LAWS(MAD)-2015-11-44

A. GOWDHAMAN Vs. SHEELA BALAKRISHNAN AND ORS.

Decided On November 17, 2015
A. Gowdhaman Appellant
V/S
Sheela Balakrishnan And Ors. Respondents

JUDGEMENT

(1.) THE issue raised in the original writ petitions was in respect of various aspects arising from giving respect to the contribution made by Ma. Ve. Singaravelar as the freedom fighter. In this behalf, in different petitions, different directions were passed.

(2.) IN so far as the direction to take immediate and urgent steps to construct the memorial for Ma. Ve. Singaravelar and a library in terms of G.O.(Ms). No. 176, Tamil Development and Information (Memorials) Department, dated 12.07.2013 and a separate direction in another petition for taking steps to renovate the Memorials/Samadhis of forefathers of Ma. Ve. Singaravelar are concerned, the stand sought to be taken now finally, in pursuance to an affidavit affirmed on 16.11.2015 is that needful has been done. This is in the context of the present contempt proceedings arising from a direction to consider the third aspect of renaming of the complex and the institution that stands in the name of Lady Willingdon in the name of Ma. Ve. Singaraveler.

(3.) IT is the stand of the State Government that the land in question where the Lady Willingdon College complex is located belongs to the Public Works Department, Government of Tamil Nadu, having been acquired under the Land Acquisition Act, 1894, after the payment of compensation to the land owner. The affidavit states that the renaming of the buildings, complexes and the institutions which are legacy of the British Rule is in the policy domain of the Government and is done in a phased manner and thus, no further direction is necessary, more so in view of the fact that this Court is exercising the contempt jurisdiction.