DEVENDRAPPA AND ORS. Vs. RATNAPPA AND ORS.

JUDGEMENT

(1.) RESPONDENT Nos. 1 to 7 have filed an application in case No. LRT/TNC/1568/75 -76 for grant of occupancy rights in respect of the lands in question. The contention of the petitioners is that they are grantees of different portions of the said land. Petitioners have filed an application at Annexure -A for grant of temporary injunction in the said case. Since the said application has not been considered, they have filed this writ petition for a mandamus directing the 8th respondent to consider the same. I have heard the learned counsel for the petitioners.

(2.) IT is clear from the materials on record that petitioners have filed the application at Annexure -A seeking grant of temporary injunction in Case No. LRT/TNC/1568/75 -76, on the file of the 8th respondent. The 8th respondent has to consider the same at an early date. Therefore, I direct the 8th respondent to consider the application at Annexure -A in accordance with law within a period of three months from the date of receipt a copy of this order after granting an opportunity of being heard to the contesting parties. It is hereby clarified that this order should not be understood as expressing any opinion on the merits of this case one way or the other. Writ petition is accordingly disposed of. No costs.