M.RAMACHANDRAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Mr.D.Ravichander, learned Special Government Pleader accepts notice for R1, R3, R4, R5, R6 and R7 and Mr.M.Murali, learned Government Advocate accepts notice for R2 and R8 and both are armed with instructions to proceed with the matter finally even at this juncture. In view of the order that is proposed to be passed, no notice is thought necessary to the private respondents, i.e., R8 and R9. Hence, by consent expressed by the learned counsel for the petitioner and the learned counsel for the official respondents, this Writ Petition is disposed finally even at the stage of admission.

(2.) The petitioners claim to be agriculturists in Mookkanur Village, Sankarapuram Taluk, Kallakurichi District and own various tracts of agricultural lands, details of which are unnecessary for disposal of this Writ Petition. They seek a mandamus directing respondents 1 to 7, being various officials in Kallakurichi District, both in the Administrative and Police Department to take appropriate action against the private respondents, i.e., R8 and R9 for their activities of illegal fishing and the denial of water from Mookkanur Tank to them and others and to ensure that there is equal distribution of water to all agricultural lands situated in the lower field of Mookkanur Panchayat.

(3.) It appears that there are disputes for long as regards the illegal fishing and sharing of water. As early as on 31/12/2020, the Assistant Engineer, Public Works Department has addressed the Tahsildar, Village Administrative Officer and Inspector in Sankarapuram to initiate measures for control of such activities. He has suggested that regulatory action be taken and the villagers instructed accordingly in this regard.