Madras High Court
Manuneethi vs )The District Collector on 29 April, 2016
Bench: S.Manikumar, S.S.Sundar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.04.2016
CORAM
THE HONOURABLE MR.JUSTICE S.MANIKUMAR
AND
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
Writ Petition(MD)Nos.22002 of 2015 and 23371 of 2015
C.M.P(MD)Nos.2368 and 2369 of 2016
Manuneethi ... Petitioner in W.P.22002/15
S.Subramanian ... Petitioner in W.P.23371/15
vs.
1)The District Collector,
Pudukottai District.
2)The Additional Director of Town Panchayat,
Pudukottai District.
3)The Block Development Officer,
Aavudaiyar Kovil Taluk,
Pudukkottai District. ... Respondents 1 to 3 in both W.P.s
4)The President,
Memisal Panchayat,
Pudukottai District. ... 4th Respondent in W.P.22002/15
... 5th Respondent in W.P.23371/15
5)The Tahsildar,
Chathiram Administration,
Thanjavur. ... 4th Respondent in W.P.23371/15
6)Ravichandran
7)The Inspector of Police,
Memisal Police Station,
Avvudaiyar Kovil Taluk,
Pudukottai District. ... Respondents 6 & 7 in W.P.23371/15
Prayer in W.P(MD)No.22002/15 : Petition filed under Article 226 of the
Constitution of India, for issuance of a Writ of Mandamus, directing the
respondents to remove the unauthorised shops constructed in the water canal
''Koluvanaru'' under Old S.No.127/5, New S.No.8/1, near Daily Market at
Mimisal Village, Aavudaiyar Kovil Taluk, Pudukottai District, obstructing the
flow of water to the sea and further direct the respondents to float tender
to the remaining shops constructed away from the water canal for
lease/licence under the supervision of the respondents 1 to 3.
Prayer in W.P(MD)No.23371/15 : Petition filed under Article 226 of the
Constitution of India, for issuance of a Writ of Mandamus, directing the
respondents 1 to 3 to take action against the respondents 4 to 7 for grabbing
the water canal ''Koluvanaru'' under S.No.11/5B, 8/1 and adjacent survey
numbers by falsely stating that the said lands belongs to the 4th respondent
and further direct the respondents 1 to 3 to remove the unauthorised
encroachment made in the said water canal by the respondents 4 to 6.
!For Petitioners : Mr.D.Selvam for Mr.K.R.Laxman
^For R1, R2, R5 & R7 : Mr.A.K.Baskarapandian
Special Government Pleader
For R3 : Mr.S.Sukumar
For R4 : Mr.G.R.Swaminathan,
for Mr.T.Antony Arulraj
For R6 : Mr.K.Balasundaram
:COMMON ORDER
(Order of the Court was made by S.MANIKUMAR, J.) In W.P(MD)No.22002/15, the petitioner, Mr.Manuneethi, has sought for a Writ of Mandamus, directing the respondents to remove the unauthorised shops constructed in the water canal ''Koluvanaru'' under Old S.No.127/5, New S.No.8/1, near Daily Market at Mimisal Village, Aavudaiyar Kovil Taluk, Pudukottai District, obstructing flow of water to the sea and further direct the respondents to float a tender to the remaining shops constructed away from the water canal for lease/licence under the supervision of the respondents 1 to 3.
2. In W.P(MD)No.23371/15, the petitioner, Mr.S.Subramanian, has sought for a Writ of Mandamus, directing the respondents 1 to 3 to take action against the respondents 4 to 7 for grabbing the water canal ''Koluvanaru'' under S.No.11/5B, 8/1 and adjacent survey numbers by falsely stating that the said lands belongs to the 4th respondent and further direct the respondents 1 to 3 to remove the unauthorised encroachment made in the said water canal by respondents 4 to 6.
3. The petitioner is a resident of Alathoor village. The main occupation in the said Village is fishing and agriculture. Fishing accessories and agricultural products are the prime market in the village and therefore, there is a demand for shops. By recognizing the said demand, the President, Memisal Panchayat, 4th respondent herein started to do high-handed action in utilizing a Canal, running near the market, for the purpose of unauthorized construction of shops, on ECR Road, Memisal Panchayat.
4. It is submitted that the issue in the present case, pertains to blocking three big passage available in Koluvanaru Canal, while crossing the canal bridge at East Costal Road, Memisal Panchayat. The said act is not only to unjustly enrich the President of Panchayat himself, but has also affected the public, at the time of water flow. Moreover, while water flows in the usual course, shops and public utilizing the said shops would be seriously affected. Moreover, due to encroachment in the said Canal, the water gets overflowed and runs on ECR Road. Such an high-handed act of the 4th respondent herein, is unlawful.
5. The petitioner has further submitted that construction of shops in the above said Canal is not only unauthorized, but violative of law, relating to protection of water bodies. Originally, the 4th respondent herein commenced construction of shops within the Panchayat premises and in order to enrich herself, extended the said shops in the water canal also. For nearly 40 meters, 10 shops have been constructed in the said water canal, obstructing flow of water and endangering public safety.
6. It is further submitted that the above constructions are not properly built and they do not have the strength, to survive even for two years, as there is no involvement of any engineer. Even though the water canal is coming under the ambit of Public Works Department, the officials of the said Department have not cared about the said encroachment. Therefore, writ petitions have been filed, with a twofold prayer, one relating to unauthorized construction in the water canal, endangering public safety, and the other in letting out the remaining shops, without floating a public tender. As the instant Village is the center of many villages, there would be high demand for shops in the Panchayat.
7. The petitioner has further submitted that the said 28 shops are constructed, out of the Panchayat funds. However, the president of the Panchayat, viz., Mrs.Sumathi Muthuramalingam, by misusing her post, has literally sold all the 28 shops to several persons, at a megre sum, by receiving huge amount per shop. In so far as leasing of the shops is concerned, each shop would fetch a minimum Rs.2 Lakhs, as Deposit. One of the residents, viz., Gunasekaran has already offered Rs.2,00,000/- to one shop, for which, the 4th respondent is stated to have said that only Rs.20,000/- would be accounted, which constrained the said Gunasekaran to file a Writ Petition.
8. According to the petitioner, as the said shops are located in the main bazaar and if tender is floated for letting out the said shops, certainly a sum of Rs.2,00,000/- would be collected, as deposit, for each shop. Further, few shops had already been sold upto Rs.7 Lakhs respectively, for which, only a meager sum has been accounted in panchayat funds. The 3rd respondent, in collusion with the 4th respondent, has misrepresented the public, by falsely stating that the said shops are allotted to the earlier shops holders, who have lost their shops due to fire.
