M VELU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner seeks a writ of Mandamus forbearing the respondents from converting the use of lands covered by the lakes viz., Anderi also known as Sulleri and Sundal eri, Karanaipattu Lake, Chennappanaicker Lake, Kalkulam, Vallakottai Ponds, situated in Survey Nos.268, 285, 274 and 156 of Vallam Revenue Village, its catchment area, feeding canals and punjai and nanjai agricultural lands lying around the aforesaid lakes situated within the four boundaries viz., on the North by Sriperumbudur and Vallakottai, east by Sriperumbudur and Singaperumal Koil Road and West by Mettupalayam-Vallamkandigai Villages and Vallakottai Murugan Temple tank, from agricultural to industrial use and to protect the said lands covered by the lakes and ponds in the interest of general public. THE FACTS:-

(2.) IN the affidavit filed in support of the writ petition, the petitioner would contend thus:-

(3.) THOUGH the custodian of the natural resources is the State, no counter affidavit was filed on behalf of the Government. THE STATUTE