P.GANESAN Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India praying to direct the respondents 1 to 3 to remove encroachments alleged to have been made by the fourth respondent in the survey numbers mentioned in the petition in the villages mentioned therein, by way of issuing a writ of mandamus.

(2.) It is averred in the petition that the petitioner is a resident of Solaseri, Rajapalayam Taluk, Virudhunagar District. Further it is averred in the petition that the survey numbers mentioned therein are situate in different villages, wherein certain encroachments are in existence. Since those survey numbers belong to Government, for removing encroachments the petitioner has given a representation on 06.01.2016 and the same has not been considered and therefore the present writ petition has been filed for getting the relief sought therein.

(3.) The learned counsel appearing for the petitioner has advanced his argument on the basis of averments made in the writ petition.