Madras High Court
P.Nagarajan vs The District Collector / Monitoring ... on 28 June, 2024
Author: R.Suresh Kumar
Bench: R.Suresh Kumar
W.P.(MD)No.13970 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 28.06.2024
CORAM:
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
and
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P.(MD)No.13970 of 2024
P.Nagarajan : Petitioner
Vs.
1.The District Collector / Monitoring Committee,
Collectorate,
Karur & District.
2.The Revenue Divisional Officer,
Revenue Divisional Office,
Karur.
3.The Executive Engineer,
Highway Department,
Karur District.
4.The Assistant Executive Engineer,
Highway Department,
Construction and Maintenance,
Aravakurichi Division,
Karur District.
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W.P.(MD)No.13970 of 2024
5.The Tahsildar,
Taluk Office,
Pugalur Taluk,
Karur District.
6.The Block Development Officer (Panchayat),
Paramathi Village Panchayat Union,
Pugalur Taluk,
Karur District.
7.The Panchayat President,
Paramathi Village Panchayat,
Paramathy.
8.Marimuthu
9.Tanikasalam
10.Aachiyathal
11.Balasubramani
12.Subramani
13.Kandasamy
14.Ramasamy : Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution
of India, praying for a Writ of Mandamus, directing the respondents
1 to 5 to take appropriate action to remove the encroachment
(Sand Dumbs and debris) in S.F.No.225 and 226 of paramathi
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W.P.(MD)No.13970 of 2024
village and encroachments on both sides of Karur – Coimbatore
National Highways and encroachment in Paramathi Rajapuram
road and Aariyur road of Paramathi village and consequently direct
the respondents 1 to 5 to maintain the drainage to avoid stagnation
of rain water and drain water, by considering petitioner's
representation dated 18.05.2024.
For Petitioner : Mr.R.Paranjothi
for M/s.KBS Law Office
For Respondents 1 to 7 : Mr.P.Thilak Kumar,
Government Pleader
ORDER
************ [Order of the Court was made by R.SURESH KUMAR, J.] The prayer sought for herein is for a Writ of Mandamus, directing the respondents 1 to 5 to take appropriate action to remove the encroachment (Sand Dumbs and debris) in S.F.No.225 and 226 of paramathi village and encroachments on both sides of Karur – Coimbatore National Highways and encroachment in Paramathi Rajapuram road and Aariyur road of Paramathi village and for a consequential direction to the respondents 1 to 5 to maintain the drainage to avoid stagnation of rain water and drain water, by considering petitioner's representation dated 18.05.2024. 3/11 https://www.mhc.tn.gov.in/judis W.P.(MD)No.13970 of 2024
2.Heard the learned Counsel for the petitioner and Mr.P.Thilak Kumar, learned Government Pleader who accepts notice on behalf of the respondents 1 to 7.
3.In view of the order that is going to be passed in this writ petition, notice to the private respondents ie., respondents 8 to 14 is hereby dispensed with.
4.Insofar as the plea that has been raised by the petitioner to remove the encroachment in S.F.Nos.225 and 226 of Paramathi village and encroachments on both sides of Karur – Coimbatore National Highways and encroachment in Paramathi Rajapuram road and Aariyur road of Paramathi village are concerned, already the said plea has been made to the Assistant Divisional Engineer, Highways Department, Karur, who had given a detailed reply to the petitioner on 07.06.2024, where he has stated the following:
“fU:h;-nfhit njrpa beLQ;rhiyapy;
(njbe-81) fp.kP.81/300 – 110/700 tiu cs;s rhiyapid> ,U tHpj; jlj;jpypUe;J ehd;F tHpj;jlkhf mfyg;gLj;Jk; gzpf;F Mz;Lj; jpl;lk; 2022-23d; fPH; kj;jpa jiutHp nghf;Ftuj;J kw;Wk; beLQ;rhiy 4/11 https://www.mhc.tn.gov.in/judis W.P.(MD)No.13970 of 2024 mikr;rfj;jpd; eph;thf xg;g[jy; bgw;W> xg;ge;jg; gzp nkw;bfhs;sg;gl;L tphpthf;fg; gzp tpiutpy; eilbgw cs;sJ. ,jw;fhd Maj;jg gzpfs; nkw;bfhs;sg;gl;L tUfpwJ. nkYk;> rhiy tphpthf;fg; gzpapd; xU gFjpahf f.gukj;jpapy; njrpa beLQ;rhiyapd; ,Ug[wKk; (Rkhh; 13 fp.kP. ePsj;jpw;F) kiHePh; tofhy; mikf;Fk; gzp xU khjj;jpy; nkw;bfhs;sg;gl cs;sJ.
nkYk;> ,g;gzpf;fhf> ,g;gFjpapy; g[f@h; tl;lhl;rpah; K:yk; njrpa beLQ;rhiyapd; vy;iy mstPL bra;ag;gl;L> mg;gFjpapy; Mf;fpukpg;g[fs; ,Ug;gJ fz;lwpag;gLk; gl;rj;jpy; Mf;fpukpg;g[fs; mfw;wg;gl;L kiHePh; tofhy; fl;Lkhdg; gzp nkw;bfhs;sg;gLk; vd;W md;g[ld; bjhptpj;Jf; bfhs;sg;gLfpwJ. nkYk;> kDjhuhpd; ifngrp vz; jtwhf cs;sjhy; mtiu bjhlh;g[bfhs;s ,aytpy;iy.
cjtpf;nfhl;lg; bghwpahsh;> njrpa beLQ;rhiy> fU:h;.”
