S LOGANATHAN Vs. INSPECTOR OF PANCHAYAT

JUDGEMENT

(1.) ThepetitionerhasfiledthewritpetitionforissueofaWritof CertiorarifiedMandamuscallingfortherecordsrelatingtotheorder passedinNa.Ka.Aa.2/70/2003dated20.02.2003onthefileofthe1st respondentanddirecttherespondentstorejecttheresolutiondated 30.12.2002onthefileofthe2ndrespondentquashthesame.

(2.) Heardthelearnedcounselappearingforthepetitioner.

(3.) Thepetitionerhadfiledarepresentationdated17.02.2002before theCollectorunderSection202oftheTamilNaduPanchayatsAct,1994. Suchrepresentationhasbeenrejectedbyorderdated20.02.2003.The conclusionis"thereisnorulesempoweredtocanceltheresolutionwhich waspassedinaccordancewiththerules."TheCollectorhasnotkeptin viewtheentireprovisioncontainedinsection202whichisextracted hereunder.202.Powertosuspendorcancelresolution,etc.UndertheAct.-