ARUMUGAM Vs. PRESIDENT KILA SEVALPATTI PANCHAYAT BOARD

JUDGEMENT

(1.) This writ petition has been filed for a writ of Mandamus, directing the respondents not to disconnect drinking water connection for the petitioner's house located in Door No. 2/110, West Car Street, Keela Sevalpatti, Thiruppatur Taluk, Sivagangai District.

(2.) The case of the petitioner is as follows: The petitioner is residing in the address in D. No. 2/110, West Car Street, Kila Sevalpatti, Thiruppatur Taluk, Sivagangai District. It is his own property and house tax has been paid by him till date. On 8.2.2003, the petitioner paid a sum of Rs. 1,000/- for getting new water connection under Suva Jasthara Rural Drinking Water Scheme and the respondents have also given a receipt for that. Since nothing was heard thereafter, a representation was given on 19.6.2009 to the second respondent in respect of that. On 25.6.2009, the first respondent directed the petitioner to dig up two feet depth soil and be ready with pipe equipments to enable the panchayat to extend the supply. On reporting readiness, the Panchayat on 29.6.2009 provided the water connection and a sum of Rs.650/- was received towards labour charges. While so, on 7.7.2009, the first respondent served a letter to the petitioner stating that permission from the temple administration was not obtained for water connection and steps would be taken to disconnect the water connection. Though there is a dispute in respect of a path way and a suit is also filed by the petitioner and the same is pending, the path way dispute is no way connected with the drinking water connection, given to the petitioner. Since 24 Hrs notice was issued for disconnection of the water connection the above writ petition has been filed for the aforesaid prayer.

(3.) This Court on 17.7.2009 granted the order of injunction.