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Judgment
12 paragraphs · 212 wordsThis writ petition has been filed under Article 226 of the Constitution of India praying to direct the respondents to remove encroachments which
are in existence in Old Survey No.2 and New Survey No.18, Rathinakottai Village, Aranthangi Town and Taluk, Pudukkottai District, by way of
issuing a writ of mandamus.
2.The learned counsel appearing for the petitioner has contended that in Rathinakottai Village, Aranthangi Town and Taluk, Pudukkottai District,
Survey No.18 has been classified as Vannankulam and the same vests with the Government and so many encroachments are in existence and
under the said circumstances the present writ petition has been filed for getting the relief sought therein.
3.The learned Additional Government Pleader appearing for the respondents has contended to the effect that Survey No.18 has been renumbered
as T.S.No.7 and the same is nothing, but Vannankulam and totally 56 encroachments are identified and necessary action is being taken.
4.Considering the fact that T.S.No.7 has been classified as Vannankulam and the same vests with the Government and also considering the
existence of encroachments, this Court is inclined to pass the following order.
5.In fine, this writ petition is allowed without costs and the third respondent is directed to remove encroachments under due process of law within a
period of two months.