K. RAJAN @ RAJANKOILPILLAI Vs. THE DISTRICT COLLECTOR, THOOTHUKUDI

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India praying to direct the respondents 1 to 4 to remove encroachments alleged to have been made by the fifth respondent in a channel (Oodai) which situates immediately on the northern side of Survey No.32/2 in Sannathu Pudukkudi Village, Kovilpatti Taluk, Thoothukudi District, by way of issuing a writ of mandamus.

(2.) It is averred in the petition that the petitioner is a resident of North Street, Rajapudukudi, Kovilpatti Taluk, Thoothukudi District. Further it is averred in the petition that in Sannathu Pudukudi Village, immediately on the northern side of Survey No.32/2 a channel (Oodai) is situate wherein certain encroachments have been made by the fifth respondent. Under the said circumstances, a representation has been given and the same has been considered by the first respondent and issued necessary direction to the concerned Tahsildar to remove encroachments, if any. But no action has been taken and therefore the present writ petition has been filed.

(3.) Mr.D.Muruganandam, learned Additional Government Pleader, has taken notice for the respondents 1 and 2. Considering the nature of the relief sought in the writ petition and also considering the available records, notice need not be sent to the respondents 3 to 5.