L SARAVANAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) COUNTER of the first respondent filed.

(2.) HEARD Mr.S.Ramu, learned Counsel for the petitioner and Mr.L.Murugan, learned Government Advocate (Crl.Side) appearing for the state.

(3.) ACCORDING to the submissions of both sides, this Court could see that the procedure to be followed for removal of the encroachments in the Municipality would be that the petitioner should give a representation before the Commissioner, Melur Town Municipality and thereafter, he would remove the encroachments and if he fails to do so, he can approach the District Collector concerned and as per the order of the District Collector, the first respondent could proceed the matter in accordance with law. Now the representation has been given directly to the first respondent by the petitioner and it was inspected by the first respondent and found that there was no encroachment and the said encroachments are said to have been removed after a warning given by the Melur Municipal Authorities to the encroachers and they also evicted the said encroachments.