A MURUGESAN Vs. DISTRICT COLLECTOR

JUDGEMENT

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

(2.) The petitioner claims that he belongs to Schedule Caste Community and according to him, a landed property admeasuring to an extent of 22 cents in Survey No.227/1 at Venneer Vaikkal Village, Mudukulathoor, Ramanathapuram District, was originally occupied by the people belonging to Schedule Caste Community, who were the residents of the said Village and in the year 1978, the lands were acquired for provision of house sites to them and the said land in Survey No.227/1, admeasuring to an extent of 22 cents was allotted for the purpose of putting up / establishing a park.

(3.) The grievance expressed by the petitioner is that the fifth respondent taking advantage of the fact that no park came into existence, had encroached upon the same and started putting up superstructure and in this regard, personal representations were made followed by a representation dated 23.11.2015 and despite receipt and acknowledgment, no response is forthcoming and left with no other option only, the petitioner came forward to file this Writ Petition as a 'Public Interest Litigation'.