R. KANNIYAKUMARI Vs. DISTRICT COLLECTOR, SALEM DISTRICT

JUDGEMENT

(1.) We have heard Ms.S.P.Arthi, learned counsel for the petitioners, Mr.K.Karthik Jegannath, learned Government Advocate for the respondents 1 to 3 and Mr.A.Anandan, learned Government Advocate for the fourth respondent.

(2.) The present writ petition is filed seeking directions to restore the land measuring 75.50 cents (watercourse) in S.No.153, Karuppur Village, Omalur Taluk.

(3.) Learned counsel for the petitioners submits that a watercourse exists. The respondents are destroying the said watercourse by making construction and installing a gasifier flouting Tamil Nadu Village Panchayat (Provisions of Burial and Burning Grounds) Rules, 1999. No burial ground can exist within the vicinity of 90 meters of dwelling place or source of drinking water supply.