P VASANTHA Vs. DISTRICT COLLECTOR, RAMANATHAPURAM DISTRICT

JUDGEMENT

(1.) As the issue involved in all these cases is one and the same, the Writ Petitions are taken up for disposal by a common order, with the consent of the learned counsel on either side.

(2.) These writ petitions have been filed, seeking to quash the impugned notices passed by the Respondent No.2 under Section 6(1) of the Tamil Nadu Protection of Tanks and Eviction of Encroachment Rules, 2007 dated 22.12.2017 in respect of the properties in Ward No.B, Block No.5, Survey No.2 in Paramakudi, Ramanathapuram District.

(3.) Mr.T.S.Mohamed Mohideen, learned Additional Government Pleader takes notice for the respondents.