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Judgment
This writ petition has been filed under Article 226 of the Constitution of India praying to direct the respondents 1 to 4 to remove encroachments
alleged to have been made in Survey No.721/1, Anjugramam Village, Agatheeswaram Taluk, Kanyakumari District, by way of issuing a writ of
mandamus.
It is averred in the petition that in Anjugramam Village, Agatheeswaram Taluk, Kanyakumari District, Survey No.721/1 has been classified as
pathai poromboke, wherein the remaining respondents have made certain encroachments. Under the said circumstances, a representation has been
given on 14.11.2016. But the same has not been considered and therefore the present writ petition has been filed for getting the relief sought
therein.
Mr.M.Govindan, learned Special Government Pleader, has taken notice for the respondents 1 to 3. Considering the nature of the relief sought in
the writ petition, notice need not be sent to the remaining respondents.
It is seen from the records that in Anjugramam Village, Agatheeswaram Taluk, Kanyakumari District, Survey No.721/1 has been classified as
pathai poromboke. The main contention putforth on the side of the petitioner is that the respondents 5 to 9 have made certain encroachments in
Survey No.721/1 and for the purpose of removing the same, the present writ petition has been filed.
Since Survey No.721/1 has been classified as poromboke pathai, this Court is of the view to pass the following order.
In fine, this writ petition is allowed without costs and the respondents 1 to 4 are directed to remove encroachments which are in existence in
Survey No.721/1, Anjugramam Village, Agatheeswaram Taluk, Kanyakumari District under due process of law within a period of two months.