E. MANIKANDAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The writ petition has been filed to seek a direction on the official respondents to take action for removal of the encroachments made by respondent Nos.5 and 6 in S.No.335/1C2 situated at Jayamkondam Village, Udayarpalam Taluk, Ariyalur District. It is alleged that the pathway to the extent of 10 to 15 feet has been blocked and to support the argument, copies of photographs have been enclosed along with the writ petition. The petitioner, thus, prayed for an immediate action in the matter pursuant to the representation made by him.

(2.) Learned counsel appearing for respondent No.3 submits that the construction was to be made by respondent Nos.5 and 6 as per the approved plan. Since violation was found in the construction, notice was caused on respondent Nos.5 and 6 on 19/11/2021 and after such notice, the construction was stopped by respondent Nos.5 and 6.

(3.) Learned Government Pleader, appearing for the respondents 1,2 and 4, submits that the survey number given by the petitioner is not a pathway, but it is a private way. In view of the above, a prayer is made to dismiss the writ petition.