J TAMILZ SELVI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS petition has been filed by the petitioner praying for a Writ of Mandamus to forbear the respondents ,from, in anyway, interfering with the petitioner's propery in Grammanatham Survey No.130/2, Kamaraj Street, Kancheepuram District, to an extent of 2642 - sq.ft. of land.

(2.) THE petitioner has stated that she has put up the hut and the compound wall in the said property and that she has been in possession and enjoyment of the said property, from the year, 1990. However, the second respondent is attempting to dispossess the petitioner, from the said property, without following the due procedures established by law.