M. SARALA Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner, Mr.A.N.Thambidurai, learned Special Government Pleader appearing for Respondents 1 to 6 and Ms.S.Deepika, learned Counsel appearing for the 7th Respondent.

(2.) According to the Petitioner, he is a Councillor of 3rd Ward of Kelambakkam Panchayat Union, Thiruporur Taluk, Kancheepuram District. The Panchayat Union President of Kelambakkam, viz. Venkatesan, the 7th Respondent herein is continuously doing corruptive and deceptive methods and abusing and misusing his Presidential powers. The stand of the Petitioner is that the 7th Respondent/Panchayat Union President had misappropriated, mismanaged and looted the Panchayat Union Public money as well as the public lands as per his whims and fancies and thereby, caused heavy loss to the Government Exchequer with the help and collusion of Revenue Officials and other Officials, who ought to be controlled. The 7th Respondent had looted many Public Welfare Scheme Funds as well as the Public Funds, as per his choice.

(3.) The grievance of the Petitioner is that the 7th Respondent had illegally converted so many Government Poramboke lands to the private parties personal land and also leased out the Government lands without following any procedures laid down under the law and thereby looted heavy amount from the encroachers/land grabbers and caused heavy loss to the Government Exchequer.