S.AMIRTHAVALLI Vs. DIST. COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed for issue of writ of mandamus directing the respondents to stop the burial/cremation of the dead bodies in a road track in S.No.37 at Eripatti Village, Pollachi Taluk.

(2.) The case of the petitioner is that her husband was the owner of the properties situated in S.Nos.34/C, 34/C1 and 34/D, by virtue of a registered Partition Deed, dtd. 15/12/1998. The further case of the petitioner is that the access to the property is through a road track situated in S.No.37. According to the petitioner, this is a Government poramboke land and it has been used for a very long time.

(3.) The grievance of the petitioner is that persons belonging to certain communities started burying/cremating dead bodies in the road track at S.No.37. The representation made by the petitioner in this regard did not evoke any response. Left with no other alternative, the present writ petition has been filed before this Court seeking for appropriate directions.