THE COMMISSIONER, RAMESHWARAM MUNICIPALITY, RAMANATHAPURAM DISTRICT Vs. SIVARAMAKRISHNAN

JUDGEMENT

(1.) This Writ Appeal has been filed by the Commissioner, Rameshwaram Municipality against the order dated 20.08.2015 passed in W.P.(MD) No. 14672 of 2015, filed by the first respondent herein for issuing a Writ of Certiorarified Mandamus to quash the proceeding of the appellant in Na.Ka. No. 390/2015/A2, dated 10.08.2015 and to direct the Tahsildar and the appellant herein not to remove the petitioner's house in Survey No. 696 in Rameshwaram Town, Ramanathapuram District.

(2.) The order impugned in the Writ Petition in W.P.(MD) No. 14672 of 2015 is an order informing the first respondent herein about the removal of encroachment proposed by the appellant on 13.08.2015 and directing the encroachers to remove such encroachment in Survey No. 695 on their own.

(3.) Heard Mr. M. Kannan, learned counsel for the appellant, Mr. M. Solaisamy, learned counsel for the first respondent and Mr. N.S. Karthikeyan, learned Additional Government Pleader for the respondents 2 and 3.