MUTHUMALAI Vs. DISTRICT COLLECTOR, TIRUNELVELI DISTRICT, TIRUNELVELI

JUDGEMENT

(1.) It is the case of the petitioner that she has send a representation to the first respondent, the District Collector, dated 07.10.2010. A copy of which is found enclosed in page numbers 7 to 9 of the typeset and the acknowledgement receipt from the first respondent is also produced in page number 10. The complaint made by the petitioner was that they were earlier worked in a tea estate and subsequently after the retirement, they were living in Azhakiyapandiapuram Village. They have two children with her. With the hard earned money, they have purchased 3.76 acres of punja land in the village and doing agricultural work.

(2.) Six months before the date of complaint, the 2nd and 3rd respondents have approached her husband, who is a alcoholic and using his weakness they have got 1.60 acres sold by him and it was registered in the Sub Registrar office without any once knowledge. Even while registering the sale deed, the have included 21 cents extra and paid only Rs. 3,00,000/-and when the petitioner made enquires, they tried to inform the petitioner that they will pay the balance amount.

(3.) Subsequently she came to know that two months before the complaint, the land was given to the second respondent who had set up a wind mill in the said land and preventing the agricultural operation of the petitioner. They have also prevented the water supply to her land by fixing certain wire in the land. They requested the second respondent for removing the obstruction to water supply. Though legal notice was also given, since continuously interfering in their agricultural work, she made a complaint to the District Collector to enquire into the complaint and restore her land also the amount promised by them and also to provide a continuous water supply by removing the obstruction put up by the second respondent.