P MUNIASAMY GOUNDER Vs. DISTRICT COLLECTOR AND PRESIDENT NORTH ARCOT DISTRICT FISHERIES DEVELOPMENT CORPORATION

JUDGEMENT

(1.) This is a complaint u/sec.17 read with Sec.12 of the Consumer Protection Act.

(2.) The case of the complainant is that from time immemorial, they have been taking water from Dasabantham tank for cultivating their lands. After acquisition of part of their lands and wells for forming the Railway line, the complainants have been deprived off their wells. The agriculturists are therefore to depend entirely upon the Dasabantham Tank for irrigating their lands. But the tank water flows through the fields only for a month and thereafter these agriculturists have to bale out the water from the tank. Under the orders from the Tahsildar, Tiruppattur, the complainants and other agriculturists have been prevented from baling out the water.

(3.) Consequently, the complainants and other agriculturists have been put to much loss and hardship. Their crops have been withering. They are unable to cultivate the lands. They are experiencing the hardships from 1988. They have therefore come to file this complaint claiming compensation.