S.PANDIYAN Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has come up with the above writ petition challenging a notice issued by the Executive Officer of the Pannai Puram Town Panchayat, for the removal of an alleged encroachment in a public pathway.

(2.) Heard Mr.S.Muthalraj, learned Counsel appearing for the petitioner and Mr.C.Selvaraj, learned Special Government Pleader appearing for the respondents 1 to 3 and Mr.B.Vinoth Kumar, learned Counsel appearing for the fourth respondent.

(3.) Claiming that a pathway of a length of 16 feet and width of 8 feet, in Pillayarkovil West Street, Mallingapuram, Pannaipuram Town Panchayat, Pannaipuram, Uthamapalayam Taluk, Theni District, is a public pathway and also claiming that the petitioner was attempting to extend his house into the pathway thereby obstructing the free usage of pathway, the fourth respondent herein came up with a writ petition in W.P(MD)No.16775 of 2012. The prayer was for a direction to the official respondents to remove the alleged encroachment.