JANSI RANI Vs. GOVERNMENT OF TAMILNADU AND OTHERS

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the respective Learned Counsel for the Respondents.

(2.) It comes to light from the Status Report filed by the 3rd Respondent/Tahsildar, Thiruporur that the Petitioner was allotted a house in Tsunami Kudiyiruppu, Karikattukuppam, Muttukadu in S.No.97/4 measuring an extent of 112 Sq/Meter in Nagalamman First Street as per G.O.Ms.172 Rev (EE3) dated 31.03.2007. Further, the First Floor was also constructed as it is and it was allotted to 5th Respondent in the same way. There is a vacant portion in the front as well as backside of the building. In addition, the northern side of the building has been kept vacant and the 5th and 6th Respondents with the permission of Local Meenava Panchayat encroached the vacant portion on the northern side by extending First Floor thereby leaving the front and back portion, which is kept vacant leaving to the Petitioner.

(3.) As a matter of fact, it is evident from the Status Report filed by the 3rd Respondent that the total area of plot allotted is 112 Sq/Mts and the built up area works out to nearly 300 Sq.Ft., The vacant space in and around the building except on south can be enjoyed by both. The 5th and 6th Respondents have raised the building on the northern side by extending their First Floor and occupied the vacant space on northern side.