MASILAMANI NAICKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioners and the learned Additional Government Pleader appearing for the respondent.

(2.) THIS writ petition has been filed praying for a writ of Mandamus to restrain the respondent from in any manner interfering with the accustomed supply of water to the lands of ayacutdars in Pullambakkam and Madur Peria Eri from Kadapperi through the channel marked as EFGH in the Commissioner's plan, in O.S.No.3 of 1984, on the file of the District Munsif's court, Chegalpattu.

(3.) THE learned counsel appearing on behalf of the petitioners has not refuted the statements made by the learned counsel for the respondent.