FRANKLIN D.PAUL @ PAULKUTTY SECRETARY Vs. P.STALIN

JUDGEMENT

(1.) The 7th respondent in the writ petition in W.P.(MD)No.22472 of 2015 is the appellant before this Court. Challenging the order in W.P.(MD)No.22472 of 2015 dated 22.12.2015 passed by the learned Single Judge of this Court, so far as the finding relating to the TDTA, Middle School at Chidambarapuram is concerned.

(2.) The first respondent Mr.P.Stalin, who is the writ petitioner has filed the writ petition in W.P.(MD)No.22472 of 2015 before the learned Single Judge for issuance of Writ of Mandamus directing the respondents 1 to 6 herein not to grant any permission to the 7th respondent or his men to hold any religious cultural activities or any other events scheduled to commence from 22.12.2015 to 01.01.2016 at Middle School, TDTA Ground, Chidambarapuram Village situated in Old Ward No.2, (New Ward No.5) in Survey No.83, Palavoor Village Part-II, Radhapuram Taluk, Tirunelveli District.

(3.) The case of the first respondent/writ petitioner is that he is the resident of Chidambarapuram Village and was Ex-Panchayat President of Chidambarapuram-Jacobpuram Panchayat. The Government of Tamil Nadu has bifurcated the Palavoor Panchayat in Tirunelveli District and constituted two separate Panchayats namely Palavoor and Chidambarapuram-Jacobpuram in G.O.Ms.No.1959 RDLA Department dated 22.09.1964 and necessary notification was also issued and published in the Fort St. George Gazette dated 23.12.1964 thereby mentioning the description of the areas as four blocks. After passing the above G.O., the bifurcated village Panchayat of Chidambarapuram- Jacobpuram started functioning in the year 1965 with four Blocks and three wards and due to introduction of multi member ward system as ordered in Government Lr.No.21879/PR-4/2009 dated 22.10.2009, the number of wards has been increased from 3 to 9 as given below: