SENGUTHAR KAIKKOLAR SAMUTHAYA NALA SANGAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Special Government Pleader for the Respondents.

(2.) According to the Petitioner, the property in Grama Natham Survey No.56/111 situated in Anangur, Paramathi Velur Village, Namakkal District is enjoyed by the Sengunthar Kaikkolar Community from time immemorial. The persons belonging to the said community are using it for more than 100 years as 'Pavadi', a place to dye and weaving of the textile activities and processes. Apart from that, more than 100 families are living on their wages by using the said 'Pavadi' for decades.

(3.) The stand of the Petitioner is that the said 'Pavadi' is used by the Weaving Community and their predecessors and for starching their yarn, other activities / limited activities, the same is utilised. The streets around the Pavadi were used to have the names of Pavadi Street, which is common even now in many towns and villages.