the earlier writ petition in W.P.(MD) No. 4349 of 2009, the Petitioner only claimed to convene a Peace Committee and accordingly, a Peace Committee was convened on 1/6/2009 by the second Respondent and certain decisions were taken. So, the Petitioner cannot claim on a issue which does not even found maintenance before the Civil Court and the contentions raised in the affidavit are not legal and there is no case made out and the authorities have also ceased off the matter as disclosed in the counter affidavit pursuant to the Peace Committee Meeting.