MURUGESAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Learned counsel appearing for the petitioner is not connected. The writ petition, styled as a Public Interest Litigation, is filed by a resident of Arasamalai Village, Ponnamaravathi Taluk, Pudukkottai District.

(2.) According to the petitioner, there is a water course channel in his village in Sy.Nos.149/1, 15/4 and 15/10. It is the allegation of the petitioner that the third respondent, who is also a resident of the said village has encroached upon the said water course and thereby preventing free flow of water body. He also submitted a representation dated 23.01.2017 to the first respondent/District Collector, Pudukkottai, District Revenue Officer, Pudukkottai and also to the second respondent in this regard. Despite of that, no action has been taken. Therefore, he is constrained to approach this court by filing this writ petition, styled as

(3.) Mr.VR.Shanmuganathan, learned Special Government Pleader, appearing on behalf of the respondents 1 to 3, on instructions, would submit that all the three survey numbers were classified as 'water body' in the revenue records and in respect of Sy.No.15/4, encroachments have been removed and steps are under way to remove the encroachments in Sy.Nos.149/1 and 15/10 of Arasamalai Village, after following the due process of law.