RAMAMIRTHAM Vs. DISTRICT COLLECTOR AND OTHERS

JUDGEMENT

(1.) By consent, the Writ Petition itself is taken up for final disposal.

(2.) The petitioner is the Village Secretary of Bharathiya Janatha Party of Ramanathapuram District and according to him, one Ishmathnoon has applied for permission to de-silt a water body (Oorani) in Survey No.791/2 admeasuring to an extent of 1.26.5 hectares and in Survey No.791/3 admeasuring to an extent of 2.55.5 hectares and without taking note of the sentiments and objections raised by the people of Vedalai Village, Mandapam Group, Ramanathapuram District, the first respondent has accorded permission, vide proceedings, dated 07.02.2018 in Na.K.G &M.No.1/148/2018 and challenging the legality of the same, the petitioner has came forward to file this Writ Petition.

(3.) The learned counsel appearing for the petitioner has drawn the attention of this Court to the typed-set of documents and would submit that though desilting has been done very recently and there is absolutely no cause to desilt the Tank once again and without taking note of the objections raised by the people of the locality, the first respondent, through impugned proceedings, has erroneously granted licence to the said person to de-silt the land in question and prays for interference.