M.VEERARAGHAVAN Vs. HOME SECRETARY GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The Writ of Certiorari has been instituted to quash the notice issued by the third respondent in proceedings dtd. 21/8/2014. The notice impugned contemplates that any violation of the Rules and guidelines issued for maintenance of Meikkal poramboke and without getting any permission from the competent authority, the petitioner along with some persons erected a statue of Dr.B.R.Ambedkar. Under those circumstances, the authority competent directed for the removal of the said statue.

(2.) The petitioner states that he is residing in Kainoor Kandigai Village, Arakkonam Taluk and is a practising Advocate and a law abiding citizen. The petitioner claims himself as a social activist. A resolution was passed to install Dr.B.R.Ambedkar statue in the Kainoor Kandigai Village in the panchayat meeting headed by the Village Panchayat President. In view of the fact that the Village Panchayat has passed a resolution and erected a statue, the order impugned is perverse and is liable to be set aside.

(3.) The learned counsel for the petitioner made a submission that the said statue of the great leader is not affected the public at large in that locality and therefore, the said statue must be allowed to remain in the same place.