Madras High Court
The President vs Chinnaiah on 4 June, 2021
W.A.(MD) No.1093 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 04.06.2021
CORAM:
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
and
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.A.(MD) No.1093 of 2021
The President
Kannudayanpatti Village Panchayat
Manapparai Panchayat Union
Tiruchirappalli District ... Appellant
-vs-
1.Chinnaiah
2.The District Collector
Tiruchirapalli District
Tiruchirappalli
3.The Block Development Officer
Manapparai Panchayat Union
Manapparai, Tiruchirappalli District ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 01.07.2015, passed in W.P.(MD) No.10858 of 2015, on the file of
this Court.
For Appellant : Mr.P.Ganapathi Subramanian
For Respondents : Mr.R.Baskaran
Government Counsel for R2
Mr.A.K.Baskara Pandian for R3
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Page 1 of 4
W.A.(MD) No.1093 of 2021
JUDGMENT
[Judgment of the Court was made by T.S.SIVAGNANAM, J.]
We have heard Mr.P.Ganapathi Subramanian, learned counsel
appearing for the appellant; Mr.R.Baskaran, learned Government Counsel
appearing for the second respondent and Mr.A.K.Baskara Pandian, learned
counsel appearing for the third respondent.
2. This Writ Appeal is directed against the order, dated
01.07.2015, in W.P.(MD)No.10858 of 2015 filed by the first respondent herein
to implement the resolution of the Panchayat, dated 20.03.2008, in respect of
naming a Village.
3. The first respondent/writ petitioner contended that as per the
resolution, the Village should be called as 'Periyar Nagar'.
4. The appellant before us is the President of the Village
Panchayat, who would state that as per the resolution passed by the
Panchayat, much earlier it was called as 'Bestow Nagar'.
5. We are informed that in the year 2015, another resolution has
also been passed. By efflux of time, there would have been change of
circumstances and we are informed that there are two Boards in the Village.
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W.A.(MD) No.1093 of 2021
6. In our considered view, a Writ Court cannot decide as to what
will be the name of the Village and there are several factors which will go into
such a matter to name a Village or a Place. Therefore, it is left open to the
Revenue Authorities to take a decision in the matter. Accordingly, the Writ
Appeal stands disposed of leaving it open to the Authorities to take a decision
in the matter, if a need arises. No costs.
[T.S.S., J.] [S.A.I., J.]
04.06.2021
Index : Yes / No
Internet : Yes / No
Note :
In view of the present lock down
owing to COVID-19 pandemic, a
web copy of the Judgment may
be utilized for official purposes,
but, ensuring that the copy of the
Judgment that is presented is the
correct copy, shall be the
responsibility of the advocate /
litigant concerned.
krk / ps
To:
The District Collector,
Tiruchirapalli District,
Tiruchirappalli.
____________
https://www.mhc.tn.gov.in/judis/
W.A.(MD) No.1093 of 2021
T.S.SIVAGNANAM, J.
and
S.ANANTHI, J.
krk / ps
W.A.(MD) No.1093 of 2021
04.06.2021
____________
https://www.mhc.tn.gov.in/judis/
