Madras High Court
G.Prakash vs The District Collector on 30 August, 2024
Author: D.Krishnakumar
Bench: D.Krishnakumar
W.P.No.25475 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.08.2024
CORAM :
THE HON'BLE MR.D.KRISHNAKUMAR, ACTING CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.B.BALAJI
W.P.No.25475 of 2024
G.Prakash .. Petitioner
Vs
1.The District Collector,
O/o District Collector Office,
Ranipet District,
Ranipet.
2.The Revenue Divisional Officer,
O/o Revenue Divisional Office,
Ranipet District, Ranipet.
3.The Tahsildar,
O/o Tahsildar Office,
Sholinghur, Ranipet District.
4.The Village Administrative Officer,
O/o Village Administrative Officer,
Banavaram, Sholinghur Taluk,
Ranipet District.
5.V.Kanniappan .. Respondents
Prayer : Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of mandamus directing 1 to 4 respondents
to take action based on petitioner's representation dated 21.6.2024 to
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W.P.No.25475 of 2024
remove the encroachment made by the fifth respondent comprised in
Survey No.215/30 at Government Pathway (Street) situated in
Banavaram Village, Sholinghur Taluk, Ranipet District.
For the Petitioner : Mr.R.Rajarajan
for Mr.B.Ramadass
For Respondents : Mr.K.Karthik Jegannath
Government Advocate
for respondents 1 to 4
ORDER
(Order of the Court was made by the Hon'ble Acting Chief Justice) Alleging that the fifth respondent has put up encroachment on the land comprised in Survey No.215/30 at Government Pathway (Street) situated in Banavaram Village, Sholinghur Taluk, Ranipet District, the petitioner sent a representation dated 21.6.2024 to the respondent authorities. As the said representation did not educe any response, the present writ petition is filed.
2. Learned Government Advocate submits that the Block Development Officer, Kaveripakkam, Sholinghur Taluk, is the competent authority to take action on the said representation and the said authority may be directed to consider the representation within a __________ Page 2 of 5 https://www.mhc.tn.gov.in/judis W.P.No.25475 of 2024 time frame.
3. Considering the narrow scope of the prayer made in the writ petition, without going into the merits of the matter, we dispose of the writ petition with a direction to the Block Development Officer, Kaveripakkam, Sholinghur Taluk, to pass appropriate orders on the representation of the petitioner dated 21.6.2024, on merits and in accordance with law, of course after affording opportunity to all the interest persons, including the fifth respondent. Such exercise shall be concluded within twelve weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
(D.K.K., ACJ.) (P.B.B, J.)
30.08.2024
Index : Yes/No
NC : Yes/No
Note to Registry:
Mark a copy of this order to the Block Development Officer, Kaveripakkam, Sholinghur Taluk, sasi __________ Page 3 of 5 https://www.mhc.tn.gov.in/judis W.P.No.25475 of 2024 To:
1.The District Collector, O/o District Collector Office, Ranipet District, Ranipet.
2.The Revenue Divisional Officer, O/o Revenue Divisional Office, Ranipet District, Ranipet.
3.The Tahsildar, O/o Tahsildar Office, Sholinghur, Ranipet District.
4.The Village Administrative Officer, O/o Village Administrative Officer, Banavaram, Sholinghur Taluk, Ranipet District.
__________ Page 4 of 5 https://www.mhc.tn.gov.in/judis W.P.No.25475 of 2024 THE HON'BLE ACTING CHIEF JUSTICE AND P.B.BALAJI, J.
(sasi) W.P.No.25475 of 2024 30.08.2024 __________ Page 5 of 5 https://www.mhc.tn.gov.in/judis