Madras High Court
The Raja Canal Lift Irrigation vs The Government Of Tamil Nadu on 7 May, 2014
Author: C.S.Karnan
Bench: C.S.Karnan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
CAV ON:04.01.2013
DATED: 07.05.2014
CORAM
THE HONOURABLE MR.JUSTICE C.S.KARNAN
W.P.No.4472 of 2002
The Raja Canal Lift Irrigation
Co-operative Society Ltd.,
S.No.300, Paramathi-Velur Taluk
rep.by Ex.President and Present
Member N.K.Subramaniam
S/o.Kalianna Gounder
Nettayampalayam Village
Konthalam Post
Paramathi-Velur Taluk
Namakka, District ... Petitioner
vs.
1.The Government of Tamil Nadu,
rep.by Secretary to Government
Revenue Department,
Fort St.George,
Chennai-600 009.
2.The District Collector,
Namakkal District,
Namakkal.
3.The Executive Engineer,
Public Works Department
Cauvery Modernisation Division,
Trichy.
4.The Revenue Divisional Officer,
Thiruchengodu,
Namakkal District.
5.The Tahsildar,
Paramathi Velur,
Namakkal District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for a Writ of Certiorarified Mandamus to call for the records of the Revenue Divisional Officer, Thiruchengode, issued in Na.Ka.No.4831/2001/U, dated 10.10.2001 and quash the same in so far as the petitioner is concerned and issue a consequential direction to the respondents to regularise the lift irrigation of the petitioner's Co-operative Society from the Raja Canal Lift Irrigation Co-operative Society, Paramathi-Velur Taluk, Namakkal District and not to collect any penal levy from the members of the petitioner's Co-operative Society.
For Petitioner : Mr.R.Saseetharan
For Respondents : Mr.R.Lakshminarayanan
A.G.P., for R1, R2, R4 & R5
R3-Served
* * * * *
O R D E R
The short facts of the case are as follows:
The member of the petitioner Society submits that the members of the Society are agriculturists owing lands in Paramathi Velur Taluk, Namakkal District, which are being irrigated from the water Raja Canal and bifurcates from river Cauvery. The water for the irrigation are taken from the canal through the lift irrigation from the canal by using oil engine and electricity connection pumpsets. Number of members and farmers have not been given electricity service connection on the ground that their lift irrigation is the irregular and unauthorized. Therefore, they made number of representations to the Government to regularize their irrigation and the Government accepted to regularize the lift irrigation of the farmers and by G.O.Ms.No.805, Public Works Department, dated 23.05.1975, approved the proposals for regularization of the irrigation. The Registrar of Co-operative Societies submitted the proposal on 21.02.1977 for formation of Society. Thereafter, the Government, by G.O.Ms.No.1588, Public Works Department, dated 03.10.1988, issued direction for regularization of lift irrigation subject to the conditions that the ayakatdars should organise themselves into lift irrigation co-operative Society, pumping should be in the name of the Co-operative Society, entire cost of remodelling, improvement etc., have to be borne by the ayakatdars and the ayakatdars should fully co-operative with the Government in digging the ayakat to the present level of 7784 Acres without any further increase. Pursuant to the said order, three lift irrigation Societies were formed, namely, Raja Canal Lift Irrigation Co-operative Society, Kumarapalayam Lift Irrigation Co-operative Society Ltd., and Mohanur Canal Lift Irrigation Co-operative Societies Ltd.