9. Insofar as the Panchayat is concerned, it does not have adequate funds for the development and welfare of public and if 28 shops are floated in tender, a huge sum would be collected by the Panchayat, which in turn would benefit the public. As per the principles laid down by the Hon'ble Apex Court, Water bodies should not be obstructed and further, public property should be sold only in auction, by way of tender.
10. The petitioner has contended that obstructing water bodies is unconstitutional and against prevailing legal mandates. Unauthorized construction is unsafe to the occupants of the said shop and affects the water canal. Conveying the shops without tender process is against the decided Principle of law laid by the Hon'ble Court and against the relevant rules of the State. That when the Panchayat is not having adequate funds, action of the 4th respondent has affected the welfare of the Panchayat.
11. The President of Memisal Panchayat, Pudhukottai District has filed a counter affidavit, contending that "Kozhuvan Aaru" is not a regular river, carrying water for the purpose of cultivation in the said area. The abovesaid Kozhuvan Aaru is situated near Bay of Bengal and back water of Bay of Bengal alone is stagnating in the said river. In rare circumstances, the surplus water from the Tank near by the village would run through Kozhuvan Aaru. The petitioners knowing fully well that there was no encroachment of the water body, as ensured by the authorities of the Public Works Department, who had taken measurement, have omitted them to be impleaded in the writ petitions.
12. It is further submitted that Kozhuvan Aaru is situated in S.No.8/1 and 9 at Memisal Chathirampattinam Village, Aavudaiyarkovil Taluk, Pudhukottai District. In order to connect the East Coast Road, a bridge has been constructed across the river of Kozhuvan Aaru. The said bridge is situated in S.No.8/2 in Memisal Chathirampattinam Village. The actual width of the said river, in the constructed area of the bridge is 129 meters. However, the end portion and approach to the bridge are projected to some extent than the actual width of Kozhuvan Aaru. The said projection of the bridge is situated nearby, patta lands and not in river area. It is denied that the Village Panchayat has constructed shops by encroaching river.
13. It is further submitted that the land in S.No.11/5 belongs to Rajakumarambal Chathram, which is under the administration of District Collector, Thanjavur. The revenue records reflect that the said property belongs to Rajakumarambal Chathram. Since the land belongs to Rajakumarambal Chathram and when the District Collector, Thanjavur, is the administrator, he is a necessary party for effective adjudication. The land which belongs to Rajakumarambal Chathram has been in possession of the 5th respondent, for more than 50 years. The 4th respondent Panchayat is running a fishing market in S.No.11/5B, measuring an extent of 4o cents. The District Collector/Administrator has issued a letter bearing Na.Ka.No.56/2014 chath dated 05/03/2009, 27/08/2009 and 09/10/2009 to the Assistant Director (Panchayat, Pudhukottai) in this regard. Based on the same and in order to regularize the possession of the 5th respondent Panchayat, a lease amount was fixed as Rs.25,000/- per year. The respondent Panchayat is regularly paying the said lease amount to Rajakumarambal Chathram without any default. The lease amount has been increased by the District Collector/Chathram Administrator, Thanjavur, vide proceeding in Na.Ka.No.322/2015 dated 08.06.2015 as Rs.35,000/- and the 5th respondent Panchayat has been given permission to construct shops, also.
14. It is submitted that there is a river named "Kozhuvan Aaru" which runs from west and drains in Bay of Bengal. There is a bridge across the river. The river is situated in S.No.8/1. The land in S.No.11/5 absolutely belongs to Rajakumarambal Chathram and it is covered under Patta No.28. However, the writ petitioner has projected the case as if S.No.11/5B is a river. There is no encroachment or construction of any shops in S.No.8/1. The shops have been constructed in Patta land in S.No.11/5B. Therefore, the claim of the writ petitioner is without any material.
15. It is further stated that one Gunasekaran, who is a close relative to the writ petitioner in W.P.No.23371 of 2015 has occupied land in S.No.11/5B which belongs to Rajakumarambal Chathram. Therefore, the Rajakumarambal Chathram has taken action against the said Gunasekaran. Survey has been conducted by the Rajakumarambal Chathram Manager, Surveyor, Revenue Inspector, Village Administrative Officer and Circle Surveyor on 05.11.2015. After conducting the survey, the encroachment on Rajakumarambal Chathram land, committed by Gunasekaran has been removed. Therefore, at the instigation of Gunasekaran, present writ petitions have been filed.
16. It is further submitted that the respondent-Panchayat is in possession of the property in S.No.11/5B for more than 50 years. This fact can be culled out from the communication of the Assistant Director (Panchayat), dated 25.02.2010. There is no hindrance to the flow of river water. The writ petitioner has contended that because of the existence of shops, water flow has been blocked. However, it is to be noted that the length of the bridge is 16o mts. Pillars have been constructed from end to end to strengthen the bridge. The width of the river is 129 mts. Therefore, there is no encroachment on the river channel.
17. It is further submitted that in the year 2012, shops situated in S.No.11/5B caught fire. Therefore, the Panchayat has passed a resolution to allot shops, in favour of those shop keepers, after constructing new shops. Shops have been constructed after getting proper permission from the Chathram Administration. No construction has been made in S.No.8/1. Now the Panchayat is taking steps to construct a bus stand in 11/2A and S.No.11/5B. The District Collector, vide his proceeding in Na.Ka.No.1769/2015, dated 04.09.2015, has permitted to carry out the ground works for constructing a bus stand and that the said work is going on. The Panchayat is adhering to the rules and regulations and the conditions imposed by the higher authorities and therefore, there is no encroachment on the water body. 246
18. Writ petition W.P.(MD)No.22022 of 2015 has been filed to remove the shops constructed in water channel "Kozhuvanaru" in S.No.8/1. The issue involved in both the writ petitions are one and the same. Therefore, filing successive writ petitions for the same issue is an abuse of process of law. It is relevant to note that all the writ petitioners are relatives of Gunasekaran. There is no public interest in this case. The shops have been constructed to improve the commercial activity, in the Panchayat, so that public can be benefited.
19. It is further submitted that the 5th respondent Panchayat is ready for a Survey by the District Surveyor in the presence of Chathram Administration and Public Works Department. Both the parties are not been made as respondents in the present writ petition. If these persons are impleaded in the writ petition as respondents, then the real fact can be ascertained. The writ petitioner is trying to achieve his aim, by way of filing a public interest litigation. The entire public work of the Panchayat, relating to shops has been affected.
20. It is further submitted that after completing the construction of shops meant for fishing market, shops would be allotted to the concerned eligible persons. Without knowing the same, the writ petition is filed. On accepting the plea of the petitioner, this Hon'ble Court was pleased to pass an interim order of injunction, dated 22.12.2015. Further, some occupants of the Panchayat land were affected during the removal of encroachment made by the authorities of the High Ways Department. Therefore, the then President of the Village gave alternate shops to them. The remaining affected persons have approached the respondent-Panchayat for alternate shops. They were granted allotment of shops from the newly constructed shops. Therefore, all the constructed shops meant for fishery market over the land in Survey No.11/5B have been allotted to eligible persons on 07.12.2015 itself. For the above reasons, the 4th respondent prayed for dismissal of the writ petitions.
