Madras High Court
Consumer Legal Awareness And vs The Tahsildar on 19 April, 2017
Bench: Indira Banerjee, M.Sundar
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.04.2017
CORAM
The HON'BLE MS.INDIRA BANERJEE, CHIEF JUSTICE
AND
The HON'BLE MR.JUSTICE M.SUNDAR
W.P.No.8711 of 2017
Consumer Legal Awareness and
Environmental Protection Association
(Regd.No.124/2006)
rep. by its Secretary Mr.P.Ramalingam,
No.47, Saraswathy Nagar,
Cuddalore-2
No.89-B, Sunder Nagar,
Koothapakkam, Cuddalore-2. .. Petitioner
vs.
1 The Tahsildar,
Beach Road,
Cuddalore.
2 The Revenue Divisional Officer,
Manchakuppam,
Cuddalore 607 001.
3 The District Legal Review Committee,
rep. by
(a) District Revenue Officer
(b) Superintendent of Police
(c) The Assistant Director of Survey
Cuddalore-607 001,
Cuddalore District.
4 The District Collector/President,
District Level Steering Committee on
Encroachments,
Cuddalore 607 001.
5 The Revenue Inspector,
Manjakuppam,
Cuddalore 607 001. .. Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India for issuance of a writ of mandamus directing the respondents 1 to 5 to take appropriate steps and remove the encroachments in T.S.No.710 and T.S.No.1037, Ward No.V, Block No.24, 30 situated at Nuthaveli Road, Tirupappuliyur, Cuddalore-2, Cuddalore District within a time frame to be fixed by this Hon'ble Court.
For Petitioner
:
Mr.R.Muralidharan
For Respondents
:
Mr.M.K.Subramanian
Government Pleader
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) The allegation of the petitioner is that the original width of a poramboke road measuring 85 feet has been reduced by almost 15 feet through process of encroachments. The road is situated in T.S.Nos.710 and 1037, Ward No.V, Block No.24, 30 situated at Nuthaveli Road, Tirupappuliyur, Cuddalore District.
2. A representation is stated to have been made on 11.07.2016, which has elicited no response, though acknowledged by the Tahsildar/1st respondent.
3. We call upon the first respondent/Tahsildar, Cuddalore to carry out a survey of the area to verify the width of the road, the extent of encroachments, etc., within one month of the receipt of this order and to submit a report to the District Collector, Cuddalore/4th respondent. In case encroachments are found as per the report of the Tahsildar, the District Collector, Cuddalore/4th respondent will take necessary action within a period of three months of the receipt of the report, after notice to all concerned.
4. The writ petition, accordingly, stands disposed of. No costs.
(I.B., CJ.) (M.S., J.)
19.04.2017
Index : Yes/No
Internet : Yes
bbr
To:
1 The Tahsildar,
Beach Road,
Cuddalore.
2 The Revenue Divisional Officer,
Manchakuppam,
Cuddalore 607 001.
3 The District Legal Review Committee, rep. by
(a) District Revenue Officer
(b) Superintendent of Police
(c) The Assistant Director of Survey Cuddalore-607 001, Cuddalore District.
4 The District Collector/President, District Level Steering Committee on Encroachments, Cuddalore 607 001.
5 The Revenue Inspector, Manjakuppam, Cuddalore 607 001.
THE HON'BLE CHIEF JUSTICE AND M.SUNDAR, J.
bbr W.P.No.8711 of 2017 19.04.2017