M.APPAVOO Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Since the issue involved in both the writ petitions is one and the same, these writ petitions are disposed of by this common order.

(2.) The petitioner claims that he has purchased a landed property in sy.No.2352/8 admeasuring to an extent of 1 acre, 26 cents, situated at Perungudi, Part II Village, Radhapuram Taluk, Tirunelveli District, through a registered sale deed bearing document No.3086/2000, registered on the file of the Sub Registrar, Panagudi, Tirunelveli District. The petitioner claims to be in possession and enjoyment of the said land from the date of purchase. The petitioner would aver that the second respondent issued a notice under Ref.Order No.Ko/15/89/2020, dated 15.06.2020 for removal of the alleged encroachment made by the petitioner in the water body bearing Sy.No.2189 to an extent of 1.33 hectare at Perungudi, Part II Village, Radhapuram Taluk, Tirunelveli District.

(3.) The learned Counsel appearing for the petitioner has drawn the attention of this Court to the typed set of papers and would submit that admittedly, the property is not located in the said survey number and that apart, the petitioner is in possession of the property for nearly 14 years and the second respondent without due and proper application of mind, has issued erroneous notice and prays for appropriate orders.