P DEVAN Vs. COLLECTOR OF TIRUVALLUR, TIRUVALLUR DISTRICT

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. Mr.A.N.Thambidurai, learned Special Government Pleader takes notice for Respondents 1 to 3.

(2.) The Petitioner has filed this present Writ Petition praying for passing of an order by this Court in directing the 1st Respondent to consider his representation dated 20.10.2017 and to remove all the encroachment situate in an extent of 125.0 Hectares Lake area comprised in Survey No.106/2 at Vedanginallur, Tiruvallur District as per the 1st Respondent order dated 05.08.2015 in Na.Ka.No.18058/2015/N1.

(3.) According to the Petitioner, he has been in possession of the lands viz., 30 cents comprised in Survey No.569/2 at Vedanginallur, Siruvanoor Village, Tiruvallur District and also in possession of 10 acres of poramboke land comprised in Survey No.106 at Vedanginallur, Siruvanoor Village, Tiruvallur District. He is in possession of the aforestated lands and cultivating paddy and green gram. According to him, he is in possession and enjoyment of the said lands for the past 22 years and likewise, more than 100 persons are occupying the lands and cultivating the same.