Madras High Court
P.Ashok Kumar vs The Executive Engineer on 25 September, 2023
Author: P.D.Audikesavalu
Bench: Sanjay V.Gangapurwala, P.D.Audikesavalu
WP No.5485 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.09.2023
CORAM
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
WP No.5485 of 2023
P.Ashok Kumar : Petitioner
versus
1.The Executive Engineer,
Operation and Maintenance,
T.N.E.B., Sholingur,
Sholingur Taluk, Ranipet District
2.The Tahsildar,
Taluk Office,
Sholingur Taluk, Ranipet District
3.The Block Development Officer,
Sholingur Union Panchayat,
Sholingur Taluk, Ranipet District
4.ABI-Showatech (India) Ltd.,
No.2, Pulivalama Village & Post,
Banavaram (via) Ranipet 632 505 : Respondents
Prayer: Petition filed under Article 226 of the Constitution of India for issuance of a
Writ of Mandamus directing the 1st respondent to consider the petitioner's
representation dated 28.07.2022 in respect of land comprised in S.No.654
measuring 2.85 acres of Pulivalam Village, Sholingur Taluk, pending on the file of
1st respondent.
For the Petitioner : No appearance
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WP No.5485 of 2023
For Respondent No.1 : Mr.S.Madhusudanan
For Respondents 2 & 3 : Mr.P.Muthukumar,
State Government Pleader,
Assisted by Mrs.R.Anitha, Spl.G.P.
For Respondent No.4 : Mr.Anirudh Krishnan
ORDER
(Made by the Hon'ble Chief Justice) None appears for the petitioner.
2. We have heard Mr.S.Madhusudanan, learned counsel for the first respondent, Mr.P.Muthukumar, learned State Government Pleader, for respondents 2 and 3 and Mr.Anirudh Krishnan, learned counsel for the fourth respondent.
3. Mr.P.Muthukumar, learned State Government Pleader, submits that pursuant to the representation of the petitioner, survey was conducted by the Tahsildar and some encroachments were found. The survey report has been forwarded to the first respondent.
4. The learned counsel for the first respondent submits that the first respondent has instructed the fourth respondent to act as per the report of the Page 2 of 5 https://www.mhc.tn.gov.in/judis WP No.5485 of 2023 Tahsildar.
5. The learned counsel for the fourth respondent submits that no encroachment has been made by the fourth respondent.
6. Whether the encroachment exists or not, has to be decided by the authorities concerned, upon the survey being made. If the encroachment exists, as per the report, then, the District Collector and/or such other competent authority shall take further steps in accordance with law, expeditiously.
7. The writ petition stands disposed of. There will be no order as to costs.
(S.V.G., CJ.) (P.D.A., J.)
25.09.2023
Index : Yes/No
Neutral Citation : Yes/No
tar
To
1.The Executive Engineer,
Operation and Maintenance,
T.N.E.B., Sholingur,
Sholingur Taluk, Ranipet District
2.The Tahsildar, Taluk Office, Sholingur Taluk, Ranipet District
3.The Block Development Officer, Page 3 of 5 https://www.mhc.tn.gov.in/judis WP No.5485 of 2023 Sholingur Union Panchayat, Sholingur Taluk, Ranipet District THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.
(tar) WP No.5485 of 2023 Page 4 of 5 https://www.mhc.tn.gov.in/judis WP No.5485 of 2023 25.09.2023 Page 5 of 5 https://www.mhc.tn.gov.in/judis