V. KANNIAPPAN Vs. DISTRICT COLLECTOR/CHAIRMAN DISTRICT RURAL DEVELOPMENT AGENCY VILLUPURAM, VILLUPURAM DISTRICT

JUDGEMENT

(1.) This writ petition, purportedly by way of public interest, has been filed for a direction in the nature of mandamus restraining the Respondent Nos. 1 to 4 from deploying JCB machines for carrying on work in Karumanthangal Tank at Kannalam Village.

(2.) The petitioner claims to be an agriculturist owning four acres of agricultural land at the village in question. The petitioner claims to have filed this public interest litigation in the interest of economically underprivileged labourers of the village. The petitioner contends that the National Rural Employment Guarantee Act, 2005 has been enacted to ensure livelihood for one person of every rural household.

(3.) Our attention has been drawn to the Mahatma Gandhi National Rural Employment Guarantee Act, 2005 and in particular the Second Schedule thereto. It appears that under the Mahatma Gandhi National Rural Employment Guarantee Act, 2005, States have notified Schemes. The State Schemes are required to be consistent with the amendments made from time to time to the Act and its schedules.