M RAMASWAMY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner is aggrieved by the issuance of notice under Section 6 of the Tamil Nadu Land Encroachment Act, 1905 (hereinafter be referred to as 'the Act' for short) in Form 'c' as prescribed in the above Statute itself, proposing to evict the petitioner from his land of an extent of 0. 28 cent located in S. No. 417 in Paramasivapuram Village, 93, Palayar Vattam, Mayiladuthurai Taluk, Nagapattinam District, which is concededly a Government Poramboke land. It is not in dispute that before issuing notice under Section 6 in Form 'c', the petitioner was given notice under Section 7 of the Act and the petitioner had also submitted his objection. Of course, the petitioner relied upon a decree in O. S. No. 322 of 2001 on the file of the District Munsif at Mayiladuthurai, in which the respondent authorities were not made as parties. The said decree was only between the petitioner and some other third parties. Therefore, concededly, the said decree is not binding on the respondents. The objection of the petitioner to the notice under Section 6 of the Act is that there are similarly placed encroachers in that area and, therefore, the petitioner alone should not be singled out. But the authorities, without finding any reason in the objection, served the notice under Section 6 of the Act in Form 'c' giving ten days time to the petitioner to vacate the impugned government poramboke land.

(2.) MR. R. Thiagarajan, learned counsel for the petitioner submits that even though the petitioner submitted his objection, it was not dealt with in the impugned order. But I am unable to appreciate the same, because what is required under the Scheme of the Tamil Nadu Land Encroachment Act is, after giving a notice under Section 7 of the Act and after receiving the objection, to pass final orders under Section 6 of the Act in Form 'c', in the format prescribed by the statute itself. In other words, the authorities under the Act are expected to hold a summary proceeding before evicting the petitioner and to pass appropriate orders in Form 'c' after their subjective satisfaction for the proposed eviction.

(3.) IN that view of the matter, finding no reason to interfere with the order, the writ petition is dismissed. However, the petitioner is given three months' time from the date of receipt of a copy of this order to vacate the said government land, provided he gives an undertaking to the effect that he shall voluntarily surrender the possession within 15 days from today to the authorities concerned, failing which, the authorities are at liberty to proceed further. Consequently, the connected miscellaneous petition is also dismissed. No costs.