M.RAVI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) With the quote of the above Thirukural from the Classic Tamil text which suits to this case, the facts of the case is recorded as below.

(2.) The 1st Writ Petitioner is stated to be Ex-President of the Murungatholuvu Village Panchayat and served as President of the Murungatholuvu Village Panchayat for 20 years. The 2nd and 3rd Writ Petitioners have served as Ward Member for the period 2011 to 2016 and their Ward comes in Pudupalayam and Kalikkavalasu Villages respectively.

(3.) It is averred in the Writ Petition that in order to save the excess seepage water from the LBP Ayacut lands, the Panchayat had already constructed five check dams in Murungatholvu B Village; whereas Murungatholuvu-A Village is having two ponds viz., Murungatholuvu Pond measuring 16 acres and Kalikavalasu Pond measuring 8 acres and also constructed one Pudupalayam Pond measuring an extent of 2 acres.