C. M. MOHAN Vs. DISTRICT COLLECTOR, TIRUVALLUR

JUDGEMENT

(1.) The petitioner has come out with the present Writ Petition for a direction to the respondents 1 to 3 to take action in accordance with law by demolishing the unauthorized and illegal constructions put up over the Eri in Survey Nos.242 and 246/1 and its Water Courses in Kattupakkam Village, Poonamallee Taluk, Tiruvallur District, either by respondents 4 and 5 or any other persons, within a time frame fixed by this Court.

(2.) This Court on 10/3/2023, directed Mr.P.Gurunathan, learned Additional Government Pleader to get instructions from the respondents 1 to 3 with regard to present state of affairs. As per the order of this Court dtd. 10/3/2023, today Mr.P.Gurunathan, learned Additional Government Pleader appearing for respondents 1 to 3, filed report of the Tahsildar, Poonamallee Taluk, dtd. 22/3/2023.

(3.) Heard the learned counsel appearing for the petitioner, learned Additional Government Pleader appearing for respondents 1 to 3, learned counsel appearing for 4threspondent as well as the learned counsel appearing for the 5threspondent and perused the entire materials on record.