V. PALANIVEL Vs. THE DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) THE petitioner has come forward with this writ petition in public interest, seeking a Writ of Mandamus, to direct the respondents 1 to 5 to consider the petitioner's representations dated 19.09.2013 and 19.10.2013 and to remove the encroachment made on the Pacode - Parayan Vilai Road of Pacode Panchayat, Vilavancode Taluk, Kanyakumari District, within the time stipulated by this Court.

(2.) THE grievance of the petitioner appears to be that there are some encroachments on public revenue lands, more particularly, on the public roads and therefore, he made a representation to the authorities concerned to take action and remove the encroachments made therein. Since no final order has been passed, the present writ petition has been filed for the relief stated supra.

(3.) PURSUANT to the above said direction, the Government passed a Government Order in G.O. Ms.No.540, Revenue LD6(2) Department, dated 04.12.2014 wherein the Government accorded sanction for constitution of Redressal Committees for eviction of encroachment with the following procedures: -