T N SAKTHIVEL Vs. GOVERNMENT OF TAMIL NADUCHENNAI

JUDGEMENT

(1.) The District General Secretary of Hindu Munnani, has filed the instant public interest litigation, purportedly in the interest of general public of Thadapalli and Arakkankottai Villages, for a writ of mandamus, directing the respondents, to pass orders on the petitioner's representation dated 17.06.2019, within a stipulated period of time, as fixed by this Court and to forbear the respondents from constructing a ring well at Kodiveri Dam in Kodiveri Combined Water Supply Scheme.

(2.) The petitioner submits that for the purposes of irrigation from water in Bhavani River, a canal has been constructed, called Thadapalli, Arakkankottai Canal near Kodiveri Dam. It is stated that for the past 520 years, water is drawn from the said dam to the Canal for the benefit of nearby villages. The petitioner states that Thadapalli is about 77 kilometers away from the dam and Arakkankottai is about 32 kilometers away from the dam. The canal was constructed for the purposes of irrigating 25000 acres directly and 15000 acres indirectly.

(3.) The petitioner states that Canals are designed in a such way, water flowing from the Kodiveri Dam reaches Thadapalli and Arakkankottai canals and unutilised water goes back to the canal.