(1.) The Managiri village panchayat represented by its President K.R. Pitchai, is the appellant in this writ appeal. Several panchayats filed writ petitions against the notification of the Government including the villages or parts of them in the Madurai Corporation. All the writ petitions were dismissed. The present appellant alone has preferred an appeal against the dismissal of its petition.
(2.) When the Madurai Municipal Corporation was constituted under the Madurai City Municipal Corporation Act, 1971 several areas which formed part of the various Panchayats were included in the Madurai Corporation. The validity of such inclusion was questioned in the various writ petitions.
(3.) Sub-sections (4), (5), (6), (7) and (8) of Section 3 of the Madurai City Municipal Corporation Act, 1971 are relevant and they are extracted below: