D. KALEESWARAN Vs. DISTRICT COLLECTOR & ORS.

JUDGEMENT

(1.) This writ petition has been filed by one Thiru D.Kaleeswaran, who is stated to be a resident of Throupathi Amman Kovil Street, Velippattinam Post, Ramanathapuram, and he has approached this Court seeking for a direction upon the respondents to de-silt and deepen the tank termed as Throwpathi Amman Oorani situated at T.S.No.96, Ramanathapuram Town, within a time limit to be prescribed by this Court.

(2.) The respondents in the writ petition are the District Collector, the Hindu Religious and Charitable Endowment Department and the Trustees of the Temple. It is stated that the Temple is yet to come under the control of the H.R. and C.E. Department and proceedings are being taken to bring it under the control of the H.R. and C.E. Department.

(3.) In the mean time, the petitioner and other public of the area have requested for de-silting and deepening of the Temple tank and it appears that this is the only tank in Ramanathapuram Town, which is yet to be desilted. The petitioner apprehends that the fifth respondent viz., Trustees would object to the same as they claim that it is the Temple Oorani and therefore, none can carry out the de-silting work.