2. Further, he submits that the Executive Engineer, Public Works Department, estimated the cost towards the preliminary work and directed the Societies to deposit the cost. Accordingly, the Raja Canal Lift Irrigation Co-operative Society submitted a sum of Rs.40,000/- and the same was acknowledged by the Public Works Department. The Government executed the work of re-modelling the canal for regularization of lift irrigation. The Government has to regularize the irrigation and the Government and other respondents cannot treat the petitioners and other members of the society as unauthorized for the purpose of the imposition of penalty of 20 times of normal rate as the Government accepted the principle in G.O.Ms.No.1588, dated 03.10.1988 for regularization of irrigation of lands by the members of the above said Society. The Government decided that the irrigation of the petitioners' lands have to be regularized after the completion of work contemplated in the G.Os. Hence, the irrigation of the petitioner Society has to be treated as regular one. The Government, in an identical and similar cases, regularized the pup sets installed by G.O.Ms.No.809, dated 23.05.1976 and regularized all the pump sets as on 01.09.1974. Further, G.O.Ms.Nos.1893, dated 13.09.1984, 1157, dated 07.06.1984, 280, dated 02.03.1981, 1042, dated 14.07.1981 and 2381, dated 08.11.1968 were issued on the same terms and conditions as it had been done in the case of the Raja Canal Lift Irrigation Society in G.O.Ms.No.1588, dated 03.10.1988. In all the previous cases, on and from the date of the Government Orders, the existing pump sets were treated as authorized and no objection certificates were issued in favour of the agriculturists for installing the electricity pump sets. In this case, as per the Government Order, the Society has been formed under the Co-operative Societies Act and the Society deposited the amount required for the modernisation and implementation of the work. Therefore, the pump sets, which were existing on the date of the Government Order, cannot be treated as unauthorized as the Government has accepted to regularize the pump sets in reference to the Raja Canal Lift Irrigation Co-operative Societies. For the delay in execution of the other conditions contemplated, the existing pumpsets cannot be treated as unauthorized.
3. He further submits that the respondents treated the irrigation of the petitioner and members of the above said Society as an unauthorized irrigation, which attracts penal levy to the maximum of 20 times of normal water cess charge. The respondents issued order for penal charges during 1992. Therefore, few members of the above said Society, by the name of the Namakkal Area Raja Poiyeri Kumarapalayam Canal Irrigation Small Farmers Association filed a writ petition in W.P.No.2928 of 1992 before this Court to direct the Government to regularize the irrigation from the Raja Canal and Kumarapalayam Canal and this Court granted interim direction restraining the respondents from treating the irrigation as unauthorized in view of G.O.Ms.No.1588, dated 03.10.1988. After the said order, the respondents have not levied and collected any penal levy on the members of the petitioner Society. When the writ petition was taken up for hearing on 10.08.1999, the Government has taken a view that the association, namely, Namakkal Area Raja Poiyeri Kumarapalayam Canal Irrigation Small Farmers Association is not a registered Society and therefore this Court dismissed the writ petition as not maintainable by granting liberty to ventilate their grievance before proper forum and in accordance with law, if they are aggrieved by the penal levy.
4. Further, he submits that the Tahsildar, by order dated 04.10.2001, informed the petitioner Society penal levy for Fasli from 1387 to 1406 that have to be recovered in W.P.No.2928 of 1992 has been dismissed by this Court. Thereafter, the Revenue Divisional Officer, vide proceedings dated 10.10.2001, issued an order for recovery of penal levy on the ground that the said writ petition was dismissed without considering the facts that this Court dismissed the writ petition only on the ground of maintainability and liberty was given to the members to ventilate their grievances by filing writ petitions if they are aggrieved against the penal levy. Therefore, the petitioner Society filed the present writ petition. The Revenue Divisional Officer, in his order dated 10.10.2001, referred W.P.Nos.5632, 8652 of 1989, 11800, 1110 and 1111 of 1988 along with W.P.No.2928 of 1992, which were filed by the unregistered Association. In other writ petition, this Court reduced the penal levy from 20 times to 10 times and to 5 times. The petitioner Society being aggrieved by the order of penal levy, dated 04.10.2001 and 10.10.2001 filed the present writ petition. The individual members have also filed W.P.No.22985 of 2001 to direct the respondents to regularize their irrigation, wherein the petitioner Society is also one of the petitioners, and obtained interim injunction.
5. He further submits that the orders, dated 04.10.2001 and 10.10.2001 have not been served on the individual members of the Co-operative Society and it was affixed in the Village chavadi. The Tahsildar and Village Administrative Officer had made a visit to the villages and threatened the members of the Co-operative society. When the members demanded individual orders of penal levy, the respondents refused to issue individual orders of penal levy. Hence, the present writ petition is filed. The petitioner Society is under the control of the Special Officer and Secretary in view of the facts that the Government has abolished the Board of Directors in the month of May, 2001 and hence the Ex-President and present member of the Co-operative Society filed the writ petition to safeguard the interests of the members.
