S. K. BALASUNDARAM Vs. DISTRICT COLLECTOR, SALEM DISTRICT

JUDGEMENT

(1.) We have heard Mr.V.Elangovan, learned counsel for the petitioners and Mr.C.Kathiravan, learned Special Government Pleader, for the respondents.

(2.) The petitioners are challenging the notice issued under Sec. 128 of the Tamil Nadu Urban Local Bodies Act (Amended), 1998, for removal of encroachment on a waterbody.

(3.) The learned counsel for the petitioners submits that initially, WP No.11703/2016 was filed by one Vedachalam, alleging encroachment on the part of the first petitioner herein. The first petitioner was respondent No.5 in the said writ petition.