G. DHARMAN Vs. DISTRICT COLLECTOR DISTRICT COLLECTOR OFFICE

JUDGEMENT

(1.) Petitioner, who claims to be the owner of lands in and a public interest litigant, has stated to have made a representation, to the Village Administrative Officer, Arapakkam Village and Post, Vellore District; District Income Tax Officer, Vellore District; and six others. Respondents 2 to 5 have been arrayed in their individual capacities. Petitioner has also contended that he has made a representation, to the Inspector of Police, Rathinagiri Police Station, Rathinagiri, Walaja Taluk, sixth respondent, stating that land in S.No.213/1B3, a rain water drainage canal, has been encroached by M/s. Nagaraj, Vijayasekar, Suresh, Sudha and others.

(2.) Since the representation of the petitioner has not been considered, he has come forward with the instant writ petition, to direct the District Collector, Vellore, the first respondent, to take necessary action, against the respondents 2 to 6, on the petitioner's representation.

(3.) Supporting the prayer sought for, petitioner has enclosed a copy of the order made in dated 19/10/2016, wherein, the petitioner sought for a writ of mandamus, directing the District Collector, Vellore District and the Tahsildar, Walajapet, Vellore District, respondent Nos.1 and 2 respectively, to consider the representation of the petitioner, dated 7/1/2013, for removal of encroachments, in Odai poramboke public pathway, cart way, in S.Nos.212, 213, 214, 213/1B3, 288, 215 and 215/2 of Arapakkam Village, Walaja Taluk, and Mr.Arumugam, Umapathy, Nagaraj and Krishnaveni, have been arrayed as respondents 3 to 6, respectively. A Hon'ble Division Bench of this Court, vide, order, dated 19/10/2016, directed the official respondents therein, to consider the representation of the petitioner, dated 7/1/2013, be disposed of, by respondents 1 and 2 therein, in accordance with law.