M. KUMAR Vs. GOVERNMENT OF TAMILNADU REPRESENTED BY ITS SECRETARY, RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT

JUDGEMENT

(1.) Contenting inter alia that Government of Tamil Nadu, have issued G.O.(Ms).No. 127, Rural Development and Panchayat Raj (PR-II) department, dated 14.09.2013, bifurcating Pennagaram panchayat development block and created two new development blocks, namely, Erriyur and Kadathur panchayats, for which, necessary Gazette Notification, dated 14.09.2013, has been issued, but there is a delay in implementing the said G.O., the petitioner is stated to have sent a representation, dated 07.07.2018, to the Hon'ble Chief Minister, State of Tamil Nadu and others. Contending further that the said representation has not been considered, the petitioner has filed the instant writ petition, for a Mandamus, directing the respondents to implement G.O.Ms. No. 127, Rural Development and Panchayat Raj (PR-II) Department, dated 14.09.2013, with regard to Kadathur and Erriyur Panchayat Union, within the stipulated time, pursuant to the representation dated 07.07.2018.

(2.) Perusal of impugned G.O.(Ms).No. 127, Rural Development and Panchayat Raj (PR-II) department, dated 14.09.2013, shows that directions have been issued, to publish a notification, both in English and Tamil, notifying the intention of the Government of Tamil Nadu, to declare the local areas. Notification reads thus:-

(3.) In the said notification issued, pursuant to G.O.Ms. No. 127, Rural Development and Panchayat Raj (PR-II), Department, dated 14.09.2013, it is specifically stated that formation of the panchayat, namely, Pennagaram Revenue Taluk of Dharmapuri Revenue Division, will come into effect only at the time of the next ordinary elections to local bodies.