T. VINODKUMAR Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition to direct the respondents 1 to 5 to consider and dispose of his representation dated 26.10.2017 and to remove all the encroachments.

(2.) The case of the petitioner is that he is the absolute owner of the property in question and purchased the same from one Chandrasekaran under a sale deed dated 04.07.2016. The petitioner constructed a house after obtaining necessary plan approval, building permission and housing loan at State Bank Of India. While so, the 7th respondent, who is the son of the 6th respondent, Ex.M.L.A, hailing from AIADMK Party came to the property along with rowdy elements and threatened the petitioner by uttering that the said Chandrasekaran has dues to them in real estate business and if he does not part with the due amount, they will block the road. Subsequently, 6th and 7th respondents raised permanent wall across the 20 feet width Gopalakrishna Nagar Road at the beginning of the petitioner's plot, thereby completely denying access to the petitioner's property. Aggrieved by the same, the petitioner submitted a representation cum complaint to the respondents 1 to 5 and requested them to remove or demolish the wall put up across the 20 feet width Gopalakrishna Nagar road, but, no action has been taken so far. Hence this Writ Petition.

(3.) Heard the learned counsel on either side.