SHANMUGAVEL Vs. DIRECTOR OF TOWN PANCHAYAT AND OTHERS

JUDGEMENT

(1.) Challenge in this writ petition, is to an order in Na.Ka.No.57709/2015/P3, dated 15.02.2016, of the Assistant Director, Town Panchayat, Madurai Region, Collectorate, Madurai, the 3rd respondent herein, granting permission to the Executive Officer, Selection Grade Town Panchayat, Seithur, Rajapalayam Taluk, Virudhunagar District, 4th respondent herein, to provide water service connection. Consequently, the petitioner has sought for a direction to the respondents, to consider his representation, dated 12.02.2016.

(2.) Claiming himself to be a Public Interest Litigant, resident of Seithur Village, Rajapalayam Taluk, Virudhunagar District, has submitted that there are five water reservoirs, within the limits of the Selection Grade Town Panchayat, Seithur Village. The first reservoir, located at Mandhai, Seithur, has a capacity of 2.50 (Lakhs) liters of Water. The second and third reservoirs are situated at Kattaboman Nagar, Mettupatti, Seithur and each have a capacity of one lakh liters of water. The fourth and fifth reservoirs are located at Jeeva Nagar and Malaiamman Koil Street, Seithur, respectively, and each have a capacity of 60,000 liters of water. For the abovesaid reservoirs, water is supplied through Thamirabharani Kootu Kudineer Thitam, by TWARD Board.

(3.) According to the petitioner, there are 2764 water connection, in the Panchayat limit, and these connections were given in the year 2003 to 2010. In the above water connections, the following deposits have been made,