B.CHELIYAN Vs. SECRETARY RURAL WORKS DEPARTMENT

JUDGEMENT

(1.) This petition has been filed to quash the order of the second respondent and consequently, direct the respondents to restore the Government thrashing floor to its original condition.

(2.) The petitioner's grievance is that the lands comprised in Survey No.116 measuring 0.13.5 hectares is classified as Government thrashing floor, which had been used by the agriculturists and their forefathers from time immemorial, and the third respondent had now converted the thrashing floor by putting up several constructions therein.

(3.) The petitioner who owns agricultural lands had been using the thrashing floor and in view of the alleged unauthorised constructions surrounding the thrashing floor, the access to his own agricultural lands as well as to the thrashing floor was deprived. When he had approached the first respondent herein, an order dated 10.06.2003 came to be passed, whereby, the petitioner's request to restore the subject lands into a thrashing floor came to be rejected. Challenging the same, the present Writ Petition has been filed.