V. MANICKAM Vs. DISTRICT COLLECTOR, DHARMAPURI DISTRICT

JUDGEMENT

(1.) Heard Mr. P. Murugesan, learned counsel for the petitioner and Mr. V. Jayaprakash Narayanan, learned Government Pleader (i/c) for respondent Nos. 1 to 3.

(2.) The case of the petitioner is that respondent No. 4 had encroached the Government poramboke land; dug a bore well and is drawing water for irrigation facilities. The petitioner has annexed some photographs, which are in page No. 15 of the typed set of papers, to support his claim that respondent No. 4 had dug bore well in the poramboke land.

(3.) We have carefully perused the photographs. None of the photographs show existence of any bore well. More over, we would like to advert to the counter-affidavit filed by the Tahsildar, Pappireddypatty Taluk (respondent No. 3). In paragraph 5 of the counter-affidavit, it has been clearly stated that respondent No. 3 has acted on the representation of the petitioner and encroachment has been removed invoking the Tamil Nadu Land Encroachment Act, 1905.