S KASIRAJAN Vs. DISTRICT COLLECTOR, TIRUNELVELI DISTRICT

JUDGEMENT

(1.) The petitioner has come forward with this writ petition seeking a Writ of Mandamus, to direct the respondents 1 to 3 to remove the encroachment made by the fourth respondent in front of the petitioner's house in east west road in S.No.959 in Indira Colony in North Achampatti Panchayat in Sankarankovil Taluk, Tirunelveli District.

(2.) The grievance of the petitioner appears to be that there are some encroachments on public revenue lands, more particularly, on the public road and therefore, he made a representation to the respondents 1 to 3 to take action and remove the encroachments made by the fourth respondent. Since no final order has been passed, the present writ petition has been filed for the relief stated supra.

(3.) On an earlier occasion, this Court, while dealing with a similar issue in W.P(MD)No.26722 of 2013, by an order dated 08.10.2014 issued following direction to the Government:-