S KATHALINGAM Vs. COLLECTOR NAGAPATTINAM DISTRICT NAGAPATTINAM

JUDGEMENT

(1.) ON direction, learned Government Pleader takes notices for the respondents.

(2.) THE petitioner has approached this Court by filing this writ petition as a Public Interest Litigation, seeking direction to respondents 1 and 2 to take action against the persons those who have obtained Tsunami relief fund by producing bogus details, basing upon the complaint dated 10. 10. 2005 and reminder dated 16. 01. 2006, preferred by the petitioner.

(3.) IT is the grievance of the petitioner that in spite of the representation dated 10. 10. 2005 and the reminder dated 16. 01. 2006, though the respondents have acknowledged both the representation as well as the reminder, no action was taken till this date. It is further stated that among the respondents, the first respondent, Collector, Nagapattinam District is the appropriate authority to consider the grievance expressed in those representations.