PRES.,PANCHAYAT UNION COUNCIL Vs P.K.MUTHUSAMY .
Case number: C.A. No.-004774-004774 / 2009
Diary number: 13555 / 2008
Advocates: SHOBHA RAMAMOORTHY Vs
REVATHY RAGHAVAN
ITEM NO.65 COURT NO.10 SECTION XII
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Civil) No(s).12587/2008
(From the judgement and order dated 19/02/2008 in WP No. 30663/2007 of The HIGH COURT OF MADRAS)
PRES.,PANCHAYAT UNION COUNCIL Petitioner(s)
VERSUS
P.K.MUTHUSAMY & ORS. Respondent(s)
(With appln(s) for permission to place addl. documents on record and prayer for interim relief and office report ))
Date: 27/07/2009 This Petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MARKANDEY KATJU HON'BLE MR. JUSTICE ASOK KUMAR GANGULY
For Petitioner(s) Ms. N. Shoba,Adv. Mr. Sri Ram J Thalapathy, Adv.
For Respondent(s) Mr. V.Prabhakar, Adv.for Mrs.Revathy Raghavan,Adv.
UPON hearing counsel the Court made the following O R D E R
Leave granted.
The Appeal is allowed in terms of the Reportable signed order. No order as to costs.
(Parveen Kr. Chawla) Court Master
( Indu Satija) Court Master
[Reportable Signed Order is placed on the File]
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4774 OF 2009 (Arising out of S.L.P.(Civil) No.12587 of 2008)
President, Panchayat Union Council ..Appellant
versus
P.K.Muthusamy & Others ..Respondents
O R D E R
Leave granted.
Heard learned counsel for the appellants. This Appeal, by grant of special leave, has been filed against the
impugned judgment of the High Court of Madras dated 19th February, 2008.
It appears that some accommodation was required for the District
Munsif-cum-Judicial Magistrate Court at Pennagaram Taluk, Dharmapuri District,
Tamil Nadu. By the impugned order, the High Court has directed that the Old
Block Development Office building shall be allotted for the aforesaid Court.
In our view, it was not within the jurisdiction of the High Court to pass
the aforesaid order. We can understand the High Court's concern that there should
be proper accommodation for the Munsif's Court, but for that
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purpose the High Court can only make a request to the Government and not direct
the Government to allot or give a particular land or building which belongs to the
government or to anyone else. This Court has been repreatedly saying that the
judiciary should not ordinarily encroach into the domain of the executive or
legislature, vide Divisional Manager, Aravali Gold Club & Another vs. Chander
Hass & Another, (2008) 1 SCC 683, Common Cause vs. Union of India, (2008) 5
SCC 511, etc. There must be restraint in these matters on the part of the judiciary.
We are confident that if the judiciary makes a request to the Government, the
Government will consider that request with great respect and take suitable steps for
the smooth functioning of the Court. However, but in such matters, the Court
cannot direct the government to allot a particular land or building for that purpose.
Accordingly, we accept this appeal; set aside the impugned judgment of
the High Court and request the Chief Secretary, State of Tamil Nadu to discuss the
matter with the Registrar General of the High Court so as to resolve the problem as
early as possible, preferably within a period of two months' from today. No order
as to costs.
Registry is directed to send a copy of this order to
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the Chief Secretary, State of Tamil Nadu as well as Registrar General of the Madras
High Court.
..........................J. [MARKANDEY KATJU]
NEW DELHI; ...........................J. JULY 27, 2009. [ASOK KUMAR GANGULY]