M VELMURUGAN Vs. DISTRICT COLLECTOR VIRUDHUNAGAR

JUDGEMENT

(1.) THE petitioner is a former President of Iruppukanmaipatti Village, Sattur Taluk, Virudhunagar District. He was holding the office from 2001 to 2006 as President. He has stated that at the time of his tenure as President he formulated a scheme and provided a playground for the Panchayat Union School to an extent of 25 cents, which is a Poramboke land. It is also stated that around, the playground a fence has been made. Presently, a building for the Public Distribution System is being constructed in a portion of the above said playground and the materials for the construction have been scattered in the playground, which caused hindrance to the students of the school to play in the ground. Even though some other portions of Poramboke land are available by the side of the playground, the concerned officials after removing the stones planted around the playground and they are making constructions. THE petitioner on 20.8.2007 preferred a Complaint before the Block Development Officer and sent another Complaint on 6.9.2007 with the above said particulars and requested them that the construction may be stopped.

(2.) THE photographs of the playground have been filed along with this Petition show that the construction work is going on.

(3.) WE have heard the submissions made on either side.