E.ANANTHA SUYBRAMANIA IYER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioners approached this Court challenging Ext.P11. Ext.P11 is a communication issued by the Tahsildar to the Village Officer to remove the encroachment on puramboke land. Proceedings have been initiated to identify the puramboke land pursuant to a writ petition filed by the 6th respondent as W.P.(C) No.21977 of 2012. This Court directed the District Collector to take up the complaint of the 6 th respondent and take appropriate action in accordance with law in regard to the alleged encroachment made by the petitioners and others.

(2.) This writ petition was originally filed by one Sri.Anantha Subramania Iyer. He is no more. His legal heirs are prosecuting the matter.

(3.) Learned counsel for the petitioners submits that three civil suits are pending in respect of the same subject matter and therefore, no proceedings can be initiated under the Land Conservancy Act without resolution of the dispute through Civil Court.