THRESIAKUTTY THOMAS Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioners allege that a naturally formed water canal by name 'Thattan Thodu' in South Chittoor(hereinafter referred to by such name for ease) has been encroached into and filled up by the 4th respondent, thus impeding the normal course of water in the locality. According to the petitioners, even they have preferred Ext.P2 complaint before the 3rd respondent, who is the Secretary of the 2nd respondent Grama Panchayath, no action has yet been taken on it.

(2.) The petitioners allege that on account of this illegal filling up of the Thattan Thodu, during the monsoons in the years 2018-19 the entire area was flooded and therefore, that there is also a duty cast upon the 1 st respondent-District Collector to ensure that such disasters do not happen in future and that they, therefore, preferred Ext.P4 complaint before the said respondent.

(3.) The petitioners, therefore, pray that respondents 1 to 3 be directed to take immediate action on Exts.P2 and P4 without any further delay.