SRINIVASAN Vs. DISTRICT COLLECTOR, TRICHY DISTRICT AND OTHER

JUDGEMENT

(1.) Heard Mr.K.Govindarajan, learned counsel appearing for the petitioner and Mr.Dhayalan, learned Government Advocate appearing for the respondents 1 and 2.

(2.) In the light of the glaring error, which has occurred on account of non-compliance of the directions issued by this Court in W.P. (MD)No.2730 of 2018, dated 12.02.2018, we are inclined to take up the writ petition for disposal, dispensing with notice to the third respondent.

(3.) The petitioner earlier approached this Court and filed W.P. (MD)No.2730 of 2018, challenging the notice issued by the second respondent dated 24.01.2018, under the provisions of the Tamil Nadu Land Encroachment Act. The said writ petition was disposed of by order dated 12.02.2018 and the operative portion is as follows: