S INDHUMATHI Vs. PRESIDENT

JUDGEMENT

(1.) THE petitioner seeks issuance of a Writ of Mandamus directing the respondents to issue notice of the panchayat meeting to be held in the panchayat so as to enable her to participate in the meeting during the pendency of the proceedings initiated before the learned Principal District Judge, Tirunelveli invoking Section 51 of the Tamil Nadu District Municipalities Act (hereinafter referred to as the 'Act').

(2.) THE petitioner is an elected member of the first respondent panchayat from Ward No.12 for the period from 2006-2011. THE petitioner assumed office on 25.10.2006 and was functioning as such.

(3.) ACCORDING to the petitioner, she was not in a position to move the learned District Judge for an early disposal of the matter, as there was no Presiding Officer to take up the matter. In such circumstances, the petitioner has filed the present writ petition to direct the respondents to issue the notice of Panchayat Council meeting to her so as to enable her to attend the meeting pending the proceedings before the learned District Judge, Tirunelveli.