Authorities must assess alleged irrigation violations through a committee and take action in accordance with law.

The petitioner sought a writ of mandamus directing the respondents to consider his representation dated 2 November 2025 and to cancel G.O. (Ms.) No. 879, Public Works (N) Department, dated 7 June 1993, alleging persistent violations of its conditions by the 18th respondent, a lift-irrigation society.

The Government Advocate informed the Court that an inspection had found the society directly drawing water from the Kaveri River, and that the violations had been reported to higher authorities by letter dated 13 August 2026.

The authorities considered it appropriate to constitute a committee to examine the matter and recommend remedial measures.

Whether the official respondents should be directed to consider the petitioner’s representation concerning the alleged violations by the 18th respondent.

Whether the Court should direct constitution of a committee and further action concerning the alleged violations, including the petitioner’s request to cancel the Government Order.

The petition invoked the High Court’s jurisdiction under Article 226 of the Constitution of India.

The Court directed the official respondents to assess the matter and initiate appropriate action in accordance with the statutes and rules in force.

The order cites no specific statute, rule, or judicial precedent governing the alleged water-drawing violations.

The Court noted the inspection findings and the communication of the alleged violations to higher authorities, as well as the authorities’ decision to constitute a committee to examine the technical and administrative issues.

In light of those steps, the Court directed the official respondents to constitute the committee, assess the matter, and take appropriate action in accordance with law, rather than itself determining whether the Government Order should be cancelled.

No costs were awarded; connected miscellaneous petitions, if any, were closed.