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Judgment
This writ petition has been filed under Article 226 of the Constitution of India praying to direct the first respondent not to convert the Oorani
mentioned in the petition as a play ground by the fifth respondent, by way of issuing a writ of mandamus.
It is averred in the petition that in Thanakkankulam Village, Survey No.64/3 has been classified as Oorani and the fifth respondent has made
attempts to convert the same into play ground. Under the said circumstances, the present writ petition has been filed for getting the relief sought
therein.
Mr.D.Muruganandam, learned Additional Government Pleader, has taken notice for the respondents 1 to 4. Considering the nature of the relief
sought in the writ petition, notice need not be sent to the fifth respondent.
It is seen from the records that Survey No.64/3 has been classified as Oorani. The main gravamen expressed on the side of the petitioner is that
the fifth respondent has made attempts to convert the same into play ground.
Considering the fact that Survey No.64/3 has been classified as Oorani, neither the first respondent nor the fifth respondent is entitled to convert
the same as play ground and therefore the relief sought in the writ petition can be granted.
In fine, this writ petition is allowed without costs and the first respondent is strictly directed not to allow the fifth respondent to convert the
Oorani which is in existence in Survey No.64/3, Thanakkankulam Village as a play ground in future. Consequently, connected Miscellaneous
Petition is closed.