Madras High Court
K.Balamurugan vs ) The District Collector on 24 November, 2021
Author: Pushpa Sathyanarayana
Bench: Pushpa Sathyanarayana
W.P(MD)No.15113 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.11.2021
CORAM :
THE HONOURABLE TMT.JUSTICE PUSHPA SATHYANARAYANA
and
THE HONOURABLE THIRU.JUSTICE P.VELMURUGAN
W.P(MD)No.15113 of 2021
and
WMP(MD)No.12044 of 2021
K.Balamurugan ... Petitioner
vs.
1) The District Collector,
O/o District Collectorate,
Ramanathapuram.
2) The Superintendent of Police,
Ramanathapuram District,
Ramanathapuram.
3) The Thasildar,
R.S.Mangalam Taluk,
Ramanathapuram District.
4) The Executive Engineer, (WRO)
Tamilnadu Water Resource Organization,
Paramakudi,
Ramanathapuram District.
5) The Assistant Executive Engineer(WRO),
Tamilnadu Water Resource Organization,
R.S.Mangalam, Ramanathapuram District.
6) M/s.S.K.Agro farm,
Represented by its Managing Partner,
S.Kulaindaisamy ... Respondents
Page 1/6
https://www.mhc.tn.gov.in/judis
W.P(MD)No.15113 of 2021
Petition filed under Article 226 of the Constitution of India, for
issuance of a Writ of Mandamus, for a direction, directing the
Respondents No.1 to 5 to remove the illegal encroachments made
by the respondent No.6 by constructing the iron fencing with
cement pillars and create new bunds inside water catchment area of
''Paranur Kanmoi'' comprised in S.Nos.431, 432, 433, 434, 436,
437/1, 2, 3, 438/1, 2, 3, 4, 5, 439, 440, 441, 442 and 443/1, 2, 3
situated at Paranoor Village, R.S.Mangalam Taluk, Ramanathapuram
District within the time frame stipulated by this Hon'ble Court.
For Petitioner : Mr.T.Lajapathi Roy
For R1 to R5 : Mr.P.Subbaraj
Special Government Pleader
For R6 : Mr.V.R.Shanmuganathan
ORDER
(Order of the Court was made by PUSHPA SATHYANARAYANA, J.) The case of the petitioner is that Paranur Kanmoi is comprised in S.Nos.431, 432, 433, 434, 436, 437/1, 2, 3, 438/1, 2, 3, 4, 5, 439, 440, 441, 442 and 443/1, 2, 3, situated at Paranur Village, R.S.Mangalam Taluk, Ramanathapuram District, which is a catchment area and that illegal encroachment is being made by the 6th respondent, by putting up iron fencing with concrete pillars. Page 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.15113 of 2021
2. The 3rd respondent has filed a report, which is as follows:-
“,uhkehjg[uk; khtl;lk;> ,uhIrpq;fkq;fyk; tl;lk;> nrhHe;Jhu; cs;tl;lk;> ghuDhu; FU:g; kw;Wk; fpuhkj;jpy; cs;s ghuDhu; fz;kha; bghJg;gzpj;Jiw ePu;ts Mjhuj;Jiw fl;Lg;ghl;oy; cs;s fz;kha; MFk; vd;Wk;> ,e;j fz;khapd; bkhj;j Maf;fl;L 52.28 b+f;nlu; MFk; vd;Wk;> nkYk;> ,f;fz;khapd; KGf;bfhs;sst[ epiyapy; ePu;g;gpo gug;g[ 29.75 kpy;ypad; rJumo MFk; vd;Wk;> nkw;go fz;kha; jy Ma;t[ bra;ag;gl;lJ vd;Wk;> mjpy; fz;khapd; ePu;g;gpo gFjpf;F nkw;g[wk; cs;s ,lq;fspy; fk;gp ntyp mikf;fg;gl;Ls;sJ vd;Wk; tUtha;jJ ; iwapd; “m” gjpntl;od; go ,f;fz;kha;f;F ePu; Mjhuk; kiH ePh; kw;Wk; ,uhIrpq;fkq;fyk; bgupa fz;kha; Maf;fl;Lfspd; fHpt[ ePu; vd;W Twg;gl;Ls;sJ vd;Wk;> mjd;go> fz;khapd; ePu;g;gpo gFjpf;F nkw;g[wk; cs;s ,lq;fspy; ,Ue;J tUk; ePu; fz;khapd; ePu; Mjhukhf ,Ug;gjhy; jpU.re;jpahF cilahu; kfd; FHe;ijr;rhkp fhg;ghsu; v];.nf.mf;thghu;k; vd;w epWtdj;jpd; jug;gpy; mtu;fsJ ,lj;jpy; jw;nghJ mikj;Js;s fk;gpntypahy; jw;rkak; fz;khapd; ePu;tuj;Jf;F vt;tpj ghjpg;g[k; ,y;iy vd;Wk;> nkYk; tUq;fhyq;fspy; ,g;nghJ cs;s fk;gpntypia epue;ju fl;Lkhdkhf (Compound wall) khw;Wk;bghGJk; kw;Wk; ,ju epue;ju fl;olq;fs; fl;Lk; bghGJk;> fz;khapd; ePu;tuj;J KGtJkhf ghjpf;fg;gLk; vd;Wk>; jdJ mwpf;ifapy; bjhptpj;Js;shu;.”
3. As per the above report, there is only a barbed-wire fencing with concrete pillars. As the said survey numbers belong to the 6th respondent, they wanted to safeguard their lands from other encroachers. As it is only a barbed-wire fence, free flow of water will not be curtailed. Even the report says that unless it is a brick compound wall which would be permanent in nature or any other Page 3/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.15113 of 2021 permanent construction made on the water body, then the free flow of water will be restricted. It is stated that the 6th respondent has put up fencing only in their patta lands. Other than the said fencing, the report says there is no other encroachment on the Paranur Kanmoi.
4. The learned counsel appearing for the 6th respondent also says that they will not put up any permanent construction, restricting the free flow of water in the Paranur Kanmoi. The said statement is also recorded. The authorities are directed to have a check on any kind of encroachment on the said water body in future.
5. Recording the report of the 3rd respondent, the Writ Petition is closed. No costs. Consequently, connected miscellaneous petition is closed.
[P.S.N.,J.] & [P.V.,J.]
24.11.2021
Index : Yes / No
Internet : Yes / No
bala
Page 4/6
https://www.mhc.tn.gov.in/judis W.P(MD)No.15113 of 2021 To
1) The District Collector, O/o District Collectorate, Ramanathapuram.
2) The Superintendent of Police, Ramanathapuram District, Ramanathapuram.
3) The Thasildar, R.S.Mangalam Taluk, Ramanathapuram District.
4) The Executive Engineer, (WRO) Tamilnadu Water Resource Organization, Paramakudi, Ramanathapuram District.
5) The Assistant Executive Engineer(WRO), Tamilnadu Water Resource Organization, R.S.Mangalam, Ramanathapuram District. Page 5/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.15113 of 2021 PUSHPA SATHYANARAYANA, J.
and P.VELMURUGAN, J.
bala ORDER MADE IN W.P(MD)No.15113 of 2021 DATED : 24.11.2021 Page 6/6 https://www.mhc.tn.gov.in/judis