D. BASKAR Vs. STATE OF TAMILNADU CHENNAI

JUDGEMENT

(1.) IN all the three writ petitions, the prayer is one and the same and the respective petitioners seek for a Mandamus forbearing the respondents from interfering with the petitioners' extracting, transporting and supplying of water to the factories, schools, hospitals and public from their respective patta land.

(2.) THE case of the petitioners is as follows:

(3.) THE only grievance of the petitioners is that though they applied before the competent authority under Section 5 of the Act seeking for licence, the said authority did not pass orders and on the other hand, their vehicles were intercepted and some time also were seized. Therefore, the petitioners seek for such a relief to prevent the respondents from interfering with their business.