J. THIRUNAVUKKARASU Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This Court, in continuation and in conjunction with the earlier orders, is passing the final order.

(2.) The petitioner is the owner of the vacant land comprised in S.F.No.11/17, at No.36, Kamaraj Salai, Nazrathpet Village, Sriperumbudur Taluk, Thiruvallur District, admeasuring an extent of 6400 sq.ft and the 7 th respondent namely Maheswari, had entered upon the land, blocking access to the petitioner's property and as per the information furnished under the Right to Information Act, dated 29.11.2019, by the Public Information Officer / Divisional Engineer, Highways (Construction and Maintainance (Thiruvallur) for survey and measure, there is a promise to remove the encroachment.

(3.) Mr.K.V.Sundararajan, learned counsel appearing for the petitioner would submit that in the light of the various orders passed during the pendency of the Writ Petition, encroachment caused by the 7 th respondent has been removed and also drawn the attention of this Court to the Status Report of the Divisional Engineer (Highways), Construction and Maintenance, Thiruvallur Division, Thiruvallur, dated 17.01.2021 and also photographs.