AMUTHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The application, being W.M.P.No.23800 of 2022, filed to permit the petitioners to file a single writ petition is allowed, subject to payment of separate sets of court-fee.

(2.) The petitioners have filed the above writ petition to issue a writ of certiorarified mandamus calling for the records issued in Form-III dtd. 2/8/2022 under Rule 6(1) of the Tamil Nadu Protection of Tanks and Eviction of Encroachments Rule, 2007 [for brevity, "the Rules of 2007"] issued by the second respondent and quash the same and to forbear the respondents from interfering with the peaceful possession and enjoyment of the petitioners' property comprised in Survey No.67/2 in Konnerikuppam Village, Kancheepuram Block, Kancheepuram District. Challenging Form-III notices dtd. 2/8/2022, the petitioners have filed the above writ petition. Though Form-III notices were duly served on the petitioners as early as on 2/8/2022, the petitioners choose to file the writ petition only today (13/9/2022) i.e. nearly one and half months after issuance of Form-III notices.

(3.) Learned Additional Advocate General appearing for the respondents submitted that the respondents have already commenced the eviction process and the same is likely to be completed today evening.