DURAISAMY Vs. DISTRICT COLLECTOR, SALEM

JUDGEMENT

(1.) The writ petition has been filed for a direction to the first respondent to consider the representation made by the petitioner on 24/12/2021 for the construction of cement floor in the Government land for the purpose of drying the harvested grains by the agriculturists.

(2.) Learned counsel for the petitioner submits that in the absence of cement floor, agriculturists in that area are unable to dry the harvested grains and therefore, the present representation was given by the petitioner, after obtaining signatures from the agriculturists in and around their area. Accordingly, he prays for a direction to the first respondent in this regard.

(3.) Learned Government Pleader submits that the petitioner, apart from three other persons, has encroached the Government land. Apprehending action for removal of the encroachment under the provisions of Tamil Nadu Land Encroachment Act, 1905, the present petition has been filed. It is stated the cement floors are not used for the purpose of drying the harvested grains, as, nowadays, it is being done by mechanical process. All the cement floors earlier constructed are not being used, rather, encroachments have been made. Thus, there is no substance in the representation.