B. BASUVARAJ Vs. DISTRICT COLLECTOR DHARMAPURI DISTRICT DHARMAPURI

JUDGEMENT

(1.) The Writ Petition has been filed in the nature of a Certiorari seeking records relating to an order bearing No.Na.Ka.No.1560/2024/B5 dtd. 6/11/2024 passed by the 2nd respondent, Block Development Officer, Nallampalli Panchayat Union in Dharmapuri District and to quash the same.

(2.) In the affidavit filed in support of the writ petition filed by the writ petitioner, B.Basuvaraj, who is one of the nine members of Bandahalli Village Panchayat, it had been stated that on 15/8/2024, the 1st respondent, the District Collector, Dharmapuri had convened a Grama Sabha meeting of Bandahalli Panchayat according to the petitioner without issuing any notice under Rule 3 of the Tamil Nadu Grama Sabha (Quorum and Procedure for Convening and Conducting of Meetings) Rules, 1998. It is stated that the petitioner was not personally informed about the conducting of such meeting.

(3.) Thereafter the petitioner was able to obtain a copy of the proceedings of the decisions taken in the said meeting held on 15/8/2024. When the petitioner read the proceedings he found that Agenda No.25 was about construction of a new building at Bandahalli for housing the Panchayat Office of Bandahalli Panchayat. The petitioner is deeply aggrieved by such decision to construct a new Panchayat Office. Claiming that since the resolution had been passed in a meeting for which the notice was not served on the petitioner and therefore that the meeting was held without due authority, the writ petition has been filed seeking to set aside the subsequent grant of the funds for construction of the Panchayat building for Bandahalli Panchayat Union Office.