N JEYARAM SIDHARTH Vs. S GANESH

JUDGEMENT

(1.) The petitioner alleging willful disobedience and non-compliance of the order dated 07.06.2017 in W.P.(MD)No.2912 of 2017, in and by which the concerned official respondents were ordered to remove the encroachments in the water body as well as the Government lands in (1) TS No.248/1, Ward No.7, Block No.4, (2) TS No.156, Ward 2, block 34, Karaikudi Town, (3) Survey No.247/5 and (4) 241/5, Kalanivasal Revenue Village, Karaikudi Taluk, Sivagangai District.

(2.) Mr.M.Govindan, learned Special Government Pleader accepted notice and sought time to get instructions as to the compliance of the order.

(3.) The matter is listed today. The respondent/contemnor has filed his counter affidavit and it is relevant to extract the tabular column given in paragraph No.8 of the affidavit: <FRM>JUDGEMENT_929_LAWS(MAD)1_2018_1.html</FRM>