R. ANNAMALAI Vs. DISTRICT COLLECTOR KALLAKURICHI

JUDGEMENT

(1.) We have heard Ms.SA.Kanmani, learned counsel for the petitioner, Mr.C.Kathiravan, learned Special Government Pleader for the respondents - 1, 3, 5 and 7, Mr.T.K.Saravanan, learned Government Advocate for the second respondent, Ms.Daniel Mary, learned counsel for the fourth respondent and Mr.K.P.Suresh Kumar, learned counsel for the sixth respondent.

(2.) The present writ petition is filed for removal of encroachment from the vaikkal land.

(3.) It is contended that the sixth respondent has encroached the waterbody in S.Nos.143 and 55.