Rajasekar vs The Union Territory Of Puducherry
2021 Latest Caselaw 13459 Mad

                                                                               W.P.No.14227 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED : 07.07.2021
                                                             CORAM
                                    THE HON'BLE MR.JUSTICE R. MAHADEVAN
                                              Writ Petition No.14227 of 2012

                    Rajasekar                                                  ...      Petitioner

                                                               -Vs-
                    1.The Union Territory of Puducherry
                    Represented by its
                    District Collector
                    Puducherry
                    Puducherry State.

                    2.The Senior Superintendent of Police
                    Puducherry State
                    Puducherry.

                    3.The Sub-Inspector of Police
                    Muthialpet Police Station
                    Puducherry State.                                                ... Respondents

                    Prayer : Writ Petition filed under Article 226 of the Constitution of India
                    praying to issue a Writ of Mandamus, directing the respondents to consider
                    the petitioner's representation dated 18.05.2012 in accordance with law to
                    end the Kattapanchayat in Solai Nagar South, Muthialpet, Puducherry, as
                    per the judgment in W.P.No.18955 of 2005, dated 05.07.2005 on the file of
                    this Court.


                                     For Petitioner      :     Mr.R.Sankarasubbu

                                     For Respondents :     Mr.C.T.Ramesh
                                                     Additional Govt. Pleader (Pondicherry)
https://www.mhc.tn.gov.in/judis/
                    Page 1 of 4
                                                                               W.P.No.14227 of 2012

                                                       ORDER

The prayer made in this writ petition is to issue a Mandamus,

directing the respondents to consider the petitioner's representation dated

18.05.2012 in accordance with law to end the Kattapanchayat in Solai Nagar

South, Muthialpet, Puducherry, as per the order of this Court dated

05.07.2005 made in W.P.No.18955 of 2005.

2.Today, when the matter was taken up for consideration, the learned

counsel appearing for the petitioner fairly submitted that this writ petition

may be closed with liberty to the petitioner to approach the authority

concerned, if the same cause of action still continues.

3.Granting such liberty to the petitioner, the writ petition stands

closed. No costs.

07.07.2021

Internet : Yes/No kj

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

W.P.No.14227 of 2012

To

1.The Union Territory of Puducherry Represented by its District Collector Puducherry Puducherry State.

2.The Senior Superintendent of Police Puducherry State Puducherry.

3.The Sub-Inspector of Police Muthialpet Police Station Puducherry State.

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

W.P.No.14227 of 2012

R. MAHADEVAN, J.

kj

W.P.No.14227 of 2012

07.07.2021

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