Madras High Court
C.Alamelu Mangai vs The Principal Secretary To Government on 3 July, 2023
Author: P.D.Audikesavalu
Bench: Sanjay V.Gangapurwala, P.D.Audikesavalu
W.P.No.582 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.07.2023
CORAM :
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
W.P.No.582 of 2023
C.Alamelu Mangai .. Petitioner
Vs.
1. The Principal Secretary to Government
Department of Highways and Minor Ports
Government of Tamilnadu
Chennai.
2. The District Collector
District Collectorate
Thiruvallur District.
3. Executive Officer
Vannipakkam Village
Ponneri Taluk
Thiruvallur District.
4. Executive Officer
Anuppampattu Village
Ponneri Taluk
Thiruvallur District.
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https://www.mhc.tn.gov.in/judis
W.P.No.582 of 2023
5. Assistant Divisional Engineer (H)
Ponneri Sub Division
Ponneri Taluk
Thiruvallur District. .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India
seeking a writ of Mandamus directing the second respondent to
consider the petitioner's representation dated 27.10.2022 and
consequently, direct the respondents to instruct his officials namely
the respondents 3 to 5 herein to remove the illegal encroachments
made in the above said Anuppampattu Railway Station State
Highways Road and also the adjoining Village Road situate in
S.No.176, Vannipakkam Village, Ponneri Taluk, Thiruvallur District
immediately.
For the Petitioner : Mr.M.Narayanaswamy
For the Respondents : Mrs.R.Anitha
Special Government Pleader
for Respondents 1 & 5
Mr.A.Arun Babu
for Respondents 2 to 4
ORDER
(Made by the Hon'ble Chief Justice) We have heard Mr.M.Narayanaswamy, learned counsel for the petitioner, Mrs.R.Anitha, learned Special Government Pleader for the Page 2 of 5 https://www.mhc.tn.gov.in/judis W.P.No.582 of 2023 respondents 1 and 5 and Mr.A.Arun Babu, learned counsel for the respondents 2 to 4.
2. The petitioner seeks a direction to remove the encroachments made in Anuppampattu Railway Station State Highways Road and also the adjoining Village Road situate in S.No.176, Vannipakkam Village, Ponneri Taluk, Thiruvallur District.
3. Learned Special Government Pleader submits that a survey was conducted on 14.06.2023, pursuant to which, a report has been sent by the Tahsildar stating that the land bearing S.No.176, which is adjacent to the land of the petitioner has been classified as Road and Vandi Pathai. It is further stated that encroachments have been identified and steps would be taken in accordance with law.
4. Naturally, steps are to be taken after adhering to the principles of natural justice and as provided under the statute.
5. In view of the communication placed on record, no further Page 3 of 5 https://www.mhc.tn.gov.in/judis W.P.No.582 of 2023 orders are necessary in the present writ petition. The writ petition, as such, stands disposed of. There will be no order as to costs.
(S.V.G., CJ.) (P.D.A., J.)
03.07.2023
Index : Yes/No
Neutral Citation : Yes/No
kpl
To
1. The Principal Secretary to Government Department of Highways and Minor Ports Government of Tamilnadu, Chennai.
2. The District Collector District Collectorate Thiruvallur District.
3. Executive Officer Vannipakkam Village Ponneri Taluk, Thiruvallur District.
4. Executive Officer Anuppampattu Village Ponneri Taluk, Thiruvallur District.
5. Assistant Divisional Engineer (H) Ponneri Sub Division Ponneri Taluk, Thiruvallur District.
Page 4 of 5https://www.mhc.tn.gov.in/judis W.P.No.582 of 2023 THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.
(kpl) W.P.No.582 of 2023 03.07.2023 Page 5 of 5 https://www.mhc.tn.gov.in/judis