V S MANICKAVEL Vs. COLLECTOR TIRUVANNAMALAI DISTRICT

JUDGEMENT

(1.) IT is stated that the petitioner was elected as the President of Devikapuram Village Panchayat and he had taken charge of the post, on 25. 10. 1996. Though the petitioner has been maintaining all the accounts of the Panchayat properly, the respondent had issued the impugned order, dated 27. 8. 1999.

(2.) IT is submitted that since the petitioner is not holding the post of President of Devikapuram Village Panchayat as on date, nothing survives in the writ petition. Hence, the writ petition is dismissed as infructuous. No costs.