M. VINCENT Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners have filed the above writ petition as a public interest litigation to issue a writ of mandamus forbearing respondents 1 to 5 from evicting them from the encroachment of government poramboke land measuring about 3.30 acres comprised in Survey No. 403/3, situate at Old Perungalathur Village, Tambaram Taluk, Kanchipuram District (called the affected Adayar river land) and restore the said affected Adyar river land to its original position.

(2.) It is the case of the petitioners that they are residing in the land in dispute in Survey No. 403/3 and the authorities are taking steps to evict them from the said land.

(3.) The learned counsel appearing for the fifth respondent, i.e., the Tamil Nadu Slum Clearance Board, submitted that the petitioners are encroachers and they have earlier filed W.P. Nos. 18471 and 14881 of 2017 for the very same relief sought for in the present writ petition.