P RAJENDRAN Vs. DISTRICT COLLECTOR SIVAGANGAI DISTRICT

JUDGEMENT

(1.) The Writ Petition is filed for a direction against respondents 1 to 3 to remove the alleged encroachment stated to have been made by the fifth respondent in the land falling in Survey No.610/9 and 610/8 at A.Kaalaappur Village, Thiruppathur Circle, Sivagangai District.

(2.) On the face of it, the relief cannot be granted for the reason that it is the case of the 5th respondent that pucca construction was made two years ago and he has been in possession of the property. Further, it is his case case that the wall has been put up in his land.

(3.) These are all matters which require appreciation of evidence and on the face of it, it cannot be construed as poramboke.