RAJA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE Petitioner has focussed the instant Writ of Mandamus praying for passing of an order by this Court in directing the Respondents 1 and 2 to take appropriate action in removing the encroachment put up by the Third Respondent in Government Poramboke land in S.No.122/14 in Keelakuilkudi Village and Post, Madurai South Taluk, Madurai District, by considering the representation of the Petitioner and other Villagers dated 15/3/2013 within a period fixed by this Court.

(2.) THE Summary of Facts: - The Writ Petitioner is an Agricultural Coolie by profession and he is residing with his family members at 2/16, South Street, Keelakuilkudi Village and Post, Madurai South Taluk, Madurai District. He has filed the present Writ Petition as 'PRO BONO PUBLICO' in the interest of villagers of Keelakuilkudi Village. The said Village has a population of around 5,000 people and they are living in unity without any discrimination.

(3.) IN spite of the Villagers' repeated request, the Third Respondent is acting in a high handed manner and going on with the construction activities in the said Government poramboke land. Therefore, the Villagers approached the First and Second Respondents and submitted a representation on 15/3/2013 to the First Respondent/District Collector, Madurai through 'Courier', highlighting all the high handed act of the Third Respondent, in encroaching the Government Poramboke land for his own purpose and requested him to take appropriate action to remove the encroachments. The First Respondent/District Collector, Madurai, acted on the representation of the Villagers and through his proceedings dated 1/4/2013, directed the Second Respondent/Assistant Director (Village Panchayats) to look into the matter and take appropriate action on the Villagers' representation. However, till date, no action has been taken on the recommendation of the First Respondent/District Collector, Madurai.