KOILPILLAI Vs. THE DISTRICT COLLECTOR, TIRUNELVELI AND ORS.

JUDGEMENT

(1.) THE petitioner has come forward with this writ petition seeking for a direction to the respondents 1 to 3 to remove the encroachments made by the 4th respondent in Survey No. 500/7, Thottakudi Village, Nanguneri Taluk, Tirunelveli District, by considering the petitioner's representations dated 24.02.2014 and 30.05.2014 within a stipulated time as may be fixed by this Court.

(2.) IN respect of the relief sought for by the petitioner, Mr. M. Alagathevan, learned Special Government Pleader, submitted that the petitioner has to approach the concerned Tahsildar, seeking redressal of grievance, as per G.O. Ms. No. 540, Revenue LD6(2) Department, dated 04.12.2014.

(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: - -