S.R.NALLASIVAM Vs. DISTRICT COLLECTOR ERODE DISTRICT

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the respondents not to grant permission for gatherings and usage of loud speakers in the vacant piece of land belonging to the Railways near Railway track abetting Vanniyar Street, Savadipalayam Pudur, Nanjai Uthukuli Village, Erode District, affecting the usage of the Street, their movement and the normal life of the residents.

(2.) The petitioner is a resident of Savadipalaym Pudur in Nangai Uthukuli Village, Erode District. He owns a house and landed properties in the said village. The petitioner is the president of Nanjai Uthukuli Village Vinayagar Nagar, Savadipalaym Pudur Residents Welfare Associations, registered under Tamil Nadu Societies Registration Act, 1975 with Sl.No.68/2014.

(3.) The grievances of the writ petitioner is that abetting the Railway Track from Erode to Trichy in their village, there is a small piece of land belonging to Railways at the end of our street. The petitioner states that though the area is very small, some miscreants in the name of youths belong to the village are often misusing the said piece of land for their unlawful gatherings, and creating great nuisance to the residents of the street by parking vehicles in the street and raising flutter of huge noise through loud speakers. Especially, during festival seasons, these persons are arranging music feast with loud speakers of high decibels and giving unbearable nuisance by blocking the street.