MARIMUTHAMMAL Vs. DISTRICT COLLECTOR, SALEM DISTRICT

JUDGEMENT

(1.) The Writ Appeal is directed against the order dated 20.02.2018 made in W.P.No.27215/2013 by a learned Single Judge.

(2.) The Writ Petition has been filed seeking to issue a Writ of Mandamus, directing the respondents therein not to dispossess the writ petitioner from her land in S.No.491 to an extent of 30 cents and in Survey No.492/2 to an extent of 20 cents situated at Ulkombai, Tenishpettai Village, Omalur Taluk, Salem District, without following the due process of law. The said Writ Petition was disposed of by the learned Single Judge by order dated 20.02.2018 by observing that that the petitioner has encroached the water body in S.No.491 and as per the order of the Division Bench of this Court, the respondent authority shall dispossess the petitioner from the said S.No.491. In respect of the land in S.No.492/2, if the petitioner gives a representation, it will be considered by the respondents on merits and in accordance with law. Aggrieved over the same, the writ petitioner is before this Court with this Writ Appeal.

(3.) The matter is listed today under the caption, ''for admission''. We have heard the learned Counsel on either side and also perused the materials available on record.