B.Lakshmanan vs The District Collector
2023 Latest Caselaw 13671 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 09.10.2023

                                                   CORAM

                           THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                        W.P.(MD)No.20019 of 2020

               B.Lakshmanan                                                   ... Petitioner

                                                    -Vs-

               1.The District Collector,
               Sivagangai District, Sivagangai.

               2.The Revenue Divisional Officer,
               Sivagangai Revenue Department,
               Sivaganagai.

               3.The Tahsildar,
               Manamadurai Taluk, Sivagangai District.

               4.The Block Development Officer,
               Manamadurai Panchayat Union,
               Manamadurai, Sivagangai District.

               5.The Village Panchayat President,
               Konnakulam Panchayat,
               Manamadurai Taluk, Sivagangai District.

               6.Arumugam
               7.Mayakku
               8.Boochi                                          ...Respondents


               PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
               issuance of Writ of Mandamus, to forbear the respondents 1 to 5 from giving
               permission to the new burial grounds in Soorakulam Kanmoi at Soorakulam
https://www.mhc.tn.gov.in/judis

               1/4
               Village, Konnakulam Panchayat, Manamadurai Taluk, Sivagangai District and
               to act upon as per the Tamilnadu Village Panchayat (Provision of buried and
               Burying Grounds) Rules 1999, and G.O.Ms.No.213 Rural Department (C4)
               dated 5th October, 1999.

                                      For Petitioner   :Mr.K.C.Ramalingam
                                      For R1 to R5     :Mr.A.K.Manikkam
                                                       Special Government Pleader
                                      For R6, R7 and R8:Mr.S.Asaithambi
                                                       ****

                                                       ORDER

This Writ Petition has been filed seeking for issuance of a Writ of

Mandamus forbearing the respondents 1 to 5 from granting permission to

establish new burial ground and to act upon as per Tamilnadu Village Panchayat

(Provision of buried and Burying Grounds) Rules 1999.

2.Heard Mr.K.C.Ramalingam, learned Counsel for the petitioner,

Mr.A.K.Manikkam, learned Special Government Pleader for the respondents 1

to 3 and Mr.S.Asaithambi, learned Counsel for the respondents 6 to 8.

3.The issue involved in this present Writ Petition is squarely covered by

Full Bench Judgment of this Court in the case of Jegadheeswari and others vs

A.Babu Naidu and others in W.A.No.1037 of 2023, dated 20.07.2023. The

same shall be taken into consideration by the official respondents and it shall be

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

strictly complied with.

4.This Writ petition is disposed in the above terms. No costs.

                                                                                     09.10.2023

               NCC                :Yes/No
               Index              :Yes/No
               Internet           :Yes/No

               cmr

               To

               1.The District Collector,

Sivagangai District, Sivagangai.

2.The Revenue Divisional Officer, Sivagangai Revenue Department, Sivagnagai.

3.The Tahsildar, Manamadurai Taluk, Sivagangai District.

4.The Block Development Officer, Manamadurai Panchayat Union, Manamadurai, Sivagangai District.

5.The Village Panchayat President, Konnakulam Panchayat, Manamadurai Taluk, Sivagangai District.

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

N.ANAND VENKATESH, J.

cmr

W.P.(MD)No.20019 of 2020

09.10.2023

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