SAVARIRAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr.S.Balakarthick, learned counsel appearing for the petitioner and Mr.A.K.Baskarapandian, learned Special Government Pleader appearing for the respondents 1 to 5 & 7 and Mr.M.Murugan, learned Government Advocate appearing for the 6th respondent.

(2.) By consent on either side, this Writ Petition itself is taken up for final disposal.

(3.) By way of this Writ Petition, the petitioner seeks for a direction to the respondents to construct new school buildings to the Karumozhi Panchayat Union Elementary School in S.No. 460/48 of Karumozhi Village, T. Nagini Village Group, Thiruvadanai Taluk, Ramanathapuram District, as per the Karumozhi Panchayat resolution dated 26.01.2011, based on the petitioner's representation dated 30.01.2019 within a time frame.