Madras High Court
P.Murugesan vs The District Collector on 23 January, 2024
Author: D.Bharatha Chakravarthy
Bench: Sanjay V.Gangapurwala, D.Bharatha Chakravarthy
W.P.No.1396 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23.01.2024
CORAM :
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.No.1396 of 2024
P.MURUGESAN .. Petitioner
Vs
1 THE DISTRICT COLLECTOR
VILLUPURAM DISTRICT
VILLUPURAM - 605602.
2 THE TAHSILDAR
MELMALAIYANUR TALUK
MELMALAIYANUR
VILLUPURAM - 604204.
3 THE BLOCK DEVELOPMENT OFFICER
MELMALAIYANUR PANCHAYAT
MELMALAIYANUR TALUK
VILLUPURAM - 604204.
4 THE REVENUE INSPECTOR
SATHAMBADI MELMALAIYANUR TALUK
VILLUPURAM - 604204.
5 THE VILLAGE ADMINISTRATIVE OFFICER
VALATHI VILLAGE MELMALAIYANUR TALUK
VILLUPURAM - 604204.
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W.P.No.1396 of 2024
6 THE PRESIDENT
VALATHI PANCHAYAT, VALATHI VILLAGE
MELMALAIYANUR TALUK
VILLUPURAM - 604204.
7 ELUMALAI
8 MURUGAN
9 CHINNADURAI
10 RAMAR .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of mandamus to direct the 3rd respondent
to consider and dispose the petitioner's representation dated
1.12.2023 to remove encroachment made by the respondents 7 to 10
in road situated at Villupuram District, Melmalaiyanur Taluk, Valathi
Village, comprised in S.No.424/3 measuring an extent of 0.05.5 Ares.
For the Petitioner : Mr.P.Singaramm
For the Respondents : Mr.P.Muthukumar
State Government Pleader
for respondents 1 to 6
ORDER
(Order of the court was made by the Hon'ble Chief Justice) Heard Mr.P.Singaramm, learned counsel for the petitioner;
and Mr.P.Muthukumar, learned State Government Pleader for respondents 1 to 6.
____________ Page 2 of 5 https://www.mhc.tn.gov.in/judis W.P.No.1396 of 2024
2. Learned State Government Pleader, on instructions of the Tahsildar, submits that the land in Survey No.425/2 in Valathi Village is classified as Kulam (pond). Accordingly, Form-I under the Tamil Nadu Land Encroachment Act, 1905 has been issued. The encroachers had been identified. The petitioner is also one of the encroachers. Similarly, the land in Survey No.425/3 is classified as Salai. Form-I under the Act of 1905 has also been issued and the names of respondents 7 to 10 find place in the same. Further steps to remove the encroachments expeditiously are being undertaken by the Block Development Officer.
In the light of the above, no further orders are necessary.
The writ petition stands disposed of. There shall be no order as to costs.
(S.V.G., CJ.) (D.B.C., J.)
23.01.2024
Index : Yes/No
Neutral Citation : Yes/No
sasi
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https://www.mhc.tn.gov.in/judis W.P.No.1396 of 2024 To:
1 THE DISTRICT COLLECTOR VILLUPURAM DISTRICT VILLUPURAM - 605602.
2 THE TAHSILDAR MELMALAIYANUR TALUK MELMALAIYANUR VILLUPURAM - 604204.
3 THE BLOCK DEVELOPMENT OFFICER MELMALAIYANUR PANCHAYAT MELMALAIYANUR TALUK VILLUPURAM - 604204.
4 THE REVENUE INSPECTOR SATHAMBADI MELMALAIYANUR TALUK VILLUPURAM - 604204.
5 THE VILLAGE ADMINISTRATIVE OFFICER VALATHI VILLAGE MELMALAIYANUR TALUK VILLUPURAM - 604204.
6 THE PRESIDENT VALATHI PANCHAYAT, VALATHI VILLAGE MELMALAIYANUR TALUK VILLUPURAM - 604204.
____________ Page 4 of 5 https://www.mhc.tn.gov.in/judis W.P.No.1396 of 2024 THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY,J.
(sasi) W.P.No.1396 of 2024 23.01.2024 ____________ Page 5 of 5 https://www.mhc.tn.gov.in/judis