RENUKA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) By consent, these writ petitions are taken up for final disposal and are disposed of by this common order.

(2.) The petitioner claims to be the resident of Door No.16-A, 6 th Street, Sasivaradhan Nagar, Perunkalathoor Village, Tambaram Taluk, Kancheepuram District, situated in S.No.411/2 and according to her, she belongs to below poverty line and she has put up small superstructure and residing their right from the year 1998 and the superstructure has been subjected to statutory levies and she has also been issued with Aadhar Card bearing No.2637 3527 7140. The petitioner, to her shock and surprise, was issued with a notice dated 16.11.2017, by the second respondent under Section 6 of the Tamil Nadu Protection of Tanks and Eviction of Encroachment Act, 2007 alleging that the petitioner had encroached upon water body in S.No.411/1 and put up superstructure. The petitioner, in response to the same, has submitted an appeal along with a petition for stay to the Collector of Kancheepuram District and despite pendency of the same, attempts are being made to dispossess her from the land/superstructure in question and hence, she came forward with this writ petition.

(3.) The petitioner claims to be the resident of Door No.16, 6th Street, Sasivaradhan Nagar, Perunkalathoor Village, Tambaram Taluk, Kancheepuram District, situated in S.No.411/2 and according to him, he belongs to below poverty line and he has put up small superstructure and residing their right from the year 1992 and the superstructure has been subjected to statutory levies and he has also been issued with Voter Identity Card bearing No.ZUQ2526234. The petitioner, to his shock and surprise, was issued with a notice dated 16.11.2017, by the second respondent under Section 6 of the Tamil Nadu Protection of Tanks and Eviction of Encroachment Act, 2007 alleging that the petitioner had encroached upon water body in S.No.411/1 and put up superstructure. The petitioner, in response to the same, has submitted an appeal along with a petition for stay to the Collector of Kancheepuram District and despite pendency of the same, attempts are being made to dispossess him from the land/superstructure in question and hence, he came forward with this writ petition.