G GANGADURAI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE Writ Petition has been preferred by the petitioner seeking for issuance of a Writ of Mandamus, to direct the respondents 1 to 3 to remove the encroachment alleged to have been put up by the fourth respondent, comprised in S.Nos.87/1, 89/1, 90, 92, an extent of 6.59 acres, 1.36 acres, 5.16 acres and 20.00 acres, which are described as grazing field and the lands comprised in S.Nos.80, 81 and 113, an extent of 4.40 acres, 3.69 acres and 3.16 acres, which are described as water catchment area and the Vellure Lake situated in S.No.112 in an extent of 73.68 acres in 'A' Register.

(2.) THE grievance of the petitioner is that in spite of representation of the petitioner, no action has been taken by the authorities.

(3.) THE petitioner may pursue the said representation dated 20.8.2008 before the first and second respondents, who may decide the same, on merits, and in accordance with law, after due notice to the concerned parties. It is also open for the petitioner to take other steps before appropriate forum, in accordance with law.