P KANTHAVELU Vs. DISTRICT COLLECTOR KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) THE learned Additional Government Pleader takes notice on behalf of the respondents 1 to 4. On consent, the writ petition is taken up for final hearing at the admission stage.

(2.) THE limited relief sought for herein is for forbearing the respondents from interfering the petitioner's possession and enjoyment of the property in question except under due process of law.

(3.) THE writ petition is accordingly ordered. No costs. Consequently, connected miscellaneous petition is closed.