REGENT COMPUTRONICS PVT. LTD.

PRINCIPAL SECRETARY TO GOVERNMENT, MUNICIPAL ADMINISTRATION AND WATER SUPPLY DEPARTMENT Appellant

V/S

P.BALACHANDAR Respondents

Referred Judgements :-

MEGHRAJ KOTHARI VS. DELIMITATION COMMISSION [REFERRED TO]
LAKSHMI CHARAN SEN ELECTION COMMISSION A K M HASSAN UZZAMAN VS. A K M HASSAN UZZAMAN:A K M HASSAN UZZAMAN:UNION OF INDIA [REFERRED TO]
STATE OF ORISSA VS. SRIDHAR KUMAR MALLIK:RAGHUNATH DAS [REFERRED TO]
SONIK INDUSTRIES RAJKOT VS. MUNICIPAL CORPORATION OF THE CITY OF RAJKOT [REFERRED TO]
RAVINDER KUMAR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. PRADHAN SANGH KSHETTRA SAMITI [REFERRED TO]
I T C BHADRACHALAM PAPERBOARDS VS. MANDAL REVENUE OFFICER A P [REFERRED TO]
ANUGRAH NARAIN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
JASPAL SINGH ARORA VS. STATE OF MADHYA PRADESH [REFERRED TO]
ASSOCIATION OF RESIDENT OF MHOW ROM VS. DELIMITATION COMMISSION OF INDIA [REFERRED TO]
K SRIDHAR KUMAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 21.09.2011, in W.P.No.20209 of 2011, whereby the learned Single Judge, allowed the writ petition and quashed the Government orders merging Tiruverumbur Town Panchayat with Tiruchirapalli City Municipal Corporation.

(2.) The State has filed this appeal aggrieved over the order made in the writ petition. The respondent/writ petitioner is a resident of Tiruverumbur and filed the writ petition, challenging three Government orders in G.O.Ms.No.218, Municipal Administration and Water Supply Department, dated 28.09.2010, G.O.Ms.No.244, dated 15.10.2010 and G.O.Ms.No.4 dated 03.01.2010 insofar as it relates to merger of Tiruverumbur Town Panchayat with Tiruchirapalli City Municipal Corporation.

(3.) The writ petition was filed raising the following grounds.

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PRINCIPAL SECRETARY TO GOVERNMENT Vs. P BALACHANDAR

Referred Judgements :-

JUDGEMENT

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