V LAKSHMI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard both sides. The three petitioners herein have filed the present writ petition seeking for writ in the nature of mandamus forbearing the respondents from interfering with peaceful possession and enjoyment of the property situated in survey No. 38, Sankarapalayam Village, Bhavani Taluk, Erode District.

(2.) Heard the arguments of Mr. AR. L. Sundaresan, learned Senior Counsel leading for Mr. P. Valliappan, learned Counsel appearing for petitioners and Mr. R. Neelakandan, learned Government Advocate taking notice for respondents.

(3.) When the matter came up on 07.10.2009, this Court without admitting the writ petition, granted an interim injunction. The respondents have come forward with a vacate injunction petition in M.P. No. 2 of 2009 supported by a counter affidavit. However, the main matter itself was heard by this Court.