S. THIAGARAJAN Vs. COLLECTOR, OFFICE OF THE COLLECTORATE, SATWACHARI, VELLORE, VELLORE DISTRICT AND OTHERS

JUDGEMENT

(1.) In this writ petition, purportedly by way of public interest, the petitioner has sought orders of this Court restraining the respondents from altering the nature, course and use of the land comprised in S.Nos.126/1E measuring 2.37.5 hectacres at Thimri Village, Arcot Taluk, Vellore District, listed as 'Mayana Pattai' and used as a burial and cremation ground. This writ petition has been prompted by a proposal to set up a Dump Yard and a Solid Waste Management Plant.

(2.) In the affidavit in support of the writ petition, it is contended that many of the deceased ancestors and family members of the petitioner are lying buried in the burial ground, where the Dump Yard and the Solid Waste Management Plant are being set up.

(3.) It is alleged that on 20.10.2017, the second respondent had deputed staff to mark the land in question and on 21.10.2017, had brought in bull dozer and other equipment to demolish the existing structures including tombs in an area measuring about 1 acre and commenced levelling the area for construction.