T A KRISHNASWAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) By consent, the main writ petitions are taken up for final disposal.

(2.) The main grievance of the petitioners is that even though they are permitted by the respondents to pump out water from Aliyar River and various Channels to irrigate their lands, by installing underground pipelines, the respondents by proceedings dated 20.9.2002, proposed to evict them, treating the installation of pipelines to their wells located in their respective land as encroachment. Hence, these writ petitions.

(3.) Concededly, the writ petitions filed by the petitioners, namely, W.P.Nos.5115 & 5116 of 1987 and 4074 of 1986 were disposed of by this Court on 28.7.1994 and 24.6.1997, which read as follows: Order in W.P.Nos.5115 & 5116/1987:-