Madras High Court
S.Thangavelraj vs The Additional Principal ... on 20 June, 2023
W.P(MD)No.14444 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 20.06.2023
CORAM
THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
W.P(MD).No.14444 of 2023
and WMP(MD)No.12243 of 2023
S.Thangavelraj
... Petitioner
Vs
1. The Additional Principal Secretary to Government,
Municipal Administration and Water Supply,
Fort St. George, Chennai - 600 009.
2. The Directorate of Municipal Administration,
75, Urban Administrative Building,
Santhome High Road, MRC Nagar,
Raja Annamalaipuram,
Chennai - 600 028.
3. The Commissioner of Land Administration,
Land Administration Department,
2nd Floor, Ezhilagam,
Chepauk, Chennai - 600 005.
4. The District Collector,
Karur, Karur District.
5. The District Revenue Officer,
District Collector Office, Karur District.
1/5
https://www.mhc.tn.gov.in/judis
W.P(MD)No.14444 of 2023
6. The Commissioner,
Karur Municipal Corporation,
Karur District.
... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, directing the third and fourth
respondents to grant opportunity of personal hearing to the petitioner while
considering the approval of proposed alignment of field bothies at
Thirumanilaiyur Revenue Village, Karur, Karur District by considering the
petitioner's representation, dated 25.03.2023.
For Petitioner : Mr. Naveen Chandran C B
For R1 to R5 : Ms.D.Farjana Ghoushia
Special Government Pleader
For R6 : Mr.K.Balasubramanian
ORDER
This writ petition is misconceived. It is filed in the nature of
mandamus, seeking a direction against the third and fourth respondents to
grant opportunity of personal hearing to the petitioner by the first respondent.
2.The petitioner had already approached National Green Tribunal
and filed O.A.No.132 of 2022, seeking a direction against the respondent to
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W.P(MD)No.14444 of 2023
stop construction of bus stand at Thirumanilaiyur Revenue Village, Karur,
Karur District and to remove all the obstructions created on the
Thirumanilaiyur Rajavaikkal and to restore the same to its original status.
After considering the rival contentions, the National Green Tribunal by
Judgment, dated 23.03.2023 had passed several directions in that regard. The
first respondent will have to comply with the directions passed therein. Now,
the petitioner seeks to grant opportunity of personal hearing, while
considering the approval of alternate pathway.
3.The first respondent is acting according to the directions given
by the National Green Tribunal. Again this Court cannot be a parallel forum
and issue directions in this regard.
4.Accordingly, this writ petition stands dismissed. No costs.
Consequently, connected miscellaneous petition is closed.
20.06.2023
NCS : Yes/No
Index : Yes / No
Internet: Yes/ No
PNM
https://www.mhc.tn.gov.in/judis
W.P(MD)No.14444 of 2023
To
1. The Additional Principal Secretary to Government,
Municipal Administration and Water Supply,
Fort St. George, Chennai - 600 009.
2. The Directorate of Municipal Administration,
75, Urban Administrative Building,
Santhome High Road, MRC Nagar,
Raja Annamalaipuram,
Chennai - 600 028.
3. The Commissioner of Land Administration,
Land Administration Department,
2nd Floor, Ezhilagam,
Chepauk, Chennai - 600 005.
4. The District Collector,
Karur, Karur District.
5. The District Revenue Officer,
District Collector Office, Karur District.
6. The Commissioner,
Karur Municipal Corporation,
Karur District.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.14444 of 2023
C.V.KARTHIKEYAN, J.
PNM
ORDER IN
W.P(MD).No.14444 of 2023
and WMP(MD)No.12243 of 2023
20.06.2023
https://www.mhc.tn.gov.in/judis
