S VENKATARAMAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD the arguments of Mr. R. Subramanian, learned counsel representing the petitioner, Mr. M. Dhandapani, learned Special Government Pleader representing the respondents 1 to 3, Mr. P. Srinivas, learned counsel for the fourth respondent and Mr. S.S. Raghavan and Mr. S.K. Sethuraman, learned counsel appearing for the fifth respondent and have perused the records.

(2.) THE present writ petition has been filed in public interest seeking to forbear the respondents from installing a pumping station for discharging sewage water located in the temple tank belonging to Arulmighu Draupathi Amman Temple, Ullagaram at Chennai and also to maintain the tank as it is.

(3.) SUBSEQUENTLY, on the directions of this Court dated 09.3.2007, the Executive Officer of the Draupathi Amman Temple was also impleaded as a party fifth respondent to the writ petition and the parties were directed to maintain status quo. The petitioner also submitted that the Municipality in its meeting held on 20.11.2006 considered the agenda relating to sewage pumping station for the drainage project of the Municipality to be located elsewhere and also for installing a rain water harvesting for augmenting water for the temple tank. It also sanctioned construction of compound wall for the temple tank and all these will show that it was a temple tank. Even, he enclosed a newspaper report to show the anxiety of the residents in keeping the temple tank without being polluted by the proposed sewage pumping station.