(1.) THE writ petition is filed for the issuance of a writ of Mandamus, forbearing the respondents from dumping, storing and processing garbage waste and other waste materials in the vacant lands comprised in S.No.64/1, 2,5,6, S.No.65/1, 4, 3, 7, 12, 13, 14, 15, 19, S.No.68/2, 68/3A and 68/3B of Kadichambadi village, Kumbakonam taluk, Tanjore district.
(2.) THE brief facts leading to the filing of the writ petition are as follows: THE petitioner is the President of the village Panchayat of Kadichambadi village. THE first respondent Kumbakonam Municipality announced a proposal to purchase lands at Kadichampadi village under the guise of putting up a fertilizer godown in the village. Some of the residents expressed their willingness to sell their properties to the Municipality. But, subsequently, the villagers came to know that the lands are required only to dump garbage waste and other waste collected at Kumbakonam and therefore, the offer made by the villagers were withdrawn. THE villagers made several representations to drop the scheme. Since, their request was not considered, the present petition was filed as 'PIL'.
(3.) THIS is a dispute between the Kadichambai Village and the Kumbakonam Municipality regarding the dumping, storing and processing garbage waste and other waste materials.