The Madras High Court observed that Court cannot order the State to install the statute of Dr. Bhim Rao Ambedkar at a particular place.
This observation was made by a Division-judge bench of Madras High Court, Madurai Bench comprising of Hon'ble the Chief Justice Sanjib Banerjee and Justice R. Hemalatha while dealing with the petition under Article 226 of the Constitution of India to issue a writ of mandamus to direct the respondents to permit the petitioner for installation of statue of Dr.Ambedkar at Traffic Island at Light House Corner in Karur District.
The Court held that:
“It is completely beyond the ordinary powers of a Court, even a constitutional Court, to direct the administration to install any particular Statue at any particular place. It would be appreciated if the Court's time is not wasted like this and the Court is allowed to take up the other pressing matters instead.”
The Bench dismissed the writ petition with no cost.
Case Details
Case No.: W.P.(MD) No.3967 of 2021
Petitioner: A.Veeramani
Respondent: The State of Tamil Nadu & Ors
Counsel for Petitioner: Mr.R.Venkatesan
Counsel for Respondents: Mr.K.P.Krishnadoss, Mr.J.Senthil Kumariah
Quorum: Chief Justice Sanjib Banerjee and Justice R. Hemalatha
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