A. ASHVATHAMAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Mr. A. Ashvathaman, a practicing lawyer as party-in-person, has filed the instant writ petition for a mandamus, directing the Secretary to the Government, Municipal Administration and Water Supply Department, respondent herein, to implement Act 33 of 2003 and G.O.Ms.No.56, Municipal Administration and Water Supply (MA.I) Department dated 21.07.2003, issued with regard to compulsory rainwater harvesting scheme. Government Order reads thus.

(2.) At the time when this writ petition came up for admission, attention of this Court was invited to an earlier order of the Hon''ble Division Bench in WP No.19507 of 2018 dated 07.08.2018, on the same issue. Order reads thus:

(3.) Inasmuch as, mandamus has already been issued, instant writ petition for another writ of mandamus, is not maintainable. Accordingly, WP No.22231 of 2019, is dismissed. Respondent to implement G.O.Ms.No.56, Municipal Administration and Water Supply (MA.I) Department dated 21.07.2003, strictly in letter and spirit. No Costs.