SANKAR Vs. DISTRICT COLLECTOR THIRUVALLUR DISTRICT THIRUVALLUR

JUDGEMENT

(1.) Heard Mr. S. Sai Shankar, learned counsel for the petitioners and Mr. V. Jayaprakash Narayanan, learned Government Pleader (i/c.) for the respondents.

(2.) The learned counsel for the petitioners submitted that Form III notice dated 27.7.2018 was issued to the petitioners in relation to the land which is situated in Survey No. 365, which is a Big Eri, Catchment Area, belonging to the Public Works Department. The learned counsel for the petitioners further submitted that the said Form III notice dated 27.7.2018 was issued to the petitioners without issuing Form II notice. He also submitted that in the Form III notice, there is no mention of the extent of encroachment, even though it is mentioned that Survey No. 365 is a Big Eri, Catchment Area, belonging to the Public Works Department. He prayed that the said notice be quashed.

(3.) At this juncture, it is apposite to refer to the order dated 14.12.2017 passed in W.P. [MD] No. 23003 of 2017, wherein at paragraph (16), it is observed as under: