P.THANKARAJAN Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India praying to call for records relating to the proceedings passed in Ka.No.554/2014/A2 dated 06.01.2017 and quash the same, by way of issuing a writ of certiorarified mandamus.

(2.) It is averred in the petition that the petitioners are the residents of Aranganvilai, Kallarangan Vilai, Keenavilai and Melanvilai respectively. The third respondent has issued the impugned proceedings dated 06.01.2017. Further it is averred in the petition that the petitioners have not encroached any portion in highways poromboke. But the third respondent has unnecessarily issued the proceedings dated 06.01.2017 and therefore the present writ petition has been filed for getting the relief sought therein.

(3.) Mr.M.Govindan, learned Special Government Pleader, has taken notice for the respondents 1 to 5. Considering the nature of the relief sought in the writ petition, notice need not be sent to the sixth respondent.