Sridhar vs The State Of Tamil Nadu on 21 March, 2017

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Madras High Court

Sridhar vs The State Of Tamil Nadu on 21 March, 2017

Bench: Huluvadi G.Ramesh

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :  21.03.2017
CORAM
THE HON'BLE MR.HULUVADI G.RAMESH, ACTING CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE RMT.TEEKAA RAMAN

W.P.No.6804 of 2017
and
W.M.P.No.7373 of 2017

Sridhar							.. Petitioner 

Vs.

1.  The State of Tamil Nadu,
     rep. by its Secretary to Government,
     Revenue Works Department,
     Fort St. George,
     Chennai  600 009.

2.  The District Collector,
     Tirupur,
     Tirupur District.

3.  The District Revenue Officer,
     Tirupur,
     Tirupur District.

4.  The Revenue Divisional Officer,
     Udumalpet Taluk,
     Tirupur,
     Tirupur District.

5.  The Tahsildar,
     Udumalpet Taluk,
     Tirupur,
     Tirupur District.
6.   RRB Wing Energy Limited,
      rep. by its Manager,
      No.182/2 By Pass Road,
      Poonamallee,
      Chennai  600 056.		    		.. Respondents 

PRAYER: Petition under Article 226 of the Constitution of India for issuance of a writ of mandamus directing the 1 to 5 respondents to protect and preserve the poramboke odai land comprised in Survey No.27/1, situated at Kuruncheri village, Udumalpet Taluk, Tiruppur District be maintianed as porambokku odai and protect and preserve the said odai.
For Petitioner
:
Mr.A.Saranraj

For Respondents
:
Mr.R.Vijayakumar
Addl. Government Pleader
for respondents 1 to 5



ORDER

(Order of the Court was made by the Acting Chief Justice) Mr.R.Vijayakumar, learned Additional Government Pleader takes notice for respondents 1 to 5.

2. The petitioner has filed the writ petition seeking issuance of a writ of mandamus directing respondents 1 to 5 to preserve the poramboke odai land comprised in S.No.27/1 situated at Kuruncheri village, Udumalpet Taluk, Tiruppur District.

3. It is the case of the petitioner that poramboke odai comprised in S.No.27/1 of Kurucheri village, Udumalpet Taluk is running through their village and other villages. The sixth respondent, who had purchased the land in S.No.19 is trying to lay a road in odai poramboke in S.No.27/1. In this regard, the petitioner sent a representation on 17.2.2017 to the respondent authorities. Till date no action was taken. Hence, the petitioner has filed the writ petition seeking the relief stated supra.

4. The learned Additional Government Pleader appearing for respondents 1 to 5 submits that fifth respondent is the competent authority to dispose of the representation of the petitioner and the said authority may be directed to dispose of the representation.

5. Considering the narrow scope of the prayer made in the writ petition, we direct the fifth respondent to dispose of the representation of the petitioner dated 17.02.2017 on merits and in accordance with law within a period of three months from the date of receipt of a copy of this order.

6. The writ petition is disposed of accordingly. No costs. Consequently, W.M.P.No.7373 of 2017 is closed.

(H.G.R., ACJ.) (T.K.R., J.) 21.03.2017 Index : No Internet : Yes bbr To:

1. The Secretary to Government, Revenue Works Department, Fort St. George, Chennai 600 009.

2. The District Collector, Tirupur, Tirupur District.

3. The District Revenue Officer, Tirupur, Tirupur District.

4. The Revenue Divisional Officer, Udumalpet Taluk, Tirupur, Tirupur District.

5. The Tahsildar, Udumalpet Taluk, Tirupur, Tirupur District.

HULUVADI G.RAMESH,ACJ.

AND RMT.TEEKAA RAMAN bbr W.P.No.6804 of 2017 21.03.2017 http://www.judis.nic.in

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