P.Malliga vs District Collector
2023 Latest Caselaw 14071 Mad

                                                                    W.A.(MD)No.1907 of 2023


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 26.10.2023

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
                                                      and
                                  THE HONOURABLE MR.JUSTICE P.DHANABAL


                                           W.A.(MD)No.1907 of 2023
                                                     and
                                      C.M.P.(MD)Nos.14661 & 14662 of 2023

                     P.Malliga                                              : Appellant
                                                       Vs.

                     1.District Collector,
                       Dindigul District.

                     2.The B.D.O/Commissioner,
                       Panchayat Union,
                       Kodaikanal,
                       Dindigul District.

                     3.The Inspector of Police,
                       Thandikuudi Police Station,
                       Kodaikanal Taluk,
                       Thandikudi.                                     : Respondents


                     PRAYER: Writ Appeal filed under clause 15 of the Letters Patent
                     praying to set aside the order passed in W.P.(MD)No.15455 of 2022
                     dated 12.09.2023.




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                                                                            W.A.(MD)No.1907 of 2023


                                  For Appellant       : Mr.K.Prabakaran
                                                      for M/s.K.P.S.Law Associates.


                                  For Respondents     : Mr.S.Shaji Bino,
                                                       Spl. Govt. Pleader


                                                      JUDGMENT

Heard both sides.

2. The appellant was inducted as a lessee by the second

respondent. She has filed a Writ Petition seeking extension of her lease

in terms of G.O.Ms.No.92 (Municiplaity – Local Administration, dated

03.07.2007), dated 03.07.2007. The Writ petition was dismissed by

invoking Tamil Nadu Urban Local Bodies Rules, 2023. The merits of the

case were not gone into. Questioning the dismissal order dated

12.09.2023, the present intra-Court appeal has been filed.

3. As rightly pointed out by the learned counsel appearing for

the appellant, Tamil Nadu Urban Local Bodies Rules will apply to Town

Panchayats, Municipal Councils and Municipal Corporations in the State

of Tamil Nadu. The subject matter pertains to a Panchayat Union. Tamil

Nadu Urban Local Bodies Rules will not apply to a Panchayat Union. https://www.mhc.tn.gov.in/judis

W.A.(MD)No.1907 of 2023

4. In this view of the matter, the order impugned in the Writ

Appeal is set aside and the matter is remitted to the file of the learned

Single Judge. No costs. Consequently, connected miscellaneous

petitions are closed.

[G.R.S.,J.] & [P.D.B.,J.] 26.10.2023

Neutral Citation : Yes/No Index : Yes/No Internet : Yes/No vsm

To

1.District Collector, Dindigul District.

2.The B.D.O/Commissioner, Panchayat Union, Kodaikanal, Dindigul District.

3.The Inspector of Police, Thandikuudi Police Station, Kodaikanal Taluk, Thandikudi.

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

W.A.(MD)No.1907 of 2023

G.R.SWAMINATHAN, J.

and P.DHANABAL, J.

vsm

ORDER MADE IN W.A.(MD)No.1907 of 2023

26.10.2023

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