Heard the learned counsel for the parties and perused the materials available on record.
21. Patta enclosed in the typed set of papers filed by the 4th respondent shows that the subject lands are owned by Rajakumarambal Chathram. Communication of the Assistant Director (Panchayat), Pudukottai dated 25.02.2010 reads that Memisal Panchayat has been running a fish market in S.No.11/5B, measuring 0.40 cents and a sum of Rs.25,000/- has been collected as lease amount. Said communication is extracted hereunder:
e.f.m8_954_2009 cjtp ,af;Feh; (Cuhl;rpfs;) mYtyfk;/ ehs;? 25.02.2010 g[Jf;nfhl;il.
Fwpg;ghiz bghUs; ?
rj;jpuk; eph;thfk; - kPkpry; rj;jpuk; g[yvz; 11_5gpy; 0.40brd;l; eph;thf mDkjpapd;wp Mf;fpukzk; bra;J kPd; tpahghuk; elj;jp tUk; rj;jpuk; ,lj;jpw;F \d;W Mz;Lf; Fj;jif bjhif +./75000_- brYj;jplf; nfhUtJ ? bjhlh;ghf. ;ghh;it ?
1.khtl;l Ml;rpah; kw;Wk; rj;jpuk; eph;thfp/ j";rht{h; mth;fspd; fojk; e.f. _561_2004 rj; - ehs; 05.03.09/ 27.8.09 kw;Wk; 9.10.09.
2.,t;tYtyf ,nj vz;zpl;l bjhlh; epidt{l;L foj';fs; ehs; 25.03.09 Kjy;
3.j';fs; mYtyf foj vz;369_jp3_09 ehs;? 27.8.09/ 5.10.09 kw;Wk; 14.12.09.
------
ghu;it 2?y; fhQqk; bjhlu; epidt{l;Lf; foj';fspy; rj;jpuk; epu;thfj;jpw;Fl;gl;l kPkpry; rj;jpuk; g[y vz;/11-5?tp apy; 0/40 brd;l;. ,lk; kPkpry; Cuhl;rp kd;wj;jplkpUe;J epu;thf mDkjpapd;wp Mf;ukzk; bra;ag;gl;L fle;j gy Mz;Lfshf kPd; tpahghuk; elj;jg;gl;L tUk; rj;jpuk; ,lj;jpw;F kPkpry; Cuhl;rp kd;wj; jiytiu Mz;L Fj;jif bjhifahf U:/25.000-? 1416 gryp Kjy; brYj;jpl bjhptpf;fgl;Ls;sJ/ 1416?k; grypf;F kl;Lk; U:/25.000-? brYj;jg;gl;Ls;sJ/ 1417 Kjy; 1419k; gryp Koa 3 grypfSf;F U:/75.000-?I cldoahf brYj;jpl kPkpry; Cuhl;rp kd;wj; jiytUf;F jf;f mwpt[iu tH';fp Fj;jif bjhif brYj;jpl eltof;if vLf;fg;gl;l tpguj;ij ,t;tYtyfj;jpw;F rku;g;gpf;f Mt[ilahh;nfhtpy; tl;lhu tsh;r;rp mYtyu; (fp/C) nfl;Lf; bfhs;sg;gLfpwJ/ ",J kpft[k; mtruk;"
-Xk;- v!;/KUnfrd;.
cjtp ,af;Feu; (Cuhl;rpfs;)
--cj;jutpd;go--
Jiz tl;lhu tsu;r;rp mYtyu; (epu;) bgWjy;
tl;lhu tsu;r;rp mYtyu; (fp/C)/ Cuhl;rp xd;wpak;. Mt[ilahu;nfhtpy;/ efy;
1/ khtl;l Ml;rpj; jiytu; kw;Wk; rj;jpuk; epu;thfp. j";rht{u; (jftYf;fhf gzpe;jDg;gg;gLfpwJ) 2/ jiytu;. Cuhl;rp kd;wk;. kPkpry;/
22. Letter dated 15.03.2012 of the Station House Office Fire and Rescue Department addressed to the President, Panchayat Union, Memisal indicates that 17 shops were totally gutted in fire and 9 more shops were damaged in fire.
mDg;g[eu;
epiya mYtyu;
jPaizg;g[ kPl;g[ gzp epiyak;.
b$fjhg;gl;ozk;
bgWeu;
jpU/M.Rkjp Cuhl;rp kd;wj; jiytu; mtu;fs;.
kPkpry;/ bghUs; 9/3/2012 md;W kPkpry; re;ijg;
ngl;ilapYs;s filfs;
jPtpgj;Jf;Fs;shd fhuzj;jpdhy; rhd;W tH';fpl ? bjhlu;ghf/ Iah.
kPkpry; Cuhl;rpf;F brhe;jkhd thur;re;ij tshfj;jpy; fle;j 9/3/2012 md;W ele;j jPtpgj;jpy; 26 filfspsy; 17 filfs; Kw;wpYk; vhpe;jptpl;lJ/ nkYk; 9 filfs; mjpfstpy; nrjkile;Jtpl;lJ vd;W rhd;wspf;fpnwd;/
-Xk;-
epiya mYtyu;
jPaizg;g[ kw;Wk; kPl;g[g; gzp epiyak;.
b$fjhg;gl;ozk;
23. Proceedings dated 23.09.2014 of the Tahsildhar, Chathram Administration, Thanjavur, shows that shops in S.No.11/5 have been leased out.
j";rht{u; rj;jpuk; tl;lhl;rpau; mtu;fspd; bray;Kiwfs; Kd;dpiy ? jpU/nfh/RFkhud;. gp/V/.
e/f/vz;/1105/2014 rj;/C/ehs; 23/09/2014 bghUs; ?
rj;jpuk; eph;thfk;. j";rht{u; ? g[Jf;nfhl;il khtl;lk;. Mt[ilahu;nfhtpy; tl;lk;. kPkpry; fpuhkk; rj;jpuk; g[yvz;/11-5?y; 0/03 brd;l; ,lj;jpy; jw;rkak; mDgtpj;J tUk; jpU/f/utpr;re;jpud; j-bg/fUg;igah vd;gthpd; bgaUf;F jw;fhypfkidg;gFjp ,urPJ bgau; khw;wk; bra;J mDkjpj;J Mizaplg;gLfpwJ/ ghh;it?
