M PONNUSAMY Vs. DISTRICT COLLECTOR, VIRUDHUNAGAR DISTRICT

JUDGEMENT

(1.) The subject matter in these two writ petitions is interlinked / connected with each other and therefore, both writ petitions were taken up for final disposal by consent and are disposed of by this common order. W.P.(MD)No.558 of 2019:

(2.) The petitioner claims to be a resident of Aruppukottai and also a retired Government servant and he worked as an Assistant Director of Surveys and claims that he is also a Public Interest Litigant and aggrieved by the fact of unauthorised constructions put up by the fourth respondent in the form a community hall in T.S.No.25 as well as the unauthorized construction in the form of washroom on a public street in T.S.No.66 of Aruppukottai Municipal Town.

(3.) It is the case of the petitioner that T.S.No.25, Block No.25, Ward ?A?, Aruppukottai Town forms part of the original lay out promoted in the year 1957 and revised in the year 1959 and it was shown as a vacant land and was earmarked for a public purpose and as per the revenue classification, still the land is classified as Government Poromboke.