P.T.RAMAKRISHNAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD Mr.K.J.Saravanan, learned counsel for the petitioner and Ms.V.M.Velumani, learned Spl.G.P. appearing for the respondents.

(2.) THE petitioner has come before this Court for a direction to direct the second respondent to stop taking water from the Well of the petitioner's property situated at Plot No.B/1, Old S.No.183/1, 2, 3 and 4 and as per Patta New S.No.183/30, Patta No.875 situated at Old Village Nos.99 and 87, Arunagiri Street, Devaraj Nagar Extension, New Village No.1, Anakaputhur Village.

(3.) THE second respondent, by giving written instructions to the learned Spl.G.P., took a stand that the authorities have acted only for the benefit of public, without any personal motive, since the said Well had been used by the public from time immemorial without any objection of any kind and the fact remains that only based upon the public request, the authorities have come forward to do certain acts after ascertaining the following facts: