NALLAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) A registered Association has filed this Writ Petition for issuance of a Writ of Mandamus, directing the respondents to construct an Under Tunnel or Overhead Super Passage at the distance of 33.200 Kms, across Contour canal on the basis of their representation dated 24.12.2014.

(2.) The case of the petitioner is that the petitioner Association has 470 members belonging to the agricultural sector and they are the residents of Ravanapuram, Devanurpudur, Pungamuthur, Sellappampalayam, S.Nallur and Arthanaripalayam. The source of income and livelihood for the members of the petitioner is purely from the agricultural operations.

(3.) The petitioner would state that the main source of water for agricultural operation is from Nallar river, Palar River and rain fed tanks. The River Palar originates from the Anamalai Hills and flows north-west to the Udumalpet and Pollachi Taluks and confluences with Alzhiyar River near Ambarampalayam. En route, a large number of streams join Palar River, major one being Nallar River. The said Nallar River originates from Kurumalai and Boochakkettamparai settlement of Anamalai Reserve Forest in Western Ghat and runs towards north and cross the Contour Canal near Puliampatti settlement and it is a tributary of the River Palar.