BALASUBRAMANI Vs. DISTRICT COLLECTOR, VIRUDHUNAGAR DISTRICT, VIRUDHUNAGAR

JUDGEMENT

(1.) The only question that calls for determination is whether permission from the authorities has to be obtained for installing statues in one's patta land.

(2.) The petitioner wants to erect a bronze statue for Thiagi Immanuel Sekaran at Amaichiyarpatti Village. According to the petitioner, a clay statue was there originally and that they only want to replace the same. The learned Special Government Pleader would however contest this statement and point out that the clay statue was in some other place and that without any prior permission, a bronze statue has now been installed. Since the authorities had declined permission to install the statue, the appellant filed W.P.(MD)No. 22120 of 2022. The appellant did not get relief in the writ petition. The learned single Judge was of the view that in view of the G.O. (Ms)No.183 Revenue Department dtd. 23/5/2017, without permission from the authorities concerned, the statue cannot be installed. Aggrieved by the said decision, the present appeal has been filed.

(3.) The learned Special Government Pleader as well as the learned Additional Government Pleader would point out that installation of the statue as requested by the appellant would lead to serious law and order problems. They point out that in the year 1997, the place witnessed as many as five murders. They called upon this Court to sustain the order of the learned single Judge and dismiss the appeal.