SAKTHI Vs. KARUPPAIAH, VEERAN AND MUNIYANDI

JUDGEMENT

(1.) This Criminal Revision is preferred to call for the records relating to the order dated 09.05.2011, made in M.P. No. 2784 of 2011 on the file of the Court of Additional District Munsif-cum-Judicial Magistrate, Manamadurai and set aside the same.

(2.) The Petitioner filed a complaint before the learned Additional District Munsif-cum-Judicial Magistrate, Man Madurai, in M.P. No. 2784 of 2011 under Section 156(3) of Code of Criminal Procedure praying the Court to forward the complaint to the police and to register the same and also investigate the case.

(3.) In the complaint, the Petitioner has alleged that from the second sluice in Maranadu, Tank water is drawn to three villages through three channels for the lands for cultivation. The said sluice is irrigating the lands in Kachanatham, Sullangudi and Vilathur. The second sluice is popularly known as Vilathur madai.The presence of the said madai along with the course of channels have been entered in the revenue records. There were some disputes with regard to the mode of irrigation in respect of the above said channels and the same were settled by the District Collectors of Ramanathapuram and Sivagangai and also by the Public Works Department officials and a scheme was worked out in which, it was resolved that the channel structure created as a fourth one by the Kachanatham villagers had to be closed and irrigation of water was regulated with reference to the catchment area of the three villages. In a civil case also it was decided as mentioned above.