D GOVINDARAJU Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr.T.Mohan, learned counsel appearing for the petitioner, Mr.R.Neelakandan, learned Government Advocate appearing for respondents 1 and 2 and Mrs.C.K.Vishnupriya, learned counsel appearing for the third respondent.

(2.) THE petitioner, who is the resident of Vallam Village, Vandavasi Taluk has filed the present writ petition seeking for a direction to the respondents to maintain and keep the Survey No.184 as a burial Ground situated at Vallam village and consequently prevent the respondents from constructing a pond in the burial ground.

(3.) THE case of the petitioner was that there is a burial ground in the village at Survey No.184 and it has been in existence from time immemorial and that is the only burial ground which is used by the village people. According to him, the village map clearly demarcates the survey number to be a burial ground. On 13.08.2009, few staff from the Revenue Department came to the burial ground and was marking some areas. When enquired as to what was to be executed in the said place, it was informed that 3/4th portion of the burial ground are to be converted into a pond. THE village people objected to the same and their representation was also not considered.