SWAMY AYYAPPAN EDUCATIONAL TRUST Vs. DEPUTY SUPERINTENDENT

JUDGEMENT

(1.) The writ petition has been filed by the petitioner-Trust seeking issuance of a writ of mandamus directing the respondent herein to furnish the entire evaluation report of the buildings of the Trust conducted by the officials of the Public Works Department for Assets in S.No. 23 to 55 shown under heading "immovable properties of the Trust during check period" under Statement II of the Letter RC.342/2021/MISC/SL dtd. 1/2/2023 with reference to FIR in Salem V and AC Cr.No.17/AC/2021 dtd. 21/10/2021 and to grant reasonable time as stipulated under Para 76(2) of the DVAC Manual by considering the representation dtd. 26/2/2023 and 28/2/2023 given by the petitioner Trust.

(2.) The factual background case in a nutshell is as under:-

(3.) Detailed counter affidavit and additional counter affidavit have been filed by the respondent, the crux of which is as under:-