VILLAGE DRINKING WATER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition styled as a Public Interest Litigation has been filed by a Society called Village Drinking Water and Health Society, represented by its Treasurer, Coodalore East Panchayat, Aravakuruchi Taluk, Karur District.

(2.) The petitioner prays for issuance of a Writ of Certiorari, to quash the order passed by the first respondent/District Collector, Karur District, dated 18.11.2020. By the said order, the District Collector/Tmt.S.Malarvizhi I.A.S., has granted permission to the fourth respondent to draw a pipeline along the road margin on the Government Poramboke land for drawal of water from a land owned by her to a Farm developed by her.

(3.) The petitioner, as a Public Interest Litigant, has challenged the impugned order, firstly, on the ground of mala fide exercise of power that, the impugned order suffers from patent lack of jurisdiction and the purpose for which the pipeline is to be drawn is not permissible and there is no public interest served on account of it and purely for the private Farm of the fourth respondent, the water pipeline has been permitted to be drawn in the Government land along the road margin.