Madras High Court
A.Jeyaprakash Narayanasamy vs The State Of Tamil Nadu on 24 February, 2021
W.P.(MD) No.185 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.02.2021
CORAM:
THE HON'BLE MR.SANJIB BANERJEE, THE CHIEF JUSTICE
and
THE HON'BLE MRS.JUSTICE R.HEMALATHA
W.P.(MD) No.185 of 2020
and
W.M.P.(MD) No.122 of 2020
A.Jeyaprakash Narayanasamy ... Petitioner
-vs-
1.The State of Tamil Nadu
represented by its
Principal Secretary to Government
Rural Development and Panchayat Raj Department
Secretariat, Fort St.George
Chennai-600 009
2.The State Election Commissioner
O/o.The Tamil Nadu State Election Commission
No.208/2, Jawaharlal Nehru Road
Arumpakkam, Chennai-600 106
3.The District Collector /
District Election Officer
Collectorate, Tuticorin District
4.The Commissioner /
Kovilpatti Panchayat Union Election Officer
Kovilpatti Panchayat Union
Kovilpatti Post
Tuticorin District ... Respondents
___________
Page 1 of 4
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W.P.(MD) No.185 of 2020
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
a writ of mandamus to direct the respondents to conduct the Local body
election in respect of 12 Village Panchayats namely 1) Pitchaithalaivanpatti,
2)Appaneri, 3)Vadakkupatti, 4)Nakkalamuthampatti, 5)Pillayarnatham,
6)Ayyaneri, 7)Jameen Devar Kulam, 8)Chithirampatti, 9)Puliyankulam,
10)Ilaiyarasanendhal, 11)Venkatachalapuram and 12)Mukoothumalai situated
in Kovilpatti Taluk, Tuticorin District as per the Hon'ble Apex Court Judgment
dated 06.12.2019 made in I.A.No.182868/2019 in Civil Appeal Nos.
5467-5469/2017 and connected cases as per the Tamil Nadu Panchayats Act,
1994.
For Petitioner : Mr.M.Saravanakumar
For Respondents : Mr.K.Chellapandian
Additional Advocate General
assisted by Mr.K.P.Krishnadoss
Special Government Pleader for R1, R3 & R4
Mr.Raja Karthikeyan for R2
ORDER
[Order of the Court was made by The Hon'ble CHIEF JUSTICE]
It is submitted on behalf of the District Collector, Thoothukudi and
the Commissioner of Kovilpatti Panchayat Union that the elections to the local
bodies in all 12 Villages as indicated in paragraph No.20 of the petition have
already been conducted.
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W.P.(MD) No.185 of 2020
2. The State Election Commission is also represented by Advocate
Mr.Raja Karthikeyan.
3. In view of such submission made on behalf of the respondents 1,
3 and 4, nothing survives in this writ petition.
4. W.P.(MD) No.185 of 2020 is disposed of without any order as to
costs. W.M.P.(MD) No.122 of 2020 is closed.
[S.B., C.J.] [R.H.,J.]
24.02.2021
Index : Yes / No
Internet : Yes / No
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.
krk / ssl
___________
http://www.judis.nic.in
W.P.(MD) No.185 of 2020
THE HON'BLE THE CHIEF JUSTICE
and
R.HEMALATHA, J.
krk / ssl
To:
1.The Principal Secretary to Government,
Rural Development and Panchayat Raj Department,
Secretariat, Fort St.George,
Chennai-600 009.
2..The District Collector /
District Election Officer,
Collectorate, Tuticorin District.
3.The Commissioner /
Kovilpatti Panchayat Union Election Officer,
Kovilpatti Panchayat Union,
Kovilpatti Post,
Tuticorin District.
W.P.(MD) No.185 of 2020
and
W.M.P.(MD) No.122 of 2020
24.02.2021
___________
http://www.judis.nic.in
