R RAJARAGHUPATHY Vs. SECRETARY TO GOVERNMENT DEPARTMENT OF RURAL DEVELOPMENT AND LOCAL ADMINISTRATION CH 9

JUDGEMENT

(1.) THE petitioner, by name R. Rajaraghupathy, has filed this Public Interest Litigation seeking to issue a Writ of Mandamus directing the respondents not to carry out the work of digging in channel in Survey Nos. 110/3, 122/1 and 122/2, which will stop the supply of water from catchment area to the Vellancheri lake situated at Vellancheri Village, Kancheepuram District.

(2.) CONSIDERING the grievance expressed and the issue involved, by consent of all the parties, Mrs. P. V. Rajeswari, Member of the Bar has been appointed as Advocate Commissioner by an order dated 02. 01. 2006 for the following purposes:

(3.) PURSUANT to the direction of this Court, the Advocate Commissioner, after inspection along with the officials concerned, filed a report on 30. 01. 2006 along with the enclosures. The Commissioner has also filed annexure containing village map, combined map prepared by the Taluk Sub Inspector of Survey, Chengalpattu, Sketch prepared by Advocate Commissioner, Adangal Extracts, separate field maps of different survey numbers and copy of settlement register (relevant pages ). With reference to the queries raised by the Division Bench in the order dated 02. 01. 2006, the Advocate Commissioner, after due inspection, has submitted the following information. They are,