R.RAJESH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The writ petitioner is a resident of Pon Nagar, Tiruchirapalli Taluk and District and according to him, the land ad-measuring to an extent of 71003 sq.ft. in Old S.F.No.88/1, New S.F.No.99/1A in Door No.68, Anna Nagar, S.Kannanur West Village, Manatchanallur Taluk, Tiruchirapalli District, happened to be the family property and it is adjacent to Samayapuram Panchayat Road.

(2.) The petitioner is a Contractor with Indian Oil Corporation Limited, Hindustan Petroleum Corporation Limited, Bharat Petroleum Corporation Limited and servicing the LPG Tankers. It is the specific case of the petitioner that a Panchayat Road in S.F.No.99/1A, S.Kannanur West, Manatchanallur Taluk, Tiruchirapalli District, wherein lot of encroachments and the width of the road also got reduced. The petitioner, in this regard, has submitted the representations dated 28.05.2020, 07.07.2020, to the fourth respondent as well as submitted one more representation dated 20.07.2020, to the first respondent. The office of the first respondent, vide Memo dated 24.08.2020 in O.Mu.A1/15289/2020, has directed the Revenue Tahsildar, Manachanallur as well as the third respondent, to take appropriate action and submit a report to the office, but nothing happening. Therefore, the petitioner is constrained to approach this Court by filing this writ petition.

(3.) Heard the submission of Mr.A.Thiruvadi Kumar, learned counsel appearing for the petitioner and Mr.M.Muthugeethaiyan, learned Special Government Pleader appearing for the respondents.