N.UMAPATHY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition to issue a Writ of certiorarified mandamus to call for the records of the 3rd respondent dated 21.08.2018 and to quash the same and direct the respondents 1 to 6 to update records inconsonance with records of the 7th respondent to retrieve and restore Government lands in Survey Nos.848, 843, 842, 861 and 865 classified as cart track and water channel located in between S.Nos.732 and 839, 840 as per Pollivakkam Village Map encroached by the 8th respondent.

(2.) Challenging the proceedings of the 3rd respondent dated 21.08.2018 in and by which the District Collector rejected the objections of the petitioners regarding the encroachment said to have been made by the 8 th respondent over the cart tracks and irrigation channels in Survey Nos.848, 843, 842, 861 and 865 of Pollivakkam Village, Tiruvallur District.

(3.) According to the petitioners, these lands are classified as agricultural lands and there are several irrigation channels and cart tracks running through these lands and the 8th respondent, who has purchased these lands is consolidating the lands and is in the process of constructing a compound wall with a view to develop the same. Claiming that any such development would result in the petitioners' losing their right of way as well as normal irrigation sources to their lands, the petitioners have come forward with this Writ Petition challenging the order of the 3rd respondent.