KONAMBEDU GRAMMA POTHU NALLA SANGHAM AND OTHERS Vs. DISTRICT COLLECTOR, THIRUVALLUR DISTRICT AND OTHERS

JUDGEMENT

(1.) The petitioner is a residence of Konambedu Narayanapuram Village in Parthipattu Majura in Avadi Taluk in Thiruvallur District. According to the petitioner there is a lake called Thattankulam and it has been encroached upon. Further the lands located in Survey Nos.350, 351, 535 and 532 are used for drawing water illegally for commercial purposes. Further, it is said that in Survey No.532, there is revenue descriptions called "Thandukarai" and "Kalam Poramboke". Thandukarai has to be used as public pathway and Kalam Poramboke has to be used as public place for thrashing crops. However, the said land had been unlawfully encroached upon by the land grabbers and they had put up illegal construction including commercial shops. Further, it is said that a place of worship had already been built in the said place and another place of worship is being constructed to give a religious colour and with an intention to legalise the encroachment.

(2.) Thattankulam, a sprawling lake is situated in SF.No.535, wherein 9 houses and 7 shops were put by the encroachers. It is submitted that the villagers have been fighting against these encroachers for more than 10 years and the above lands were used to draw water illegally and they are being transported in big tanker lorries for sale. According to the petitioner, the water mafia is very powerful in that area and there is no possibility of the petitioners and villagers to fight against them. As a last chance, the petitioner gave representation on 4/4/2018, addressed to various authorities including the respondents. Since no action is forthcoming even after giving the representation, the petitioner has come before this Court, seeking a direction to respondents 1 to 5 to inspect the entire stretch of land in S.F.Nos.350, 351, 352 and 535 in the Konambedu-Narayanapuram Villages, in Parthipattu Majura in Avadi Taluk in Thiruvallur District and to direct the respondents to remove all illegal encroachments on these public lands, which include thrashing lands, pathways and village lake.

(3.) Heard, Mr.A.N.Thambidurai, learned Special Government Pleader, who takes notice on behalf of respondents 1, 3 to 5 and Mr.P.Srinivas, learned counsel, who takes notice on behalf of the 2nd respondent.