P. SHANMUGAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Writ of Mandamus has been filed to forbear the respondents from disturbing the petitioner from taking water from his Bore Well situates in R.S.No.114/2 of Moolakkarai Village and supplied it to feed the cattle and to irrigate the coconut trees belongs to the relatives and friends of the petitioner.

(2.) The petitioner states that he owns agricultural land in R.S. No.114/2 of Moolakkarai Village, Erode District. A Bore Well exists in the said property and the petitioner is using the Well water for agricultural purposes.

(3.) At the request of the petitioner's relatives and his friends, the petitioner allowed them to take water from the said Bore Well by Tractor for the purpose of irrigating their standing coconut trees and for cattle in order to save them, since severe draught is prevailing in that area. The petitioner on humanitarian ground granted permission to use the Well water by his relatives and friends at free of cost.