K SARANGAPANI Vs. DISTRICT COLLECTOR VILLUPURAM DISTRICT

JUDGEMENT

(1.) Mr.P.S.Sivashanmugasundram, learned Special Government Pleader, accepts notice for the respondents. With the consent of the learned counsel for the petitioners and the learned Special Government Pleader appearing for the respondents, the writ petition is taken up for final disposal, at the admission stage itself.

(2.) This writ petition is filed from the separate but identical notices dated 26 August, 2015 issued under Sub-Rule (1) of Rule 6 of the Tamil Nadu Protection of Tanks and Eviction of Encroachment Rules, 2007 (for short "the Rules, 2007").

(3.) The petitioners, claiming to be the residents of Mazhavanthangal Village & Post, Genjee Taluk, Villupuram District, submits that they are in legal possession and occupation of the property spread in Survey No. 137/1 of Mazhavanthangal Village, which has been classified as "Eri".