NAGAVALLI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has filed the above writ petition to issue a writ of Mandamus, directing the respondents 1 to 3 to take appropriate action to forbear the fourth respondent from conducting weekly market in the water body namely Mookkurinji Oorani, comprised in S.No.224/1, measuring an extent of 5 Acres and 98 cents, situate at Palkulam Group, Maravamangalam Village Panchayat, Kalaiyarkoil Taluk, Sivagangai District, on the basis of the petitioner's representation, dtd. 15/6/2020.

(2.) Pursuant to the orders of this Court, the first respondent filed a report, dtd. 4/8/2021, wherein the first respondent has stated that in compliance with the order dtd. 21/6/2021, made in the above writ petition, the earlier order passed by the first respondent, dtd. 6/10/2020 has been cancelled, by proceedings dated 26. 07.2021 of the first respondent and the notification published earlier vide Sivagangai District Gazette, dtd. 28/9/2020, has been cancelled, as per Sivagangai District Gazette, dtd. 19/7/2021. Further, in paragraph No.12, it has been stated that the weekly market is not being conducted in the land in question and that necessary instructions have been issued to the fourth respondent, not to run the weekly market.

(3.) The learned Counsel for the petitioner submitted that in view of the averments stated in paragraph Nos.11 and 12 of the report filed by the first respondent, the writ petition may be closed.