M. PALANIAPPAN Vs. DISTRICT REVENUE OFFICER, NAMAKKAL

JUDGEMENT

(1.) The proceedings of the District Revenue Officer, Namakkal dtd. 27/6/2020 issued based on the order of this Court dtd. 21/10/2019 in W.P.No.29920 of 2019 is under challenge in the present writ proceedings.

(2.) This Court passed an order in the above writ petition directing the Authorities to consider the representation submitted by the writ petitioner in the said writ petition dtd. 29/7/2019. Considering the representation, the order impugned dtd. 27/6/2020 was passed stating that there are some encroachments in the 'pathway'. However, there is no order of eviction issued by the District Revenue Officer.

(3.) Mr.A.Selvendran, learned Special Government Pleader appearing on behalf of the respondents 1 to 5 submitted that the said order shall be construed as a Report and all further actions are to be initiated by following the procedures as contemplated under the relevant Act and Rules.