KULU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed by the Petitioner to issue a Writ of Mandamus to direct the second Respondent, the District Collector, the Inspector of Panchayats to pass an order cancelling the "C" Form Licence given to Mr. Meyvazhi Chelliah Ananthar, the father of the fifth Respondent to operate "Mahalakshmi Touring Theatre" and consequently direct his subordinate revenue authorities to take possession of the land and hand over the same to the administration of Panchayat Board for utilising it to meet the needs of the students community and the common public.

(2.) Heard Mr. A. John Vincent, Learned Counsel for the Petitioner, Mr. M. Govindan, learned Special Government Pleader appearing for the Respondents 1 to 3 and 6 and Mr. R. Manoharan, Learned Counsel appearing for the fourth Respondent. The fifth Respondent has been served on 31.03.2010. However there is no appearance.

(3.) In view of the nature of relief sought for and the counter affidavit file, the writ petition itself is taken up for final disposal.