6. The second respondent filed his counter affidavit stating that the petitioner Society unauthorizedly lifting water for irrigation of their lands. The Government, by G.O.Ms.No.3339, Public Works Department, dated 12.12.1962, regularized a good number of pump sets upto 12.12.1962 and the remaining are considered as unauthorized. The Government, however, permitted the formation of Lift Irrigation Co-operative Societies by stipulating certain conditions. Further, by G.O.Ms.No.1588, dated 03.10.1988, the Government regularized the unauthorized pump sets installed on the banks of Raja Komarapalayam and Mohanur Channels of River Cauvery involving an ayacut of 7784 Acres subject to certain conditions. Though certain Societies got registered, the sponsors of the Societies have not furnished the list of members, H.P., of the pump sets and the extent etc., as per the conditions and obtained permit, penal water cess at the rate of 10 times for food crops and 20 times for non-food crops in respect of the pump sets installed prior to 17.06.1972 and 20 times for all the crops was imposed irrespective of their character for all the pump sets installed after 17.06.1972, as per G.O.Ms.No.1788, dated 17.06.1972 and G.O.Ms.No.1255, dated 19.07.1982, as the ryots attempted to take water from the river and channel, they installed unauthorized pump sets without permission.
7. Further, he submits that the Namakkal Area Raja, Poyeri, Komarapalayam Canal Irrigation Small Farmers Association, which is not a registered one also wanted to avail the concession afforded in G.O.Ms.No.1588, dated 03.10.1988 and filed W.P.No.2928 of 1992 before this Court and this Court also granted interim injunction to collect the penal water cess. Therefore, the collection of penal water cess was stayed from Fasli 1401 to 1410. Subsequently, this Court dismissed the writ petition on the ground that the petitioner Society is not a registered Society. Demand was given to the collecting agency for collection of penal water cess of the Fasli from 1401 to 1410 by the fifth respondent vide letter dated 04.10.2001, since the writ petition was subsequently dismissed by this Court, on 10.08.1999. To avoid paying the arrears penal water rate, the petitioner filed the present writ petition. Lifting of water by the petitioner Society is an unauthorized one and as per the conditions laid down in G.O.Ms.No.1588, dated 03.10.1988, the entire costs for remodelling, improvement etc., of Raja Channel should be borne by the members of the Society, which requires in Crores of Rupees. But, the costs have not been deposited by the Society and therefore the work has not yet been taken up for execution.
8. He further submits that G.O.Ms.No.809, Public Works Department, referred to in the affidavit reflects only the policy decision of the Government to regularize the supply of water by grouping the existing pumping schemes and individual pump sets installed on the bank of river cauvery, Raja Komarapalayam, Mohanur Channels as on 01.09.1974. But, subsequently the Government had in their letter, dated 26.12.1978 instructed not to take further action pending decision to be taken in G.O.Ms.No.809, dated 23.09.1975. The Lift Irrigation Societies formed on or before 12.12.1962 only have been regularised as per G.O.Ms.No.3339, dated 12.12.1962 and the other unauthorized pump sets installed after 12.12.1962 have to be regularized. The Government, by G.O.Ms.No.1588, dated 03.10.1988, taken only a policy decision to regularize the unauthorized pump sets installed after 12.12.1962 subject to certain conditions. Only after remodelling of the channel, the petitioner's unauthorized pump sets could be regularised as per G.O.Ms.No.1588, dated 03.10.1988. As per the Order, dated 10.08.1999, made in W.P.No.2928 of 1992, demand has been given to the collecting agency to collect the arrear penal water rate, which was stayed by this Court on 25.01.1992. Until the conditions of remodelling of channel is completed, the petitioner's Society could not be regularised. The Co-operative Society, namely, Solasiramani is taking water from River Cauvery, but the petitioner Society is taking water from Raja Channal. The tail end ayacutdars do object the regularization of the said Society. Since this Court dismissed W.P.No.2928 of 1992, the levying of the penal water rate is legal and the petitioner Society cannot take shelter under G.O.Ms.No.1588, dated 03.10.1999, as they are required to abide by the conditions. Non compliance of the conditions does not in any way help the petitioner Society to avail of the benefits and their irrigation will be treated as unauthorized. Hence, it was prayed to vacate the stay granted by this Court on 27.04.2002 and also to dismiss the writ petition.
