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C.Madasamy vs The District Collector
2024 Latest Caselaw 7531 Mad

Citation : 2024 Latest Caselaw 7531 Mad
Judgement Date : 5 April, 2024

Madras High Court

C.Madasamy vs The District Collector on 5 April, 2024

Author: N.Seshasayee

Bench: N. Seshasayee

                                                                            W.A.(MD.Nos.364 & 365 of 2014



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 05.04.2024

                                                        CORAM


                                              JUSTICE N. SESHASAYEE

                                                           and

                                               JUSTICE P.VADAMALAI


                                       W.A.(MD).Nos.364 & 365 of 2014
                                                    and
                                          M.P.(MD).Nos.1 & 1 of 2014
                     W.A.(MD).No.364 of 2014

                     C.Madasamy,
                     Son of Chelliah,
                     President,
                     Malaipatti Orungkinaitha Neervatipagudi
                                Velanmai Tittakulu-I”,
                     No.2, Middle Street, Malaipatti, Pirivillikottai Post,
                     Thoothukudi District.                               ... Appellant /Petitioner
                                                           Vs.

                     1. The District Collector, Thoothukudi District.

                     2. The Project Officer,
                        District Water Catchment Development Office,
                        Thoothukudi-628 101.



                     _________
                     Page 1 of 8


https://www.mhc.tn.gov.in/judis
                                                                        W.A.(MD.Nos.364 & 365 of 2014




                     3. The Registrar of Societies,
                        Palayamkottai,
                        Tirunelveli District.

                     4. A.Muthupandi

                     5. S.Geetha

                     6. M.Muniyasamy

                     7. K.Lingammal

                     8. K.Mariyammal

                     9. Subburaj

                     10. Pachiammal

                     11. Ramasamy

                     12. A.Ramar

                     13. K.Shanmuga Sundari

                     14. R.Baskaravelu                        ... Respondents / Respondents

                     Prayer: Appeal filed under Clause 15 of the Letters Patent Act against the

                     order of this Court in W.P.No.14786 of 2013, dated 10.01.2014 and allow the

                     above Writ Appeal.




                     _________
                     Page 2 of 8


https://www.mhc.tn.gov.in/judis
                                                                          W.A.(MD.Nos.364 & 365 of 2014



                     W.A.(MD).No.365 of 2014

                     V.Chandran,
                     President,
                     Malaipatti Orungkinaitha Neervatipagudi
                                Velanmai Tittakulu-II”,
                     No.2/260, South Street, Malaipatti,
                     Pirivillikottai Post,Thoothukudi District.        ... Appellant /Petitioner

                                                           Vs.

                     1. The District Collector,
                        Thoothukudi District.

                     2. The Project Officer,
                        District Water Catchment Development Office,
                        Thoothukudi-628 101.

                     3. The Registrar of Societies,
                        Palayamkottai, Tirunelveli District.

                     4.P.Chinna Mariyappan

                     5. S.Savithiri

                     6. Santhakumar

                     7. K.Guruvammal

                     8. R.Subburaj

                     9. V.Jeyalakshmi

                     10. S.Kala


                     _________
                     Page 3 of 8


https://www.mhc.tn.gov.in/judis
                                                                         W.A.(MD.Nos.364 & 365 of 2014




                     11. S.Annakili

                     12. M.Karuppasamy

                     13. P.Ganapathy

                     14. R.Baskaravelu                         ... Respondents / Respondents

                     Prayer: Appeal filed under Clause 15 of the Letters Patent Act against the

                     order of this Court in W.P.No.14787 of 2013, dated 10.01.2014 and allow the

                     above Writ Appeal.


                                   For Appellants     :      Mr.K.R.Laxman

                                   For R-1 to R-3     :      Mr.N.Muthuvijayan,
                                                             Special Government Pleader

                                   For R-4            :      Mr.G.Thalaimutharasu
                                                             (In Both Cases)


                                                    COMMON JUDGMENT

(Common Judgment of the Court was delivered by N.Seshasayee, J.)

The challenge in the batch of Writ Appeals is to a circular dated 20.08.2013

issued by the 2nd respondent.

_________

https://www.mhc.tn.gov.in/judis W.A.(MD.Nos.364 & 365 of 2014

2. According to the appellants, by virtue of this circular, the authority

concerned had changed the office bearers of a certain society, which was

formed to serve as a Water Shed Committee.

3. The brief facts, which are relevant for the current purpose is that for

implementing the Central Government Scheme for developing water

resources to be implemented through the State Agency, Water Shed

Committee were constituted and this Committee was to be comprised of the

villagers in the manner provided for in the guidelines framed in 2008.

4. According to the appellants, Water Shed Committee indeed was constituted

as provided in the guidelines, but suddenly under the impugned circular dated

20.08.2013, the entire officer bearers were changed.

5. The reply of the second respondent was that the guideline itself was

subsequently modified in 2011 and as per the 2011 guidelines, there were no

more need to constitute a society for serving as a Water Shed Committee and

that this Committee can be directly paid from the Grama Sabha and it

_________

https://www.mhc.tn.gov.in/judis W.A.(MD.Nos.364 & 365 of 2014

required to serve as a Sub Committee of the Grama Sabha and accordingly,

this Committee has been constituted.

6. When the matter came before the learned Single Judge, he had observed

that only a Committee has been constituted and no right of the petitioners

apparently has been taken away and accordingly, disposed of the matter.

7. The learned Special Government Pleader informs the Court that the very

Scheme itself has been closed on 31.08.2020.

8. In view of the same, nothing survives for consideration in these Writ

Appeals. Accordingly, these Writ Appeals stand closed. No costs.

Consequently, connected miscellaneous petitions are closed.

                                                            (N.S.S., J.)           (P.V.M., J.)
                                                                           05.04.2024
                     NCC : Yes/No
                     Index : Yes/No
                     Internet : Yes
                     TSG

                     _________



https://www.mhc.tn.gov.in/judis W.A.(MD.Nos.364 & 365 of 2014

To

1. The District Collector, Thoothukudi District.

2. The Project Officer, District Water Catchment Development Office, Thoothukudi-628 101.

3. The Registrar of Societies, Palayamkottai, Tirunelveli District.

4.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

_________

https://www.mhc.tn.gov.in/judis W.A.(MD.Nos.364 & 365 of 2014

N. SESHASAYEE, J.

and P.VADAMALAI, J.

TSG

W.A.(MD).Nos.364 & 365 of 2014

05.04.2024

_________

https://www.mhc.tn.gov.in/judis

 
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