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[Cites 3, Cited by 0]

Madras High Court

J.Panneerselvam vs The District Collector on 20 September, 2023

Author: P.D.Audikesavalu

Bench: Sanjay V.Gangapurwala, P.D.Audikesavalu

                                                                             W.P.No.22602 of 2023


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:    20.09.2023

                                                      CORAM :

                             THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                          AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU


                                                 W.P.No.22602 of 2023

                     J.Panneerselvam                                    ..     Petitioner
                                                          Vs.

                     1. The District Collector
                        Villupuram District
                        Villupuram 605 602.

                     2. The Tahsildar
                        Gingee
                        Villupuram District 604 202.

                     3. The Block Development Officer
                        O/o. Block Development Officer
                        Gingee
                        Villupuram District 604 202.                    ..     Respondents


                     Prayer: Petition filed under Article 226 of the Constitution of India
                     seeking a writ of Mandamus directing the respondents to remove the
                     encroachments in the lake situated in Survey No.123 in Seranur
                     Village, Gingee Taluk, Villupuram District on the basis of the
                     petitioner's representation dated 05.06.2023.



                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                            W.P.No.22602 of 2023




                                     For the Petitioner      : Mr.M.Gnanasekar

                                     For the Respondents     : Mr.P.Muthukumar
                                                               State Government Pleader
                                                               Assisted by
                                                               Mr.K.M.D.Muhilan
                                                               Additional Government Pleader


                                                         ORDER

(Made by the Hon'ble Chief Justice) We have heard Mr.M.Gnanasekar, learned counsel for the petitioner and Mr.P.Muthukumar, learned State Government Pleader, assisted by Mr.K.M.D.Muhilan, learned Additional Government Pleader for the respondents.

2. Learned Government Pleader submits that order under Section 6 of the Land Encroachment Act was passed against the encroacher, against which, an appeal under Section 10 of the Act has been filed by the encroacher. Depending upon the outcome of the said appeal, further action would be undertaken.

Page 2 of 4

https://www.mhc.tn.gov.in/judis W.P.No.22602 of 2023

3. In view of the above statement, the writ petition is disposed of. There will be no order as to costs.





                                                              (S.V.G., CJ.)           (P.D.A., J.)
                                                                               20.09.2023

                     Index                   :      Yes/No
                     Neutral Citation        :      Yes/No

                     kpl



                     To

1. The District Collector Villupuram District Villupuram 605 602.

2. The Tahsildar Gingee Villupuram District 604 202.

3. The Block Development Officer O/o. Block Development Officer Gingee Villupuram District 604 202.

Page 3 of 4

https://www.mhc.tn.gov.in/judis W.P.No.22602 of 2023 THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(kpl) W.P.No.22602 of 2023 20.09.2023 Page 4 of 4 https://www.mhc.tn.gov.in/judis