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Madras High Court

Yellama vs The District Collector on 7 December, 2022

Bench: T.Raja, D.Bharatha Chakravarthy

                                                                                     W.P. No.32736 of 2022

                                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 07.12.2022
                                                             CORAM
                                       THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
                                                               AND
                                    THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                   Writ Petition No.32736 of 2022

                     Yellama                                                   ...     Petitioner

                                  versus

                     1.The District Collector,
                     Krishnagiri District.

                     2.The District Revenue Officer,
                     Shoolagiri Taluk, Krishnagiri

                     3.The Tahsildar,
                     Shoolagiri Taluk, Krishnagiri

                     4.The Block Development Officer,
                     Shoolagiri Panchayat Union,
                     Shoolagiri Taluk, Krishnagiri

                     5.The Revenue Inspector,
                     Shoolagiri Taluk, Krishnagiri

                     6.The Village Administrative Officer,
                     Shoolagiri Taluk, Krishnagiri

                     7.The Inspector of Police,
                     Shoolagiri Police Station,
                     Krishnagiri District.

                     8.Krishnaveni                                      ...    Respondents

                     Prayer: Writ Petition under Article 226 of the Constitution of India praying for a
                     Writ of Mandamus directing the respondents 1 to 6 to remove the encroachment
                     in S.No.123/1B Extent Hector 0.24.5 or Acre 0.60 ½ out of this Acre 0.48 ½
                     Cent, Krishnapalayam Village, Soolagiri Taluk, Krishnagiri District.
https://www.mhc.tn.gov.in/judis


                     Page 1 of 4
                                                                                     W.P. No.32736 of 2022

                                  For the Petitioner          :: Mr.S.Nambirajan

                                  For the Respondents         :: Mrs.R.Anitha,
                                                                 Special Government Pleader,
                                                                 for fourth respondent

                                                                Mr.A.Selvendran,
                                                                Special Government Pleader,
                                                                for respondents 1 to 3, 5 to 7


                                                                ORDER

(Made by the Hon'ble Acting Chief Justice) This writ petition has been filed seeking a Writ of Mandamus directing respondents 1 to 6 to remove the encroachment in S.No.123/1B, Krishnapalayam Village, Soolagiri Taluk, Krishnagiri District.

2. According to the petitioner, her ancestors were enjoying the land covered in S.No.123/1B, Krishnapalayam Village, Soolagiri Taluk, Krishnagiri District. The petitioner has four brothers and one sister and they all have equal share in the said property. Initially, the petitioner's brother sold the property without getting the approval and signature of other co-sharers. Therefore, the petitioner filed a suit against her siblings in O.S.No.386 of 1996 before the Sub Court, Hosur, Krishnagiri and the same was decreed on 21.09.1998. Thereafter, boundaries were marked and the petitioner's share was given to her. The petitioner settled her share in favour of her son Mani and the same was registered at the office of the Sub Registrar, Soolagiri, vide document No.2149/2020 dated 20.07.2020.

https://www.mhc.tn.gov.in/judis Page 2 of 4 W.P. No.32736 of 2022

3. According to the petitioner, third parties illegally trespassed into her property and gave life threat to her and her son. Hence, the petitioner lodged a police complaint before the Superintendent of Police, Krishnagiri District on 11.05.2022 and the same is pending investigation. The petitioner also sent a representation to the Tahsildar, Soolagiri Taluk, seeking patta. Since there is encroachment in her property, the petitioner has filed this petition, seeking a direction to the respondents to remove the same.

4. Mr.A.Selvendran, learned Special Government Pleader submitted that the property does not belong to the petitioner or her ancestors and that patta has been issued in the name of the eighth respondent. In support of the same, a copy of the patta has also been produced before us. A perusal of the patta shows that the petitioner is not the lawful owner of the property.

5. Since the precious time of this Court is wasted by the petitioner by filing this frivolous writ petition, the writ petition is dismissed with cost of Rs.15,000/- (Rupees Fifteen Thousand only), payable to the Tamil Nadu Legal Services Authority.

(T.R., ACJ.) (D.B.C., J.) 07.12.2022 Index: Yes/No tar https://www.mhc.tn.gov.in/judis Page 3 of 4 W.P. No.32736 of 2022 T.RAJA, ACJ, and D.BHARATHA CHAKRAVARTHY, J.

(tar) To

1.The District Collector, Krishnagiri District.

2.The District Revenue Officer, Shoolagiri Taluk, Krishnagiri

3.The Tahsildar, Shoolagiri Taluk, Krishnagiri

4.The Block Development Officer, Shoolagiri Panchayat Union, Shoolagiri Taluk, Krishnagiri

5.The Revenue Inspector, Shoolagiri Taluk, Krishnagiri

6.The Village Administrative Officer, Shoolagiri Taluk, Krishnagiri

7.The Inspector of Police, Shoolagiri Police Station, Krishnagiri District.

W.P. No.32736 of 2022

07.12.2022 https://www.mhc.tn.gov.in/judis Page 4 of 4