(1.) BY consent of all the parties, the main Writ Petition itself is taken up for disposal. The petitioner, by name, Veda Rathinam, challenges the proceedings of the first respondent/district Collector, pudukottai in Na. Ka. No. 3974/2003/a7 dated 4. 4. 2005.
(2.) ACCORDING to the petitioner, he is an Ex. Panchayat ward Member of the second respondent Panchayat and filing this Writ Petition on behalf of general public of his village. It is claimed that their village consists of a population of thousand and situated in the banks of Narasinga cauvery. The people depend mainly on fishing and agriculture. While so, the first respondent, who is an authority for the public and for the Panchayat has initiated steps through Tahsilder of Manamel Kudi Taluk to bring Survey Nos. 53 and 55 of Kattu Mavadi Village of Manamel Kudi Panchayat Union for creating a public market for fishes and vegetables in the month of December 2004. The said survey Numbers, 53 and 55 are situated inside the Narasinga Cauvery riverbed. The said action is vehemently opposed by the petitioner's village. However, the first respondent has issued the impugned order dated 4. 4. 2005 without considering the grievances of the villagers and without following the procedures envisaged under the Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules 2000. In such circumstances, according to the petitioner, having no other remedy has filed the present Writ Petition.