LAWS(MAD)-2024-3-562

R. VIJU Vs. PRINCIPAL SECRETARY PUBLIC WORKS DEPARTMENT

Decided On March 01, 2024
R. Viju Appellant
V/S
Principal Secretary Public Works Department Respondents

JUDGEMENT

(1.) The Writ Petition is filed in the year 2018. The directions were sought against the respondent No.1 to 6 to construct a culvert across the Thamiraparani River mouth at Thengapattinam Fishing Harbour. The further prayer is made seeking direction against the respondent Nos.7 to 10 not to spoil the agricultural lands by converting it as industrial area.

(2.) The learned Government Advocate submits that the Check Dam was constructed for a length of 130 meter across Thamirabarani River at Parakkani near Thengapattinam during 2019-2022 for an estimate of Rs.15.37 crores. The entire construction of Check Dam was completed on 4/6/2022.

(3.) It is the contention of the learned counsel for the respondent No.8 that the respondent No.8 is running an ice plant after obtaining necessary approval and it is not only the present respondent, but there are many ice plants functioning in the said area.