A. KUTTRALINGAM Vs. THE DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) WRIT petition, in public interest, is stated to have been filed by one A. Kuttralingam, S/o. Senthur Pandi, 5/383, Maharajan Nagar, 3rd Cross Street, Teachers Colony, Virahanoor, Madurai -625 009, for a mandamus, directing the respondents 3 to 6 to enquire into running of a Bar inder the guise of motel, in a premises, near Virahanoor Dam, which is under the control of respondents 2 and 3 and to take action as against persons, who run the Bar therein, by considering the petitioner's representation, dated 06.06.2015.

(2.) ACCORDING to the petitioner, in the premises in question, permission has been given by the Public Works Department to run a Motel, but the same is being used as a bar and anti -social elements assemble in the said place. It is also averred that there is a threat to the residents of nearby area. Contending inter alia that despite acknowledgement of the representation, dated 06.06.2015, by the Inspector of Police, Silaiman Police Station, the 6th respondent and other officials, no action has been taken, the present writ petition, for the relief stated supra, has been filed. At the time when the matter came up for hearing, on instructions from the 6th respondent, Inspector of Police, Silaiman Police Station, Mr. C. Selvaraj, learned Special Government Pleader, denied the allegations and the averments made in the supporting affidavit. He submitted that based on the representation of the petitioner, a detailed enquiry was conducted by the Inspector of Police, Silaiman Police Station, on 19.07.2015 and a report has also been submitted to the Assistant Superintendent of Police, Oomatchikulam Sub -Division, Madurai. He has also produced a copy of the report before this Court. From the report, it is seen that one Kuttralingam, S/o. Senthurpandi, has made a complaint against Senthilkumar, leaseholder of the premises belonging to Public Works Department. The report of the Inspector of Police, Silaiman Police Station, dated 19.07.2015, reads as under:

(3.) BY inviting the attention of this Court to the variance in the signature of the said Mr. Kuttralingam in the representation, dated 19.07.2015, addressed to the Inspector of Police, Silaiman Police Station, the vakalat and the supporting affidavit filed to the present writ petition, learned Special Government Pleader further submitted that the present writ petition has not been filed by the said Kuttralingam. Though Mr. C. Selvaraj, learned Special Government Pleader, prayed for a direction to the writ petitioner Mr. Kuttralingam for his appearance and enquiry, on the above said aspect, we are not inclined to pass any orders on that aspect, as the report, dated 19.07.2015, of the Inspector of Police, Silaiman Police Station, itself indicates that there is personal animosity. Further, no materials have been placed before this Court to substantiate the averments made in the supporting affidavit.