S MANOKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition is filed for a direction to respondents 1 and 2 to constitute a Committee consisting of senior I.A.S. and I.P.S. cadre Officers who are known for their integrity and commitment within two days and direct them to visit the Salem City and examine the vital aspects of the violation against the order of this court made in W.P. No.15156 of 2008 and W.P. No.15824 of 2008 dated 27.6.2008 and 07.07.2008 respectively and submit a status report within three days with regard to the role of the 8th respondent and such other persons in crippling the district administration, police as well as revenue, which resulted in violation of orders of this Court.

(3.) THIS petition is filed by one S. Manokaran, a member of the Bar who also claims to be the All India General Secretary of Indian Association of People's Lawyers. When this writ petition came up for orders on 31.7.2008, this Court recorded the undertaking of the learned Government Pleader that there will be no demolition of the building in question after this Court had passed an order of restraint and also to submit a reply, if any and the other respondents have been directed to be served with private notice. Further extension was granted for filing the counter affidavit and status quo order was also passed on 28.8.2008.