R.JAYA Vs. DISTRICT COLLECTOR CHENNAI DISTRICT

JUDGEMENT

(1.) With consent of the parties, this writ petition is heard finally.

(2.) Challenge is to the notice dtd. 15/9/2025 on the sole ground that despite the order of this Court passed earlier on 19/11/2024 in W.P.No.33832 of 2024 [G.Babu v. The District Collector, Chennai and others], straightaway a removal order has been slapped on the face of the petitioner.

(3.) Learned counsel for the petitioner would submit that the order of this Court required the respondent authorities to show cause by supplying a copy of the inspection report, so that the petitioner could defend and satisfy the authority that it is not a case of encroachment.