Madras High Court
T.Nagalakshmi vs The District Collector on 9 February, 2023
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P(MD)No.2580 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 09.02.2023
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)No.2580 of 2023
T.Nagalakshmi ... Petitioner
Vs
1.The District Collector,
Sivaganga District.
2.The Tahsildar,
Kalayarkovil Taluk,
Sivaganga District.
3.The Firka Surveyor,
Kalayarkovil Taluk,
Sivaganga District.
4.The Block Development Officer,
Kalayarkovil Panchayat Union,
Sivaganga District.
5.The President,
Ealanthakari Village Panchayat,
Kalayarkovil Union,
Sivaganga District. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, to direct the respondents to remove the
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W.P(MD)No.2580 of 2023
bath tank and Sintex tank made by the fifth respondent in the petitioner's
Natham house site measuring 1 1/2 cents in S.No. 265/16, in Silukkapatti
Group, Kalayarkovil Taluk, Sivaganga District, by disposing the petitioner's
representation dated 05.12.2022, within a time to be fixed by this Court.
For Petitioner : Mr.R.Suriyanarayanan
For Respondents : Mr.A.K.Manikkam
Special Government Pleader
for R.1 to R.3
Mr.N.Muthuvijayan
Special Government Pleader
for R.4 & R.5
ORDER
Heard the learned counsel on either side.
2.The petitioner wants this Court to direct the respondents to remove the petition mentioned bath tank and sintax tank. According to him, they have been located in his land.
3.When the matter was taken up for hearing, the learned counsel appearing for the respondents submitted that survey was already done on 16.09.2022. It was revealed that the petition mentioned tanks are installed in the land earmarked as “oorani”.
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4.If that be so, the second respondent is directed to pass speaking order on the petitioner's representation and communicate the same to the petitioner.
After receipt of the same, it is open to the petitioner to move the jurisdictional civil Court for appropriate relief. With this direction to the second respondent and liberty to the writ petitioner, this writ petition is disposed of. There shall be no order as to costs.
09.02.2023 Index : Yes / No Internet : Yes / No NCC : Yes / No MGA To
1.The District Collector, Sivaganga District.
2.The Tahsildar, Kalayarkovil Taluk, Sivaganga District.
3.The Firka Surveyor, Kalayarkovil Taluk, Sivaganga District.
4.The Block Development Officer, Kalayarkovil Panchayat Union, Sivaganga District.
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MGA
5.The President, Ealanthakari Village Panchayat, Kalayarkovil Union, Sivaganga District.
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