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N.Murugan vs The District Collector
2023 Latest Caselaw 326 Mad

Citation : 2023 Latest Caselaw 326 Mad
Judgement Date : 5 January, 2023

Madras High Court
N.Murugan vs The District Collector on 5 January, 2023
                                                                   W.P.No.17396 of 2014


                            IN THE HIGH COURT of JUDICATURE AT MADRAS

                                          DATED: 05.01.2023

                                                CORAM:

                         THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                         W.P.No.17396 of 2014

                N.Murugan                                       ... Petitioner


                                                  Vs.
                1.The District Collector
                  office of The District Collector
                  Sathuvachary Vellore Vellore District

                2 The Superintendent of Police
                  O/o. The Superintendent of Police
                  Sathuvachary Vellore Vellore District

                3 The District Project
                  officer (Panchayat Union)
                  Vellore District,Vellore

                4 The Deputy Superintendent of Police
                  O/o.the Superintendent of Police
                  Thirupathur Vellore District

                5 The Sub Inspector of Police
                  Kandili Police Station
                  Kandili Vellore District

                6 The Block Development officer
                  Kandili Panchayat Union Kandili
                 Vellore District


               ________
https://www.mhc.tn.gov.in/judis
                Page 1 of 5
                                                                              W.P.No.17396 of 2014


                7 The Block Development officer
                  (scheme) Kandili Panchayat Union Kandili
                  Vellore District

                8     Sakthi

                9     Munusamy

                10 Dhandapani

                11 Kanniappan

                12 Saravanan                                                ... Respondents

                PRAYER: Writ petition filed under Article 226 of the Constitution of India
                praying to issue a Writ of mandamus directing the respondents 1 6 7 8 to
                remove the tharr road established without due process of law except the
                red line area as indicated by lower court in O.S.No.328/2006 dt.10.6.2011
                land bearing the S.No.1192 and 1193/2(patta No.743) by considering his
                representation dated 4.3.2014 21.03.2014 26.6.2014 situated at Sevathur
                Village Sevathur Po Thirupathur Taluk Vellore District.
                                      For Petitioner      : Mr.R.Sankarasubbu

                                      For Respondents     : Mr.Karthik Jeganathan
                                                            Govt.Advocate for R1 to 5

                                                           Mr.Dig Vijayapandian
                                                           for R6 and 7

                                                   ORDER

Writ petition is filed seeking to direct the respondents 1 6 7 8 to

remove the tharr road established without due process of law except the

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

W.P.No.17396 of 2014

red line area as indicated by lower court in O.S.No.328/2006 dt.10.6.2011

land bearing the S.No.1192 and 1193/2(patta No.743) by considering his

representation dated 4.3.2014 21.03.2014 26.6.2014 situated at Sevathur

Village Sevathur Po Thirupathur Taluk Vellore District.

2. Counter is filed by the respondents. It is stated that proposed

formation of the road an extent of 33 meter of land belonging to the

petitioner was stopped and learned counsel would further submit that there

is no proposal for laying the road on the petitioner's property since the

petitioner has already obtained the decree and judgment in his favour.

3. Recording the submissions and also the counter, the Writ Petition

is disposed of. No cots.

05.01.2023 kpr Index:Yes/No Speaking/non-speaking order Neutral Citation:Yes/No

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

W.P.No.17396 of 2014

To

1.The District Collector office of The District Collector Sathuvachary Vellore Vellore District

2 The Superintendent of Police O/o. The Superintendent of Police Sathuvachary Vellore Vellore District

3 The District Project officer (Panchayat Union) Vellore District,Vellore

4 The Deputy Superintendent of Police O/o.the Superintendent of Police Thirupathur Vellore District

5 The Sub Inspector of Police Kandili Police Station Kandili Vellore District

6 The Block Development officer Kandili Panchayat Union Kandili Vellore District

7 The Block Development officer (scheme) Kandili Panchayat Union Kandili Vellore District

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

W.P.No.17396 of 2014

N. SATHISH KUMAR, J.

kpr

W.P.No.17396 of 2014

05.01.2023

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

 
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