A. INNASIAMMAL Vs. TAHSILDAR & ORS.

JUDGEMENT

(1.) Hear Mr.C.M.Arumugam, learned counsel appearing for the petitioner and Mr.D.Muruganantham, learned Additional Government Pleader appearing for the respondents.

(2.) Writ petition in W.P.(MD).No.2178 of 2018 has been filed by the petitioner challenging the order passed under Section 6 of the Tamil Nadu Land Encroachment Act, 1905, dated 11.01.2018 and in W.P.(MD).No.5328 of 2018 the petitioner seeks for a direction to issue patta to the petitioner. When the writ petitions came up before this Court on 02.02.2018, this Court took note of the submission made by the petitioner that she has not encroached any Government property and enjoying only her property. Therefore, this Court by an order dated 02.02.2018, directed measurement to be taken, after taking note of the title deeds as well as the revenue records passed an order, which reads as follows:

(3.) Subsequently, the writ petitions were heard on 16.02.2018, wherein it was contended by the learned counsel for the petitioner that the survey was conducted in the presence of the petitioner and the survey, which has been referred to was done after the order was passed by this Court, to avoid any controversy in the matter, we passed the following order on 16.02.2018,