(1.) Claiming himself to be a public interest litigant, the petitioner has opposed the conversion of Government Poramboke land, Thopu in Survey No.358/1 for the purpose of constructing a Government High School in the said land. In this regard, petitioner has sent a representation dated 08.08.2018, to the respondents. Contending further that the said representation remains unanswered, he has filed the instant writ petition to call for the records relating to the proceedings of the District Collector, Salem District / first respondent herein, dated 19.05.2018 made in Roc.No.26658/2017/K4 and to quash the same and to direct the 1st respondent herein to allot some other suitable place in Ramanaickenpalayam village, Attur Taluk, Salem District for constructing a Government High School building.
(2.) Heard, Ms.Anandhadevi, learned counsel appearing for Mr.A.Rajakumar, learned counsel for the petitioner and perused the materials on record.
(3.) Though the instant writ petition has been filed as a public interest litigation, in the supporting affidavit, the petitioner has not furnished materials to substantiate as to how public interest, would be affected. Petionter has contended that the land chosen is adjacent to a river bank and during rainy season, rain water would accumulate and that it would be highly dangerous to construct a school building in the said land.
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