MUTHU Vs. DISTRICT COLLECTOR, SIVAGANGAI DISTRICT

JUDGEMENT

(1.) The Petitioner herein wants to protect his illegal encroachment which is sought to be removed pursuant to the notice, dtd. 27/1/2025.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) The learned counsel for the Petitioner states that the impugned notice states that S.No.548/11 extending 0/18/0 sq.mtr claims to be Government Poramboke Cart Track. The Government has already laid road in different survey numbers and hence, by improper surveying, the Government is trying to remove the asbestos construction put up by the Writ Petitioner. He further submit that by representation, dtd. 3/4/2025, he has requested the Tahsildar to recall the notice and grant patta.