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Vasavi vs The District Collector
2022 Latest Caselaw 17504 Mad

Citation : 2022 Latest Caselaw 17504 Mad
Judgement Date : 10 November, 2022

Madras High Court
Vasavi vs The District Collector on 10 November, 2022
                                                                            W.P.(MD) No.14527 of 2020


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 10.11.2022

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                                         AND
                    THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                               W.P.(MD)No.14527 of 2020

                 Vasavi                                                   ... Petitioner
                                                         -Vs-


                 1.The District Collector,
                    Trichy District, Trichy.


                 2.The Revenue Divisional Officer,
                    Revenue Divisional Office,
                    Vannangkovil, Srirangam Region,
                    Trichy District.


                 3.The Tahsildar,
                    Manapparai Taluk, Trichy District.


                 Page 1 of 6



https://www.mhc.tn.gov.in/judis
                                                                            W.P.(MD) No.14527 of 2020


                 4.The Block Development Officer,
                    Block Development Office,
                    Vaiyampatti, Trichy District.


                 5.Vairamani
                 6.Silumbayee
                 7.Nagammal                                               ... Respondents


                 PRAYER : Petition filed under Article 226 of the Constitution of India, to issue
                 a Writ of Mandamus, directing the respondents 1 to 4 to remove the
                 encroachment of the Government pathway comprised in Survey No.727/32
                 situated at Arasunilaipalayam, Aniyappoor Village, Manapparai Taluk, Trichy
                 District encroached by the respondents 5 to 7 by taking necessary action based
                 on the petitioner's representation dated 06.10.2020.


                                     For Petitioner    : Mr.A.Joel Paul Antony
                                     For R1 to R4      : Mr.G.V.Vairam Santhosh,
                                                         Additional Government Pleader
                                     For R5            : Mr.R.Mahesaran
                                     For R6 & R7       : No Appearance




                 Page 2 of 6



https://www.mhc.tn.gov.in/judis
                                                                                    W.P.(MD) No.14527 of 2020


                                                         ORDER

[Order of the Court was made by R.MAHADEVAN, J.]

This Writ Petition has been filed, seeking issuance of a Writ of

Mandamus, directing the respondents 1 to 4 to remove the encroachment made

by the respondents 5 to 7 in the pathway comprised in Survey No.727/32

situated at Arasunilaipalayam, Aniyappoor Village, Manapparai Taluk, Trichy

District, based on the petitioner's representation dated 06.10.2020 within a time

frame.

2.According to the petitioner, the aforesaid survey number is classified

as Government Poramboke pathway in the revenue records. The predecessor of

the petitioner filed a Civil Suit in O.S.No.375 of 2004, seeking permanent

injunction in respect of the said pathway before the District Sessions Judge,

Manapparai and the same was decreed in his favour by judgment and decree

dated 25.04.2005. Despite the same, the respondents 5 to 7 again encroached the

land in question. Hence, the petitioner made a representation dated 06.10.2020

to the respondents 1 to 4. Finding no heed to it was paid, this Writ Petition is

filed.

https://www.mhc.tn.gov.in/judis W.P.(MD) No.14527 of 2020

3.Today, when the matter was taken up for hearing, the learned

Additional Government Pleader for the respondents 1 to 4 submitted that the

representation of the petitioner dated 06.10.2020 would be considered on merits

and appropriate action would be taken for removal of the encroachments, if any

in the place in question, by following due process of law, within a time frame,

for which, the learned counsel for the petitioner is agreeable.

4.In view of the above, without going into the merits of the case, this

Court directs the authorities concerned to consider the representation of the

petitioner dated 06.10.2020 and pass appropriate orders on merits and in

accordance with law. If there is any encroachment in the place in question, the

same shall be removed by the authorities concerned, after affording sufficient

opportunity to all the parties concerned and by following due process of law,

within a period of twelve (12) weeks from the date of receipt of a copy of this

order.

https://www.mhc.tn.gov.in/judis W.P.(MD) No.14527 of 2020

5.With the above direction, this Writ Petition stands disposed of. No

costs.

                                                           [R.M.D., J.]   &    [J.S.N.P., J.]
                                                                     10.11.2022
                 Index : Yes / No
                 Internet : Yes / No

                 Myr


                 To
                 1.The District Collector,
                   Trichy District, Trichy.

                 2.The Revenue Divisional Officer,
                   Revenue Divisional Office,
                   Vannangkovil, Srirangam Region,
                   Trichy District.

                 3.The Tahsildar,

Manapparai Taluk, Trichy District.

4.The Block Development Officer, Block Development Office, Vaiyampatti, Trichy District.

https://www.mhc.tn.gov.in/judis W.P.(MD) No.14527 of 2020

R.MAHADEVAN, J.

AND J.SATHYA NARAYANA PRASAD, J.

Myr

W.P.(MD)No.14527 of 2020

10.11.2022

https://www.mhc.tn.gov.in/judis

 
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