B. GOVINDARA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petitions have been filed to challenge the notices given in Form-III dtd. 16/12/2020 under the Tamil Nadu Protection of Tanks and Eviction of Encroachment Rules, 2007 (for short, "Rules of 2007")

(2.) Learned counsel for the petitioners submitted that the petitioners are residing in the land in dispute for more than 60 years and made applications for issuance of pattas. Ignoring the aforesaid, show cause notices have been issued to the petitioners in Form-III. It is even ignoring the fact that the notices aforesaid could not have been issued without conducting a survey in consonance with the Rules of 2007. A request for conducting survey was made by the petitioners, but without acceding to the aforesaid request, Form-III notices have been issued to the petitioners.

(3.) A reference to the earlier litigation by the petitioners and others has also been made, where the writ petition bearing W.P.No.15117 of 2020 was decided with certain directions given in paragraph 8 of the said order. Allegations have been made regarding non-compliance of the directions given therein and, accordingly, the action of the official respondents has been questioned even on that ground.