C SUGUMARAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) IN W.P. 15223/03, the petitioner, Mr.C.Sugumaran, has prayed for the issue of a Writ of Certiorari to call for the records pertaining to the order passed by the first respondent, the Revenue Divisional Officer, Usilampatti, in his office proceedings in Na.Ka. No. A1/1266/2003 dated 8.5.03 and quash the same.

(2.) W.P. No.16683/03 has also been filed by the very same petitioner, Mr. C.Sugumaran, seeking for the issue of a Writ of Declaration declaring the amendment to The Tamil Nadu Panchayats Act, 1994 as amended by Tamil Nadu Act 31 of 1999 amending Section 212 of The Panchayats Act enabling the removal of Chairman of Panchayat Council by "No Confidence Motion" as against the safeguards and inconsistent with Section 207 of The Tamil Nadu Panchayats Act and ultra vires to Article 243-C, 243-E, 243-F and 243-G of The Constitution of India and pass such further or other orders as this Court may deem fit.

(3.) DURING the year 2001 election was conducted to the office of Chairman, Usilampatti Panchayat Union Council to hold the office for a period of five years. The petitioner Sugumaran was declared elected as the Chairman and he assumed office on 30.10.01 while M.Ravikumar was declared elected as Vice Chairman. The petitioner, Sugumaran, claims that he has been working for the welfare and development of public in the Panchayat Union. Some of the disgruntled councillors objected for evicting encroachers from weekly shandy joined together with a view to remove the chairman from his office. The petitioner claims that he has never acted against the interest of the public and he has utilised the funds allotted to the Union only for public interest.