M.AARIS Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner has filed the above Writ Petition as a ''Public Interest Litigation'' to issue a Writ of Mandamus forbearing the respondents 1 to 5 from granting any permission to the sixth respondent for the illegal and unauthorized conversion of a house as Church at Re-Survey No.93/1A, Kulasekaram ''A'' village, Thiruvattar Taluk, Kanyakumari District, without the proper permission from the fourth respondent and consequently to direct the respondents 1 to 5 to maintain peace, social discipline and Law and Order at Thiruvattar Taluk in Kanyakumari District based on the Petitioner's representations, dated 2.2.2021 and 18.2.2021.

(2.) When the matter is taken up for hearing today, Mr.P.Thilakkumar, learned Government Pleader, taking notice for the respondents 1 to 5, submitted that the Inspector of Police, Thiruvattar Police Station had already referred the matter under Section 107 of the Criminal Procedure Code making the Petitioner as well as the sixth respondent as ''A'' and ''B''parties respectively.

(3.) The learned counsel for the Petitioner submitted that the submission made by the learned Government Pleader may be recorded and the Writ Petition may be closed.