Premier Cotton Textiles Rep. By Its vs The District Collector on 27 June, 2017

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Madras High Court

Premier Cotton Textiles Rep. By Its vs The District Collector on 27 June, 2017

Bench: M.M.Sundresh

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED:  27.06.2017

CORAM

THE HON'BLE Mr. JUSTICE  M.M.SUNDRESH

 W.P.No.11385 of 2017



Premier Cotton Textiles rep. by its
General Manager R.Boopathy					..  Petitioner



					          Vs

1.The District Collector,
   Tirupur, Collectorate Tirupur,
   Tirupur District.

2.The Commissioner,
   Udumalaipet Municipality,
   Thali Road, Udumalaipet,
   Tirupur District.

3.The Revenue Divisional Officer
	(RDO), Taluk Office Campus,
   Udumalpet Taluk, Tirupur District.

4.The Tahsildar,
   Taluk Office Udumalpet,
   Udumalpet Taluk,
   Tirupur District.

5.Block Divisional Officer,
   BDO Office, Udumalpet Taluk,
   Tirupur District.


6.Superintending Engineer Operation
      and Maintenance, TNEB Office,
   Earipalayam, Udumalpet Taluk,
   Tirupur District.					  ..  Respondents



	Writ petition filed under Article 226 of The Constitution of India praying for the issuance of a writ of mandamus directing the second and third respondents herein to dispose of the petitioner's representation  dated 27.03.2017 in accordance with law.

	

	For Petitioner		..	Mr.D.Velmurugan
	
	For Respondents		..	Mr.S.Diwakar,
						Spl. Govt. Pleader
						for R1, R3 and R4
						Mr.Anand for R2
						Mr.D.Suriyanarayanan for R5

 ORDER

The petitioner has sought for permission to take water from its own well for drinking and non-commercial purposes to its employees and textile workers to the premises in which the mill is functioning. Seeking consideration of the said representation by respondents 2 and 3, the present writ petition has been filed.

2.Heard the learned counsel appearing for the petitioner, learned Special Government Pleader appearing for respondents 1, 3 and 4, learned counsel appearing for the second respondent and also the learned counsel appearing for the fifth respondent.

3.Considering the limited scope of the prayer sought for by the petitioner and without going into the merits of the case, a direction is issued to respondents 2 and 3 to consider the representation of the petitioner dated 27.03.2017 and pass orders on merits and in accordance with law, within a period of three weeks from the date of receipt of a copy of this order. The writ petition is disposed of accordingly. No costs.

27.06.2017 Index:Yes/No mmi To

1.The District Collector, Tirupur, Collectorate Tirupur, Tirupur District.

2.The Commissioner, Udumalaipet Municipality, Thali Road, Udumalaipet, Tirupur District.

M.M.SUNDRESH, J.

mmi

3.The Revenue Divisional Officer (RDO), Taluk Office Campus, Udumalpet Taluk, Tirupur District.

4.The Tahsildar, Taluk Office Udumalpet, Udumalpet Taluk, Tirupur District.

5.The Block Divisional Officer, BDO Office, Udumalpet Taluk, Tirupur District.

6.The Superintending Engineer Operation and Maintenance, TNEB Office, Earipalayam, Udumalpet Taluk, Tirupur District.

W.P.No.11385 of 2017

27.06.2017

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