VENKATASUBRAMANIHABIBULLAH Vs. DISTRICT COLLECTORINSPECTOR

JUDGEMENT

(1.) The Notices issued under Section 7 of the Tamil Nadu Land Encroachment Act, 1905 are under challenge in these writ petitions.

(2.) The writ petitions were listed for hearing on 08.01.2019. The learned counsel for the writ petitioners even before calling the matter, made an endorsement in the case bundles that "In this case nothing survives hence the petitioner may be permitted to withdraw". When the matter was called, at that point of time, the learned Additional Government Pleader raised an objection that the endorsements made by the learned counsel for the writ petitioners that "nothing survives" is incorrect. The petitioners are the encroachers and still they are continuing their business in the encroached land.

(3.) Hearing the submission, this Court again posted the matters on 09.01.2019 for the purpose of hearing the petitioners. On 09.01.2019, Mr.J.Ravindran, learned counsel for the writ petitioners requested for a long adjournment. This Court declined the request by stating that it is an encroachment matter and the petitioners are continuing in encroachment for the past 14 years pursuant to the interim order of this Court and the writ petitions are also of the year 2004 and pending for the past 14 years. However, in order to provide opportunity to the writ petitioners, the matter is directed to be listed for hearing on 10.01.2019 and on 11.01.2019.