LAKSHMI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Mr.S.R.A.Ramachandran, learned Additional Government Pleader, takes notice for the respondents 1 & 2 and Mr.S.P.Maharajan, learned counsel, takes notice for the third respondent.

(2.) The petitioner herein claiming absolute ownership in respect of the property in Survey No.185/4 of Sayalkudi Group / Sub Division, Kadaladi Taluk, Ramanathapuram District, measuring an extent of 0.17.5 Ares is before this Court challenging the proceedings of the District Collector dtd. 20/11/2025 as well as the proceedings of the second respondent dtd. 25/11/2025.

(3.) The subject land is a Government Poramboke land, wherein the encroachers had put up a shopping complex and were enjoying it for a quite some. Earlier, notices under Sec. 7 of the Tamil Nadu Land Encroachment Act, 1905, were caused to the encroachers and the same was challenged by them before this Court in W.P.(MD) No.24439 of 2023 and this Court, by an order dtd. 13/10/2025, had directed the writ petitioners to prefer appeal before the District Collector concerned for effective adjudication of all the issues on merits. Pursuant to the said direction, the encroachers approached the District Collector by way of appeal and the District Collector, after adjudication of the issues, issued the proceedings dtd. 20/11/2025, which is impugned in this writ petition.