Madras High Court
S.Varadharajan vs The District Collector on 17 September, 2019
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam, R.Tharani
W.P.(MD)No.19901/2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.09.2019
CORAM:
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
and
THE HONOURABLE MRS.JUSTICE R.THARANI
W.P(MD)No.19901 of 2019
and
W.M.P.(MD)Nos.16401 and 16402 of 2019
S.Varadharajan .. Petitioner
Vs.
1.The District Collector,
Madurai District, Madurai.
2.The Commissioner,
Madurai Corporation,
Anna Malaikai, Madurai-2.
3.The Executive Director,
Tamil Nadu Road Infrastructure Development Corporation,
No.735, LLA Building, 4th Floor, Anna Salai,
Chennai-02.
4.The Assistant Engineer,
Public Works Department,
Periyar River Basin Division,
Benny Quik Complex,
Thallakulam, Madurai.
5.S.Karmegam
6.Babar Shah Bai .. Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of
India praying for the issuance of a Writ of Mandamus, to direct the
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W.P.(MD)No.19901/2019
respondents to initiate legal action based on the representation of the
petitioner dated 25.02.2019 and 13.03.2019 to remove all the
encroachments made in water channel runs in Survey Nos.150/4 and also
made in Survey No.149 of Uthangudi Village, in Madurai East Taluk,
Madurai District by adopting due process of law and to restore the same
fee from all kinds of encroachments within a time limit that ma be fixed
by this Court.
For Petitioner : Mr.C.M.Arumugam
For R1 to R3 : Mr.A.K.Basakara Pandian
Special Government Pleader
ORDER
[Order of the Court was made by T.S.SIVAGNANAM, J.] Heard Mr.C.M.Arumugam, learned counsel for the petitioner and Mr.A.K.Baskara Pandian, learned Special Government Pleader, for the official respondents. By consent of both parties, this writ petition is taken up for final disposal.
2. The petitioner is before this Court alleging that there is an encroachment in the water channel. The complaint is that while formin a ring road, a water channel has been obliterated and this was brought to the notice of the third respondent, namely the Executive Director of Tamil Nadu Road Infrastructure Development Corporation. But, no 2/5 http://www.judis.nic.in W.P.(MD)No.19901/2019 action has been taken. Apart from that, it is stated that there is an encroachment by the fifth and sixth respondents in the road margin, for which action should be taken by the Public Works Department and Revenue Department. Representations in this regard has been submitted.
3. As we are disposing of this writ petition, without notice to the respondents 5 and 6, we do not propose to issue any positive direction. However, if there is any water channel, the same should not be obliterated. It is not a matter whether water flows or not, but the water channel should be preserved as such. The encroachment of a road margin, especially in a ring road, will be a traffic hazard and hindrance to the travelling public. If there is any such encroachment on the road margin, then the Commissioner of the Madurai Corporation has to take appropriate action. The respondents 2 to 4 shall take note of the above observations and take appropriate action on the grievance expressed by the petitioner. If they come to the conclusion that the respondents 5 and 6 have encroached the road margin, notice to be issued to them giving atleast 30 days time to relocate, failing which encroachment shall be removed. The above said exercise shall be completed within a period of twelve weeks from the date of receipt of a copy of this order. 3/5 http://www.judis.nic.in W.P.(MD)No.19901/2019
4. With the above direction, this writ petition is disposed of. No costs. Consequently, connected miscellaneous petitions are closed.
[T.S.S., J] [R.T., J]
17.09.2019
Index : Yes / No
Internet : Yes / No
ta
To
1.The District Collector,
Madurai District, Madurai.
2.The Commissioner,
Madurai Corporation,
Anna Malaikai, Madurai-2.
3.The Executive Director,
Tamil Nadu Road Infrastructure Development Corporation, No.735, LLA Building, 4th Floor, Anna Salai, Chennai-02.
4/5 http://www.judis.nic.in W.P.(MD)No.19901/2019 T.S.SIVAGNANAM, J.
and R.THARANI, J.
ta W.P(MD)No.19901 of 2019 17.09.2019 5/5 http://www.judis.nic.in