A. GANESH S/O ARUSWAMY GOUNDER Vs. THE DEPUTY COMMISSIONER, THE TAHSILDAR, THE CHIEF OFFICER AND SRI. SAJAPPA S/O VEERAMA

JUDGEMENT

(1.) LEARNED HCGP is directed to take notice for respondents 1 to 3. Notice to 4th respondent is dispensed with.

(2.) PETITIONER has sought for a direction to set aside the order dated 15.2.2010 bearing No. Jeeneko. Misc.C.R. 285/09 -10 passed by the 1st respondent vide Annexure -G.

(3.) ON a perusal of the impugned order passed by the Deputy Commissioner, it is noticed that Sy. No. 40/3A2 is said to have been purchased by the petitioner and towards south, the existence of a road has been depicted. As such, based on the said report, it was opined that the land of the petitioner and others were converted for industrial purpose. According to the petitioner, there is no such road in existence and there is no encroachment made by him. Despite that an order is passed by the Deputy Commissioner to demolish the property belonging to the petitioner.