PONMUDI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Writ of Mandamus has been instituted to direct the 1 st respondent to dispose of the appeal along with the stay petition filed on 27/11/2025 under Ss. 10 and 10-B of the Tamil Nadu Land Encroachment Act, 1905.

(2.) The petitioner was identified as an encroacher and enforcement actions have been initiated by the competent authority. After issuance of a notice under Sec. 7 of the Act and after affording an opportunity, a final notice under Sec. 6 came to be issued. Thereafter, an appeal under Sec. 10 was filed before the District Collector.

(3.) The learned counsel appearing for the petitioner would submit that along with the appeal, an application seeking grant of stay has been filed. Since the appeal and stay petition has not yet been disposed of by the 1 st respondent, the present Writ Petition came to be instituted.