B. POOSAMI Vs. THE STATE OF TAMIL NADU AND ORS.

JUDGEMENT

(1.) MRS . A Srijayanthi, learned Special Government Pleader, accepts notice for the respondents 1 to 3. With the consent of the learned counsel for the petitioner and the learned Special Government Pleader appearing for the official respondents, the writ petition is taken up for final disposal, at the admission stage itself.

(2.) THIS writ petition is filed challenging the notice dated 28.07.2015 issued under Sub Rule (1) of Rule 6 of the Tamil Nadu Protection of Tanks and Eviction of Encroachment Rules, 2007 (for short "the Rules, 2007").

(3.) THE petitioner, claiming to be a resident of Melvisharam Village, Walaja Taluk, Vellore District, submits that he is in legal possession and occupation of the property spread in Survey Field No. 354 of Melvisharam Village, which has been classified as "lake" situate in river Palar.