K SAKKARAPANI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner prays for the issue of a writ of mandamus/declaration declaring that the members of the respective wards shall cease to hold the respective office and shall deem to have become vacant as per Section 40

(2.) Rule NISI was issued on 21.3.2002 and notice was ordered in W.P.M.P. No.13257 of 2002 seeking an order of injunction restraining the 4th respondent from holding the meeting in future to take oath in contravention of Section 40 (2) of The Tamil Nadu Panchayats Act, 1994. When the miscellaneous petition came up for orders, with the consent of counsel for either side, the writ petition itself was taken up for final disposal.

(3.) Heard Mr.Varadarajulu, learned counsel appearing for the petitioner, Mr.V.Subbarayan, learned Special Government Pleader appearing for respondents 1 to 3 and Mr.Bharatha Chakravarthy, learned counsel appearing for the 4th respondent.