1/ jpU/f/utpr;re;jpud; j-bg/fUg;igah. jj;jdp. fhdhL m";ry;. kznky;Fo jhYf;fh tpz;zg;gk; ehs; 07/08/2014.
2/ kw;Wk; ,ju bjhlu;g[ila Mtz';fs;
Miz j";rht{u; rj;jpuk; epu;thfj;jpw;Fr; brhe;jkhd g[Jf;nfhl;il khtl;lk;. Mt[ilahu;nfhtpy; tl;lk;. kPkpry; fpuhkk; g[yvz;/11-5?y; 0/03 brd;l; ,lk; jpU/br/mg;Jy;ucw;khd; vd;gtu; bgaUf;F jpU/f/utpr;re;jpud; j-bg/fUg;igah. vd;gtUf;F jw;fhy epykjpg;gPl;od;go khj thlif U:/916-? (U:gha; bjhs;shapuj;J gjpdhW kl;Lk;) vd;w mog;gilapy; 01/07/2014 Kjy; khjj; jiuthliff;F fPH;fz;l ege;jidfSf;Fl;gl;L mDkjpj;J Mizaplg;gLfpwJ/ nkYk; ,t;tplj;jpw;F kpd; ,izg;g[ njit Vw;gLk; gl;rj;jpy; mjid j";rht{u; khtl;l Ml;roau; kw;Wk; rj;jpuk; epu;thfp mtu;fs; vd;w bgahpy; bgw;Wf;bfhs;st[k; mDkjpf;fg;gLfpwJ/ epge;jizfs;
1/nkw;go ,lk; njitapy;iy vdpy; rj;jpuk; epu;thfj;jplk; xg;g[tpf;f ntz;Lk;/ ntW vtUf;Fk; fpuak; bra;a TlhJ/ 2/nkw;go ,lj;jpy; rl;l tpnuhj. rK:f tpnuhj. rK:f tpnuhj bray;fs; VJk; bra;af; TlhJ 3/ thlif gpujpkhjk; 5k; njjpf;Fs; brYj;j ntz;Lk;/ 4/ rj;jpuk; epu;thfj;jpd; rl;ljpl;;;l';fSf;F cl;gl;L elf;f ntz;Lk; 5/ U:/50-? muR Kj;jpiuj;jhspy; xg;ge;j gj;jpuk; vGjp ju ntz;Lk; 6/nkw;go FoapUg;g[f;F njitg;gLk; kpd;,izg;ig khtl;l Ml;rpj;jiytu; kw;Wk; rj;jpuk; epu;thfp j";rht{u; vd;w bgahpy; bgw;Wf; bfhs;s mDkjpf;fg;gLfpwJ/ tl;lhl;rpau;
rj;jpuk; epu;thfk;
j";rht{u;
bgWeu; ? bjhlu;g[ila egUf;F (rj;jpuk; nkyhsu; K:ykhf) efy; rj;jpuk; nkyhsu;. kPkpry; (bgh) efy; rj;jpuk; tUtha; Ma;tu;. gl;Lf;nfhl;il
24. Proceedings in Na.Ka.No.144/2015/rj;/,/dated 16.03.2015, of the District Collector, Thanjavur, addressed to the Inspector of Police, Memisal Police Station, is extracted hereunder:
mDg;g[eh; bgWeh;
lhf;lh;/vd;/Rg;igad;.,/M/g/. fhty; Ma;thsh;.
khtl;l Ml;rpj;jiyth; kw;Wk; kPkpry; fhty; epiyak;.
rj;jpuk; eph;thfp. Mt[ilahh;nfhtpy; tl;lk;.
j";rht{h; g[Jf;nfhl;il khtl;lk;/
e/f/vz;/144-2015-rj;/,. ehs;/16/03/2015
ma;ah.
bghUs;
rj;jpuk; kid ? g[Jf;nfhl;il khtl;lk; ? Mt[ilahh;nfhtpy; tl;lk; ? kPkpry; fpuhkk; ? rj;jpuk; g[y vz;/11-5?y; 0/03 brd;l; kid gFjp jpU/f/utpr;re;jpud; vd;gtUf;F jiu thlif mog;gilapy; tH';fg;gl;lJ ? jpU/fnzrd; jug;gpdh; Ml;nrgid bra;jJ ? ,Ujug;gpdh; Kd;dpiyapy; ? ehd;F vy;iy mse;J fhl;lg;gl;lJ ? bjhlh;ghf/ ghh;it 1/,t;tYtyf bray;Kiw Miz e/f/vz;/1105-2014-rj;/C-ehs;/22/09/2014 2/,t;tYtyf e/f/vz;/22-2015-rj;/C-ehs;/12/01/2015 3/jpU/f/utpr;re;jpud;. jj;jsp kD ehs;/17/02/2015/ 4/kPkpry; fhty; Ma;thsh; fojk; e/f/vz;/14-vy;3.rpx-15. ehs;/08/03/2015/ 5/kw;Wk; bjhlh;g[ila Mtz';fs;
******* j";rht{h; khtl;l Ml;rpj;jiyth; jiyikapy; j";rht{h;. ehfg;gl;odk;. jpUthU:h; kw;Wk; g[Jf;nfhl;il khtl;lj;jpy; mwe;jh';fp tl;lk; kw;Wk; Mt[ilahh;nfhtpy; tl;l';fspy; j";rht{h; rj;jpuk; eph;thfj;jpw;F brhe;jkhd gl;lh epy';fs; j";rht{h; khtl;l Ml;rpj;jiyth; kw;Wk; rj;jpuk; eph;thfp bgahpYk; - j";rht{h; rj;jpuk; tl;lhl;rpah; bgahpYk; gl;lh epy';;fs; cs;sd/ mwe;jh';fpapy; cs;s re;ij rj;jpuk; eph;thfj;jpw;F brhe;jkhd gl;lh ,lkhFk; j";rht{h; khtl;l Ml;rpauhy; xt;bthU gryp Mz;ow;Fk; re;ij Vyk; tplg;gl;L tUfpd;wJ/ ,nj nghy; rj;jpuk; epyj;jpw;F brhe;jkhd gl;lh epy';fs; jw;fhypf kid gFjp jiu thlif