DHARANI MUTHUKUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition has been filed seeking to quash the order passed by the first respondent in his proceedings in O.Mu.No. 9407/C3/2019,dated 12.6.2019 as illegal and consequently to direct the first respondent to permit the Petitioner to re-install the statue of Dr.Bhimarao Ramji Ambedkar at Adi Dravidar Colony, Sudaroli Nagar, Kuppagudi Village, Alangudi Taluk, Pudukkottai District.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) The subject-matter issue relates to installation of a statue of Dr.Bhimarao Ramji Ambedkar at Adi Dravidar Colony, Sudaroli Nagar,Kuppagudi Village, Alangudi Taluk, Pudukkottai District. The impugned order came to be passed in view of the pendency of the issue before the Honourable Supreme Court. The Honourable Supreme Court also passed an order on 13.09.2011 in the case of Union of India(UOI) .vs. State of Gujarat and others made in SLP(C)No.8519/2006 and W.P(C)No.314 of 2010. As per the said judgment, the paragraph Nos.6 and 7 relates to the State of Tamil Nadu, which reads as follows: