BABU Vs. THE DISTRICT COLLECTOR AND ORS.

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 which are in existence in Survey No.986/15, Valluvar Street, Pannaipuram Village, Uthamapalayam Taluk, Theni District, by way of issuing a writ of mandamus.

(2.) It is averred in the petition that the petitioner is a resident of Pillaiyar Kovil Street, Pannaipuram Village, Uthamapalayam Taluk, Theni District. Further it is averred in the petition that in Pannaipuram Village Survey No.986/15 has been classified as street, wherein the fourth respondent has made certain encroachments and for the purpose of removing the same, the present writ petition has been filed.

(3.) Mr.M.Govindan, learned Special Government Pleader, has taken notice for the respondents 1 and 2. The learned standing counsel appearing for the third respondent is not present. Considering the nature of the relief sought in the writ petition, notice need not be sent to the fourth respondent.