R. SIVASAMY Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner, who was elected as the President of a Village Panchayat, has come up with the above writ petition challenging a notice issued by the Tahsildar convening a meeting of the Village Panchayat for ascertaining the views of the members on the charges framed against the petitioner under Section 205 of the Tamil Nadu Panchayat Act, 1994.

(2.) HEARD Mr.M.Raja, learned counsel for the petitioner and Mr.R.Vijayakumar, learned Additional Government Pleader for the respondents.

(3.) IN pursuance of the said order, the petitioner sought permission of the District Collector to inspect certain documents before he could give an explanation to the charges. He was permitted to inspect the documents and submit his objections.