U RAMACHANDRAN S/O ULAGAPPAN PRESIDENT MANDAPAM UNION PRESIDENTS ASSOCIATION NAGACHI AND ORS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners have filed this writ petition seeking to quash the proceedings dated 17.06.2010 of the second respondent relating to realignment of civil jurisdiction, by detaching Mandapam Firka of Ramanathapuram Taluk, under the jurisdiction of District Munsif Court, Ramanathapuram and attaching the same under the jurisdiction of District Munsif cum Judicial Magistrate Court, Rameswaram and the publication of the aforesaid proceedings in the Tamil Nadu Government Gazette dated 07.07.2010.

(2.) The first petitioner is the President of Mandapam Union President's Association, a registered body consisting of President, Secretary and other Office Bearers of the Panchayat Units in Mandapam Union. The second petitioner is the Ramanathapuram Bar Association and the Advocates practicing in various Courts within the District jurisdiction of Ramanathapuram are its Members.

(3.) The petitioners have made the following objections for realignment of jurisdiction: