Authorities Must Remove Encroachments After Hearing Within Twelve Weeks

The petitioner sought action on his representation dated 17 December 2025, alleging encroachments on approximately 69 acres of Government land classified as Lake and Tharisu in specified survey numbers at Nangilikondan Village, Villupuram District.

The State submitted that enforcement action had already been initiated and that the authorities required time to remove the encroachments.

Whether the competent authorities should be directed to take action to remove the alleged encroachments from the Government land.

Whether that action must be undertaken in accordance with the applicable procedure and after affording affected parties an opportunity of hearing.

The Court directed the competent authorities to proceed under the relevant provisions of the applicable Acts and Rules and to afford all parties an opportunity of hearing before removing encroachments.

The order identifies no specific statute, provision, or precedent.

In light of the State’s submission that enforcement action had commenced, the Court directed the competent authorities to complete the removal exercise rather than separately ordering consideration of the petitioner’s representation.

It conditioned that exercise on compliance with the applicable statutory procedure and a hearing for all parties, and set a twelve-week deadline from receipt of the order.

No costs were awarded.