S.MP. AMALAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) These writ petitions filed in public interest and having stood for consideration and after hearing the arguments of the respective learned counsel, are disposed of by the following common and final order, by consent of all the parties.

(2.) THE cause of action for filing W.P.(MD)No.20935 of 2013 arose consequent on a representation made by the petitioner on 26.12.2013 and the Periyar -Vaigai Single Crop Growing Farmer's Association, Melur, on 09.12.2013. The prayer in this petition is to direct the respondents to release and supply water from the Vaigai Reservoir to the Single Crop area in Madurai District.

(3.) THE prayer in W.P.(MD)No.111/2014 is for a direction to the respondents to release sufficient water from Periyar and Vaigai Dams, forthwith, to save the paddy crops standing in the lands situated in Maurai North Taluk and Melur Taluk, by considering the representation of the petitioner, dated 27.12.2013.