LAWS(MAD)-2019-1-379

P.GNANARAJ Vs. DISTRICT COLLECTOR

Decided On January 18, 2019
P.Gnanaraj Appellant
V/S
DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) The petitioner filed this Writ Petition with an apprehension that there is a proposal to demolish the old Anganwadi Centre in the Neduvilai Village, Nanguneri Taluk, Tirunelveli District.

(2.) The second respondent in his counter affidavit, very clearly stated that there is no proposal for demolition of the old Anganwadi Centre. Paragraph No.4 of the counter affidavit reads thus:

(3.) In view of the categorical stand taken by the second respondent that the old Anganwadi Centre would not be demolished, there is no necessity for further adjudication of the matter.