Madras High Court
N.Jayakrishnan vs The Chief Engineer on 6 April, 2022
Author: D.Bharatha Chakravarthy
Bench: Munishwar Nath Bhandari, D.Bharatha Chakravarthy
W.P.No.8377 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.04.2022
CORAM :
THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.No.8377 of 2022
N.Jayakrishnan .. Petitioner
Vs
1.The Chief Engineer,
PWD-WRO,
State Ground & Surface Water Resource Centre,
Taramani, Chennai-600 113.
2.The Joint Chief Engineer,
Ground & Surface Water Resource Centre,
Taramani, Chennai-600 113.
3.The District Collector,
Vellore District,
Office of District Collector,
Sathuvachary, Vellore-9.
4.The Executive Engineer,
PWD - WRO,
Ground & Surface Water Resource Centre,
Mel Paalaru Water Land Division,
Vellore District, Vellore-6.
____________
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W.P.No.8377 of 2022
5.The District Revenue Officer,
Gudiyatham.
6.The Tahsildar,
K.V.Kuppam Taluk,
Office of K.V.Kuppam Taluk,
K.V.Kuppam.
7.Chandran alias Pradapkumar .. Respondents
Petition filed under Article 226 of the Constitution of India praying for a
writ of mandamus directing the 1st and 2nd respondents to cancel the
patta of Mannar Manyam on the Cetty Lake (Cetty Aeri), to remove the
encroachments of the Mango Trees Thoppu by the private person on
the New Lake (Pudhu Aeri) and to develop water sources and the
encroachments of the person for cultivation on the water way of
Kasam, Kondam as per the petitioner's representation for public dated
11.03.2022.
For the Petitioner : Mr.R.Anbalagan
For the Respondents : Mr.J.Ravindran
Addl. Advocate General
assisted by
Mr.S.J.Mohammed Sathik
Government Advocate
for respondents 1 to 6
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) Learned counsel for the petitioner prays for withdrawal of the writ petition with liberty to avail the remedy as provided under law for cancellation of patta.
____________ Page 2 of 5 https://www.mhc.tn.gov.in/judis W.P.No.8377 of 2022 In view of the above, the writ petition is dismissed as withdrawn with liberty as prayed for. There will be no order as to costs.
(M.N.B., CJ) (D.B.C., J.) 06.04.2022 Index : Yes/No sasi ____________ Page 3 of 5 https://www.mhc.tn.gov.in/judis W.P.No.8377 of 2022 To
1.The Chief Engineer, PWD-WRO, State Ground & Surface Water Resource Centre, Taramani, Chennai-600 113.
2.The Joint Chief Engineer, Ground & Surface Water Resource Centre, Taramani, Chennai-600 113.
3.The District Collector, Vellore District, Office of District Collector, Sathuvachary, Vellore-9.
4.The Executive Engineer, PWD - WRO, Ground & Surface Water Resource Centre, Mel Paalaru Water Land Division, Vellore District, Vellore-6.
5.The District Revenue Officer, Gudiyatham.
6.The Tahsildar, K.V.Kuppam Taluk, Office of K.V.Kuppam Taluk, K.V.Kuppam.
____________ Page 4 of 5 https://www.mhc.tn.gov.in/judis W.P.No.8377 of 2022 THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.
(sasi) W.P.No.8377 of 2022 06.04.2022 ____________ Page 5 of 5 https://www.mhc.tn.gov.in/judis