NEMILI PANCHAYAT UNION Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing on behalf of the respondents.

(2.) THIS writ petition has been filed by the petitioner Panchayat Union, praying for a writ of mandamus to implement the Resolution No.455, dated 22.1.2001, passed by the Nemili Panchayat Union Council, Vellore district, for repairs and renovations of 23 Panchayat Union Elementary Schools, which are located within the jurisdiction of the petitioner Panchayat Union.

(3.) THE learned counsel appearing on behalf of the petitioner had not refuted the submissions made by the learned counsel appearing on behalf of the respondents.