BHARATHIYA JANATHA PARTY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed by the Bharathiya Janatha Party represented by its District President seeking for the issue of a writ of mandamus directing the second respondent to hand over the Bharatha Matha statue to the petitioner and to further forbear the respondents from interfering with the rights of the petitioner to install the statue of Bharatha Matha inside the party office premises situated at Survey No. 328/1B2, Kottaipatti Village, Virudhunagar District.

(2.) The case of the petitioner is that the Bharathiya Janatha Party is a national level political party recognized by the Election Commission of India. A property was purchased in the name of the political party through a registered sale-deed dtd. 28/4/2016 which was registered as Document No.6020 of 2016. The patta was also transferred in favour of the petitioner in patta No.1314.

(3.) The petitioner constructed an office building in the said property and the same is effectively functioning for the past few years. Additional construction was also made by means of putting up a first floor after getting necessary permission from the concerned authority. Thereafter, a statue representing Bharatha Matha holding the flag in her hand was installed.