K VALARMATHI Vs. DISTRICT COLLECTOR COIMBATORE DISTRICT COIMBATORE

JUDGEMENT

(1.) THE petitioner is the Vice President of the Kurudampalayam Panchayat, Perianaickenpalayam Union, Coimbatore North District.

(2.) BY the impugned order, the cheque signing power of the Vice President, the Petitioner, has been taken away by the District Collector, the first respondent.

(3.) I have heard the learned counsel for the petitioner as well as Mr.B.Kumar, learend Senior Counsel, appearing for the fourth respondent and Mr.Suresh Viswanath, learned Government Advocate appearing for the respondents 1 to 3.