S P KARMEGAM Vs. DISTRICT COLLECTOR RAMANATHAPURAM DISTRICT

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal, at the stage of admission itself.

(2.) Heard Mr.S.Louis, learned counsel appearing for the petitioner and Mr.Pandiarajan, learned Additional Government Pleader, who takes notice for the respondents.

(3.) According to the petitioner, he is in occupation of the land to an extent 700 sq.ft., in Town Survey No.2 (Municipal Ward 20) from the year 1988 and constructed a dwelling house and residing there for the past three decades. He was provided electricity supply and water supply, and the same was being enjoyed by the petitioner. When things stand so, the third respondent issued the impugned notice under Section 6(1) of the Tamil Nadu Protection of Tanks and Eviction of Encroachment Act, 2007(hereinafter referred to as 'the Act'), directing the petitioner to vacate the premises within 21 days from the date of receipt of the notice. Challenging the said notice, the petitioner is before this Court.