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Judgment
(Order of the Court was made by M.DHANDAPANI, J.)
Challenging the eviction notice dated 07.08.2026 issued by the third respondent, the present Writ Petition has been filed.
Heard the learned counsel for the parties and perused the materials available on record. By consent of both parties, the Writ Petition is taken up for final disposal at the stage of admission itself.
The learned counsel appearing for the petitioner would submit that the respondent has issued an eviction notice under the Tamil Nadu Protection of Tanks and Eviction of Encroachment Act 2007, in respect of Survey No.111 to an extent of 0.2.15 ares, Survey No.152/1 to an extent of 9.50 ares and Survey No. 152/2 to an extent of 4.50 ares. However, the petitioner is not in occupation of the lands comprised in Survey Nos.111 and 152/1. The petitioner is in occupation of the land comprised in Survey No.152/2, which, as per the remarks in the A-Register, is classified as “Kalam Veedu”. Therefore, according to the learned counsel, the respondent has no jurisdiction to initiate eviction proceedings under the said Act in respect of Survey No.152/2. However, the petitioner has no objection to the respondents proceeding with the eviction in respect of Survey Nos.111 and 152/1.
The learned Special Government Pleader appearing for the respondents, on instructions, would not dispute the factual submissions made by the learned counsel appearing for the petitioner.
In view of the above, the Writ Petition stands disposed of. In respect of Survey No.152/2, liberty is granted to the competent authority to proceed against the alleged encroachment in the manner known to law, if so advised. No costs. Consequently, the connected miscellaneous petitions are closed.