Madras High Court
Christina Catharine vs The District Collector on 9 April, 2021
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam, S.Ananthi
W.P.(MD)No.7713 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.04.2021
CORAM:
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
and
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.P.(MD)No.7713 of 2021
Christina Catharine ... Petitioner
Vs.
1.The District Collector,
Thenkasi,
Thenkasi District.
2.The Revenue Divisional Officer,
Thenkasi,
Thenkasi District.
3.The Tahsildar,
Senkottai Taluk,
Thenkasi District.
4.The Special Officer,
Sumaitheerthapuram Panchayat,
Sumaitheerthapuram,
Thenkasi Panchayat Union,
Thenkasi Taluk & District.
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W.P.(MD)No.7713 of 2021
5.The President,
Gr.II Panchayat,
Sumaitheerthapuram Panchayat,
Sumaitheerthapuram,
Thenkasi Panchayat Union,
Thenkasi Taluk & District.
6.The Village Administrative Officer,
Vallam Village,
Sumaitheerthapuram Panchayat,
Thenkasi Panchayat Union,
Thenkasi Taluk & District.
7.P.Gandhi
8.P.Sasi Chitra
9.Poomanbi
10.Pothigai Kattapomman ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution
of India for issuance of Writ of Mandamus, directing the
respondents 1 to 6 herein to remove the encroachment made by
respondents 7 to 10 by blocking the common public street
maintained by the 4 to 6 respondents Panchayat situated in Survey
No.87/3 and 92/11 named as A.R.S. Nagar, Vallam Village,
Sumaitheernthapuram Panchayat, Senkottah Taluk, Thenkasi
District in the light of the petitioner's representation dated
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W.P.(MD)No.7713 of 2021
01.04.2021 within a stipulated time as that may be fixed by this
Court.
For Petitioner : Mr.A.Saravanan
For Respondents 1to3 & 6 : Mr.N.Shanmugaselvam,
Additional Government Pleader
ORDER
************ [Order of the Court was made by T.S.SIVAGNANAM, J.] Heard Mr.A.Saravanan, learned Counsel appearing for the petitioner and Mr.N.Shanmugaselvam, learned Additional Government Pleader appearing for respondents 1 to 3 & 6.
2.By way of this Writ Petition, the petitioner seeks for a direction to remove the encroachment made by respondents 7 to 10 in Survey Nos.87/3 and 92/11, A.R.S. Nagar, Vallam Village, Sumaitheernthapuram Panchayat, Senkottah Taluk, Thenkasi District, by considering the petitioner's representation dated 01.04.2021.
3.It is submitted by the learned Additional Government Pleader for the official respondents that the encroachment which has been made by the respondents 7 to 10 has been removed http://www.judis.nic.in 3/6 W.P.(MD)No.7713 of 2021 yesterday [ie., 08.04.2021]. To the said effect, a copy of the written communication has been produced by the learned Additional Government Pleader. The said communication sent by the Special Officer, Sumaithernthapuram Village Panchayat / Block Development Officer (V.P), Tenkasi, is placed on record and the writ petition is disposed of by issuing a direction the respondents 4 to 6 to ensure that in future, there should be no encroachment.
4.With the above direction, this Writ Petition stands disposed of. However, there shall be no order as to costs.
[T.S.S., J.] & [S.A.I., J.]
09.04.2021
Index : Yes / No
Internet: Yes / No
MR
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W.P.(MD)No.7713 of 2021
To
1.The District Collector,
Thenkasi, Thenkasi District.
2.The Revenue Divisional Officer, Thenkasi, Thenkasi District.
3.The Tahsildar, Senkottai Taluk, Thenkasi District.
4.The Special Officer, Sumaitheerthapuram Panchayat, Sumaitheerthapuram, Thenkasi Panchayat Union, Thenkasi Taluk & District.
5.The President, Gr.II Panchayat, Sumaitheerthapuram Panchayat, Sumaitheerthapuram, Thenkasi Panchayat Union, Thenkasi Taluk & District.
6.The Village Administrative Officer, Vallam Village, Sumaitheerthapuram Panchayat, Thenkasi Panchayat Union, Thenkasi Taluk & District.
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and S.ANANTHI., J.
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