S V KANAKARAJ Vs. DISTRICT COLLECTOR COIMBATOIRE DISTRICT

JUDGEMENT

(1.) THE petitioner has approached this court with the prayer for issuance of a writ in the nature of a Mandamus, directing the respondents 1 and 2 to consider the representation of the petitioner dated 20.06.2011, and not to approve the lay out of the fourth respondent.

(2.) THE averments made in the affidavit, filed in support of the petition do not show how the District Collector is concerned for approval of lay out plan.

(3.) THE case of the petitioner is that because of the developmental process, the rain water will not flow to his land and will damage his land during the rainy season.