D.BALAKRISHNAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) In similar matter in W.P(MD) No.4930 of 2020 in the case of K.Eswaramoorthy Vs. The District Collector, Karur District and five others, this Court by an order dated 09.03.2020 had passed the following

(2.) The facts in the case are very similar. The petitioner herein had not granted any permission to the fifth and sixth respondents to enter into his land in S.F.Nos.1448 and 1449 situated at Koodalur, Keelpagam Village pit II, Aravakurichi Taluk, Karur District, without getting permission from the first respondent and without following due process of law.

(3.) Mrs.J.Padmavathi Devi, the learned Special Government Pleader, who had taken notice on behalf of the first respondent, namely, the District Collector, Karur, stated that the District Collector, Karur, had not granted any permission in view of the fact that the fifth and sixth respondents are private entities.