M. SURESH Vs. DISTRICT COLLECTOR, THIRUVALLUR, THIRUVALLUR DISTRICT

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Mr. V. Jayaprakash Narayanan, learned Government Pleader (i/c.), who takes notice on behalf of the respondents.

(2.) The case of the petitioner is that he received a notice dtd. 3/5/2019 issued under Sec. 7 of the Tamil Nadu Land Encroachment Act, 1905. The notice pertains to property bearing No.85, Puliyur Village, Thiruvallur Taluk. Thereafter, the petitioner received a notice under Sec. 6 of the Tamil Nadu Land Encroachment Act, 1905, which is dtd. 29/5/2019. Being aggrieved thereby, the petitioner has approached this Court.

(3.) The learned counsel for the petitioner stated that being aggrieved by the notice dtd. 3/5/2019 issued under Sec. 6 of the said Act, the petitioner preferred an appeal on 15/5/2019, however, till date the said appeal has not been decided.