P. RADHAKRISHNAN Vs. DISTRICT COLLECTOR, SALEM AND OTHERS

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal. Mr.A.N.Thambidurai, learned Special Government Pleader accepts notice on behalf of the respondents.

(2.) The petitioner along with one Chinnarasu had earlier filed W.P.No.9804/2017 praying for issuance of Writ of Mandamus directing the respondents not to dispossess the petitioners from the land in S.No.183/2, Danishpettai Village, Kadayampatti Taluk with a specific extent, except under due process of law and this Court, vide final order dated 17.07.2017, has granted liberty to the petitioner to avail the appeal remedy and till the disposal of the petition for stay or statutory appeal, directed the concerned official respondents to defer further decision.

(3.) The 1st respondent, vide proceedings dated 07.01.2018 in Na.Ka.No.29351/2017/k2, has dismissed the appeal and further directed the Jurisdictional Revenue officials to remove all the encroachments in S.No.183/2, Danishpettai Village, Kadayampatti Taluk which is classified as ''Odai Poromboke''. The petitioner has given a representation dated 26.02.2018 pointing out that his land has been singled out for the removal of encroachment, whereas there are 29 other encroachments and action is selectively taken against the petitioner and therefore, come forward to file this writ petition.