S.Panchacharam vs President
2021 Latest Caselaw 9726 Mad

                                                                        W.P.(MD)No.14818 of 2014
                                                                        S.Panchacharam v. President

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH Court
                                                  DATED: 16.04.2021
                                                       CORAM:
                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                               W.P.(MD)No.14818 of 2014
                                                  and M.P.No.1 of 2014
                                              (Through Video Conferencing)

                     S.Panchacharam                                          ... Petitioner

                                                          Vs.

                     1.President,
                       Virathanur Panchayt,
                       Virathanur, Madurai.

                     2.Block Development Officer&
                           Thirupparankundram Panchayat Union,
                       Thirunagar, Madurai

                     3.Commissioner
                       Thirupparankundram Panchayat Union,
                       Thirunagar, Madurai – 625 006.

                     4.District Collector
                       Madurai District, Madurai.

                     5.M.Nagaselvi                                           ... Respondents

                     PRAYER : Writ Petition is filed under Article 226 of the Constitution of


                     1/5



https://www.mhc.tn.gov.in/judis/
                                                                            W.P.(MD)No.14818 of 2014
                                                                            S.Panchacharam v. President

                     India for issuance of a Writ of Mandamus to direct the respondents 1 to 3
                     and their officials to take immediate and necessary action on the complaint
                     dated 10.05.2010.
                                     For Petitioner  :Mr.R.A.Manoharan
                                     For Respondents :Mr.J.Gunaseelan Muthiah for R2
                                                     Additional Government Pleader
                                                     Mr.P.Mahendran for R4
                                                     Additional Government Pleader
                                                     Mr.D.Senthil for R5

                                                          ORDER

This writ petition has been filed for the issue of a writ of mandamus

directing the respondents 1 to 3 to take action on the complaint given by the

petitioner on 10.05.2010.

2. The grievance of the petitioner is that the 5th respondent has

managed to get a water connection to her property through the property

belonged to the petitioner. The petitioner, therefore, made a representation

to the respondents 1 to 3 to take action and to withdraw the permission

given in favour of the fifth respondent.

https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.14818 of 2014 S.Panchacharam v. President

3. Heard the learned counsel for the petitioner and the learned

Additional Government Pleaders appearing on behalf of the respondents.

4. It was brought to the notice of this Court that the petitioner already

filed a suit in O.S.No.104/2010 against the 5th respondent and the same was

dismissed and thereafter it was also confirmed in appeal in A.S.No.61/2018.

This judgment has also become final.

5. In view of the above development, no useful purpose will be served

in directing the respondents to take action on the complaint given by the

petitioner, since the petitioner has failed to establish his right before the

competent civil Court. In view of the same, there are no merits in this writ

petition. Accordingly, the writ petition is dismissed. No costs.

Consequently, connected Miscellaneous Petition is closed.

                                                                                              16.04.2021
                     Internet        : Yes

                     RR

https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.14818 of 2014 S.Panchacharam v. President

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. To

1.Block Development Officer& Thirupparankundram Panchayat Union, Thirunagar, Madurai

2.Commissioner Thirupparankundram Panchayat Union, Thirunagar, Madurai – 625 006.

3.District Collector Madurai District, Madurai.

https://www.mhc.tn.gov.in/judis/ W.P.(MD)No.14818 of 2014 S.Panchacharam v. President

N.ANAND VENKATESH, J.

RR

W.P.(MD)No.14818 of 2014

16.04.2021

https://www.mhc.tn.gov.in/judis/