VISHNU FARMERS CLUB Vs. R. SENTHIL

JUDGEMENT

(1.) The real dispute is between two rival groups to obtain one of the more scarce commodities, water, which is essential for life, livelihood, crop and livestock.

(2.) Though the judgment and order impugned herein is dated April 12, 2019, the matter appears to be covered by a previous order of this Court of April 13, 2016 passed on W.P.No.38615 of 2015. It appears that a certain project for taking the water from a particular lake to two other lakes was sanctioned under the Scheme pertaining to the local Lok Sabha Member of Parliament. This was initiated under the local area development scheme for the year 2015-2016 and pertained to divert the excess seepage LPB water from Noyyal river to Murungatholuvu pond.

(3.) The Murungatholuvu village panchayat complained in the writ petition instituted in 2015 that though the project had been planned out by the revenue authorities and a route charted therefor, the private respondents to that writ petition had purported to construct a parallel pipeline alongside the road but deviating from the route as approved by the local administration. Indeed, the order of April 13, 2016 referred to three routes indicated in a map that was before the Court by a green line, a red line and a blue line. The order clearly made out that it was the blue line that was the approved route and the red line was the deviation which was sought to be brought about by the private respondents. In the relevant order, the Court wondered how a public project to be administered by the local administration could be hijacked by some private individuals even though such private individuals claimed to have expended their personal funds and having obtained a loan from some other body.