NILGIRIS PLANTERS ASSOCIATION Vs. COLLECTOR OF NILGIRIS

JUDGEMENT

(1.) WRIT Petition No. 10147 of 2009 is filed for issuance of a Writ of Mandamus, to direct the respondents herein to take appropriate steps and issue appropriate direction to remove the illegal encroachments in Odai Poramboke lands as classified in the Revenue Records, which are morefully described below:

(2.) SIMILAR prayer has been made in Writ Petition No. 3048 of 2009 for issuance of a Writ of Mandamus, to direct the respondents to remove the encroachments on the Odai Poramboke of the Odai originating at Devarshola and running through the villages Meenkulam, Melur, Dhundaneri, Craigmore, Sutton, Glencarnie and Thoodurmattam, remove the same and take action to prevent the pollution of the Odai.

(3.) MR. ANANDRAO V. Patil, District Collector, The Nilgiris, was directed to enquire into the matter. Learned counsel for the respondents-State earlier informed that the State will take one month's time to survey the area to find out the details of the encroachments made in one or other Odai Poramboke or water-bodies, as number of encroachments have been made and only thereafter, it could be stated as to what steps the District Administration intends to take and the time frame for removal of such encroachments, if any.