P.SUNDARARAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner makes a challenge to the impugned communication dated 17.06.2020, sent by the third respondent for want of jurisdiction.

(2.) A perusal of the impugned communication would merely say that in respect of the alleged encroachment, action has been initiated under Section 7 of the Tamil Nadu Encroachment Act, 1905, which reads as follows:-

(3.) As per the said Act, authority can be given to any officer and in the light of the same, the jurisdiction point raised by the petitioner appears to be prima facie not sustainable. At this juncture, the learned counsel for the petitioner, on instruction, seeks permission of this Court to withdraw the Writ Petition with liberty to work out his remedy available under the provisions of the Tamil Nadu Land Encroachment Act, 1905 and made an endorsement to that effect through email.