SHAJHAKHAN Vs. THE DISTRICT COLLECTOR, DISTRICT COLLECTOR OFFICE, SIVAGANGAI, SIVAGANGAI DISTRICT & ORS.

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner; the Learned Government Advocate for the Respondents No.1 to 5 and the Learned Counsel for the Sixth Respondent.

(2.) According to the Petitioner, the Idayankulam Kanmai (Tank) measures an extent of 23.18.00 Hectares. There are plenty of Seemai Karuvelam trees grown in the tank worth about more than Rs. 15 lakhs available in Idaiyankulam tank alone. The amount is more than five times the auction amount, which was sanctioned to the Sixth Respondent.

(3.) Further, the 'Revenue Income' will be very low due to improper hurry burry auction conducted by the Respondents No.1 to 5. Earlier, before this Court, a Writ Petition in W.P.(MD)No.16485 of 2016 was filed by the Petitioner therein seeking issuance of direction and on 20.12.2016, 10.01.2017 and 31.01.2017 necessary directions were issued to remove the Seemai Karuvelam trees.