K.BASKAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition to issue a Writ of Certiorarified Mandamus, to call for the records relating to the impugned order passed by the third respondent in Na. Ka. No. 1670/2019/F1 dated 17. 12. 2019 and to quash the same and consequently to direct the respondents 1 to 3 to take necessary action by conducting spot verification and survey in old Survey No. 128/PT, new Survey No. 136/1B at Mohammed Shah Puram Road, Thirumangalam Town, Madurai District in accordance with law.

(2.) Mr. K. Mu. Muthu, learned Additional Government Pleader takes notice for the respondents 1 and 2 and Mr. A. Kannan, learned counsel takes notice for the third respondent.

(3.) The contention raised by the learned counsel for the petitioner is that despite a direction given by the Division Bench of this Court in W. P(MD)No. 18976 of 2019, dated 26. 11. 2019, the representations given by the petitioner dated 01. 11. 2019 and 02. 11. 2019 have not been considered and pass any order, however, the third respondent issued a show-cause notice dated 17. 12. 2019 to remove the encroachment made by the petitioner.