M. GURUMOORTHY Vs. DISTRICT COLLECTOR, VILLUPURAM

JUDGEMENT

(1.) Heard Mr.R.D.Ashok Kumar, learned counsel appearing for Mr.S.N.Ravichandran, learned counsel for the petitioner; and, Mr.K.Karthik Jegannath, learned Government Advocate for the respondents.

(2.) Learned Government Advocate submits that the encroachment has been made on the lake by various persons, including the petitioner. Notices under Ss. 7 and 6 of the Tamil Nadu Land Encroachment Act, 1905 have already been issued. Now the crops are standing. After harvest, the entire encroachment would be removed. The persons are drawing water for their agricultural crops. The encroachments would be removed within three months.

(3.) We accept the statement of learned Government Advocate that within three months the entire encroachment would be removed and drawing of water would be completely stopped. In view of the said statement, the writ petition is disposed of.