(1.) This writ petition by way of public interest litigation has been filed seeking a writ of mandamus directing the respondents to set up and/or create a separate Village Panchayat for S.Earipalayam Village, Panruti Taluk, Cuddalore District.
(2.) There is not a whisper in the affidavit in support of the writ petition to any provision of law under which the villagers can claim a separate Village Panchayat as of right.
(3.) Appearing on behalf of respondent Nos.1, 3 to 7, Mr.E.Manoharan, learned Additional Government Pleader, has drawn our attention to a letter Na.Ka.A.4/968/2014, dated 26th December, 2017 from the Assistant Director (Panchayats), Cuddalore to the petitioner, the contents whereof are set out hereinbelow: