Madras High Court
Shobana vs The District Collector on 25 June, 2025
Author: N.Anand Venkatesh
Bench: N. Anand Venkatesh
WP No. 2160 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25-06-2025
CORAM
THE HONOURABLE MR JUSTICE N. ANAND VENKATESH
WP No. 2160 of 2023
1. Shobana
W/o. Late Jothiraj
Petitioner(s)
Vs
1. The District Collector
Coimbatore District, Coimbatore
2.The Tahsildar
Sulur Taluk, Coimbatore District
3.The Assistant Engineer
PWD / WRO Sultanpettai
4.Selvaraj
S/o. Krishnaswamy Valasupalayam J.
Krishnapuram village sulur taluk
Coimbatore District
Respondent(s)
PRAYER
nd
Calling for the records pertaining to the impugned order of the 2 respondent
dated 06.12.2022 vide Na.Ka.No. 2649 / 2022 / A2 quash the same.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 04:09:03 pm )
WP No. 2160 of 2023
For Petitioner(s): Mr.R.Kannan
For Respondent(s): Mr.M.Guruprasath for R4
Ms.P.Aishwarya
Government Advocate for R1 & 2
ORDER
This writ petition has been filed for challenging the impugned proceedings of the 2nd respondent dated 06.12.2022, wherein the petitioner has been directed to restore the original position and to ensure the free flow of water into the agricultural land belonging to the 4th respondent.
2. Heard Mr.R.Kannan, learned counsel for the petitioner and Mr.M.Guruprasath, learned counsel for the 4th respondent and Ms.P.Aishwarya, learned Government Advocate, learned counsel for the 1st and 2nd respondents.
3. The grievance expressed by the petitioner in the present writ petition is that the 4th respondent had requested the predecessor in title to form a small channel inside the land to fetch water from the Parambikulam Aliyar Project (PAP) canal. This was permitted by the predecessor, and the channel was located in the center of the land. Since the said canal was not used by the 4 th respondent for a long period, the canal itself became unusable. The petitioner thereafter made a provision on the southern side of the property to ensure that water flows freely into the agricultural land belonging to the 4th respondent. A complaint was given by the 4th respondent, and the 2nd respondent, through https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 04:09:03 pm ) WP No. 2160 of 2023 impugned proceedings dated 06.12.2022, has directed the petitioner to restore the original position and ensure that water flows smoothly into the agricultural land belonging to the 4th respondent.
4. It is seen that the agricultural lands are being irrigated under the PAP. The water for such irrigation is carried through small canals, which are called field bothies. The field bothy itself is a part of the PAP scheme. The Tamil Nadu Irrigation Projects (Construction of Field Bothies) Act, 1959 governs the fields. If any field bothy is to be destroyed or removed, such a decision can be taken only by the District Collector. It seems that during the year 2022, the petitioner had levelled the property and thereby also levelled the field bothy and attempted to create a new way on the southern side of the property. The grievance expressed by the 4th respondent is that the water flow was obstructed since the levelling affected the flow into the agricultural land. The fact remains that whenever there is rain, water flows into the agricultural land of the 4th respondent. However, the water that is released under the PAP is being obstructed. The petitioner is bound by the provisions of the said Act, and the petitioner cannot obstruct the water flow from the PAP main canal to the Ayakattu land. It is under these circumstances that the order came to be passed by the 2nd respondent.
5. This Court is not able to find any illegality in the order passed by the 2nd respondent warranting interference of this Court. In view of the same, the https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 04:09:03 pm ) WP No. 2160 of 2023 writ petition is dismissed. No costs. Consequently, the connected miscellaneous petitions, if any, are closed.
25-06-2025 gd Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 04:09:03 pm ) WP No. 2160 of 2023 To
1.The District Collector Coimbatore District, Coimbatore
2.The Tahsildar Sulur Taluk, Coimbatore District
3.The Assistant Engineer PWD / WRO Sultanpettai https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 04:09:03 pm ) WP No. 2160 of 2023 N.ANAND VENKATESH J.
gd WP No. 2160 of 2023 25-06-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 04:09:03 pm )