NARAYANASAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Since common issues are involved in both the writ petition and the writ appeal, both the writ petition and the writ appeal were heard together and disposed of by this common order.

(2.) The writ petition in W.P.(MD) No. 3353 of 2009 is for a direction to the fourth Respondent to provide sewerage channel provision to the house of Petitioner situate in Door No. 78/17 Sethu Road, Athirampattinam, Pattukottai, Thanjavur District through Survey No. 338/3.

(3.) Admittedly, the Petitioner has already approached the Civil Court and filed a suit in O.S. No. 42 of 2009 on the file of the District Munsif Court, Pudukkottai for permanent injunction. The Petitioner, having not obtained an interim order of injunction, has chosen to file the present writ petition for a direction as stated above.