mog;gilapYk;. rj;jpuk; eph;thfj;jhy; fl;olk; fl;lg;gl;L ,Ue;jhy; me;j fl;olk; khj thlif mog;gilapYk; j";rht{h; khtl;l Ml;rpj;jiythpd; xg;g[jYld; khj thliff;F tplg;gl;L tUfpd;wJ/ j";rht{h; khtl;l Ml;rpj;jiyth; kw;Wk; rj;jpuk; eph;thfp bgahpy; gl;lhtpy; cs;s j";rht{h; rj;jpuk; eph;thfj;jpw;F brhe;jkhd g[Jf;nfhl;il khtl;lk; ? Mt[ilahh;nfhtpy; tl;lk; ? kPkpry; fpuhkk; g[y vz;/11-5?y; 0/03 brd;l; ,lk; kid gFjpia kPkpry; fpuhkj;ij nrh;e;j kDjhuh; jpU/nf/utpr;re;jpud;. j-bg/fUg;igah vd;gtUf;F jiu thlif mog;gilapy;. khj thlif U:gha;/916-? vd thlif eph;zak; bra;ag;gl;L ghh;it 1?y; fhdqk; ,t;tYtyf fojj;jpy; Mizfs; tH';fg;gl;Ls;sJ/ me;j Mizapd; efy; ,j;Jld; ,izj;J mDg;gg;gLfpwJ/ ghh;it 2?y; fhdqk; ,t;tYtyf fojj;jpy; jiu thlif mog;gilapy; tH';fg;gl;l nkw;go ,lj;jpy; jfu bfhl;lif mikj;Jf;bfhs;st[k; mDkjp tH';fg;gl;oUe;jJ/ efy; ,j;Jld; ,izj;J mDg;gg;gLfpwJ/ ghh;it 3?y; fhdqk; kDtpy; thlifjhuhh; jpU/nf/utpr;re;jpud; j-bg fUg;igah vd;gth; jiu thlif mog;gilapy; bgwg;gl;l nkw;go rj;jpuk; eph;thfj;jpw;F brhe;jkhd kid gFjpapy; Tiu bfhl;lifia mfw;wp jfu bfhl;lif nghLtjw;F ntiyfs; Muk;gpj;j bghGJ kPkpry; fpuhkj;ij nrh;e;j jpU/fnzrd; kw;Wk; rfhf;fs; jd;dplk; te;J jfu bfhl;lif nghLtjw;F jfuhW bra;tjhft[k;. kPkpry; fpuhk eph;thf mYtyh; kw;Wk; tUtha; Ma;thsh; Mfpnahh; te;Jj rj;jpuk; epy mstiuf; bfhz;L mse;J jfu bfhl;lif nghl;L bfhs;SkhW bjhptpj;jjhy; nkw;go ,lj;jpid mse;J fhz;gpf;FkhW tpz;zg;gk; mspj;jpUe;jhh;/ kDjhuhpd; nfhhpf;if kD bjhlh;ghf rj;jpuk; tl;lhl;rpah;. rj;jpuk; epy msth;. rj;jpuk; tUtha; Ma;th; (bghWg;g[) kw;Wk; rj;jpuk; nkyhsh; Mfpnahh;fSld; 14/03/2015?Mk; njjpad;W kPkpry; fpuhkj;jpw;F brd;W kDjhuh; jpU/nf/utpr;re;jpuDf;F jiu thlif mog;gilapy; tH';fg;gl;l j";rht{h; rj;jpuj;jpw;F brhe;jkhd gl;lh ,lj;jpid Mt[ilahh;nfhtpy; tUtha; tl;lhl;rpah;. kPkpry; ruf tUtha; Ma;th;. kPkpry; fpuhk eph;thf mYtyh;. epy msth; Mfpnahh;fs; Kd;dpiyapYk;. kDjhuh; jpU/nf/utpr;re;jpud; j-bg/fUg;igah rfhf;fs; kw;Wk; Ml;nrgid bjhptpj;j jpU/fnzrd; kw;Wk; mtuJ rfhf;fs; Kd;dpiyapYk; epy msit bra;J fhz;gpf;fg;gl;lJ/ epy msitapd; K:yk; kDjhuh; jpU/nf/utpr;re;jpud; j-bg/fUg;igah vd;gtUf;F jiu thlif mog;gilapy; tH';fg;gl;Ls;s ,lk; j";rht{h; rj;jpuk; eph;thfj;jpw;F brhe;jkhd gl;lh ,lk; vd;gij ,Ujug;gpdUf;Fk; bjhptpf;fg;gl;L ,Ujug;gpdUk; mjid xg;g[f;bfhz;L cs;sdh;/ ,e;j ,lk; j";rht{h; rj;jpuk; eph;thfj;jpw;F brhe;jkhd gl;lh ,lk; vd cWjp bra;ag;gl;lJ/ kDjhuh; jpU/nf/utpr;re;jpud; j-bg/fUg;igah vd;gthplk; ghh;it 1?y; fhdqk; bray;Kiw Mizapy; bjhptpf;fg;gl;Ls;s epge;jidfspd; mog;gilapy; jfu bfhl;lifapid mikj;Jf;bfhs;SkhWk; bjhptpf;fg;gl;lJ vd;w tptuj;ij bjhptpj;Jf;bfhs;fpnwd;/ j';fs; ek;gpf;ifa[s;s. khtl;l Ml;rpj;jiyth; kw;Wk; rj;jpuk;
eph;thfpf;fhf j";rht{h;
,izg;g[ ? j";rht{h; rj;jpuk; tl;lhl;rpah;.
bray;Kiw Miz efy;2
efy; ? tl;lhl;rpah;
Mt[ilahh;nfhtpy; tl;lk;.
g[Jf;nfhl;il khtl;lk;
efy; ? fhty; Jiz fz;fhzpg;ghsh;.
nfhl;ilg;gl;ozk;.
mwe;jh';fp nfhl;lk;/
efy; ? tUtha; nfhl;l mYtyh;.
mwe;jh';fp
efy; ? rj;jpuk; nkyhsh;.
kPkpry;
efy; ? rj;jpuk; tUtha; Ma;th; (bghWg;g[)
gl;Lf;nfhl;il
efy; ? jpU/nf/utpr;re;jpud;. j-[bg fUg;igah.
kPkpry; fpuhkk;.
Mt[ilahh;nfhtpy; tl;lk;.
