J ROSY PAUL Vs. TAHSILDAR PONNERI

JUDGEMENT

(1.) On direction, Mr. V. Arun, learned Additional government Pleader, takes notice for the respondents.

(2.) The writ petition is filed for direction against the respondents to remove the concrete public road/common passage constructed within Plot No.18 Ezhil Nagar, Vichoor village, stated to be belonged to the petitioner situated in ponneri Taluk, Thiruvallur District.

(3.) The case of the petitioner is that the Tahsildar by his proceedings dated 22.05.2007, has categorically stated that there is no public passage in the extent of 10 feet and the property is absolutely belongs to her. However, according to the petitioner, the 4th respondent, who is the President of the Vichoor Panchayat, on 13.11.2007 has laid the public road/common passage in her property and it is to remove the same, the present writ petition is filed.