A PALANISAMY Vs. COLLECTOR NAMAKKAL DISTRICT

JUDGEMENT

(1.) THE petitioner is occupying the lands measuring 40 cents situated in 232/5 in Alampalayam Village, Tiruchengode Taluk, Namakkal District.

(2.) THE petitioner was apprehending that the respondents may dispossess him without due process of law. THErefore, he filed a writ petition being W.P.No,21076 of 2006. This Court, by a final order dated 5.7.2006, gave the following directions:

(3.) PURSUANT to the directions issued by the Division Bench, the respondents have issued impugned eviction notice under Section 5 of the Tamil Nadu Land Encroachment Act, 1905. The petitioner did not give any reply. On the contrary he has come forward to file once again a writ petition seeking to set aside the encroachment notice and also to restrain the respondents from dispossessing the petitioner from the land in his occupation.