S B GANDHI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Petitioner has sought for a Writ of Mandamus, directing the Superintendent of Police, Thiruvallur District and Inspector of Police, Land Grabbing, Thiruvallur District/ the 1st and 2nd respondents respectively, to retrieve the pond known as Mannar Kulam to an extent of 25 cents in S.No.268/6 in Keel Muthalampedu, Kavarapettai Village, Gummidipoondi Taluk, Thiruvallur District from Mr.R.S.Munirathinam/the 3rd respondent.

(2.) After going through the material on record, on 20.06.2019, we passed the following order:-

(3.) Pursuant to the directions, District Collector, Thiruvallur District, in R.C.No.12352/2019/B2, dated 24.06.2019, has directed the Tahsildar, Gummidipoondi Taluk, to make spot inspection in S.No.268/6 in Keel Muthalampedu, Gummidipoondi Taluk, Thiruvallur District, in case, if there is any encroachment, remove the same, take possession of the lands and submit a report. Revenue Divisional Officer, Ponneri Taluk, Thiruvallur District, has been directed to supervise, for submission of the report.