S.KARUPPAIAH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The writ petitioner has challenged the notice issued under the Tamil Nadu Land Encroachment Act, 1905, by the fourth respondent/Assistant Divisional Engineer, Highways (Construction & Maintenance), Srivilliputhur, calling upon the petitioner to vacate and handover the premises in his occupation within 15 days. The said encroachment drive is based on the order dtd. 7/6/2021, passed by a Division Bench of this Court in W.P.(MD) No.5357 of 2021 (K.Govindaraju v. The District Collector, Virudhunagar District and four others).

(2.) Mr.M.Siddharthan, learned Additional Government Pleader, accepts notice on behalf of respondents.

(3.) By consent of both sides, this Writ Petition itself is taken up for final disposal at the time of admission.