THILAGAM Vs. ASSISTANT DIVISINAL ENGINEER

JUDGEMENT

(1.) THE petitioners herein are residents of Kamarajar Salai, Kallavi, Uthangarai Taluk, Krisnagiri District. THEy have come forward to challenge the order passed by the first respondent viz., THE Assistant Divisional Engineer, Highways Department, Uthangarai dated 23.04.2010 and the consequential notice passed by the second respondent dated 24.04.2010.

(2.) IN the writ petitions, on 30.04.2010, after issuing notice to the learned Government Advocate, order of Status quo was passed till 14.06.2010. Subsequently, the writ petition was admitted on 16.07.2010 and the order of status quo was further extended for a period of four weeks.

(3.) HOWEVER, Mr.R.Murali, learned Government Advocate submitted that the Act viz., the Tamil Nadu Land Encroachment Act, 1905 provides for an appeal under Section 10 of the Act and for further Revision to an higher authority and therefore it is not a fit case the court can entertain the writ petition. He also submitted that the Act provides for not only the revenue authorities, but even other authorised officers to take action in respect of the Act.