G. PARAMASIVAM Vs. DISTRICT COLLECTOR, VIRUDHUNAGAR DISTRICT, VIRUDHUNAGAR

JUDGEMENT

(1.) This Writ Petition is filed challenging the proceedings of the third respondent dated 6.5.2019, wherein and whereby, the Petitioner was called upon to remove the encroachment made in S.F.No.1573/44 measuring an extent 0.00.40.0 hectares on Vathirayiruppu Village, Virudhunagar District.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) According to the Petitioner, he has not made any encroachment and on the other hand, the subject-matter property originally granted with patta, has subsequently been wrongly classified as ''Natham Poramboke''. Therefore, it is contended that the third respondent is not justified in issuing the impugned proceedings. The learned counsel for the Petitioner further submitted that the third respondent is not entitled to issue the eviction order, as such power is vested only with the revenue officials.