g[Jf;nfhl;il khtl;lk;/
25. Proceedings of the Tahsildar, Chatram Administration, Thanjavur, shows that permission has been granted to put up shops in S.No.11/5. e/f/vz;/22-2015 rj;/c/ ehs; 12/01/2015 rj;jpuk; epu;thf mYtyfk; j";rht{u;
nkbyGj;J bghUs;
rj;jpuk; epu;thfk; j";rht{u; ? g[Jf;nfhl;il khtl;lk; Mt[ilahu;nfhtpy; tl;lk;. kPkpry; fpuhkk; rj;jpuk; g[y vz;/11-5y; 0/03 brd;l; rj;jpuk; ,lj;jpy; jpU/nf/utpr;re;jpud; vd;gtu; jfu bfhl;lif nghl mDkjp nfhUjy; ? bjhlu;ghf ghu;it
1) rj;jpuk; tl;lhl;rpau; mtu;fspd; bray;Kiw e/f/1105-2014 rj;/C ehs; 23/09/2014
2)kPkpry; rj;jpuk; jpU/nf/utpr;re;jpud; vd;gtuJ kD ehs; 07/01/2015 j";rht{u; rj;jpuk; epu;thfj;jpw;Fr; brhe;jkhd g[Jf;nfhl;il khtl;lk;
Mt[ilahu;nfhtpy; tl;lk; kPkpry; fpuhkk; kw;Wk; rj;jpuk; g[yvz;/11-5?y; 0/03 brd;l; rj;jpuk; ,lj;jpid ghu;it 1?y; fhQqk; Mizapd;go kPkpry; fpuhkj;ijr; nru;e;j jpU/nf.utpr;re;jpud; vd;gtUf;F khjj; jiuthlif mog;gilapy; tH';fg;gl;Ls;sJ/ nkYk; ghu;it 2?k; fhQqk; kDtpy; kDjhuu; nkw;fhQqk; rj;jpuk; ,lj;jpy; jfu bfhl;lif nghl mDkjp tH';FkhW nfhhpa[s;shu;/ vdnt. nkw;go kPkpry; fpuhkj;ijr; nru;e;j jpU/nf/utpr;re;jpud; vd;gtUf;F nkw;fz;l rj;jpuk; ,lj;jpy; jfu bfhl;lif kl;Lk; nghl;Lf; bfhs;s mDkjp tH';fg;gLfpwJ/ tl;lhl;rpau;
rj;jpuk; epu;thfk;.
j";rht{u;
bgWeu;
jpU/nf/utpr;re;jpud;
j/bg/fUg;igah kPkpry; fpuhkk;
efy; rj;jpuk; nkyhsu;. kPkpry;
efy; rj;jpuk; tUtha; Ma;tu;. gl;Lf;nfhl;il efy; tl;lhl;rpau;. Mt[ilahu;nfhtpy;. g[Jf;nfhl;il khtl;lk; efy; fpuhk epu;thf mYtyu;. kPkpry;
efy; Cuhl;rpkd;wj; jiytu;. kPkpry;
26. Natham Adangal extract enclosed in the typed set of papers shows that the subject property stands in the name of Rajakumarambal Chathram. The report of the Revenue Inspector Memisal dated 05.11.2015 shows that there is no encroachment. PWD officials have inspected the place and the same is extracted hereunder:
mjpK 239-2015 ehs;/05/11/2015 Mt[ilah; nfhtpy; jhYfh tl;lhl;rpah; mth;fSf;F gzpe;jDg;gg;gLfpwJ Mt[ilahh; nfhtpy; jhYfh. kPkpry; rufk;. Myj;Jhh; tl;lk;. kPkpry; fpuhkj;jpy; kPkpry; Cuhl;rp kd;wj; jiyth;. kw;Wk; ,utpr;re;jpud; vd;gth;fs; Mw;wpid Mf;fpukpg;g[ bra;J filfs; fl;Ltjhf Myj;Jhh; fpuhkj;ijr; nrh;e;j jpU/Fznrfud; kw;Wk; fpuhk bghJkf;fs; g[fhh; kD bjhlh;ghf nkw;fz;l ,lj;jpy; filfs; fl;Ltij ,uz;L ehl;fs; epWj;jg;gl;lJ/ gpd;g[ fle;j 05/11/2015 md;W Mt[ilahh; nfhtpy; jhYfh. tl;lhl;rpah;. rj;jpuk; eph;thfk; nknd$h;. rj;jpuk; eph;thf epy msth;. kPkpry; tUtha; Ma;thsh;. kPkpry; ruf epy msth;. kPkpry; fpuhk eph;thf mYtyh;. kPkpry; Cuhl;rp kd;wj;jpd; vGj;jh;. bghJkf;fs; Kd;dpiyapy; kPkpry; rj;jpuk;gl;odk; g[y vz;fs; 11?2V tp!;jPuzk; 1?16/0 bghWj;J gl;lh vz;/50 kPkpry; Cuhl;rp kd;wk; vd;w ,lj;ija[k; nkYk; g[y vz;/11?20 bghWj;J g[d;bra; tp!;jPuzk; 022/0 Vh;!; ,lk; gl;lh vz;/28 uh$Fkug;gd; rj;jpuk; ,lj;ija[k; midj;J Mw;wpd; tlfiuapy; fy; Cd;wg;gl;Ls;sJ/ nkw;fz;l msit bra;jjpy; ve;jtpj Mf;fpukpg;g[k; ,y;iy/ nkYk; ,J bjhlh;ghf kPkpry; tUtha; fpuhk g[y vz;/9. rh;f;fhh; g[wk;nghf;F tp!;jPuzk; 2/895 Vh;!; MW ,lj;jpid bghJg;gzpj;Jiw mYtyh;fSk; ghh;itapl;L g[ifg;glk; vLj;Jr; brd;Ws;shh;fs;; vd;gij gzpt[ld; bjhptpj;Jf; bfhs;fpnwd;/ tUtha; Ma;thsh;
kPkpry; rufk;
,izg;g[ 1/fpuhk fzf;Ffs; efy;
27. Vide proceedings dated 08.06.2015, the District Collector, Thanjavurur has granted permission for construction of pillars and tiled roof for the fish market in S.No.11/5B1, and the same is extracted.
