Madras High Court
P.Poolpandi vs The District Collector on 31 January, 2018
Bench: M.Sathyanarayanan, R.Hemalatha
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 31.01.2018
CORAM
THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN
and
THE HONOURABLE MRS.JUSTICE R.HEMALATHA
W.P(MD)No.18626 of 2017
and
W.M.P(MD)No.15011 of 2017
P.Poolpandi,
District Secretary Naam Tamilar Party,
1/210, North Street, North Ilanthaikulam,
Kayatharu Taluk, Tuticorin District. .. Petitioner
Vs.
1.The District Collector,
Thoothukudi District,
Thoothukudi.
2.The Revenue Divisional Officer,
Kovilpatti Revenue Divisional,
Kovilpatti, Thoothukudi District.
3.The Tahasildar,
Kayatharu Taluk,
Thoothukudi District.
4.The Executive Engineer,
Public Works Department,
(Ground Water Resources),
Korampallam, Thoothukudi,
Thoothukudi District.
(R4 is impleaded, vide order, dated
24.10.2017, made in W.M.P(MD)No.
15719 of 2017) .. Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of India
praying for the issuance of a Writ of Mandamus, directing the respondents to
take necessary action to prevent the unauthorized and unlawful drawing of
water by private companies from the water spring situated at Konar kottai,
Kayatharu Taluk, Tuticorin District and to consider the petitioner's
representation, dated 11.09.2017.
!For Petitioner : Mr.T.Poovanalingam
(No appearance)
^For R-1 to R-3 : Mr.A.K.Baskarapandian,
Special Government Pleader.
:ORDER
[Order of the Court was made by M.SATHYANARAYANAN, J.] The matter was listed on 22.01.2018 and it was called twice and however, there was no representation on behalf of the petitioner and hence, the matter was directed to be listed today under the caption ?for dismissal?.
2.Mr.A.K.Baskarapandian, learned Special Government Pleader appearing for the respondents 1 to 3, would submit that the water has also been removed from the quarry site, vide proceedings of the Tahasildar, Kayatharu, dated 16.10.2017 made in e.f.M.1.2288/2017.
3.Since, there is no representation on behalf of the petitioner, this writ petition is dismissed for default. Consequently, connected Miscellaneous Petition is dismissed. No costs.
To
1.The District Collector, Thoothukudi District, Thoothukudi.
2.The Revenue Divisional Officer, Kovilpatti Revenue Divisional, Kovilpatti, Thoothukudi District.
3.The Tahasildar, Kayatharu Taluk, Thoothukudi District.
4.The Executive Engineer, Public Works Department, (Ground Water Resources), Korampallam, Thoothukudi, Thoothukudi District.
.