R. SIVASAMY Vs. DISTRICT COLLECTOR, COIMBATORE

JUDGEMENT

(1.) Heard Mr.R.Murali, learned counsel for petitioner and Ms.Sri Jayanthi, learned Special Government Pleader for respondents 1 to 3, assisted by an Officer from the Directorate of Rural Development, Chennai with the relevant files.

(2.) With consent of learned counsel on either side, the writ petition itself is taken up for final disposal.

(3.) The petitioner challenges an order passed by the 1 st respondent under Section 205 of the Tamil Nadu Panchayat Act, 1994 (for brevity 'the Act') removing him from the post of President of Thennamanallur Panchayat, Thondamuthur Panchayat Union, Coimbatore District.