VELLAICHAMI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr.V.S.Kishok Kumar, learned Counsel appearing for the writ petitioner and Mr.A.K.Manikkam, learned Government Counsel appearing for the respondents.

(2.) The writ petitioner is aggrieved by the notice issued by the fifth respondent dated 06.07.2021, by which, the fifth respondent has informed the petitioner that inspite of ten days having been granted for removal of the encroachment as requested by the petitioner, the same has not been removed and therefore, action is going to be taken.

(3.) The petitioner's case is that the construction which has been put up is not a hindrance and it is almost fifteen feet away from the road and the petitioner has been requesting for demarcation of the property and also paid the requisite fees and the Authorities have not measured the property.