AKASH GUPTA Vs. COMMISSIONER OF LAND ADMINISTRATION

JUDGEMENT

(1.) Heard Mr.S.Rajasekar, learned counsel appearing for Mr.E.K.Amalnath, learned counsel for the petitioner and Mr.A.Edwin Prabhakar, learned State Government Pleader for the respondents.

(2.) Learned counsel for the petitioners submits that after the order under Sec. 6 of the Tamil Nadu Land Encroachment Act, 1905 was issued against the petitioners, the petitioners filed an appeal. The appeal came to be dismissed on 2/3/2024, however, the said fact came to the knowledge of the petitioners only on 7/3/2024 when the respondents stuck notice on the building of the petitioners. The petitioners immediately filed a revision on 8/3/2024, however, in the evening and today morning, the respondent officials came along with JCB to demolish the compound wall and some part of the subject building.

(3.) Learned counsel for the petitioners further submits that in the month of December, 2023, a civil suit was also filed seeking injunction against these respondents. However, the respondents have not appeared in the said civil suit bearing O.S.No.69 of 2023 and as such, the order of injunction is not passed. Learned counsel for the petitioner submits that in case some part of the land is Meikkal Poramboke, the petitioners are ready for exchange of land, however, the construction of the petitioners needs to be protected.