N. THANGAVEL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) NO representation for the petitioner. This Writ Petition has been filed praying that this Court may be pleased to direct the respondents to restore compound wall belonging to the petitioner, said to have been demolished by the fifth respondent, on 14.02.2009, or in the alternative to direct the respondents to bear the cost of construction of the compound wall, by the petitioner.

(2.) A counter affidavit had been filed on behalf of the fourth respondent stating that the petitioner had constructed the compound wall in question encroaching upon the land belonging to the Highways Department to a length of 200 feet. Therefore, after following necessary procedures, the revenue officials had taken steps to remove the encroachments, as the land in question was necessary for the widening of the Dindigul to Palani State Highways. The Writ Petition filed by the petitioner is devoid of merits and therefore, it is liable to be dismissed.