S.A. MANIKANDARAJA Vs. THE STATE OF TAMIL NADU, REP. BY ITS PRINCIPAL SECRETARY, MUNICIPAL AND WATER SUPPLIES DEPARTMENT AND ORS.

JUDGEMENT

(1.) THE present writ petition has been filed challenging the action of the first Respondent in dissolving the Rajapalayam Municipality. Thus, the present writ petition has been filed challenging G.O. Ms. No. 200 dated 15.10.2008 with a further direction directing the first Respondent to initiate appropriate action to continue the functioning of the elected Municipal Council of Rajapalayam.

(2.) THE short matrix of the matter as put forth by the Petitioner in his affidavit in support of the writ petition is set out here under:

(3.) COUNTER affidavit had been filed on behalf of the fourth Respondent wherein the following facts have been set out: