D.SELVAM Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal. Mr.E.Manoharan, learned Additional Government Pleader accepts notice on behalf of the respondents.

(2.) The petitioner is the resident of Saravanapuram Village and Panchayat, Tiruvennainallur Panchayat Union, Ulundurpet Taluk, Villupuram District and he came forward to file the present writ petition, styled as a Public Interest Litigation, stating among other things that he is also a practising Advocate in the District Court at Villupuram and other Subordinate Courts and as per the recent announcement of the Hon'ble Chief Minister of Tamil Nadu, on the Floor of the Assembly, a decision has been taken to bifurcate Villupuram District for administrative convenience and a new District with Kallakurichi as its Headquarters will be formed based on the areas as well as the population. In terms of the said announcement, the 1st respondent issued a Government Order in G.O.Ms.No.424, dated 12.11.2019 and the process of bifurcation has been completed and the new District, viz., Kallakurichi District, will be scheduled to come in force on 26.11.2019.

(3.) The petitioner expresses his grievance that in the process, two new Taluks also sought to be created, viz., Tiruvennainallur Taluk and Kalvarayan Hills Taluk for the purpose of developing and providing infrastructural facilities to the population of the said areas and the Tiruvennainallur Taluk is to be included in the Revenue Administration of Villupuram District and Kalvarayan Hills is to be included in the Revenue Administration of Kallakurichi District for the reason that in the event the Tiruvennainallur Taluk being included in Kallakurichi District, the people have to travel very far off to reach the Headquarters and avail the benefits. In the public hearing conducted, the objections were also raised with regard to the said aspect and to the shock and surprise of the residents, the respondents have chosen to ignore the genuine grievance and took a decision to retain the said villages in Ulundurpet Taluk and proposed to include in Kallakurichi District. 4. The learned counsel for the petitioner would submit that though the said villages are coming under the Tiruvennainallur Panchayat Union, they alone sought to be omitted to be included in Tiruvennainallur Taluk even though the adjacent villages to the new Tiruvennainallur Taluk, have been included. The petitioner in this regard, has also submitted a representation dated 15.11.2019 in person to the 4th respondent and despite receipt and acknowledgment, no action has been taken to address the grievances of the residents of the said villages and therefore, he would submit that the petitioner is left with no other option except to approach this Court by filing this writ petition styled as a Public Interest Litigation.