LAWS(MAD)-2009-11-577

P PALANIAPPAN Vs. DISTRICT COLLECTOR PUDUKKOTTAI

Decided On November 02, 2009
P PALANIAPPAN Appellant
V/S
DISTRICT COLLECTOR PUDUKKOTTAI Respondents

JUDGEMENT

(1.) (ORDER of the Court was made by D. MURUGESAN, J) This Pro bono publico is at the instance of one of the Ward Councillors of Keeranur Town Panchayat.

(2.) THE grievance of the petitioner is that the proposed construction of shopping complex at Keeranur Town Panchayat in the land in Survey No. 628/1 shall not be permitted as the land belongs to the Revenue Department and, more particularly, it is a water body and even when an earlier attempt was made, it was objected to and therefore, the proposal for the construction of shopping complex was dropped. Recently, on 31. 7. 2009, the Panchayat also resolved that such construction of shopping complex could be made in the alternate land in survey No. 585/6 rather in Survey No. 628/1. Inspite of the above resolution, the panchayat has commenced its construction on water body in Survey No. 628/1. Hence, the petitioner is constrained to approach this Court by way of the present Writ Petition seeking for a direction to the District Collector, pudukkottai District; the Assistant Director of Town Panchayat, Trichy Division as well as Keeranur Town Panchayat.

(3.) WE have heard Mr. N. Dilipkumar, learned counsel appearing for the petitioner.