S. VADIVEL MURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The lis on hand has been instituted to direct the 2nd Respondent to consider the representation submitted by the Writ Petitioner, dtd. 31/8/2023 and to remove the encroachment in Survey No.350 situated at Eriyodu Village, Vedasandur Taluk.

(2.) The Petitioner states that he had purchased the land in Survey No.352/1A2 to an extent of 2.43 Ares at Eriyodu Village, Vedasandur Taluk in the year 2017 and the same was registered vide Document No.2584/2017 on the file of the Sub-Registrar, Vada Madurai. Patta also stands in the name of the Petitioner. The Petitioner constructed a residential house and residing there for the past 5 years without any hindrance. On the eastern side of the land belonging to the Petitioner, the State Highways Road is situated in Survey No.350 and the Respondents 4 & 5 have encroached upon the State Highways land, thereby preventing ingress and egress of the Petitioner to reach the road.

(3.) Numerous Petitions have been instituted by the aggrieved persons to remove the encroachments in State Highways Roads, water bodies and in public streets. Such representations are not seriously considered by the competent authorities, which result in filing of the Writ Petitions before the High Court, seeking a direction to remove the encroachments. Such Writ Petitions are mounting and we are of the opinion that the Government Orders issued for eviction of encroachments have not been followed, despite the fact that the procedures are contemplated under the statutes and rules in force.