S. KARTHIKEYAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Writ Petition has been filed to seek a direction for removal of the encroachments in the water-tank in S.No.68/2 situated in the centre of the Karadivavi Village in Palladam Taluk, Tiruppur District.

(2.) Learned Additional Advocate General submitted that many encroachments have been removed and the respondents are in the process of removing the other encroachments on the water-bodies. It could not be carried out in the absence of the allotment of alternative lands to the encroachers, and thus, time has been prayed to remove the remaining encroachments also.

(3.) A reference to paragraphs 10 and 11 of the status report was made, to indicate that while certain encroachments have been removed, 20 encroachers identified would also be removed on allotment of land to them in S.No.197/2.