SIVALINGAM Vs. ASSISTANT ENGINEER PUBLIC WORKS DEPARTMENT

JUDGEMENT

(1.) Heard Mr. S. Arivazhagan, learned counsel for the petitioner and Mr. V. Jayaprakash Narayanan, learned Government Pleader (i/c.) for the respondent.

(2.) The petitioner has preferred this writ petition being aggrieved by the order dtd. 22/2/2019 issued by the respondent under Form-III of the Tamil Nadu Protection of Tank and Eviction of Encroachment Rules, 2007.

(3.) The learned counsel for the petitioner contended that the Tamil Nadu Protection of Tank and Eviction of Encroachment Rules, 2007 contemplates issuance of a notice under Form-II before a notice is issued under Form-III of the said Rules.