9. The very competent counsel Mr.R.Sasidaran, appearing for the petitioner and argued the case. Besides, he has filed written arguments which reads as follows:
"The above writ petition has been filed by the registered society under the Societies Act called "The Raja Canal Lift Irrigation Co-operative Society Ltd., S.No.300, Paramathi Velur Taluk, which consists of farmers who are owing their lands in the villages namely: (1) 1.Vadakaral Attur, (2) Periysllpalayam, (3) Aanangoor, (4) M.Kunnathur, (5) A.Kunnathur, (6) Pillikkalpalayam, (7)Selur, (8) Bommalapalayam, (9) S.Konthalam, (10) A.Konthalam, (11) S.Vengarai, (12) A.Vengarai, (13) Pandamangalam, (14) Koppanampalayam, (15) Irukoor, (16)Kabilakkurichi, (17) Pothanur, (18) Devarayasamudram, (19) Velur, (20)Punjai Edaiyur, (21) Paramathi, (22)Veeranampalayam, (23) Manickkanatham, (24) Idumbankulam.
(ii) The prayer in the writ petition is to set aside the order dated 10.10.2011 issued in Na.Ka.No.4831/2001/U of the Revenue Divisional Officer, Tiruchencode, in which a penal levy in relation to water cess has been imposed on the farmers treating the irrigation of the farmers in the above village as irregular one and for a consequential direction to the respondents society to regularise the irrigation of the petitioners society from the Raja Canal which bifurcates from the River Cauvery.
In the para 5 of the counter affidavit the particulars of penal water charge is given as follows:
"Penal water cess at the rate of 10 times for food crops and 20 times for non-food crops in respect of the pumpsets installed prior to 17.06.1972 and 20 times for all the crops was imposed irrespective of their character for all the pumpsets installed after 17.06.1972 as per G.O.Ms.No.1798 Rev. dated 17.06.1972 and G.O.Ms.No.1255 Revenue Department Dated 19.07.1982, as the ryots attempted to take from the river and channel, they installed unauthorized pumpsets without permission."
1960 - The farmers have been irrigating their lands by lifting the water from River Cauvery since 1960. The farmers in the above villages are not treated as regular Ayacutars and their irrigation is not treated as regular one and the farmers in the above said villages have not been provided with service connections, they have been irrigating their lands by using oil engines. Some of the farmers are given only electricity service connection.
03.10.1988 - After continuous representation by the farmers to treat their irrigation as a regular one, the Government of Tami Nadu passed in G.O.Ms.No.1588, PWD dated 03.10.1988, in which the Government directed as follows: that unauthorised pumpsets installed on the back of Raja, Kumarapalayam and Mohanur channels of River Cauvery in Salem DIstrict, involving an Ayacut of 7,784 acres as detailed in Annexure to this order be regularized, subject to the terms and conditions specified in Annexure II to this order and also subject to the following special conditions:
The special conditions are as follows:
(i) The Ayakatdars should organise themselves into lift irrigation Co-operative Society;
(ii) The pumping should be in the name of the Co-operative society;
(iii) The entire cost of re-modelling, improvement, etc., has to be borne by the ayakatdars;
(iv) The ayakatdars should fully Co-operate with the Government in digging the ayakat to the present level of 7784 acres without any further increase.
01.11.1988 - In pursuant to the above said conditions, a society called Raja Channel Lift Irrigation Co-operative Society bearing S.No.300 has been registered and a certificate has been issued by the Deputy Registrar.
06.08.1989 - The Executive Engineer, PWD estimated the cost towards preliminary work in his letter dated 06.08.1989 and directed the petitioner's society to deposit the same. Accordingly, the petitioner's society had deposited Rs.40,000/- but no follow up action has been taken to construct the canal for the purpose of irrigation of lands in the above said villages as per the G.O.Ms.No.1588, dated 03.10.1988.
Under the above said Government order at para 5, the Chief Engineer (Irrigation) is directed to send immediately updated plans and estimates for carrying out the improvement and remodelling of the above said channel as a deposit work for approval of the Government. But the Chief Engineer has not submitted final estimate and for carrying out improvement and remodelling of channel for approval of the Government. No follow up action has been taken by the PWD.
25.11.1991 - The Revenue Department has taken a stand that irrigation of the petitioners from Raja Canal by lifting the water from River Cauvery is irregular one as though the Government order provides for regularization of irrigation, the conditions stipulated in the Government Order has not been fulfilled and no following up action has been taken for remodelling and improvement of channels and imposed a penal levy of water charges on the farmers. The penal levy imposed under the above said order is 5 times or 10 times of normal water charges.
