UMAPATHI Vs. DISTRICT COLLECTOR MADURAI DISTRICT

JUDGEMENT

(1.) THE petitioner is said to have been allotted work order dated 20/7/2007 by the second respondent to attend to all the improvement works pertaining to the cremation ground in Iravathanallur Village which is situate in the southern bank of river Vaigai immediately after City Corporation limits of Madurai City. According to the petitioner, pursuant to the work order, the petitioner put up a construction.

(2.) IT is stated that earlier, the cremation ground for the entire Village was situated adjacent to Madurai Ramanathapuram National Highways road and the same caused nuisance and health hazard to the public. Hence the villagers formed a Committee and in the Village Panchayat, they had decided to shift the cremation ground to the vacant site that lies adjacent to the southern bank of river Vaigai within the limits of the Village.

(3.) THE petitioner has filed the present writ petition seeking to quash the impugned telegram dated 20/7/2007 directing the petitioner not to proceed with the construction and remove the construction that was already put up in the Vaigai river.