SELVARAJ AND ANOTHER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioners are the residents of Gurunthoor village, Arakottai Post, Devakottai Taluk, Sivagangai District and they claim that they are Ayakatdars of Gurunthoor village Kanmoi, Devakottai Taluk, Sivagangai District and besides them there are about 100 Ayakatdars in the said village and the village is located adjacent to Meyyanur and Visur villages.

(2.) The petitioner would state that the source of water is from the river "Pambar" and there is a channel on the east of Visur, from which the ryoti lands used to get water supply through the supply channel to "Gurunthoor Kanmoi" and the river "Pambar" is running through Survey No.23 to 26 on the west of Meyyanoor, Sannanendal and south of Grurunthoor Kanmoi and that apart, there is a separate channel on the east bank of Pambar to Meyyanoor Kanmoi and a grade wall was also constructed long back to divide the course of water in Survey No.23 and thereby allowed the flow of water to Gurunthoor Kanmoi on the north and east to Meyyanoor Kanmoi.

(3.) It is the specific case of the petitioners that Gurunthoor Ayakatdars are having source of water for irrigation, only from the said water body and they are enjoying the rights for over eight decades.