02.03.1992 - Since the farmers are not able to pay the penal levy which ranges from 5 times or 10 times of normal water charges on the basis of the times of default,, i.e., if the lift irrigation is done by 2 times, the penal levy will be five times of normal water charges, if the same is by 3 times, the penal levy will be 10 times of normal charges, if it is beyond 4th time the charge will be at the rate of 10 times of normal charges as stated in the order dated 25.11.1991 and since the petitioners have been irrigating the lands from 1960, they have to pay penal levy at the rate of 20 times of normal charges, they have filed in W.P.No.2928 of 1992. By the order dated 02.03.1992 in W.M.P.No.4197 of 1992 this Court has granted interim injunction restraining the respondent from treating the irrigating of the farmers as irregular one and from levying penal levy in view of the G.O.Ms.No.1588, dated 03.10.1988.
10.08.1999 - By the final order in W.P.No.2928 of 1992, this Court observed that since the writ petition is filed by the Farmers Association, which is not a registered Association, cannot maintain the writ petition and dismissed the same with the liberty to the individual farmers to ventilate their grievances in a proper forum and in accordance with the law and including filing of writ petition, if they are aggrieved by the penal levy.
04.10.2001 - The Tahsildar passed an order stating since the writ petition filed by the farmers association is dismissed, penal charges has to be collected. In the reference the name of the writ petition is given correctly as W.P.No.2829 of 1992.
10.10.2001 - Thereafter, the Revenue Divisional Officer by the order dated 10.01.2001 directed the Taluk level officers to collect the penal levy from the farmers only on the ground that writ petition has been dismissed. In the reference the writ petition number is wrongly given. The amount to be collected from the farmers in the villages are given in the separate statement annexed to the above said order. The particulars of normal water charges also given.
Against the above said order the present writ petition has been filed. This Court has granted stay of the impugned order.
13.11.2002 - The District Collector has filed a counter. In the counter affidavit it is admitted at Para 4 that the Government of Tamil Nadu by the G.O.Ms.No.1588, dated 03.10.1988 has taken a policy decision to regularize the unauthorized pumpsets installed on the banks of Raja Kumarapalayam and Mohanur Channel of river Cauvery involving an ayacut of 7784 acres subject to the special conditions, that as a follow up measure following lift irrigation Co-operative societies have been sponsored and got registered.
In para 12 of the counter affidavit, it is stated that since entire cost for remodelling, improvement etc has to be borne by ayacuttars and prior condition is that ayacuttars should fully Co-operative with the Government and abide by the terms and conditions and that the contention of the members of the Association is not acceptable.
At para 13 and 14 of the counter affidavit, it is stated that since this Court in W.P.No.2928/1992 has held that the petitioners association is not a registered one and dismissed the said writ petition, the present order of penal levy is passed.
In the para 5 of the counter affidavit the particulars of penal water charge is given as follows:
"Penal Water cess at the rate of 10 times for food crops and 20 times for non-food crops in respect of the pumpsets installed prior to 17.06.1972 and 20 times for all the crops was imposed irrespective of their character for all the pumpsets installed after 17.06.1972 as per G.O.Ms.No.1798, Rev dated 17.06.1972 and G.O.Ms.No.1255, Revenue Department, dated 19.07.1982, as the ryots attempted to take water from the river and channel, they installed unauthorized pumpsets without permission".
POINTS FOR CONSIDERATION:
(1) It is an admitted case that the Government by the G.O.Ms.No.1588, dated 03.10.1988 provides for regularization of lift irrigation of the petitioners society from the River Cauvery, that in pursuant to the said order, the society called Raja Channel Lift Irrigation Society bearing S.No.300 of 1988 has been registered under the Co-operative Societies Act and the Society deposited Rs.40,000/- for remodelling works.
(2) As per the above said Government Order, the Chief Engineer (Irrigation) has to submit final estimate for remodelling, constructing the channel and improvement etc., before the Government for removal. No final estimate and no approval has been so far granted by the Government in pursuant to the G.O.Ms.No.1588, dated 03.10.1988 which provides for regularization of the irrigation. There is no fault on the party of the farmers.
