Madras High Court
Mr.Umapathy vs The District Collector on 16 February, 2023
Author: D.Bharatha Chakravarthy
Bench: T.Raja, D.Bharatha Chakravarthy
W.P.No.4662 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.02.2023
CORAM :
THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.No.4662 of 2023
Mr.Umapathy
S/o Varadarajulu .. Petitioner
-vs-
1. The District Collector
Collectorate, Chengalpattu District
GST Road, Chengalpattu 603 001
2. The Tahsildar
Tambaram Taluk Office
GST Road, Tambaram Sanatorium
Chennai 600 045
3. The Village Administrative Officer
Selaiyur, Chennai 600 056
4. The Commissioner
Tambaram Corporation
GST Road, Chennai 600 045
____________
Page 1 of 5
https://www.mhc.tn.gov.in/judis
W.P.No.4662 of 2023
5. K.Rani
6. Murugammal
W/o Mr.Govindaswamy .. Respondents
Petition under Article 226 of the Constitution of India, praying for
issuance of a Writ of Mandamus, directing the respondents 1 to 4 to
consider the representation of the petitioner dated 07.01.2021 to remove the
illegal occupation made by the respondents 5 and 6 in the Kamaraj Salai and
Pond in Survey No.80, Selaiyur, Tambaram East, Chennai 600 056 in
accordance with law within the period to be specified by this Hon'ble Court.
For Petitioner :: Mr.K.Venkatachalam
For Respondents :: Mr.P.Muthukumar
State Government Pleader
for R1 to R4
ORDER
(Order of the Court was made by the Hon'ble Acting Chief Justice) This writ petition has been filed seeking for issuance of a mandamus directing the respondents 1 to 4 to consider the petitioner's representation dated 07.01.2021 for removal of the illegal occupation made by the respondents 5 and 6 in Kamaraj Salai and Pond in Survey No.80, Selaiyur, Tambaram East, Chennai 600 056 in accordance with law.
2. Mr.P.Muthukumar, learned State Government Pleader appearing ____________ Page 2 of 5 https://www.mhc.tn.gov.in/judis W.P.No.4662 of 2023 for the respondents 1 to 4 submitted that the representation made by the petitioner will be looked into by the Commissioner, Tambaram Corporation, the fourth respondent herein and if there is any encroachment found, the same will be removed in accordance with law within a period of six weeks.
3. Placing on record the statement made by the learned State Government Pleader, we dispose of this writ petition with a direction to the Commissioner, Tambaram Corporation, the fourth respondent herein to consider the representation of the petitioner dated 07.01.2021 on merits and if any encroachment is found in the land covered in Survey No.80, Selaiyur, Tambaram East, the same shall be removed, after issuing notice and after hearing the parties concerned, as per law, within a period of six weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
Speaking/Non speaking order (T.R.,A.C.J.) (D.B.C.,J.)
Index : yes/no 16.02.2023
ss
____________
Page 3 of 5
https://www.mhc.tn.gov.in/judis W.P.No.4662 of 2023 To
1. The District Collector Collectorate, Chengalpattu District GST Road, Chengalpattu 603 001
2. The Tahsildar Tambaram Taluk Office GST Road, Tambaram Sanatorium Chennai 600 045
3. The Village Administrative Officer Selaiyur, Chennai 600 056
4. The Commissioner Tambaram Corporation GST Road, Chennai 600 045 ____________ Page 4 of 5 https://www.mhc.tn.gov.in/judis W.P.No.4662 of 2023 THE HON'BLE ACTING CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY,J.
ss W.P.No.4662 of 2023 16.02.2023 ____________ Page 5 of 5 https://www.mhc.tn.gov.in/judis