The Panchayat President vs L.Rameshkumar ... 1St
2021 Latest Caselaw 22657 Mad

                                                                           W.A(MD)No.1210 of 2013


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 18.11.2021


                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                    and
                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN


                                            W.A(MD)No.1210 of 2013
                                                    and
                                             M.P(MD)No.2 of 2013



                 The Panchayat President,
                 Ayacode Village Panchayat,
                 Cherupaloor Post,
                 Kanyakumari District.                     ... Appellant / 2nd Respondent


                                                     Vs.


                 1.L.Rameshkumar                           ... 1st Respondent / Petitioner

                 2.The District Collector,
                   Nagercoil,
                   Kanyakumari District.                   ... 2nd Respondent / 1st Respondent



                 PRAYER: The Writ Appeal filed under Clause 15 of the Letters Patent Act,
                 against the order passed by this Court in W.P.(MD)No.13589 of 2011, dated
                 01.03.2013.



                 1/5

https://www.mhc.tn.gov.in/judis
                                                                             W.A(MD)No.1210 of 2013


                                  For Appellant   : Mr.A.Saravanan

                                  For R1          : Mr.D.Anbarasu

                                  For R2          : Mr.S.P.Maharajan,
                                                    Spl.Govt.Pleader


                                                    JUDGMENT

S.VAIDYANATHAN,J.

and DR.G.JAYACHANDRAN,J.

The Writ Appeal has been filed against the order passed by this Court

in W.P.(MD)No.13589 of 2011, dated 01.03.2013.

2. On perusal of records, we noticed that there is fabrication of

records to get employment, which fact was not brought to the light of the

learned Single Judge. On 29.10.2021, the Tahsildar has filed a report, for

which, the writ petitioner's counsel wanted to file a reply. Today, no reply

has been filed and the junior Advocate on record sought time on the ground

that the Senior Counsel is not well. When we pointed out that the

document is fabricated and in case, we hold that it is a fabrication of

records by the writ petitioner in collusion with the then Panchayat

President, who has been now re-elected as President of the same

https://www.mhc.tn.gov.in/judis W.A(MD)No.1210 of 2013

Panchayat, both of them will be taken to task and the Court may invoke

Section 191 IPC., r/w Sections 195 and 349 Cr.P.C., to proceed against both

the parties. At the request of the learned counsel for the writ petitioner,

the matter was passed over to the afternoon session. When the matter is

called in the afternoon session, the learned counsel for the writ petitioner /

1st respondent submits that he is not pressing the relief sought in the Writ

Petition in W.P(MD)No.13589 of 2011 and the same may be recorded.

3. Recording the submission made by the learned counsel appearing

for the writ petitioner / 1st respondent, the Writ Appeal is allowed and the

order passed by this Court in W.P.(MD)No.13589 of 2011, dated

01.03.2013 is set aside. No costs. Consequently, the connected

miscellaneous petition is closed.

                                                                      [S.V.N.,J.]     [G.J.,J.]
                                                                            18.11.2021
                 Index    : Yes / No
                 Internet : Yes / No

                 MPK

https://www.mhc.tn.gov.in/judis W.A(MD)No.1210 of 2013

To

1.The District Collector, Nagercoil, Kanyakumari District.

https://www.mhc.tn.gov.in/judis W.A(MD)No.1210 of 2013

S.VAIDYANATHAN, J.

and DR.G.JAYACHANDRAN, J.

MPK

ORDER MADE IN

W.A(MD)No.1210 of 2013

18.11.2021

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