Madras High Court
Dr.K.R.Ramasamy @ Traffic Ramasamy vs The District Collector on 4 February, 2016
Bench: Sanjay Kishan Kaul, M.M.Sundresh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 04.02.2016 CORAM The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE AND The Hon'ble MR.JUSTICE M.M.SUNDRESH W.P.No.4074 of 2016 Dr.K.R.Ramasamy @ Traffic Ramasamy .. Petitioner -vs- 1.The District Collector, Thiruvallur District, Thiruvallur. 2.The Commissioner, Avadi Municipality, Avadi, Chennai. 3.The Chief Engineer, Public Works Department, Water Resources, Chepauk, Chennai-600 005. 4.Revenue Divisional Officer, O/o Tahsildar, Ambattur, Chennai-600 053. .. Respondents Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus directing the respondents to remove the encroachment put up by the anti social elements over the land comprised in Survey No.532, as per the T.S. Ward D, Block No.101, T.S.No.M.33,34,35, these were Cart Track, and Water irrigation Canal of the lake, Survey No.520, Ward D, Block 100, Town Survey No.28, Cart Track and Water irrigation Canal of the lake, Survey No.518, innermouth of lake, No.567, Ward D, Block No.89, T.S.No.4 Arafath Lake of Thirumullaivoyal village-II of Ambattur Taluk, Thiruvallur District. For Petitioner : Mr.A.Kumanaraja For Respondents : Mr.STS.Moorthy Government Pleader assisted by Mr.V.R.Kamalanathan, Addl. G.P. Mr.V.Shanmugasundar, Govt. Advocate * * * * * ORDER
(Order of the Court was made by The Hon'ble Chief Justice) The allegation in the petition is of encroachment on the Government poramboke lake and despite representation, the petitioner claims that the grievance remains unaddressed.
2. On hearing the learned counsel for parties, we direct that the representation dated 03.11.2014 of the petitioner addressed to the first respondent be disposed of within a maximum period of two months from the date of the receipt of the order, after notice to all concerned by a speaking order and the copy of the said order be sent to the petitioner.
3. The writ petition, accordingly, stands disposed of. No costs. (S.K.K., CJ.) (M.M.S, J.) 04.02.2016 Index : Yes/No Internet : Yes/No bbr To
1.The District Collector, Thiruvallur District, Thiruvallur.
2.The Commissioner, Avadi Municipality, Avadi, Chennai.
3.The Chief Engineer, Public Works Department, Water Resources, Chepauk, Chennai-600 005.
4.The Revenue Divisional Officer, O/o Tahsildar, Ambattur, Chennai-600 053.
The Hon'ble Chief Justice and M.M.Sundresh, J.
bbr W.P.No.4074 of 2016 04.02.2016