DISTRICT COLLECTOR, THANJORE DISTRICT Vs. PALA NEDUMARAN, CHAIRMAN, BOARD OF TRUSTEES OF ULAGATH THAMIZHAR PERAMAIPPU

JUDGEMENT

(1.) THIS Writ Appeal has been filed against the order of the learned Single Judge, dated 05.11.2013, made in W.P.(MD).No.17942 of 2013.

(2.) THE Writ Petition, in W.P.(MD).No.17942 of 2013, had been filed by the petitioner therein, the respondent in the present writ appeal. The petitioner had filed the said writ petition praying that this Court may be pleased to issue a Writ of Manadums directing the respondents therein, the appellants in the present Writ Appeal, to grant the necessary permission and to provide sufficient protection, during the function to be conducted by the Petitioner Trust, from 08.11.2013 to 10.11.2013, based on the applications submitted by the Petitioner Trust, on 19.10.2013, 26.10.2013 and 31.10.2013, for unveiling the structure, called "Mullivaaikkaal Martyrs Memorial", in Survey No.17/1A1, Pappa Nagar, Villar Village, Tanjore Panchayat Union, Tanjore District.

(3.) THE petitioner had further stated that, based on the application, dated 23.02.2011, the first respondent, in the Writ Petition, had granted necessary clearance for the establishment of the said memorial, by his communication, dated 02.03.2011. Pursuant to the said communication, an application had been made before the fourth respondent in the Writ Petition, for necessary approval, on 25.01.2012, by paying the necessary processing fee. The fourth respondent in the Writ Petition had approved the building plan and granted the necessary permission for the said project.