CHANDRAN Vs. DISTRICT COLLECTOR SIVAGANGAI DISTRICT

JUDGEMENT

(1.) The petitioner is a resident of Kilamadam Village, Thiruppathur Taluk, Sivagangai District and according to him, he is the owner of the land in S.No.175/13, admeasuring to an extent of 36.50 Ares in Thenkarai, Thiruppathur Taluk, Sivagangai District and he is carrying on agricultural operation.

(2.) It is the specific case of the petitioner that on the northern side of the property in Survey No.173, admeasuring to an extent of/spread of 6 hectares 0.20 Ares is classified as "Kanmai Proamboke" (Water body Poromboke) and it is also known as "Kunnendhal Kanmai". The petitioner is utilising the water in the said water body for his agricultural operation.

(3.) The learned counsel appearing for the petitioner would submit that the fifth respondent had encroached upon 50 cents of the said land classified as water body in survey No.173 and blocking the flow of water and in this regard, the petitioner has submitted a representation dated 13.08.2020 to the first respondent with copies marked to respondents 2 to 4, despite receipt and acknowledgement, no action has been taken and therefore, he is constrained to approach this Court by filing this writ petition.