P S MAHESWARI Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) The petitioner filed the present writ petition praying for a direction to forbear the respondents from in any way interfering with the peaceful possession and enjoyment of the Land situated in Thiruporur Panchayat, Chengalput Taluk, Kancheepuram District.

(2.) Notice of motion was ordered. The fifth respondent has filed an affidavit to implead him as a party stating as follows:

(3.) While the petitioner claims that the land in issue belongs to him, the fifth respondent claims that the lands are in his possession and those lands were handed over to them by the Revenue Authorities of State of Tamil Nadu.