P CHANDRASEKAR, PRESIDENT, MARIKULAM SEERAMAIPU COMMITTEE Vs. GOVERNMENT OF TAMIL NADU REP BY ITS SECRETARY, MUNICIPAL ADMINISTRATION DEPARTMENT AND ORS

JUDGEMENT

(1.) This order shall govern the above writ petition's.

(2.) W.P. No. 18402 of 2007 has been filed seeking a writ of mandamus to direct the respondents not to construct the drainage and sewerage well in the Marikulam Tank situated in T.S. Nos. 3334/1 and 3334/3, Block No. 83, Ward No. 6 at Pookara Street, Thanajvur, while W.P.No.21621 of 2007 has been brought forth seeking a writ of certiorarifled mandamus to quash the G.O.Ms No. 497 Revenue. 5(1) Department, dated 30.8.2005 passed by the first respondent, and for a direction to the respondents not to transfer the Marikulam Tank, as referred to above, to the Thanjavur Municipality.

(3.) The court heard the learned Counsel on either side.