(3) It is also an admitted case in the counter that the earlier writ petition i.e., W.P.No.2928 of 1992 filed by the farmers association viz., Namakkal Area Raja Poyyeri, Komarapalayam Canal Irrigation Small Farmers Association, which was dismissed on 10.08.1999 only on the ground that the said association is not a registered association and cannot maintain the writ petition with liberty. This Court has not decided the issue on merits.
(4) The present writ petition is filed by the Raja Channel Lift Irrigation Society which is registered under Co-operative Societies Act and filed the writ petition against the penal levy. In the impugned order no reason has been given for levying penal levy on farmers. It simply says that earlier writ petition is dismissed only on the ground of maintainability. Once, the Government passed the G.O.Ms.No.1588, dated 03.10.1988, which provides for regularization, the respondents cannot treat the irrigation of the farmers as irregular and levy penal charges only on the ground that no follow up action in pursuant to the Government Order has been taken. There is no fault on the part of the farmers. The Chief Engineer (Irrigation) has to submit the final estimation for approval of the Government and thereafter follow up action has been taken. The Government should have taken appropriate steps to save the farmers. The only avocation of the members of the petitioners' society is agriculture from which the farmers earn a livelihood. Therefore, the levy of penal charges on the farmers who are cultivating their lands for the benefit of others also, is a direct violation of Article 21 of the Constitution of India, which provides for livelihood. No other reason has been given in the impugned order. Therefore, the order of penal levy is illegal and contrary to Article 14 and 16 of the Constitution of India and the same is liable to be set aside.
10. The very competent Additional Government Pleader R.Lakshminarayanan, appearing for the respondents 1,2,4 and 5 submit that the members of Raja Canal Lift Irrigation Co-operative Society are owning land in the Villages namely Vadagarai, Athur etc., for more than the extent of 5515 acre and are irrigating their lands by unauthorized lifting of water from the Raja Canal. The Government had issued Government Order dated 12.12.1962 to regularize all the pumpsets installed on the bank of river Cauvery, Raja Kumarapalayam Mohanur Canals, upto and inclusive of 02.10.1961. Accordingly, pumpsets have been regularized upto 12.12.1962 and the remaining pumpsets are considered as unauthorized . There is a unauthorized system of irrigation through river pumping in Jamin Elampalli and other villages. The Government is also issued another Government Order and permitted the formation of Lift Irrigation Co-operative Societies after imposing certain conditions. The Lift Irrigation Societies are functioning in the Taluka. After regularization, the unauthorized pumpsets have been installed on the basis of river Cauvery. The learned counsel further submits that the petitioner's unauthorized pumpsets would not be regularized as per the conditions laid in G.O.Ms.No.1588-PWD-3/10/88. The same society had filed an earlier writ petition for the same relief and it was dismissed. Hence, the impugned order has been passed to collect penal water cess for the fasli year 1401 to 1410 as per this Court's Judgment.
11. On considering the facts and circumstances of the case and arguments advanced by the learned counsel on either side and on perusing the impugned order of the 4th respondent, this Court is of the view that in the impugned order, no disclosure has been shown about the unauthorized private individuals who are lifting the water from Raja Canal. Further, no mention about the H.P of the pumpsets unauthorizedly installed has been shown in the order. Further, the extent of cultivation made by persons allegedly lifting water from the canal has also not been shown.
12. This Court's further view is that the impugned order has been passed on the basis of this Court's earlier judgment passed in the writ petitions. The same cannot be executed without prior notice to the persons who are allegedly and unauthorizedly lifting water from the canal. Further, this Court's general view is that penal cess should not be imposed on the farmers who are involved in cultivation of lands, since they are the back-bone of the nation and almost the entire general public in dependent upon them. Hence, the above writ petition is allowed. No costs.
07.05.2014
Index : Yes/No
Internet : Yes/No
ub
To
1.The Secretary to Government,
Revenue Department,
Fort St.George, Chennai-600 009.
2.The District Collector,
Namakkal District,
Namakkal.
3.The Executive Engineer,
Public Works Department,
Cauvery Modernisation Division,
Trichy.
4.The Revenue Divisional Officer,
Thiruchengodu,
Namakkal District.
5.The Tahsildar,
Paramathi Velur,
Namakkal District.
C.S.KARNAN, J.
ub
Pre-Delivery Order
in
W.P.No.4472 of 2002
07.05.2014