R SWAMINATHAN Vs. TAHSILDAR PERAVOORANI THANJAVUR &

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties.

(2.) THESE Writ Petitions have been filed allegedly in public interest.

(3.) HOWEVER, we make it clear that the fourth respondent/the President, Kalanivasal Panchayat, Peravoorani Taluk, Thanjavur District shall ensure that adequate arrangements are made for the burning ghat or graveyard or burial ground for the facility of members of all communities so that when persons die their bodies can be cremated within a reasonable time.