LAKSHMI MILLS COMPANY LIMITED Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) CHALLENGING the impugned proceedings of the 1st respondent issued under Section 145 of Criminal Procedure Code in Na.Ka.No.A1/27/2011 dated 14.06.2012 calling upon the writ petitioner to remove the obstruction caused by the petitioner for smooth flow of sewage of flood water in S.No.81/2A1A1 of Inam Maniyachi village.

(2.) IN order to appreciate the contentions raised, it is necessary to refer to the background facts. The sewage water accumulated in the town area of Kovilpatti has been running through many survey numbers in Kovilpatti town and finally through Town S.No.52 and enters in S.No.81/2A1A1 of Inam Maniyachi village and proceeded in between writ petitioner - Lakshmi Mills and the School run by it and then proceeded through various Survey Numbers of Alampatti and pooling in a tank which lies in S.No.232 of Alampatti. The land in S.No.81/2A1A1 of Inam Maniyachi village is registered in the name of Lakshmi Mills. There are more than about 180 residents of Veeravanji Nagar North. The sewage collected from Veeravanji Nagar residential area is also to run through S.No.52 and other survey numbers as stated above. The writ petitioner school is said to have put up wall in between the petitioner mills and the school run by it by putting up a wall and obliterating the plan marked path - odai by filling earth and thereby obstructing smooth flow of sewage and flood water.

(3.) CONTINUED Agitation and the Survey of the Site:-