D. SEKAR Vs. DISTRICT COLLECTOR, SALEM

JUDGEMENT

(1.) This writ petition was filed by a resident of Vasantham Colony being aggrieved by the impugned memo dtd. 28/4/2010, issued by the 3rd respondent and for a consequential direction to the respondents to restore the burial ground in Survey No.64/4.

(2.) The case of the petitioner is that the lands in Survey No.64/4 was used as a burial ground by the residents of Vasantham Nagar from the year 2002 onwards. According to the petitioner, the Panchayat had permitted the lands to be used as a burial ground after passing a resolution.

(3.) It is stated that the 8th respondent filed a writ petition before this Court in W.P.No.26917 of 2009 and sought for a direction to remove the graveyard at Survey No.64/4 and the Division Bench of this Court through an order dtd. 5/3/2010, disposed the writ petition by directing the revenue authorities to consider the representation made by the 8th respondent and to take a decision within four weeks after affording an opportunity to all interested parties.