V.SUBBAIAH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner complains both of encroachment and unauthorised construction by the sixth respondent in Ward No.3, Block No.82, Old S.No.14, T.S.No.33 of Pattaravakkam Village, Ambattur Taluk.

(2.) The petitioner asserts that the lands described above are classified as Government poramboke lands in the relevant revenue records. However, it is alleged that the sixth respondent herein encroached upon the said lands, felled the trees which were on the said lands and began construction of two buildings in or about October, 2020. In spite of submitting multiple representations, it is stated that the Greater Chennai Corporation initiated action, but did not follow through with the same.

(3.) Mr.P.Muthukumar, learned counsel for the State, accepts notice on behalf of respondents 1 and 4. Ms.Karthikaa Ashok, learned standing counsel for the Greater Chennai Corporation, accepts notice on behalf of respondents 2 and 3. She points out that the encroachment aspect of the petition should be dealt with by the appropriate revenue official, whereas, as regards unauthorised construction, the Greater Chennai Corporation issued de-occupation notice on May 28, 2021 and would take follow-up action in the near future.