R DEVADOSS Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard all.

(2.) This petition is filed to quash the proceedings in RC.No.6800/07/A1 dated 3.3.2008 passed by the first respondent/Revenue Divisional Officer and Sub Divisional Magistrate, Ponneri.

(3.) The impugned order proceeds as if the petitioner herein has caused obstruction to persons using the Plan Marked channel (xxx xxx xxx) in S.Nos.747, 745, 744, 722, 721, 719, 718, 713 of Vallur Village, Ponneri Taluk by putting up wall, which causes obstruction and the petitioner is by the same impugned order directed to remove the obstruction in the land in question within 10 days or to appear before the Sub Divisional Magistrate, Ponneri on 13.3.2008 to show cause as to why the order should not be enforced.