M NATARAJAN Vs. DISTRICT COLLECTOR, THIRUVALLUR

JUDGEMENT

(1.) This writ petition has been filed claiming that the petitioner is in possession of an extent of land admeasuring acre 0.01 cents in S.No.532/8 at Pungathur Village, Thiruvallur Taluk, Thiruvallur District. Prayer is to forbear respondents from dispossessing writ petitioner.

(2.) It is not disputed before us that the land, which is said to be in occupation of the petitioner, is public land. It is also not disputed by the petitioner that it is a road poramboke.

(3.) The petition is predicated on the plea that proceedings under the Tamil Nadu Land Encroachment Act, 1905 have been given a go by. In other words, the plea of the petitioner is that he cannot be dispossessed de hors the due process of law as contained in the Tamil Nadu Land Encroachment Act, 1905.