S. LATIFFA BEGUM Vs. COMMISSIONER, MANAPPARAI PANCHAYAT

JUDGEMENT

(1.) IN this Writ Petition the Petitioner seeks a Writ of Mandamus directing the 1st Respondent to take appropriate remedial action with regard to maintenance of septic tank, comprised in S.No.272/8, situated at Santhaipettai Campus, Puthanatham Village, Trichy District, pursuant to the complaint, dated 28.03.2012.

(2.) THE Petitioner claims that she is the absolute of the property comprised in Survey No.272/12, to an extent of 40 cents, situated at Puthanatham Village, Trichy District. Further case of the Petitioner is that about 20 ft. away from her house, there is a "Pay and Use" toilet under the control of the 1st Respondent Panchayat Union, which is run by a private contractor. The grievance of the Petitioner is that the said septic tank is not properly maintained and foul smell emanating from it. The Petitioner had given a representation to the Respondents on 28.03.2012. Alleging that no action has been taken on her representation, the Petitioner has come forward with this Writ Petition.

(3.) BY a perusal of the typed-set of papers, it is seen that on receipt of the representation from the Petitioner, the 2nd Respondent had conducted spot inspection and sent a report to the 1st Respondent in No.Pudur.596/2012, dated 23.04.2012., wherein it is stated that the septic tank in question has not been maintained properly and it poses health hazards to general public, particularly to children and thereby requested the 1st Respondent to take appropriate action to rectify the defects.