A. BALASHANMUGAM Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) THE Executive Officer of Konganapuram Selection Grade Town Panchayat, issued a notice to the traders, who were in occupation of a Government land in a place near the new market complex built by the Town Panchayat, for the removal of the encroachments. Simultaneously, the Commissioner of the Panchayat Union also addressed a communication to the Electricity Board, to disconnect the electricity supply to the shops run by the traders.

(2.) IMMEDIATELY one of the traders came up with the first writ petition in W.P.No. 29223 of 2014, challenging the notice of removal of encroachment and also challenging the communication seeking disconnection of electricity supply. Originally, the said writ petition was placed before the Division Bench, but the Division Bench directed the matter to be posted before me. On 11.11.2014, I ordered notice in the said writ petition and also granted an interim order directing the respondents not to dispossess the petitioner and not to disconnect the electricity supply.

(3.) IN the meantime, the Town Panchayat filed a typed set of papers containing certain documents and photographs pointing out that the petitioners are in occupation of the land, which is blocking the entrance to the new bus -stand and market complex constructed by the Town Panchayat.