5.Pursuant to which a survey has been conducted and action has been initiated by the highways authority for removal of such encroachment for road widening as well as for construction of stream water drainage. In the meanwhile, the petitioner has moved the present writ petition with the aforesaid prayer. 5/11 https://www.mhc.tn.gov.in/judis W.P.(MD)No.13970 of 2024
6.Learned Government Pleader appearing for the official respondents has received a written instruction from the fourth respondent ie., Assistant Executive Engineer, who inter alia has stated as follows:
“gukj;jp – uh[Guk; rhiyahdJ Gy vz;.
225-D3 (NuhL) kw;Wk; 226-y; ej;jk; Gwk;Nghf;fhf fpuhk fzf;fpy; gjpthfpa[s;sJ. Nkw;fz;l neLQ;rhiyj;Jiwf;Fr; nrhe;jkhd ,lj;jpy; cs;s Mf;fpukpg;Gfs; tUtha; tl;lhl;rpau;> Gf*u; mtu;fspd; e.f.M1/1058/2024 ehs; 22.05.2024 Gyj;jzpf;if mwpf;ifapd;gb ngwg;gl;lJ. ,jd; njhlu;r;rpahf 10.06.2024 md;W Mf;fpukpg;Gjhuuu;fs; jhq;fshNt Mf;fpukpg;ig mfw;wpf; nfhs;s 15 ehs;fs; mtfhrk;
nfhLf;fg;gl;L jq;fSf;F Ml;Nrgid ,Uf;Fk; gl;rj;jpy; rupahd Mtzq;fSld; NeupyhtJ my;yJ vOj;J %ykhtJ ,t;tYtyfj;jpw;F njupag;gLj;j Ntz;Lk; vd Nehl;B]; rhu;G nra;ag;gl;lJ. Mdhy; ,Jtiu Mf;fpukpg;GjhuuplkpUe;J ve;jtpjkhd Ml;NrgidAk; tug;ngwtpy;iy.
vdNt Mf;fpukpg;ghsUf;F Mf;fpukpg;gpid mfw;w ,Wjp fbjk; nfhLf;fg;gl;L jkpo;ehL muR neLQ;rhiyr; rl;lk; 2001-d;gb Mf;fpukpg;G mfw;wg;gLk; vd;gijg; gzpTld; njuptpj;Jf;nfhs;fpNwd;. NkYk; kDjhuu; Fwpg;gpLk; kioePu; nry;Yk; ePut ; opg;ghij Mf;fpukpg;ghdJ mutf;Fwpr;rp neLQ;rhiy f(k)g cl;Nfhl;lj;ijr; rhu;e;jjy;y. NkYk; gukj;jp - uh[Guk; rhiyapy; kioePu; Njq;fhjthW tbfhy; mikg;gjw;F 6/11 https://www.mhc.tn.gov.in/judis W.P.(MD)No.13970 of 2024 2024-25 Mk; epjpahz;by; fUj;JUf;fs; mDg;gg;gl;Ls;sJ. epu;thf mDkjp fpilf;fg;ngw;wTld; kioePu; tbfhy; trjp nra;J rhiy Nkk;ghL nra;a cupa eltbf;if vLf;fg;gLk; vd;gij gzpTld; njuptpj;Jf;nfhs;fpNwd;.
cjtpf;Nfhl;lg;nghwpahsu;> neLQ;rhiy f(k)g)> mutf;Fwpr;rp>”
7.Relying upon his written instructions, learned Government Pleader would contend that the notice had been given on 10.06.2024 to the encroachers giving 15 days time. After 15 days time is over, action would be taken to remove such encroachments before entertaining the work of construction of stream water drainage. Therefore, the petitioner cannot have any further grievance either at his end or in the interest of public. Therefore, this development can be taken note of and the writ petition can be disposed of, he contended.
8.We have considered the said contention made by the learned Government Pleader appearing for the official respondents and taken note of the developments.
9.Already the petitioner has been responded by the Highways Department by letter dated 07.06.2024, pursuant to 7/11 https://www.mhc.tn.gov.in/judis W.P.(MD)No.13970 of 2024 which ie., action has been taken and notices have been given to the encroachers ie., private respondents on 10.06.2024. Therefore, it is between the private respondents and the Highways Department. If any defence is taken by the private respondents, it can also be taken care of by the Highways Department. Anyhow, as per the instructions received by the learned Government Pleader, no response has come from the encroachers including the private respondents for the 10.06.2024 notice. When that being so, there can be no further impediment to go ahead with a drive against the encroachment and after removal of such encroachments, the proposal of construction of stream water drainage can be undertaken.
10.In view of these developments, no further orders are required to be passed as has been sought for in this writ petition.
11.Accordingly, this Writ Petition stands disposed of. There shall be no order as to costs.
[R.S.K.,J.] & [G.A.M.,J.]
28.06.2024
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https://www.mhc.tn.gov.in/judis W.P.(MD)No.13970 of 2024 Neutral Citation : Yes/No Index : Yes/No Internet : Yes/No MR To
1.The District Collector / Monitoring Committee, Collectorate, Karur & District.
2.The Revenue Divisional Officer, Revenue Divisional Office, Karur.
3.The Executive Engineer, Highway Department, Karur District.
4.The Assistant Executive Engineer, Highway Department, Construction and Maintenance, Aravakurichi Division, Karur District.
5.The Tahsildar, Taluk Office, Pugalur Taluk, Karur District.
6.The Block Development Officer (Panchayat), Paramathi Village Panchayat Union, Pugalur Taluk, Karur District.
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7.The Panchayat President, Paramathi Village Panchayat, Paramathy.
R.SURESH KUMAR, J.
and G.ARUL MURUGAN, J.
MR ORDER MADE IN W.P.(MD)No.13970 of 2024 10/11 https://www.mhc.tn.gov.in/judis W.P.(MD)No.13970 of 2024 28.06.2024 11/11 https://www.mhc.tn.gov.in/judis