S POONGODI Vs. EXECUTIVE ENGINEER PUBLIC WORKS DEPARTMENT WATER RESOURCES ORGANISATION R M S COMPLEX TRICHY ROAD NAMAKKAL

JUDGEMENT

(1.) THE Petitioner seeks Writ of Mandamus forbearing the Respondents from interfering with the fishery right of the Petitioner in respect of Semur Lake situate within the Panchayat limits of the Thottiyapatti Village Panchayat.

(2.) THE Petitioner is the then elected Panchayat President of Thottiyapatti Village Panchayat. Semur Lake is situated within the area of Thottiyapatti Village Panchayat. Area of the said lake is about 200 Hec. THE said lake has capacity of 32.84 mc.ft., which irrigates 117.02 Hec. Or about 289.04 Acres of registered Ayacut lands.

(3.) STATING that as per the descriptive Memoirs of irrigation works in the Tirumanimuthar Minor Basin of Cauvery River Basin, Semur Eri situated in Thottiyapatti Village of Rasipuram Taluk, Namakkal District is owned by Public Works Department and maintenance works are being carried out by P.W.D., the Respondents have filed the Counter Affidavit.