V PALANIAPPAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner's father in W.P.No.3306 of 2009 was assigned land in S.No.1/6, Iveli Village, Sangagiri Taluk, Salem District measuring 1.91 acres by the third respondent by way of assignment dated 30.06.1981. The petitioners' father in W.P.No.6491 of 2009 was assigned land in S.No.1/6, Iveli Village, Sangagiri Taluk, Salem District measuring 0.57 acres by the third respondent by way of assignment dated 30.06.1981. It seems that the assignments were made after collecting necessary amounts from the assignees. Both the assignees are no more now. It is stated that the legal heirs of the assignees are in possession and enjoyment of the lands assigned to them.

(2.) While so, in the year 2007, the officials of the Tamil Nadu Electricity Board (shortly "TNEB") interfered with the possession of the said lands and sought to enter into those lands.

(3.) In those circumstances, the petitioner in W.P.No.3306 of 2009 filed a suit in O.S.No.253 of 2007 before the District Munsif Court, Sankari, praying for permanent injunction restraining the officials of the TNEB from interfering with the possession and enjoyment of the land assigned to his father, as stated above.