K.M.AKBAR ALI Vs. CHAIRMAN

JUDGEMENT

(1.) The petitioner has filed the above writ petition as a public interest litigation to direct the respondents 2 to 5 to consider his representation dated 13.12.2018 and consequently, to direct them to takeover the Ilayangudi Higher Secondary School, ILM Nursery and Primary School and the vacant land measuring an extent of 14 Acres and 41 Cents bearing in Survey Nos. 59/1 and 60/3 in Ilayangudi Town Panchayat, Ilayangudi Taluk, Sivagangai District, which are being managed by the Ilayangudi Muslim Educational Association under the Companies Act , 1913 as Registration No.3/1948-1949 and handover the same to the first respondent for further running of the above said School as well as for the welfare of the Muslims, within a stipulated time.

(2.) The petitioner appearing in person submitted that instead of granting the other reliefs sought for in the writ petition, it would be suffice to direct the fifth respondent to consider his representation, dated 13.12.2018, in accordance with law, within a time frame.

(3.) Ms.S.Srimathy, learned Special Government Pleader appearing for the respondents 2, 3 and 5, submitted that the fifth respondent may be directed to consider the petitioner's representation in accordance with law, within a time frame.