K. BHARATHI Vs. DISTRICT COLLECTOR,ERODE DISTRICT

JUDGEMENT

(1.) THE Petitioner has focussed the instant Writ of Mandamus praying for issuance of an order by this Court in directing the 1st Respondent to pass an appropriate order on the basis of his representation dated 05.11.2012.

(2.) ACCORDING to the Petitioner, his residence area called as 'Madurai Veeran Colony' and there are 300 families residing there from the time immemorial. The Government of Tamil Nadu had issued house pattas to the aforesaid families during the year 1994. Now the vacant lands were also allotted for community hall, common purposes in Survey No.549 in P.Mettupalayam Village, Gobichettypalayam, Erode District. Due to lack of basic amenities such as road, drinking water, electricity and latrine, the Petitioner and others suffered a lot. Also that, during rainy season water gets stagnated in many places and the drainage was not properly put up, leading to the breeding of mosquitoes and erection of diseases to the residents.

(3.) UNDER these situations, the 5th Respondent started to construct a new latrine for the caste Hindus. When the Petitioner and others resisted, they were threatened that they would destroy their huts by setting fire to them. Immediately they sent a representation dated 05.11.2012 to the 1st Respondent/District Collector, Erode on the Grievance Day and made a request to stop the illegal construction in the area, which was allotted by the Government of Tamil Nadu for the use of only dalit people. However, it appears that no action was taken till date.