V. RAVEENDRAN Vs. DISTRICT COLLECTOR, CUDDALORE DISTRICT

JUDGEMENT

(1.) THE petitioner has filed the present Writ of Mandamus directing the first respondent to take appropriate action and reopen the Aringar Anna Marriage Hall, Kilkavarapat Panchayat, Anna Gramam Union, Cuddalore District, within the time prescribed by this Court.

(2.) ACCORDING to the petitioner, he was elected as 4th Ward Panchayat Member in the Kilkavarapet Panchayat of Anna Gramam Union. He is interested in the welfare of the people. During the year 1979, then Chief Minister of Tamil Nadu inaugurated the Aringar Anna Marriage Hall in order to help the downtrodden poor people in their locality to conduct marriages and ceremonies. The said Hall was very much used by the people of more than 50 villages in and around their village as the said Marriage Hall Fee was very much affordable as it was very less expensive compared to other private Marriage Hall.

(3.) THEY sent several representations to the law enforcing authorities (including the respondents herein). In spite of several representations, the said Hall was not reopened. On 07.05.2012, a resolution was passed in their Kilkavarapet Panchayat to the effect that the said Marriage Hall should be reopened soon for public usage. However, there was no action till date for reopening of the said Hall. Again on 28.09.2012, he made a detailed representation to the first respondent enclosing the Kilkavarapet Panchayat Resolution, dated 07.05.2012 and requested him to take appropriate action and to reopen the said Marriage Hall. For his representation, till date no reply was issued and no steps were taken to reopen the said Marriage Hall. Therefore, the petitioner has approached the present Writ of Mandamus.