IYARKAI VALAM MATRUM PERUMBALL Vs. SECRETARY TO GOVERNMENT
LAWS(MAD)-2017-9-157
HIGH COURT OF MADRAS
Decided on September 21,2017

Iyarkai Valam Matrum Perumball Appellant
VERSUS
SECRETARY TO GOVERNMENT Respondents

JUDGEMENT

Huluvadi G.Ramesh, J. - (1.)The first respondent in the writ petition has filed WMP No.26907 of 2017 seeking to dispense with the personal appearance of 13 District Collectors before this Court on 21.9.2017 on account of certain administrative difficulties.
(2.)This Court, only after taking note of the fact that even after a period of two years, 13 District Collectors have not chosen to file the status report with regard to the water bodies in their Districts, was constrained to summon those 13 District Collectors.
(3.)Depletion of water is a major concern and shortfall in the monsoon and less rainfall has increased the need for preservation of and maintenance of water level. Water bodies being encroached upon is a cause of concern and unless the water bodies are protected, storage of water from the monsoon would be a difficult task, thereby, putting the life of the living beings in jeopardy.


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