S.PALANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has filed the Writ Petition to issue a Writ of mandamus forbearing the respondents from proceeding further in the process of construction in the property situated in Survey No.511, admeasuring 23.5 cents bearing Patta No.1125 at Mangadu Village, Kanchipuram District till the orders passed in the petitioner's representation dated 15.11.2018 as per the directions made in W.P.No.22326 of 2018.

(2.) Earlier, the petitioner and two others, filed a Writ Petition in W.P.No.22326 of 2018 to issue a Writ of Mandamus forbearing the respondents from proceeding further with the process of construction and eviction and consequently, direct them to follow the due process of law in dispossessing the petitioners from their property situated in Survey No.511

(3.) admeasuring 23.5 cents bearing Patta No.1125 at Mangadu Village, Kancheepuram District. 3.The Division Bench of this Court, by order dated 14.09.2018 disposed of the Writ Petition by observing that the petitioners should not be evicted without due process of law and directed the respondents/ authorities to consider the case of the petitioners in accordance with law. Further, the Division Bench directed the respondents 1 to 5 therein to issue notice to the petitioners by way of an opportunity so as to enable them to submit their representation within a period of two weeks and also directed the respondents to consider the same and pass a detailed order within a period of four weeks thereafter. The Division Bench also gave liberty to the authorities to proceed against the petitioners, if they are held to be encroachers, in accordance with law by affording reasonable opportunity to them. Till the final orders are passed in the subject matter in issue, the petitioners' possession was protected by this Court.