Madras High Court
S.Krishnaveni vs The District Collector on 30 March, 2021
Author: M.M.Sundresh
Bench: M.M.Sundresh, S.Ananthi
W.P.(MD)No.9915 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 30.03.2021
CORAM:
THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
AND
THE HONOURABLE MRS. JUSTICE S.ANANTHI
W.P.(MD)No.9915 of 2020
and
W.M.P(MD) No.8875 of 2020
S.Krishnaveni : Petitioner
Vs.
1.The District Collector
Thenkasi District,
Thenkasi.
2.The Distritct Revenue Officer,
O/o. Distritct Revenue Office
Tirunelveli District,
Tirunelveli.
Now bifurcated into
The District Revenue Officer,
O/o. District Revenue Office,
Thenkasi District,
Thenkasi.
3.The Revenue Divisional Officer,
O/o.The Revenue Divisional Office,
Thenkasi District,
Thenkasi.
1/6
http://www.judis.nic.in
W.P.(MD)No.9915 of 2020
4.The Tahsildar
O/o. The Tahsildar Office,
Kadayanallur,
Thenkasi District.
5.The Block Development Officer,
O/o. The Block Development Office
Vasudevanallur,
Thenkasi District.
6.P.Ramalakshmi : Respondents
PRAYER: Petition is filed under Article 226 of the Constitution of India
praying for the issue of a Writ of Mandamus directing the respondents to
remove the encroachments in the land situated in Survey No.463/9 and
463/13, Ramasamiyapuram Village, Kadayanallur Taluk, Thenkasi
Distirct, in Conformity with the second respondent vide his proceedings
in Na.Ka.No.$p1/4056/2017 dated 16.09.2019.
For Petitioner : Mr.C.Venkatesh Kumar,
for M/s.Ajmal Associates
For Respondents 1 to 4 : Mr.K.Mu.Muthu
Additional Government Pleader
For 5th Respondent : Mr.A.Thiyagarajan
For 6th Respondent : Mr.G.Thalaimutharasu
*****
2/6
http://www.judis.nic.in
W.P.(MD)No.9915 of 2020
ORDER
(Order of the Court was made by M.M.SUNDRESH, J.) The petitioner seeks removal of encroachment said to have been made by the private respondent.
2.It is informed by the learned counsel appearing for the sixth respondent and the learned Additional Government pleader appearing for the respondents 1 to 4, that as against the order of eviction, an appeal has been filed before the Commissioner of Revenue Administration, Chennai, and the last date of hearing was on 19.02.2021.
3.In such view of the matter, we direct the aforesaid Authority to complete the proceedings and pass appropriate orders in the pending appeal within a period of eight weeks from the date of receipt of a copy of this order. The petitioner is also at liberty to put forth his case before the aforesaid authority.
3/6http://www.judis.nic.in W.P.(MD)No.9915 of 2020
4.With the aforesaid direction, the writ petition stands disposed of. No costs.
[M.M.S., J.] & [S.A.I., J.] 30.03.2021 Internet : Yes rm To
1.The District Collector Thenkasi District, Thenkasi.
2.The Distritct Revenue Officer, O/o. Distritct Revenue Office Tirunelveli District, Tirunelveli.
Now bifurcated into The District Revenue Officer, O/o. District Revenue Office, Thenkasi District, Thenkasi.
3.The Revenue Divisional Officer, O/o.The Revenue Divisional Office, Thenkasi District, Thenkasi.
4/6http://www.judis.nic.in W.P.(MD)No.9915 of 2020
4.The Tahsildar O/o. The Tahsildar Office, Kadayanallur, Thenkasi District.
Copy to
5.The Commissioner of Revenue Administration Chennai.
5/6http://www.judis.nic.in W.P.(MD)No.9915 of 2020 M.M.SUNDRESH, J AND S.ANANTHI, J rm Order made in W.P.(MD)No.9915 of 2020 Dated: 30.03.2021 6/6 http://www.judis.nic.in