VIJAYALAKSHMIPURAM THITTAPAGUTHI KUDIYURPPU MANAI YRIMALYALAGAL SANGAM Vs. COMMISSIONER, CORPORATION OF CHENNAI, CHENNAI

JUDGEMENT

(1.) The Writ of Mandamus has been instituted to direct respondents 1 to 4 to remove the encroachment made by the fifth respondent situated in S.Nos.168/3E1, 168/3F1, M.C.Raja Street, Vijayalakshmipuram, Ambattur, Chennai-600 053.

(2.) The contention of the petitioner is that larger extent of Government poramboke lands are under encroachments, more specifically, public streets. By encroaching upon public streets, unauthorised buildings are constructed and thereby depriving the people of that locality to have free access to the road. The petitioner would further submit that a Sale Deed was registered in violation of revenue records, which was existing and based on such Sale Deed, patta was granted erroneously. Subsequently, the Authorities came to know that patta was granted in respect of Government poramboke lands and action was taken to cancel the patta. Several such persons have encroached upon public lands and streets.

(3.) The learned counsel for the petitioner would submit that private respondents in writ petitions are also encroachers, encroached upon Government poramboke lands and constructed buildings.