Madras High Court
P.Annadurai vs The District Collector on 14 December, 2022
Author: T.Raja
Bench: T.Raja
W.P. No.33574 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.12.2022
CORAM
THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P. No.33574 of 2022
P.Annadurai ... Petitioner
Vs
1.The District Collector
Villupuram District
2.The Sub Collector
Tindivanam and Taluk
Villupuram District
3.The Tahsildar
Gingee Taluk Villupuram district
4.The Block Development Officer,
Vallam Union
Gingee Taluk, Villupuram District ...
Respondents
Prayer: Writ Petition under Article 226 of the Constitution of India
praying for a Writ of Mandamus directing the respondents to take
necessary action to remove the encroachments made in to the
Government Neernilai (Sokkankuttai) Kulam Porambokku land
comprised in S.No.48/2 Burial Ground land comprised in S.No.95/1
Natham Porambokku land comprised in S.No.96/1 on the basis of the
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https://www.mhc.tn.gov.in/judis
W.P. No.33574 of 2022
petitioner’s representations finally sent on 13.10.2022.
For Petitioner : Mr.R.Thanjan
For Respondents : Mrs.R.Anitha,
Special Government Pleader
ORDER
(Made by the Hon'ble Acting Chief Justice) This writ petition has been filed seeking a direction upon the respondents to take necessary action to remove the encroachments in the Government Neernilai (Sokkankuttai) Kulam Porambokku land comprised in S.No.48/2, burial Ground land comprised in S.No.95/1 Natham Porambokku land comprised in S.No.96/1, on the basis of the petitioner’s representation.
2. Ms.Anitha, learned Special Government Pleader, after seeking the photographs produced by the petitioner along with the typed set of papers, agreed that there are encroachments, and sought for time to remove the same, after giving notice to the encroachers.
3. Recording the said submission of the learned Special Government Pleader, the writ petition is disposed of directing the respondents to issue notice to the encroachers, and thereafter, Page 2 of 4 https://www.mhc.tn.gov.in/judis W.P. No.33574 of 2022 remove the encroachment. The entire exercise shall be completed within a period of four weeks from the date of receipt of a copy of this order. There will be no order as to costs.
(T.R., ACJ.) (D.B.C., J.) 14.12.2022 Index: Yes/No tar To
1.The District Collector Villupuram District
2.The Sub Collector Tindivanam and Taluk Villupuram District
3.The Tahsildar Gingee Taluk Villupuram district
4.The Block Development Officer, Vallam Union Gingee Taluk, Villupuram District Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P. No.33574 of 2022 T.RAJA, ACJ, and D.BHARATHA CHAKRAVARTHY, J.
(tar) W.P. No.33574 of 2022 14.12.2022 Page 4 of 4 https://www.mhc.tn.gov.in/judis