BOOPATHY Vs. DISTRICT COLLECTOR, TIRUPPUR

JUDGEMENT

(1.) THE petitioner has preferred the present Writ of Mandamus praying for issuance of order in directing the first respondent to consider his representation dated 05.11.2012 and to conduct an enquiry, after obtaining report from the second respondent.

(2.) ACCORDING to the petitioner, he is the Chairman of Sree Rajamahalakshmi Trust at No.43A, Unniyur Post, Thottiyam Taluk, Trichy District. He along with two others, formed the above Trust, with an intention to construct a temple for Sri Maha Kaliamman at Nanjaithalaiyur Village, Dharapuram Taluk, Tiruppur District. The Trust purchased a land in S.No.155 in the above mentioned Village measuring an extent of 0.25 cents. The petitioner had also started construction of the temple in the said Village. While so, some of the villagers are creating problem for construction of the temple by him in the said place. Therefore, the petitioner requested the respondents to take action in accordance with law. Since no action has been taken so far, the petitioner has approached this Court through the present writ petition.

(3.) WITH the above directions, the writ petition is disposed of. No costs.