DEENA SEVA TRUST Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) WRIT Petition under Article 226 of the Constitution of India, praying for issuance of a WRIT of Certiorarified Mandamus, to call for the records relating to the proceedings in Se.Mu.Na.Ka.No,9275/ A/08, dated 21.11.2008 and the consequential order in Na.Ka.No,9275/A/08, dated 2.12.2008 on the file of the District Social Welfare Office, Vellore (the second respondent herein) and to quash the same and direct the respondents 1 to 3 herein to pass appropriate orders to run Deena Seva Rehabilitation Centre.) The petitioner, a Trust, which claims to be a non-governmental organization (NGO), is running a centre known as Deena Seva Rehabilitation Centre (hereinafter referred to as 'the Home'), Ariyur, Vellore. The petitioner-Home has challenged the proceedings dated 21.11.2008 and the consequential order dated 2.12.2008 issued by the second respondent.

(2.) BY proceedings dated 21.11.2008, the District Social Welfare Officer, Vellore District, informed that 72 children were found in the Home by the District Social Welfare Officer and the Probation Officer and the following defects were noticed:

(3.) WE have heard learned counsel appearing for the parties.