K. MANIKANDAN Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This writ petition, styled as a "Public Interest Litigation" is filed by Thiru.K.Manikandan, who is a resident of Door No. 28/48 Pandidurai IInd Street, Kulavanigapuram, Palayamkottai, Tirunelveli District and he claims that he is a practicing Advocate in Tirunelveli District and he has been actively participating in public legal and awareness programmes and also taking the cause of public people in his region at various levels and working towards the public welfare in all possible means.

(2.) The petitioner in the affidavit filed in support of this writ petition would aver as follows:

(3.) The primordial grievance expressed by the writ petitioner is that even after a lapse of 15 years, no development activities are happening in SEZ at Nanguneri and in this regard, Mr. S.Shanmugasundaram, Village Panchayat President, Rajakkalmangalam had filed W.P.(MD) No. 6116 of 2013, before this Court praying for issuance of Writ of Mandamus directing the respondents to implement the said project, and further sought for appropriate direction to take back the allotted lands and issue fresh tender or return back the lands to the original owners from whom the possession was taken and a Division Bench of this Court after extracting paragraph No. 21 of the counter affidavit filed by TIDCO has disposed of the writ petition on 10.02.2014.