R.KUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr.S.Gokulraj, learned counsel appearing for the petitioner, Mr.A.K.Baskarapandian, learned Special Government Pleader appearing for the respondents 1 to 6 and Mr.I.Velpradeep, learned counsel appearing for the respondents 7 to 10.

(2.) By consent on either side, the Writ Petition and the Contempt Petition are taken up together for final disposal.

(3.) The Writ Petition has been filed for the issuance of a Writ of Mandamus, directing the Respondents 1 to 6 to take appropriate action against the respondents 7 to 9 for illegal construction on earmarked portion for the common purpose in the east and south side of Plot No.351 of S.F.No.159/27, situated at Maruthuvar Nagar, Andankovil West Village, Athur Taluk, Karur District, consequently, direct the respondents 1 to 6 to remove the encroachment made by the respondents 7 to 9 in the east and south side of Plot No.351 of S.F.No.159/27, situated at Maruthuvar Nagar, Andankovil West Village, Athur Taluk, Karur District based upon the representation of the petitioner dated 27.08.2018.