J.K.S.SATHATHUNISA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Captioned main 'Writ Petition' (hereinafter 'WP' for the sake of brevity) has been filed inter alia assailing a 'notice dtd. 24/12/2024 bearing reference Na.Ka.No.794/2024/A1 issued by R4 [the Executive Officer, Kaveripattinam Town Panchayat, Krishnagiri District]' (hereinafter 'impugned notice' for the sake of brevity, convenience and clarity).

(2.) Ms.Chitra Sampath, learned senior counsel instructed by Mr.T.S.Baskaran, learned counsel on record for writ petitioner, adverting to the impugned notice, submitted that the impugned notice has been issued under Sec. 128 of 'The Tamil Nadu Urban Local Bodies Act, 1998 (Act 9 of 1999)' (hereinafter 'TNULB Act' for the sake of convenience and clarity) but it has not called upon the writ petitioner to show cause in seven days. On the contrary, it straightaway calls upon the writ petitioner to remove alleged encroachment within seven days, is learned senior counsel's say.

(3.) Issue notice.