A NALLUSAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Since the issue involved in these matters are common, they are taken up together and disposed of by a common order.

(2.) W.P. No. 165 of 2009 has been filed to quash the order passed by the first respondent in proceedings dated 5.11.2008. By the said order, the first respondent has cancelled an order passed by the second respondent granting an order that the pipeline formed by the petitioner should not be disturbed.

(3.) W.P. No. 1981 of 2009 has been filed for a writ of mandamus, to direct the respondents 1 to 3 to take appropriate action against the fourth respondent (petitioner in W.P. No. 165 of 2009) pursuant to their legal notice dated 22.12.2008. In the said legal notice, the petitioner had called upon the respondents 1 to 3 to cancel all permissions for drawal of water fromS.Nos. 1351 and 1173 issued in favour of Thiru.Nallusamy and Thiru.Kandasamy and specifically called upon the third respondent to disconnect the power supply used to energise agriculture pump-sets in the said survey numbers.