K.SAMUEL RAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed this Writ Petition in probono publico with a grievance that action was not taken by the authorities to include the Ambedkar Colony in S.F.Nos.372/1, 372/4A and 372/4B within the revenue District of Virudhunagar, either in the Aruppukottai Municipality or in the Sukkilanatham Village Panchayat.

(2.) It is the case of the petitioner that on account of the inaction on the part of the authorities to include the Ambedkar Colony either within the jurisdiction of the Municipality or in the village Panchayat, the people of the said colony are not in a position to avail the benefits conferred by the Government. In short, it is the contention of the petitioner that the Ambedkar Colony in the Virudhunagar District is nowhere in the revenue map of the Government.

(3.) Since the petitioner projected a larger public interest, we passed an order on 12.11.2018 directing the Government of Tamil Nadu to take a decision to include the Ambedkar Colony either in the jurisdiction of the Aruppukottai Municipality or Sukkilanatham Village Panchayat. The Principal Secretary to the Government, Department of Rural Development and Panchayat Raj was directed to take a decision on or before 28.12.2018, failing which, it was indicated that the said officer shall appear before this Court in person today the second January 2019.