mDg;g[eu; bgWeu;
lhf;lu; e/Rg;igad;.,.M/g/. tl;lhu tsu;r;rp mYtyu; (fp/C)
khtl;l Ml;rpj; jiytu; Cuhl;rp xd;wpak;
j";rht{u; Mt[ilahu;nfhtpy; tl;lk;
g[Jf;nfhl;il khtl;lk;
e/f/vz;/322-2015-rj;/,- ehs; .06.2016
bghUs;
rj;jpuk; ,lk;; ? g[Jf;nfhl;il khtl;lk; Mt[ilahu;nfhtpy; tl;lk;. kPkpry; fpuhkk; rj;jpuk; brhe;jkhd g[y vz;/11-5gp1?y; 0/40 brd;l; rj;jpuk; ,lj;jpy; Cuhl;rp K:yk; kPd; khu;bfl; eilbgWtJ Mz;L Fj;jif bjhif 1424 Mk; gryp Kjy; Mz;L thlif bjhif U:/35.000-? epu;zak; bra;jy; kw;Wk; g[jpjhf fhd;fPhpl; J}z;fs; vGg;g[tjw;F mDkjp tH';Fjy; ? bjhlu;ghf ghu;it
1) kPkpry; Cuhl;rp kd;wk; fojk; vz;/ ,y;iy ehs; 18/05/2015
2) Mt[ilahu;nfhtpy; tl;lhu tsu;r;rp mYtyu; fojk; e/f/vz;/0165-2015-jp/3- ehs; 18/05/2015
3) kw;Wk; bjhlu;g[ila Mtz';fs;
g[Jf;nfhl;il khtl;lk;. Mt[ilahu;nfhtpy; tl;lk;. kPkpry; fpuhkj;jpy; j";rht{u; khtl;l Ml;rpj; jiytu; kw;Wk; rj;jpuk; epu;thfp brhe;jkhd rj;jpuk; gl;lh g[y vz;/11-5gp1?y; 0/40 brd;l; kid gFjp kw;Wk; mjpy; cs;s fl;olk; cs;sgl kPd; re;ij elj;Jtjw;fhf kPkpry; Cuhl;rpf;F xU gryp Mz;ow;F U:/25.000-? jiu thlif epu;zak; bra;ag;gl;L Vw;fdnt tH';fg;gl;oUe;jJ/ 1424 Mk; gryp Kjy; (01/07/2014 Kjy;) xU Mz;L thlif bjhif U:/1.46.362-? vd kW epu;zak; bra;ag;gl;L mjd; mog;gilapy; khj thlifahf U:/12.197-? vd brYj;jpl ntz;Lk; vd kPkpry; Cuhl;rpf;F bjhptpf;fg;gl;oUe;jJ/ ghh;it 1?y; fhQqk; kPkpry; Cuhl;rp kd;w jiytuJ fojj;jpy; kPkpry; kPd; re;ijf;F tuj;J Fiwtha cs;sjhy; nghjpa tUtha; fpilg;gJ ,y;iy vd;Wk; vdnt kPkpry; Cuhl;rpahy; kPd; re;ijf;F TLjy; thlif bjhif brYj;j ,ayhj epiy cs;sjhy; 1424 Mk; gryp Kjy; Vw;fdnt epu;zak; bra;ag;gl;Ls;s Mz;L thlif bjhif U:/25.000-? t[ld; TLjyhf U:/10.000-? nru;j;J Mz;L thlif bjhif U:/35000-? brYj;Jtjw;F mDkjp tH';fpLkhW nfl;L Mt[ilahu; nfhtpy; tl;lhu tsu;r;rp mYtyu; K:yk; nfhhpf;if kD mspj;jpUe;jhu;/ ghu;it 2?y; fhQqk; Mt[ilauu; nfhtpy; tl;lhu tsu;r;rp mYtyu; fojj;jpy; kPkpry; Cuhl;rp kd;w jiytu; nfhhp cs;sthW kPkpry; kPd; re;ijf;F kPd; tUtJ Fiwe;J tUtjhy;. kPkpry; Cuhl;rp kf;fspd; eyd; fUjp kPkpry; Cuhl;rpf;F kPd; re;ij elj;Jtjw;F 1424 Mk; gryp Kjy; Vw;fdnt epu;zak; bra;ag;gl;Ls;s Mz;L thlif bjhif U:/25.000-? cld; U:/10.000-? nru;j;J U:/35.000-? thlif epu;zak; bra;J tH';fpLkhW ghpe;Jiu bra;Js;shu;/ nkw;Twg;gl;Ls;s tptu';fs; mog;gilapy; kPkpry; Cuhl;rp kd;w jiytu; nfhhpf;ifapd; mog;gilapy; Mt[ilahu; nfhtpy; tl;lhu tsu;r;rp mYtyhpd; ghpe;Jiuapid Vw;W kPkpry; Cuhl;rpf;F nkw;go rj;jpuk; ephu;thfj;jpw;F brhe;jkhd ,lj;jpy; kPd; re;ij elj;Jtjw;F 1424 Mk; gryp Mz;L Kjy; thlif bjhif U:/35.000-? vd epu;zak; bra;ag;gl;Lk;. g[jpjhf fhd;fPupl; J}z;fs; vGg;gp Xl;L bfhl;lif mikj;J bfhs;tjw;F kPkpry; Cuhl;rpf;F ,jd;K:yk; mDkjpf;fg;gLfpd;wJ/ 1424 Mk; grypf;F epYit thlif bjhif U:/10.000-? cldoahf brYj;jplt[k;. ,jd; K:yk; bjhptpf;fg;gLfpd;wJ/ j';fs; ek;gpf;ifa[s;s khtl;l Ml;rpj; jiytu; kw;Wk;
rj;jpuk; epu;thfpf;fhf j";rht{u;
efy; Cuhl;rp kd;w jiytu;
kPkpry; Cuhl;rp Mt[ilahu;nfhtpy; tl;lk;.
g[Jf;nfhl;il khtl;lk;/ efy; rj;jpuk; tUtha; Ma;tu;. (bghWg;g[) gl;Lf;nfhl;il efy; rj;jpuk; nkyhsu;. kPkpry;
28. The Assistant Executive Engineer, PWD, has addressed a letter dated 18.11.2015 to the Tahsildar, Aavudaiyar Temple, to measure the land and to remove the encroachment.
bghgJ - ePMJ mDg;g[du; bgWeu; jpU/M/,s';nfhtd; tl;lhl;rpau; cjtp braw;bghwpahsu; tl;lhl;rpau; mYtyfk; bjw;F bts;shW toepy cgnfhl;lk; Mt[ilahu;nfhtpy;/ mwe;jh';fp foj vz;/11-2015 ehs; 18/11/2015 ma;ah.
