V. RAJASEKAR Vs. DISTRICT COLLECTOR COLLECTORATE AND OTHERS

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) The present writ petition has been filed as a public interest litigation and according to the petitioner, he is a permanent resident of Sankaram Palayam Village and in his village, there are about 200 families were residing and their primary avocation is agriculture. The petitioner would further aver that in his village, there is a poromboke land in S.No.4/1 admeasuring to an extent of 1.27.5 hectare, which has been classified as 'Thope Poromboke' as per the revenue records and in the said lands there are 400 standing palm trees.

(3.) The grievance expressed by the petitioner is that the 6th respondent had encroached upon a small portion of the land in the said survey number and put up a hut and due to negligence, fire broke out and the hut got damaged. 7th respondent is the daughter of the 6th respondent and the 8th respondent is the daughter-in-law of the 6th respondent and since all of them are in possession and enjoyment of the land, which has been classified as 'Thope Poromboke' by way of encroachment, the petitioner submitted representations dated 12.06.2017 and 24.06.2017 and however, no orders have been passed and therefore, the petitioner has filed W.P.No.17877 of 2017 and this Court, vide order dated 14.07.2017, has directed the concerned officials to consider and dispose of the representation within a stipulated time.