GOVINDASWAMY Vs. ASSISTANT DIVISIONAL ENGINEER

JUDGEMENT

(1.) Captioned main 'writ petition' (hereinafter 'WP' for the sake of brevity) has been filed with a mandamus prayer. The prayer is to forbear the sole respondent from effecting demolition and / or taking possession of writ petitioner's dwelling house in Survey No.208, Melpatti Village, Gudiyatham Taluk (now Pernampet Taluk), Vellore District (hereinafter 'said property' for the sake of convenience and clarity).

(2.) Mr. D. Rajagopal, learned counsel on record for writ petitioner, submits that the sole respondent has issued a generic notice dtd. 7/2/2025 (hereinafter 'said notice' for the sake of convenience and clarity) and that has necessitated the filing of captioned main WP. Adverting to said notice, learned counsel submits that the sole respondent, vide said notice, has called upon removal inter alia of said property on the ground that it is an encroachment.

(3.) Issue notice to sole respondent.