T RAMESH Vs. DISTRICT COLLECTOR RAMANATHAPURAM DISTRICT

JUDGEMENT

(1.) IN this writ petition, the petitioner is the Secretary and Correspondent of the Nadar Middle school, Mavilathoppu, Keelakarai, Ramanathapuram District, seeks for a direction to the respondents to remove the corpse buried in the play ground belonging to the School on 13.3.2005 and further to prevent the 4th respondent from burying or burning corpses in the School premises in future.

(2.) THE petitioner claims that the Nadar Middle School was a recognised private school governed by the provisions of the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 and the school has got a building and a play ground. According to the petitioner, the play ground is situated in Survey No. 138/10-A and 138/10-B of Keelakarai. It is also stated by the petitioner that in the northern side of the Village, there is a regular burning and burial ground, which has been used for 10 years and the Village Panchayat of Mavilathoppu has approved the said burial and burning ghat and it is maintained by the Village Panchayat.

(3.) AFTER notice in the writ petition, the second respondent/Revenue Divisional Officer has filed a detailed counter and the 4th respondent also had filed a counter affidavit.