O R D E R
The petitioners are group of weavers. According to them, there were more than 200 families who were using 70 cents of land in Survey No.391/part 3 [Old Survey No.213 part] as Pavadi for their weaving activities. According to
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them, the respondents have attempted to lay road across the land used as Pavadi. This was objected and they have filed a writ petition in W.P.No.20561 of 2008 for retaining the land as Pavadi land measuring to an extent of 3250 sq.mts. This Court by its Order dated 28.02.2022 directed the respondents to keep the said lands as Pavadi while refusing the claim to grant patta in their favour.
2. Now in the present writ petition, a direction is sought for by the petitioners to forbear the private respondent from laying the road in Survey No.912/14 measuring about 3250 sq.mts. The learned counsel for the petitioner would vehemently contend that the weavers are using around 15 cents as Pavadi for decades and suddenly, the 8threspondent is attempting to lay a road for having access to their residential lands, despite the fact that there is an alternative road available for their access.
3. Per contra, the learned counsel appearing for the 8threspondent would submit that the land in present is a natham land with a road and space for Pavadi. He would contend that the only access to the residents of that area is the panchayat road on that side and the land used for Pavadi is still available, which can be used by the petitioner. Since, the road was laid by the panchayat
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on the natham land, the petitioner cannot maintain the claim to put it to use as pavadi.
4. The learned Government Pleader appearing for the respondents 1 to 7 would submit that it is a natham land and the local body has laid thar road which has been sanctioned by the Government. Hence, there is no interference by the respondents for using the land as "Pavadi."
5. From the Order in W.P.No.20561 of 2008 dated 28.02.2022, it is noted that all communal lands which were allotted to a particular community for keeping their profession alive, cannot be allocated for any other purpose and it should be maintained as community land for lung space and also patta for the said community land cannot be granted in favour of any of the individuals. From the above findings, it is to be noted that a part of the disputed land was used as Pavadi by the weaver community and in such a way it is a communal land of the village. It is well settled that any site in a village cannot be taken away without following due process of law. In other words for taking over that land, the authority shall acquire the land as per the Land Acquisition Act. Admittedly, road has already been laid and there is no clear distinction between the land allotted for the purpose of road and for Pavadi. The learned counsel for
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the 8threspondent would categorically contend with supporting the photographs, that there exists Pavadi on the side of the road. This fact has not been disputed by any body.
6. It is also well settled that in respect of a village site or community land, authorities shall not convert the land without conducting public enquiry and giving an opportunity to the user of that land. Further, as per RSO 21[6] the power is vested with the Government to convert any communal land or natham land or housing site. This Court by its Order dated 28.02.2022 has categorically held that patta shall not be given for Pavadi lands. It is reiterated that the communal lands shall not be converted without following the due procedure and put it to use or for grant of patta. Therefore, from the unassialble evidence, there exist Pavadi land/village site as Pavadi and the same shall not be converted without following due procedure of law.
7. With these observations, the writ petition is disposed of. Consequently, the connected miscellaneous petition is closed. No costs.
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Index : yes/No Internet : Yes Speaking Order / Non Speaking Order To
1. The District Collector, Coimbatore District, Coimbatore.
2. The District Revenue Officer, Palladam Taluk, Coimbatore District.
3. The Revenue Divisional Officer, Coimbatore, Coimbatore District.
4. The Tahsildhar, Sulur Taluk, Coimbatore District.
5. The Inspector General of Police, Coimbatore Range,Coimbatore.
6. The Superintendent of Police, Coimbatore, Coimbatore District.
7. The Inspector of Police, Sulur Police Station, Sulur, Coimbatore District.
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M.GOVINDARAJ, J.
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W.P.No.31857 of 2014
30.03.2022
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