P.DINESH KUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Petitioner has filed this Writ Petition for issuance of a Writ of Mandamus to direct the Second Respondent herein to remove the illegal construction made by the Fourth and Fifth respondents herein in Survey No.24/1A which is coming under the purview of "Road", which clearly reveals from the 'A' Register in respect of Thiruvidanthai Village No.45, Chengalpattu Taluk, Kancheepuram District.

(2.) Heard the Learned Counsel for the Petitioner, the learned Government Advocate for the Respondent Nos.1 and 6 and also the Learned Counsel for Respondent Nos.2 and 3. Though a Learned Counsel had entered appearance for the Fourth and Fifth Respondents, there is no representation for them.

(3.) According to the Petitioner, he is the owner of the property, namely, all that piece and parcel of the Land situated in No.45, Kunmukkadu @ Thiruvidanthai Village, Chengalpat Taluk, Kancheepuram District, comprised in Survey No.24/6A, measuring 0.04.5 Hectare or 0.11 cents or thereabout, Patta No.1948, dated 18.06.2009 and the Land being bounded on the North by: Property comprised in Survey No.24/1A, South by: Property comprised in Survey No.24/5A measuring 5 cents, East by: Survey No.24/1A and on the West by: Survey No.25/2 and 25/4A, situated within the Registration District of Chengalpet and Sub-Registration District of Thiruporur.