K. RAJENDRAN Vs. DISTRICT COLLECTOR, RAMANATHAPURAM AND OTHERS

JUDGEMENT

(1.) By consent, the main writ petition itself, is taken up for final disposal.

(2.) The petitioner claims to be Ex-councilor of 3rd Ward of Thondi. He came forward to file this Writ Petition styled as 'Public Interest Litigation'.

(3.) It is the case of the petitioner that in order to accommodate the persons, who affected by natural causes such as cyclone etc., he made arrangements to build houses under the Government Tsunami Scheme and tenements have also been built by spending a sum of Rs.3 ' crores and the said tenements are located at A.Manakudi Village, near Thondi. The respondents 5 to 23 were identified as beneficiaries and they were allotted houses and despite that, the respondents 5 to 23 continued to squat over the land by way of encroachment, without shifting their residence to the houses built under the Government Tsunami Scheme in Survey Nos.49, 50, 50/4,51 at Muni Iyaa Kovil Street, Pudukudi, Thondi.