AI AMEEN YOUTH MOVEMENT Vs. SECRETARY TO GOVERNMENT MUNICIPAL ADMINISTRATION AND WATER SUPPLY DEPARTMENT

JUDGEMENT

(1.) WHEN the writ appeal came up for hearing, we considered it necessary to hear the writ petition itself, as the contentions raised in the writ appeal are similar to those raised in the writ petition. Accordingly, the writ petition is posted along with the writ appeal. We have heard the learned counsel appearing on both sides.

(2.) IN the writ petition under Art. 226 of the constitution, the petitioner has sought for quashing the Government Order, G. O. M s. No. 97, Municipal Administration, Water Supply department, dated 24. 8. 1994 constituting Koothanallur Town Panchayat area as Koothanaluur 3rd grade Municipality under the provisions of the Tamil Nadu District Municipalities Act, 1920.

(3.) THE writ petition is, accordingly, dismissed. Consequently, the writ appeal which arises out of the interlocutory order vacating the stay order passed in the writ petition , has to be dismissed. It is, accordingly, dismissed. THE C. M. P. is also dismissed. However, there will be no order as to costs. .