JAYALAKSHMI Vs. SPECIAL OFFICER / BLOCK DEVELOPMENT OFFICER

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Additional Government Pleader for the Respondent. By consent, the main Writ Petition itself is taken up final disposal.

(2.) According to the Petitioner, she is a resident of Azhiyur Village and is in possession of 0.03.0 ares of land in Survey No.60/1 in the said village, which is classified as 'Poramboke Lands'. Her husband's forefathers and thereafter, her husband and herself are in possession of the said lands measuring 7.45 cents for the past 100 years. She is in possession of the said lands peacefully and continuously for the entire period till date.

(3.) The stand of the Petitioner is that she has constructed the buildings in the aforesaid lands and rented out a house and leased out shops in the said property and her tenants are running a Flour Mill, Hotel and Grocery Store in the said property in the portions leased out to them. Furthermore, one more house was constructed in the said property, which is now vacant. At this stage, the Learned Counsel for the Petitioner submits that the Petitioner's buildings are assessed to property tax by the Azhiyur Village Panchayat. She was granted electricity connections to the property and there are four electricity connections to the property and further that, there are three tenants carrying on business in the said property and one tenant living in the said property, when that be the aforestated factual position, the Respondent had issued a notice on 21.12.2017 [under Section 7 of the Tamilnadu Land Encroachment Act] calling upon the Petitioner to show cause why she could not be evicted from the afore-stated lands belonging to the Government and why the encroachments should not be removed within 15 days from the date of receipt of this notice. Indeed, the Petitioner had received a notice dated 27.12.2017.