T.Veeraiyan vs The Government Of Tamil Nadu
2023 Latest Caselaw 14195 Mad

                                                                       W.P.(MD)No.14839 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 06.11.2023

                                                    CO RAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                           W.P.(MD)No.14839 of 2021
                                                    and
                                          W.M.P.(MD)No.11738 of 2021

                    T.Veeraiyan                                           ... Petitioner

                                                        -vs-
                    1.The Government of Tamil Nadu,
                      Rep. by its Principal Secretary,
                      Revenue and Disaster Management Department,
                      Secretariat,
                      Fort St. George, Chennai - 600 009.

                    2.The Principal Secretary,
                      Adi Dravidar and Tribal Welfare Department,
                      Government of Tamil Nadu,
                      Secretariat, Fort St. George,
                      Chennai - 600 009.

                    3.The District Collector,
                      Thanjavur District, Thanjavur - 613 010.

                    4.The District Revenue Officer,
                      Thanjavur District, Thanjavur - 613 010.

                    5.The Joint Director of Public Health,
                      District Health Office,
                      Gandhiji Road, Thanjavur - 613 001.


                    1/6


https://www.mhc.tn.gov.in/judis
                                                                              W.P.(MD)No.14839 of 2021

                    6.The Superintendent of Police,
                      Thanjavur District, Thanjavur.

                    7. Aayee Manickam                                              ... Respondents


                    PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
                    to issue a Writ of Mandamus, directing the official respondents to remove
                    the Corana Affected grave (dead body) of Late K.Chidambaram, S/o.Late
                    Kandasamy from the land in Survey No.514/8, Parangivettikadu Village,
                    Ambalapattu South, Orathanadu Taluk, Thanjavur District, and burry the
                    same in the Village Burial ground of Parangivettikadu Village, Ambalapattu
                    South, based on the petitioner's representations, dated 02.06.2021 and
                    12.07.2021, within the period stipulated by this Court.


                                   For Petitioner    :     Mr.Ananth C.Rajesh

                                   For R1 to R5      :     Mr.A.K.Manikkam
                                                           Special Government Pleader

                                   For R6            :     Mr.R.Sivakumar
                                                           Government Advocate (Criminal side)

                                   For R7            :     Mr.S.Deenadhayalan

                                                         ORDER

This Writ Petition has been filed for issuance of Writ of Mandamus,

directing the official respondents to consider the representations made by the

petitioner on 02.06.2021 and 12.07.2021, wherein the petitioner is seeking

https://www.mhc.tn.gov.in/judis W.P.(MD)No.14839 of 2021

for exhuming the dead body of one Late K.Chidambaram from the land in

Survey No.514/8, at Parangivettikadu Village, Ambalapattu South,

Orathanadu Taluk, Thanjavur District and to bury the same in the Village

burial ground.

2. Heard the learned counsel appearing for the parties.

3. Taking into consideration the facts and circumstances of the case

and the nature of relief that has been sought for in this Writ Petition, there

shall be a direction to the petitioner to make a fresh representation to the

President of Parangivettikadu Village Panchayat, Orathanadu Taluk,

Thanjavur District and the same shall be dealt with by the President of the

Village Panchayat in line with the judgment of the Full Bench of this Court in

W.A.No.1037 of 2023, dated 20.07.2023 [Jagadheeswari and others vs.

B.Babu Naidu and others]. Since the matter involves some sentiments, the

seventh respondent shall also be put on notice before taking any further

action. This process shall be completed within a period of six weeks from the

date of receipt of representation from the petitioner.

https://www.mhc.tn.gov.in/judis W.P.(MD)No.14839 of 2021

4. This Writ Petition is disposed of with the above directions. No

costs. Consequently, connected Miscellaneous Petition is closed.

                    NCC           : Yes/No                                          06.11.2023
                    Index         : Yes/No
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                    Copy to:-

                              The President,

Parangivettikadu Village Panchayat, Orathanadu Taluk, Thanjavur District.

To

1.The Principal Secretary, Government of Tamil Nadu, Revenue and Disaster Management Department, Secretariat, Fort St. George, Chennai - 600 009.

2.The Principal Secretary, Adi Dravidar and Tribal Welfare Department, Government of Tamil Nadu, Secretariat, Fort St. George, Chennai - 600 009.

3.The District Collector, Thanjavur District, Thanjavur - 613 010.

4.The District Revenue Officer, Thanjavur District, Thanjavur - 613 010.

https://www.mhc.tn.gov.in/judis W.P.(MD)No.14839 of 2021

5.The Joint Director of Public Health, District Health Office, Gandhiji Road, Thanjavur - 613 001.

6.The Superintendent of Police, Thanjavur District, Thanjavur.

https://www.mhc.tn.gov.in/judis W.P.(MD)No.14839 of 2021

N.ANAND VENKATESH, J.

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W.P.(MD)No.14839 of 2021 and W.M.P.(MD)No.11738 of 2021

06.11.2023

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