S.MUTHURAMALINGAM Vs. DISTRICT COLLECTOR THOOTHUKUDI DISTRICT

JUDGEMENT

(1.) The petitioner claims to be an agriculturist and according to him there exists Vellur Kulam (a small water body) situate in Survey No. 542B-1A of Vellur Village, Srivaikundam Taluk, Thoothukudi District and under the garb of deepening the said water body, the bunds are being raised and as a consequence, the petitioner and other agriculturists, who own lands adjacent to the said water body may be deprived of the water supply.

(2.) The petitioner, in this regard, has also submitted a representation dated 11.09.2020 to the first respondent and despite receipt and acknowledgement, no action has been taken to address the grievance and therefore, he is constrained to approach this Court by filing this writ petition.

(3.) Mr.K.P.Krishnadoss, learned Special Government Pleader accepts notice on behalf of respondents 1 and 3 and he would submit that the said water body is being deepened in pursuant to the order dated 29.04.2019 made in W.P.(MD)No.10752 of 2019 filed by Porunai Naathineer Melanmai Sangam, and the process is on to remove the encroachment caused upon the water body also.