P. SENTHIL KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner claims to be a resident engaged in active cultivation in SF Nos. 659, Nadupalayam, Mettupalayam Village, Kangayam Taluk. This writ petition has been filed in the year 2011, the petitioner lamenting the exploitation of ground water resources in Kangayam Taluk, Tiruppur District by entities engaged in commercial exploitation of water for packaged drinking water units.

(2.) The prayer was for a direction to the official respondents i.e., R1 to R4 not to permit R5 which is one M/s. Maruthi Distilers Pivate Limited from operating the packaged drinking water unit at SF No.664/A, Nadupalayam, Mettupalayam Village, Kangayam Taluk, Tiruppur District (R5/offending unit).

(3.) In the course of hearing initially, the respondents had brought to light the approval granted by the Tamil Nadu Ground Water Authority for setting up of R5 packaged drinking water unit and hence the prayer was amended to a writ of certiorarified mandamus challenging approval dtd. 6/7/2009 granted by the Central Ground Water Authority (CGWA) that reads thus:-