B. SURESH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr.D.Dhana Chandra Parkash, learned counsel for the petitioner and Mr. M.Pandiarajan, learned Additional Government Pleader appearing for the respondents 1 to 3 and Ms. V.P.M. Vaishnavi, learned counsel appearing for the fourth respondent.

(2.) With the consent on either side, the writ petition itself is taken up for disposal.

(3.) The petitioner has filed this writ petition, challenging the notice issued under Section 7 of the Tamil Nadu Land Encroachment Act, 1905. Under normal circumstances, the Court will not interdict the proceedings initiated under Section 7 of the Act. However, in the light of the glaring errors committed by the revenue department, we are inclined to entertain this writ petition.