01Facts
The petitioner, appearing in person, sought a direction requiring the respondents to consider and dispose of his representations dated 2 October 2021 and 23 July 2025.
pp. 3–4 · ¶ 2He alleged that government and public buildings across Tamil Nadu were in a dangerous condition because of inadequate maintenance, and that part of an old building near the B-2 Meenakshi Amman Temple Police Station in Madurai had collapsed on 22 July 2025, creating a risk to the public. He stated that his representations seeking preventive action had not resulted in effective steps.
pp. 3–4 · ¶ 202Issues
i.Whether the respondents concerned should be directed to consider and dispose of the petitioner’s representations dated 2 October 2021 and 23 July 2025.
p. 3 · ¶ 1ii.Whether such consideration should be completed within a time limit.
p. 4 · ¶ 303Law Applied
The petition was brought under Article 226 of the Constitution of India, under which the petitioner sought a writ of mandamus.
p. 3The Court stated that the representations were to be considered on their own merits and in accordance with law.
p. 4 · ¶ 304Reasoning
The Court considered the petitioner’s allegations concerning the condition of public buildings and the reported collapse, but expressly declined to express any opinion on the merits of the matter.
p. 4 · ¶ 2–3It instead granted limited procedural relief: the respondents concerned must consider the two representations on their merits and in accordance with law, within the specified period.
p. 4 · ¶ 305Holding
The Court disposed of the writ petition by directing the respondents concerned to consider and pass appropriate orders on the petitioner’s representations dated 2 October 2021 and 23 July 2025 within eight weeks from receipt of a copy of the order.
p. 4 · ¶ 3No order was made as to costs.
p. 4 · ¶ 4Original Court PDF
Radhakrishnan AvsThe Secretary
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