bghUs; Mt[ilahu;nfhtpy; jhYfh. mYe;J}u; tl;lk;. g[y vz;/11-5 kw;Wk; bghYtdhW ,tw;iw Mf;fpukpj;J filfs; fl;Ltiu jLf;f nfhhpa kD ? bjhlu;ghf ghu;it 1/ jpU/f/ Fznrfud; Mye;J}u; mtu;fspd; kD/ ehs; 06/11/2015/ 2/ ,t;tYtyf foj vz;/11-2015 ehs; 12/11/2015/ 3/ jiytu; Cuhl;rp kd;wk;. kPkpry; mtu;fspd; foj ehs; 16/11/2015
4. ,uh$Fkhuk;ghs; fpuhk eyr;r';fj;jpd; foj ehs; 17/11/2015 ghu;itapy; fz;Ls;s foj';fspd; thapyhf ,uh$Fkhuk;ghs; fpuhk eyr;r';fj;jpdu; bfhGtdhw;wpy; 7 kjFfis milj;J Mf;fpukpg;g[ bra;Js;sjhf Fwpg;gpl;Ls;shu;/ Cuhl;rp kd;wj;jiytu; jdJ fojj;jpy; bfhYtdhw;wpy; cs;s midj;J Mf;fpukpg;g[fisa[k; epy msit bra;Jmfw;w nfhhpa[s;shu; vdnt nkw;go Mf;fpukpg;g[fis mfw;Wk; tifapy; chpa epy msitau; K:yk; epymsit bra;J Mf;fpukpg;g[ tptu';fis chpa gotj;jpy; tH';Fk;go md;g[ld; nfl;Lf;bfhs;fpnwd;/ ,izg;g[ cjtp braw;bghwpahsu; bghgJ-ePMJ kD efy; ?2 bjw;F bts;shW toepy cgnfhl;lk;
mwe;jh';fp efy;
1/jpU/Fznrfud;. Myj;J}u;
2/Cuhl;rp kd;wj;jiytu;. kPkpry;
3/,uh$Fkhuk;ghs; fpuhk eyr;r';fk;. kPkpry; rj;jpuk;gl;odk;
cjtp braw;bghwpahsu; bghgJ-ePMJ bjw;F bts;shW toepy cgnfhl;lk;
mwe;jh';fp
29. In the representation, dated 20.11.2015, addressed to the District Collector, Pudukottai, Mr.Manuneethi, petitioner in W.P.(MD)No.22002 of 2015 has alleged that by misusing the post, Memisal Panchayat President, Tmt.Sumathi Muthuramalingam, has sold 30 shops, belonging to the Panchayat, for more than Rs.1 Crore. She has received Rs.5 Lakhs to Rs.7 Lakhs, as Advance. According to him, shops have to be auctioned. The said representation has also been sent to the Commissioner, Panchayat Union, Aavudaiyar Koil; Additional Director of Town Panchayat, Pudukottai District; Revenue Divisional Officer, Aranthangi; and the Chief Minister's Special Cell, by registered post and postal acknowledgments have been enclosed in the typed set of papers.
30 While Mr.Manuneethi, petitioner in W.P.(MD)No.22002 of 2015, has alleged illegal sale of shops, Mr.S.Subramanian, petitioner in W.P.No.23371 of 2015, has alleged that one Ravichandran, S/o.Karuppiah, has constructed seven shops. In the representations, dated 05.11.2015, addressed separately to the District Collector, Pudukottai and others, the petitioner has stated that the said Ravichandran is constructing seven shops and for the said construction, Tmt.Sumathi Muthuramalingam, President, Memisal Panchayat, is also supporting. He has also alleged that if construction is allowed, during rainy season, there would be stagnation of water in the river and consequently, Memisal and other villages would be affected, by water and hence, has prayed for removal of the shops.
31. On instructions, learned Special Government Pleader produced a letter, dated 21.03.2016, addressed to him, by the Tahsildar, Aavudaiyarkovil, which is reproduced hereunder:
mDg;g[eh; bgWeh; jpU/vk;/gHdpr;rhkp.gp/V/. muR tHf;fwp"h;. tl;lhl;rpah; brd;id cah;ePjpkd;w kJiu fpis. Mt[ilahh;nfhtpy; kJiu/ e/f/562-2016-M1. ehs;/21/03/2016 ma;ah. bghUs;
tHf;F ? brd;id cah;ePjpkd;w kJiu fpis tHf;F vz;/WP-(MD)-No.22002/2015 and MP- (MD)No.1 of 2015 - ePjpkd;w tHf;F ? Mt[ilahh;nfhtpy; jhYfh ? kPkpry; rj;jpug;gl;ozk; fpuhkk; g[y vz;/8-1 ?,y; tp!;jPuzk; 4/49/0 bcwf;nlh;!; kPkpry; Cuhl;rp kd;wk; ? Mf;fpukpg;g[ Fwpj;J nehl;O!; tug;bgw;wJ ? mwpf;if mDg;g[jy; ? bjhlh;ghf/ ghh;it 1/brd;id cah;ePjpkd;wk; kJiu fpis tHf;F vz;/ WP-(MD)-No.22002/2015 and MP- (MD)No.1 of 2015 tHf;F efy;
2/kPkpry; ruf tUtha; Ma;thshh; mjpK/67-2016. ehs;/21/03/2016 3/kw;Wk; bjhlh;g[ila Mtz';fs;
******* brd;id cah;ePjpkd;w fpis kJiu fpis tHf;F vz;/ WP-(MD)-No.22002/2015 and MP-(MD)No.1 of 2015 ?,y; Mt[ilahh;nfhtpy; jhYfh kPkpry; rufk; kPkpry; MW g[y vz;/8-1?,y; tp!;jPuzk; 4/49/0 bcwf;nlh;!; ,lj;jpy; kPkpry; Cuhl;rp kd;wj;jhy; Mf;fpukpg;g[ bjhlh;ghf 23/12/2015 md;W Mt[ilahh;nfhtpy; tl;lhl;rpah; jiyikapy; Mt[ilahh;nfhtpy; tl;lhutsh;r;rp mYtyh;. bghJg;gzpj;Jiw cjtpg;bghwpahsh;. Mt[ilahh;nfhtpy; jiyikepymYtyh;. kPkpry; ruftUtha; Ma;thsh;. fpuhkeph;thf mYtyh; kw;Wk; fpuhk bghJkf;fs; Kd;dpiyapy; kPkpry; ruftUtha; Ma;thsh;. fpuhkeph;thf mYtyh; kw;Wk; fpuhk bghJkf;fs; Kd;dpiyapy; kPkpry; MW g[y vz;/8-1?,y; tp!;jPh;zk; 4/49/0 bcwf;nlh;!; ,lj;jpy; Cuhl;rp kd;wj;jhy; vt;tpj Mf;fpukpg;g[k; ,y;iy vd mse;J cWjp bra;ag;gl;lJ/ nkYk; bfhGtdhw;wpd; tlf;Fg;gFjpapy; kPkpry; rj;jpuk;gl;ozk; g[y vz;/11-20 kw;Wk; 11-5gp gl;lh vz;/28?y; uh$fkhuk;ghs; rj;jpuk; vd;w ,lj;jpy; kPkpry; Cuhl;rp kd;w eph;thfj;jhy; filfs; fl;lg;gl;Ls;sd vd;gija[k; gzpt[ld; bjhptpj;Jf;bfhs;fpnwd;/ tl;lhl;rpah;
Mt[ilahh;nfhtpy;
32. Material extracted supra makes it abundantly clear that the revenue authorities have measured the lands and certified that there is no encroachment on the river. Construction has been made only on the land, belonging to Chathram and duly authorised. The Station Fire Officer has submitted that 17 shops were totally gutted by fire and 9 shops were damaged. Therefore, the contention of the 4th respondent that the Panchayat has passed a resolution to give shops to the affected shop owners, after construction and accordingly given, cannot be said to be a authority decision. True that if shops are sold in tender, it would fetch revenue, but not at the cost of those who were already in possession but lost or damaged due to fire. There are absolutely no merits in the writ petitions and in the result, writ petitions are dismissed. No costs.