R MASTAN RAO Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents to consider the representation submitted by the writ petitioner on 04.12.2013, and consequently direct the 2nd respondent to grant Patta in respect of the property in possession of the writ petitioner.

(2.) The learned counsel for the writ petitioner states that he has no instructions from the writ petitioner for submitting the grounds raised in this writ petition. However, the learned Government Advocate appearing on behalf of the respondents states that the writ petitioner is an encroacher and he has encroached the Government Poramboke Land to an extent of 11.735 acres and he has constructed a Compound Wall. The land in question is now been required by Metropolitan Transport Corporation, Chennai for the construction of an Office and Bus Stand for Metropolitan Transport Corporation. Since it is required for public purpose the respondents have taken steps to remove the encroachments for the purpose of utilising the same for the welfare of the people at large, more specifically for construction of Bus Stand for Metropolitan Transport Corporation.

(3.) The land in question situated in Kancheepuram District more specifically in Thiruporur Taluk. The land value in and around Tiruporur Taluk has increased exorbitantly. The writ petitioner has encroached a larger extent of Government Poramboke land, and therefore, there cannot be any leniency in respect of evicting encroachers from the public land.