Madras High Court
T.Pichaikannau vs The Government Of Tamilnadu on 12 June, 2024
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
WP.No.22245 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.06.2024
CORAM
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
W.P.No.22245 of 2022 & WMP.No.21266 of 2022
T.Pichaikannau .. Petitioner
Versus
1. The Government of Tamilnadu
Rep. by Secretary to Government,
Revenue Department, Fort St.George, Channai.
2. The Government of Tamilnadu
Rep. by Secretary to Government,
Public Works Department, Fort St. George, Channai.
3. The Commissioner,
O/o.the Commissioner of Land Administration,
Chepak, Chennai – 600 005.
4. The District Collector,
Tiruvarur District.
5. The District Revenue Officer,
Tiruvarur District, Tiruvarur.
6. The Revenue Divisional Officer,
Mannargudi Revenue Division,
Mannargudi, Tiruvarur District.
7. The Sub Divisional Engineer,
Public Works Department [Irrigation],
Mannargudi, Tiruvarur District.
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WP.No.22245 of 2022
8. The Tahsilder,
Mannargudi Taluk, Mannargudi, Tiruvarur District. .. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus directing the sixth respondent to take
necessary action on the representation of the petitioner dated 23.10.2021
within a stipulated time.
For Petitioner : Mr.B.Jawahar
For Respondents : Mr.V.Ravindran
Additional Government Pleader
ORDER
With the consent of both sides, this Writ Petition is taken up for final disposal at the admission stage itself.
2. This writ petition is filed to direct the sixth respondent to take necessary action on the representation of the petitioner dated 23.10.2021 within a stipulated time.
3. Heard learned counsel for the petitioner and the learned Additional Government Pleader appearing for the respondents and perused the materials available on record.
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4. The case of the petitioner is that originally the lake was to an extent of 53.25 acres and now the same has been reduced by the Government to 10 acres. In this regard, the villagers have given a representation and infact, the Tahsildar as well as the Revenue Divisional Officer had given recommendation to enhance the area of the lake as early as on 19.02.1990. However, no steps have been taken. In this regard, the petitioner has given a representation to the sixth respondent. But the same has not been considered till date. Hence, the present Writ petition.
5. Considering the fact that recommendation has already been made by the Tahsildar and the Revenue Divisional officer as early in the year 1990 and taking note of the importance of the water bodies, the sixth respondent is directed to consider the representation of the petitioner dated 23.10.2021 and pass Orders on the same within a period of two months from the date of receipt of a copy of this Order. Till the Orders being passed on the representation of the petitioner, the area shall not be assigned to any one.
6. With the above direction, this writ petition is disposed of. No costs.
Consequently, connected miscellaneous petition is closed.
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1. The Secretary to Government, Revenue Department, Fort St.George, Channai.
2. The Secretary to Government, Public Works Department, Fort St. George, Channai.
3. The Commissioner, O/o.the Commissioner of Land Administration, Chepak, Chennai – 600 005.
4. The District Collector, Tiruvarur District.
5. The District Revenue Officer, Tiruvarur District, Tiruvarur.
6. The Revenue Divisional Officer, Mannargudi Revenue Division, Mannargudi, Tiruvarur District.
7. The Sub Divisional Engineer, Public Works Department [Irrigation], Mannargudi, Tiruvarur District.
8. The Tahsilder, Mannargudi Taluk, Mannargudi, Tiruvarur District.
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