SHANMUGAM Vs. DISTRICT COLLECTOR COLLECTORATE

JUDGEMENT

(1.) THE appellant challenges the order dated 14 July, 2010 in W.P.No.2089 of 2001 rejecting their prayer to forbear the respondents from interfering with their peaceful possession and enjoyment of the subject property. THE BACKGROUND FACTS:

(2.) THE immovable property having an extent of 1.51 acres in S.F.No.492/1A in Telungupalayam Village of Coimbatore District absolutely belonged to the family of the appellants.

(3.) WHILE the matters stood thus, a Division Bench of this Court declared the State Act as unconstitutional, as per judgment dated 9 September, 1981 in Ananthi Ammal v. State. This prompted the appellants to file W.P.No.10312 of 1981 for issuance of a Writ of Mandamus restraining the respondents from taking any further action under the State Act with respect to the property in question.