SUMITRA Vs. ASSISTANT DIVISIONAL ENGINEER, PUBLIC WORKS DEPARTMENT, [WATER RESOURCE ORGANIZATION], ADAYAR IRRIGATION DIVISION

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal. Mrs.M.E.Rani Selvam, learned Additional Government Pleader accepts notice on behalf of the respondent in all the writ petitions.

(2.) Since the issue to be adjudicated in the above writ petitions are one and the same, all the writ petitions are taken up together for final hearing and are disposed of by the following common order.

(3.) The petitioner in the additional affidavit dated 18.12.2017 filed in support of this writ petition would aver among other things that she is the resident of Door No.21, Stalin Nagar, Anakaputhur, Kancheepuram District and her father and others had occupied the site in SF.No.235 of Anakaputhur Village which is classified as "Stony Ground" as per the revenue records and also put up a superstructure and living along with the family for more than 50 years and subsequently, the father of the petitioner had orally settled the said property in favour of the petitioner and the petitioner is residing along with her family for the past 15 years. The grievance expressed by the petitioner is that she became aware of the fact that in respect of the adjacent residents, notices under Form III under the provisions of the Tamil Nadu Protection of Tanks and Eviction of Encroachment Act, 2007, were issued and apprehending that she may also be evicted / dispossessed from the site and superstructure in question without due recourse to law, she came forward to file the present writ petition, to forbear the respondent from dispossessing her.