SHOLINGANALLUR KUMARAN NAGAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) WHETHER the appellant in writ appeal and the petitioners in respective writ petitions, who are alleged to be unauthorised occupants of the lands, being the property of the Government, are liable to be evicted under the provisions of the Land Encroachment Act, 1905 (in short the 'Act') is a question that arise for our consideration in the above batch of cases.

(2.) THE writ appeal is preferred by a third party, viz. Sholinganallur Kumaran Nagar Pakuthi Vaal Makkal Nala Munnetra Sangam, a registered body under the provisions of the Societies Registration Act against the order dated 13.7.2006 made in W.P.No.21140 of 2006, preferred by a company/fourth respondent in the writ appeal, which proposed to set up an industry for Information Technology Park of international standard in the Cyber corridor established by the State at Sholinganallur Village, Tambaram Taluk, Kancheepuram District.

(3.) FOR the purpose of convenience, the appellant and the writ petitioners are referred to as the unauthorised occupants of the land, being the property of the Government, which is not disputed by them.