V T VISWANATHAN Vs. INSPECTOR OF PANCHAYAT

JUDGEMENT

(1.) The petitioner has filed the writ petition for issue of a Writ of Certiorari calling for the records relating to the order passed in Na.Ka.Aa.2/05/2003 dated 11.02.2003 on the file of the 1st respondent and the resolution pursuant to the agenda dated 30.12.2002 on the file of the 2nd respondent and quash the same.

(2.) Heard the learned counsel appearing for the parties.

(3.) The petitioner had filed a representation before the Collector under Section 202 of the Tamil Nadu Panchayats Act, 1994. Such representation has been rejected by order dated 11.2.2003. The conclusion is " there is no rules empowered to cancel the resolution which was passed in accordance with the rules." The Collector has not kept in view the entire provision contained in section 202 which is extracted hereunder. 202.Power to suspend or cancel resolution, etc. Under the Act.-