THAMARAI Vs. DISTRICT COLLECTOR DISTRICT COLLECTORATE

JUDGEMENT

(1.) Subject matter of captioned main 'Writ Petition' {hereinafter 'WP' for the sake of brevity, convenience and clarity} is 'property classified as [xxxxxxxxxxxxxxxx] in Thiruninravur Village, Avadi Taluk, Thiruvallur District' {hereinafter 'said lake' for the sake of brevity, convenience and clarity}.

(2.) Mr.N.Sudharsan, learned counsel on record for writ petitioners submits that said lake is comprised in S.No.301/1. We note this submission without expressing any view or opinion one way or the other. Main WP has been filed with a prayer to mandamus respondents i.e., forbear respondents from taking coercive action qua petitioners' dwelling houses in said lake. Learned counsel submits that writ petitioners were visited with notices in Form II under Rule 5(3) of 'the Tamil Nadu Protection of Tanks and Eviction of Encroachment Rules, 2007' {hereinafter 'Tanks Rules' for the sake of convenience, clarity and brevity} being notices dtd. 25/11/2024 and writ petitioners have responded to the notices by sending representations dtd. 2/12/2024.

(3.) Learned counsel for writ petitioners submits that writ petitioners are under pain of dispossession / eviction and therefore, the captioned WP has been filed.