MAHUMUTHA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioners have filed the above Writ Petitions to issue Writs of certiorari to call for the entire records relating to the impugned order Form III issued under Rule 6(1) of the Tamil Nadu Protection of Tanks and Eviction of Encroachment Act, 2007, passed by the 3rd respondent dated 02.11.2016 and to quash the same.

(2.) Since the petitioners have challenged the order dated 02.11.2016 passed by the 3rd respondent in all these Writ Petitions, the Writ Petitions are disposed of by this common order.

(3.) It is the case of the petitioners that they are in possession of the land and also constructed houses in the year 1988. Further, it is the case of the petitioners that on 02.11.2016, the 3rd respondent pasted the impugned order in the houses of the petitioners without issuing any prior notice and conducting any enquiry.