K RAVI Vs. CHIEF SECRETARY TO GOVERNMENT CHENNAI

JUDGEMENT

(1.) THIS writ petition on the caption "public Interest Litigation" was brought by the petitioner seeking a writ of mandamus to forbear the respondents 7 and 9 from allotting the Lotus Tank Lands bearing Survey No. 179/3-6, ad-measuring 7 acres of Chinnakavanam Sivan Temple of Ponneri Taluk of Thiruvallur District for the purpose of construction of any superstructure by the 5th respondent.

(2.) THE Court heard the learned Counsel for the petitioner and also the learned Special Government Pleader.

(3.) THE grievance ventilated by the petitioner is that the Lotus Tank Land which is situated nearby the temple ad-measuring 7 acres, is being taken by the Government pursuant to a proposal, for allotment to the Fire Service Department and also for construction of quarters; that the said tank is being used by the villagers for religious purposes and also for several other purposes; that under such circumstances, if the same is allowed, it would be against the public interest, and hence the so-called construction should not be allowed to be done, and with that object, this petition has been brought forth.