P. HARIBABU Vs. MALAYAMPATTU ERI PASANADARAR SANGAM

JUDGEMENT

(1.) This Writ Appeal is filed against the order of the learned single Judge in W.P.No.25618 of 2005 dated 04.01.2019 quashing the order of the 4 th respondent dated 29.06.2000 in Mu.Mu.A2 2929/99 and the order of the 3 rd respondent dated 02.09.2004 in Na.Ka.No.1 8285/2004 and consequential directions.

(2.) We have heard the elaborate arguments of Mr.V.Lakshminarayanan, learned counsel for the Appellants /respondents 5 to 7 and Mr.J.Pothiraj, Special Government Pleader for Respondents 2 to 5.

(3.) The Writ petition was filed by the 1 st respondent /petitioner against the respondents 1 to 7 for issuing a writ of Certiorarified Mandamus, calling for the records comprised in the proceedings of the 4 th respondent dated 29.06.2000 in Mu.Mu.A2 2929/99 and the order of the 3 rd respondent dated 02.09.2004 in Na.Ka.No. I 8285/2004 and quashing the same and consequently to forbear the respondents 5 to 7 from in any manner interfering with the rights of the members of the Petitioner Sangam and the villagers from having water resources for irrigation and water supply from the lands comprised in Survey Nos.70/5, 70/6, 70/7, 70/8 and 72/5 of Malayampattu Village, Pungambadi Post, Arni Taluk, Thiruvannamalai District.