(1.) Heard the Learned Counsel for the Petitioner, the Learned Special Government Pleader for Respondents 1 to 4 and Learned Counsel for 5th Respondent. No counter is filed on behalf of the Respondents.
(2.) According to the Petitioner, in Sholingur Town, there is a main road, which is laid in S.Nos.125, 126, 128B1/1 in Pandiyanallur adjacent to Thakkankulam in Sholingur, Wallajah Taluk, Vellore District through Arakonam road, to the road which takes the traveller to Banavaram. As per records and as per F.M.B., the breadth of the above road is 402 meter, i.e., 132 feet, but, at present the breadth of the above road is available only as 35 feet thar road. Further, on both sides of the thar road, there is 8 feet sand road, in which totally the road is available only 42 feet in breadth which was originally showed in the revenue records and in the FMB as 132 feet. Therefore, it is made clear that the remaining road has been encroached by the encroachers, on the encroached space, there are shops and other multistoried buildings are constructed and the encroachers are running the same with the help of the Respondents.
(3.) The version of the Petitioner is that the aforesaid road is used by the vehicles from Sholingur Town to Chennai via Arakkonam. The said road is connected to Banavaram Railway Station, TVS Brakes India and Foundry Division, Turbo Energy, Abi Showa Tech and other Companies. There are number of schools, viz., Unity School, Vidyapeetam School, Divya Chaitanya School and the famous Sri Lakshmi Narasimhaswami Temple and Sri Anjaneya Temple are also located in the said places. The Electricity Board Office is also situated on the Banavaram Road. Everyday there are 10,000 persons are travelling on this road from 7.00 a.m. to 9.00 a.m. and there will be a floating population of 10,000 persons in this area from 3.30 p.m. to 5.00 p.m everyday. During the festival period, there are some lakhs of pilgrims travelled on this important road.