V MURUGESAN Vs. DISTRICT COLLECTOR, KARUR DISTRICT

JUDGEMENT

(1.) The seventh respondent in W.P.(MD).No.10761 of 2020 came forward to file this Review Application to review the order dated 03.09.2020 in W.P.(MD).No.10761 of 2020.

(2.) The ninth respondent in the Review Petition/writ petitioner has filed the said writ petition praying for issuance of a Writ of Mandamus directing the official respondents 1 to 5 in the writ petition to remove the encroachment made by the respondents 6 to 9, which included the review applicant, in Survey No.135/2 West Village, D.Edaiyapatti, Kadavoor Taluk, Karur District classified as 'Vari Poramboke', based on his representation, dated 05.08.2019.

(3.) This Court, upon hearing the submissions of the learned counsel appearing for the writ petitioner/ninth respondent herein, the learned Special Government Pleader appearing for the respondents 1 to 3 as well as the learned counsel appearing for the fourth respondent in the writ petition, has passed the following order: "9.This Court taking into consideration the above facts and circumstances, directs the respondents 3 and 4 to cause removal of encroachment, said to have been caused by the private respondents or any other persons, if any, by following due process of law and also adhering the principles of natural justice and complete the said exercise as expeditiously as possible, not later than eight weeks from the date of receipt of a copy of this order and communicate the decision taken to the writ petitioner and private respondents as well as to the concerned persons, if any. 10. This Writ petition stands disposed of accordingly. Call on 12.10.2020, for filing status report of the first respondent with supporting documents with photographs by then."