Water-allocation representation must be decided within two weeks after hearing other users drawing from the dam.

The petitioner, an association representing Kalingarayan Canal ayacut farmers, sought a direction to release water into the canal for the first crop of the 2026–2027 water year.

It relied on the prescribed rules for calculating and releasing the natural flow of the River Bhavani and stated that the Kodiveri Anicut ayacut lands had completed their first crop season.

The Court noted that the issues raised were also set out in the petitioner’s representation dated 1 September 2026.

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

The Court did not determine the merits of the asserted entitlement to water or interpret the cited irrigation rules; instead, it directed the competent authorities to consider and decide the petitioner’s representation after hearing affected water users.

Because the matters raised in the petition had been addressed in the representation dated 1 September 2026, the Court disposed of the petition by directing consideration of that representation rather than granting the requested immediate water-release order.

It required the authorities to hear other parties drawing water from Bhavani Sagar Dam before passing orders, thereby leaving the substantive dispute for administrative determination.

It directed the respondents to consider and dispose of the representation dated 1 September 2026, after hearing other parties drawing water from Bhavani Sagar Dam, within two weeks of receiving a copy of the order.

The writ petition was disposed of with no order as to costs.