Madras High Court
C.Kumar vs The District Collector on 18 November, 2024
Author: M.Sundar
Bench: M.Sundar
W.P.No.33163 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.11.2024
Coram
THE HONOURABLE MR.JUSTICE M.SUNDAR
and
THE HONOURABLE MR.JUSTICE K.RAJASEKAR
W.P.No.33163 of 2024
&
W.M.P.No.35913 of 2024
in
W.P.No.33163 of 2024
C.Kumar
S/o.Chandhran .. Petitioner
vs
1. The District Collector
Thiruvallur District
2. The Tahsildar
Avadi Taluk (Paruthipattu Village)
Avadi, Thiruvallur District
3. The Assistant Executive Engineer
Avadi Taluk, PWD
Avadi, Thiruvallur District .. Respondents
https://www.mhc.tn.gov.in/judis
Page 1 of 6
W.P.No.33163 of 2024
Petition filed under Article 226 of the Constitution of India praying
for issuance of a writ of certiorari calling for the entire records on the file
of second respondent relating to the impugned notice under Section 6 of
the Tamil Nadu Land Encroachment Act, 1905 pasted on the wall, dated
nil and quash the same as illegal, unwarranted and in-operative in law.
For Petitioner : Mr.R.Venkatesan
ORDER
(Order of the Court was made by M.SUNDAR, J.) Captioned writ petition has been filed assailing a 'notice/order' under Section 6 of 'The Tamil Nadu Land Encroachment Act, 1905 (Tamil Nadu Act III of 1905)' [hereinafter 'impugned notice/order' and 'said 1905 Act' for the sake of brevity, convenience and clarity]'.
2. This Court has repeatedly held that 'the Tamil Nadu Land Encroachment Act, 1905 (Tamil Nadu Act III of 1905)' which is being referred to as 'said 1905 Act' is a self contained Code. The reason inter- alia is that there is a provision to have the alleged encroacher show caused under section 7 followed by an order (considering the cause https://www.mhc.tn.gov.in/judis Page 2 of 6 W.P.No.33163 of 2024 shown). The order under section 6 is appealable under section 10 [District Collector is the appellate authority] and there is a provision for further revision to the Government under Section 10-A [Section 10-A(3) to be precise] of said 1905 Act. Pending appeal / revision, there is a provision for making interim prayer vide Section 10-B of said 1905 Act. Therefore, said 1905 Act is a self contained Code in every sense of the expression.
3. As against a notice / order under 6 of said 1905 Act, a statutory appeal is available under Section 10 of said 1905 Act and the Appellate Authority is R1 (District Collector, Thiruvallur District).
4. This Court having carefully considered the case file, the facts and circumstances of the case and the submissions made by Mr.R.Venkatesan, learned counsel for writ petitioner, finds that this is a fit case to exercise self-restraint qua alternate remedy. It is made clear that alternate remedy rule is no doubt not a absolute rule and it is a rule https://www.mhc.tn.gov.in/judis Page 3 of 6 W.P.No.33163 of 2024 of discretion. Nonetheless, in the light of facts and circumstances of the case and in the light of the submissions made by writ petitioner, we exercise self-restraint.
5. Captioned matter does not pass muster in the Admission Board as nothing prevented the writ petitioner from filing a statutory appeal under Section 10 of said Act. This means that the captioned writ petition fails.
6. Ergo, the sequitur is captioned writ petition is dismissed. Consequently, captioned CMP thereat is also dismissed. Considering the submissions made, we refrain from imposing costs.
[M.S.,J] [K.R.S.,J]
18.11.2024
Index: Yes/No
Neutral Citation: Yes/No
gpa
https://www.mhc.tn.gov.in/judis
Page 4 of 6
W.P.No.33163 of 2024
To
1. The District Collector
Thiruvallur District
2. The Tahsildar
Avadi Taluk (Paruthipattu Village)
Avadi, Thiruvallur District
3. The Assistant Executive Engineer
Avadi Taluk, PWD
Avadi, Thiruvallur District
https://www.mhc.tn.gov.in/judis
Page 5 of 6
W.P.No.33163 of 2024
M.SUNDAR,J.,
and
K.RAJASEKAR, J.,
gpa
W.P.No.33163 of 2024
18.11.2024
https://www.mhc.tn.gov.in/judis
Page 6 of 6