CHOYETH NADEMMAL KUDIVELLA SAMRAKSHANA KOOTTAYMA KUTTOTH Vs. VILLIAPPALLY GRAMA PANCHAYATH VILLIAPPALLY P.O.

JUDGEMENT

(1.) This writ petition is filed seeking the following prayer:-

(2.) Heard learned counsel for the petitioners, the learned Senior Counsel appearing for the 1 st respondent, the learned counsel appearing for the 2nd respondent and the learned Government Pleader.

(3.) The contention of the petitioners is that the digging of an open well for the Mathath Water Supply Scheme jointly implemented by respondents 1 to 3 is not supported by any feasibility study. It is contended that the ground water Department has also not conducted any study as to the availability of water. It is stated that the open well water scheme earlier implemented by the Kerala Water Authority approximately 250 meters away from the proposed open wall had to be abandoned since the water was found to be unfit for human consumption as the water had high level of Turbidity and high iron content. Ext.P2 report is relied on to contend that the water in the abandoned well is totally unusable. It is stated that in case the new well is dug in the valley as presently proposed, it will lead to petitioners wells also drying up during summer. Ext.P4 representation has been submitted by the petitioners before the Panchayath. It is submitted that no action is being taken thereon. Exts.P5 and P6 environmental data sheets and report of Hydro Geologist are relied on to contend that the water in the locality may not be fit for human consumption. It is submitted that though Ext.P9 mass representation was preferred before the District Collector, no action is being taken thereon.