N SENGODAN Vs. STATE

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed, to direct the Learned Principal District Munsif, Salem to dispose of O.S.No.553 of 2009, pending on his file.

(2.) IT is submitted by the learned counsel for the petitioner that the suit property belongs to the Kadampur Muniappan temple. The respondents herein, who are the defendants in the suit, in O.S.No.553 of 2009, are constructing the residential buildings in the property in question.