M BOJARAJAN Vs. DISTRICT COLLECTOR ERODE

JUDGEMENT

(1.) THE writ petition is filed for a direction against the second respondent to issue time chit of 2. 30 hours per cycle or time chit in par with the other Ayacutthars of the same vent, for water supply to the petitioner's 5 acre land situates in Old SF No. 132 and RS. No. 1666/2 to 9 of aval Poondurai Village, Erode Taluk and District from Unjalur distributory at 8. 2. 640 LBP canal tail dam at 0. . 3. 220 direct vent of LBP canal.

(2.) LEARNED counsel for the petitioner would submit that the petitioner has made several representations to the respondents on 17. 8. 2004, 24. 2. 2005 and ultimately a legal notice was issued on 11. 7. 2005 quoting various instances where similar Ayacuttharts were permitted to get water for 30 minutes per acre per cycle ratio, whereas the same is denied to the petitioner.