S.K.JEGANATHAN Vs. DISTRICT COLLECTOR, MADURAI DISTRICT

JUDGEMENT

(1.) The petitioner is a resident of Therkutheru Village, Melur Taluk, Madurai District and according to him, there are encroachments in Therkutheru Village in Natham Survey Nos.828/1 and 829 - on the way to Dharmasaanapatti village.

(2.) The petitioner would further aver that one of the encroachers namely Vellaiyammal had filed W.P(MD)No.8897 of 2012 against the Collector of Dindigul District, the Tahsildar of Melur Taluk and the President of Therkutheru Panchayat as well as against the petitioner herein, praying for issuance of a Writ of Mandamus, forbearing the respondents from evicting the petitioner therein from her dwelling house comprising 160 sq. ft., bearing Door No.3/165, Jawahar Street, Therkutheru Panchayat, Melur Taluk, Madurai District, without following the due process of law.

(3.) The learned single Judge had taken note of the fact that there was encroachment on the drainage and there was a partial encroachment on the road side also and directed the petitioner therein to remove the encroachments forthwith, under the supervision of the respondents therein.