LAWS(MAD)-2007-2-167

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

Decided On February 20, 2007
C. ILANGARVANNAN Appellant
V/S
EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT, WATER RESOURCES ORGANISATION, R.M.S. COMPLEX, TRICHY ROAD, NAMAKKAL " 637 001 Respondents

JUDGEMENT

(1.) THE Petitioner seeks Writ of Mandamus forbearing the Respondents from interfering with the fishery right of the Petitioner in respect of Palamedu Chinna Lake situate within the Panchayat limits of the Petitioner Village Panchayat and forbearing the Respondents from auctioning the fishery right in respect of the said lake.

(2.) THE Petitioner is the then elected Panchayat President of Palamedu Village Panchayat. Palamedu Chinna Lake is situated within the area of Palamedu Village Panchayat. Area of the said lake is about 17 Hec.

(3.) STATING that Palamedu Chinna Lake situated in Palamedu Village vests with the Public Works Department and they maintain the same, Public Works Department has filed Counter Affidavit.