K.KANNADASAN Vs. DISTRICT COLLECTOR, SALEM

JUDGEMENT

(1.) These writ petitions have been filed challenging the notices issued by the Executive Officer, Selection Grade Municipality Pedhanaickenpalayam, Attur Taluk, Salem District, the fourth respondent herein, under Sec. 7 of the Tamil Nadu Land Encroachment Act, 1905 (herein after referred to as the Act).

(2.) It is the case of the petitioners that they have been in occupation of the land in dispute for 25 years and they have been requesting the revenue authorities to issue patta.

(3.) The learned counsel appearing for the petitioners Mr.R.Nalliyappan would urge that the fourth respondent/Executive Officer, Selection Grade Municipality, Pedhanaickenpalayam has no jurisdiction to issue the impugned notices under the Land Encroachment Act. In this regard, the learned counsel draws the attention of this Court under Sec. 7 of the Act, which reads as follows:-