N. RAMASAMY Vs. DISTRICT COLLECTOR, DINDIGUL DISTRICT

JUDGEMENT

(1.) Since common issues are involved and common grounds are raised, we dispose of these batch of five petitions by way of this common order. The directions given herein shall apply to all petitions. For convenience, we are taking the facts in W.P.(MD) No.13308 of 2018.

(2.) Petitioner is unhappy with the order dtd. 8/6/2018 passed by the second respondent Tahsildar. In our view, this is a fit case to direct the District Collector to initiate an enquiry against Respondent No.2, which we hereby do, and take disciplinary action, if required.

(3.) Petitioner had received a show cause notice dtd. 20/11/2017 under Sec. 7 of the Tamil Nadu Land Encroachment Act,1905. By the said notice, the Revenue Inspector had called upon petitioner to vacate himself from Survey No.920/25 within seven days. Petitioner challenged the notice by way of a writ petition, being W.P. (MD) No.22019 of 2017. The said petition came to be disposed vide an order, dtd. 30/11/2017, by which petitioner was given time to respond to the show cause notice within ten days and, on receipt of response, Respondent No.2, i.e., the Tahsildar, was to dispose of the matter on merits, by passing a reasoned speaking order within four weeks thereafter. Petitioner was also to be given a personal hearing.