O.HARIBABU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking a direction to the respondents 1 to 4 to dispose of his representation dtd. 27/10/2022.

(2.) The grievance of the petitioner is that Gummidipoondi Union Elementary School sitauted in Government Thoppu Poramboke land in SR No.29/10, Periya Puliyur Agraharam Village, was in dilapidated condition and therefore, the first respondent passed a G.O. to demolish the said building and to construct a new building to have classes up to eighth standard. The Grama Sabha of the Village also passed a resolution in Ref.No.14 on 2/10/2022 to demolish the building and to construct a new building. In the meanwhile, respondents 6 to 9 have encroached the said lands and and put up construction of permanent nature, as the old building was demolished.

(3.) In view of the construction put up by the respondents 6 to 9, the officials, who visited the building with an Engineer, have informed that the construction of new school building in the land in question is ruled out. Hence, the petitioner made a representation on 27/10/2022 to the respondents 1 to 4 to remove the encroachments. As it did not evoke any response, the petitioner has come up before this Court.