R.GANESAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The writ petitioners seek issuance of a writ of mandamus for shifting a Court. They seek to substantiate their entitlement with the following averments filed in support of this petition :

(2.) Heard both sides. No counter has been filed. The learned counsel for the petitioners, in essence argued:

(3.) In the course of the arguments, a statement was made by the counsel representing the third respondent to the effect that the old Court building in S.No.371/2 has been handed over to the Revenue. The learned Advocate representing the Government would submit that an alternate grazing land would be given. Thirdly, it is seen from the typedset of papers produced by the petitioners, a copy of the Order passed by the another Division Bench of this Court in W.P.No.31303 of 2018, dated 18.2.2019. This petition was filed by yet another resident of of Vanur Village for forbearing the Government or its officials from de-classifying the Mandaveli (grazing land) in S.No.227/5 and transferring the same to the High Court or to any other Department. This came to be dismissed.