ARUL M FUTNANI Vs. DISTRICT COLLECTOR KANCHEEPURAM

JUDGEMENT

(1.) THE petitioner claiming to be a resident of Semmancherry village near Chennai has filed the present writ petition, seeking for a direction to forbear the respondents from converting the cart track or handing over the same to the second respondent Chennai Metro Water Supply and Sewerage Board (for short Metro Water) or changing the character or classification of the cart track more particularly described in the schedule appended to the writ petition. In the schedule appended to the writ petition, the property was described as follows:- "All that piece and parcel of land which is classified as 'cart track' as per the revenue records measuring an extent of 0.16 hectares in Survey No.67 of Semmancherry Village, Tambaram Taluk, Kancheepuram District, within the Sub-Registration District of Neelankarai, Chennai."

(2.) WHEN the writ petition came up on 12.04.2010, this Court while directing the Government Advocate to take notice granted interim injunction for a limited period. The said interim injunction came to be extended until further orders by a subsequent order dated 09.06.2010.

(3.) ON notice from this Court, the first respondent District Collector, Kancheepuram filed a counter affidavit dated 30.06.2010 indicating that the State Government by issuance of their order in G.O.Ms.No.219 Revenue Department dated 12.05.2010 had approved the proposal of the Metro Water and an area of 0.04.0 hectares were alienated to the second respondent for setting up of Sewerage Pumping Station/Sewerage Treatment Plants.