Madras High Court
K.Venkatesan vs Executive Officer on 7 November, 2024
Author: D.Krishnakumar
Bench: D.Krishnakumar
W.P.No.15403 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.11.2024
CORAM:
THE HON'BLE MR. JUSTICE D.KRISHNAKUMAR
AND
THE HON'BLE MR JUSTICE P.B.BALAJI
W.P.No.15403 of 2024
K.Venkatesan ... Petitioner
vs.
1.Executive Officer,
Kaveripakkam Town Panchayat,
Kaveripakkam Nemili Taluk,
Ranipet District.
2.Mahalakshmi
3.B.Suseendar
4.B.Bharanidharan .. Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
praying for issuance of a Writ of Mandamus directing the respondents to consider
the representation dated 08.04.2024 and to take action against the unauthorized
construction of Marriage Hall, namely V.M.Kuppusamy Mudaliyar Manikammal
Marriage Hall situated at S.No.1176C/5, Kamarajar Street, Door No.8A,
Kaveripakkam Town Panchayat, Kaveripakkam, Ranipet District.
1
https://www.mhc.tn.gov.in/judis
W.P.No.15403 of 2024
For Petitioner : Mr.K.Venkatasubban
For Respondents : Mr.C.Selvaraj, Standing Counsel for R1
JUDGMENT
[Order of the Court was made by D.KRISHNAKUMAR, J.]
This writ petition has been filed for a Mandamus directing the respondents
to consider the representation dated 08.04.2024 and to take action against the
unauthorized construction of Marriage Hall, namely V.M.Kuppusamy Mudaliyar
Manikammal Marriage Hall situated at S.No.1176C/5, Kamarajar Street, Door
No.8A, Kaveripakkam Town Panchayat, Kaveripakkam, Ranipet District.
2. According to the petitioner, the marriage hall, namely V.M.Kuppusamy
Mudaliyar Manikammal Marriage Hall situated at S.No.1176C/5, Kamarajar
Street, Door No.8A, Kaveripakkam Town Panchayat, Kaveripakkam, Ranipet
District is an unauthorized construction posing serious threat to the commuters on
the Bazaar Road, for which the petitioner has made several objections to the first
respondent, but no steps have been taken and therefore, he has filed the instant
writ petition. The learned counsel for the petitioner would further submit that it
would be suffice, if a direction is given to the first respondent to consider the
https://www.mhc.tn.gov.in/judis
petitioner's representation dated 08.04.2024.
3. Considering the limited scope of prayer sought for by the petitioner and
without going into the merits of the same, this Court directs the first respondent to
consider the petitioner's representation dated 08.04.2024, after affording
opportunity to the petitioner as well as the parties concerned and pass appropriate
orders on merits and in accordance with law within a period of twelve weeks from
the date of receipt of a copy of this order.
4. This Writ Petition stands disposed of with the above directions. No
costs.
(D.K.K., J.) (P.B.B, J.)
07.11.2024
Intex : Yes/No
Internet : Yes/No
Jvm
D.KRISHNAKUMAR, J.
and
P.B.BALAJI, J.
https://www.mhc.tn.gov.in/judis
Jvm
To
1.Executive Officer,
Kaveripakkam Town Panchayat,
Kaveripakkam Nemili Taluk,
Ranipet District.
07.11.2024
https://www.mhc.tn.gov.in/judis
