M. CHANDHRA AND OTHERS Vs. DISTRICT COLLECTOR, THIRUVALLUR, MASTER PLAN COMPLEX, C.V.NAIDU SALAI AND OTHERS

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioners and the Learned Special Government Pleader for the Respondents. By consent, the main Writ Petition itself is taken up for disposal.

(2.) No counter is filed on behalf of the Respondents.

(3.) According to the Petitioners, the 3rd Respondent without even perusing the valid records in regard to their occupation in S.No. 399 of Ayanambakkam Village, Mudhuravoyal Taluk, Tiruvallur District, issued a notice dated 12.02.2018 in a stero typed manner and all the Petitioners had objected to the said notice in regard to the status and occupation of the property enjoyed by them. Apart from that, the Petitioners had preferred Appeals dated 16.02.2018 before the 1st Respondent, as per Section 10 of the Tamilnadu Land Encroachment Act, 1905. They had also filed a Petitions under Section 10-B of the Tamilnadu Land Encroachment Act, 1905 seeking necessary Interim Reliefs.