Authorities must remove public-land encroachments within twelve weeks after following due process.

The petitioner sought removal of alleged encroachments in Survey No. 346, Vengampur Village, Kodumudi Taluk, and protection of the land as road poramboke for transport use

The State submitted that the authorities had identified encroachments, issued notices on 6 and 21 August 2026, and were arranging a re-survey after the alleged encroachers requested one

Respondent 10, who was impleaded, alleged that the petitioner had also encroached on public property

Whether the authorities should be directed to complete enforcement action to remove the alleged encroachments in Survey No. 346

Whether the authorities should also investigate and take action if the petitioner is found to have encroached on public property

The Court referred generally to the procedures prescribed by the applicable Act and Rules, directing that enforcement action be carried out in accordance with them

The order’s stated procedural basis was that the authorities had issued notices and were undertaking a re-survey to establish whether the alleged encroachments were on public property

As enforcement action had already commenced, the Court directed the authorities to continue it in accordance with the applicable procedures and complete the exercise within twelve weeks of receiving the order

Respondent 10’s allegation concerning the petitioner was not determined by the Court; instead, the authorities were directed to verify it and take appropriate action in accordance with law if an encroachment was identified

No costs were ordered