NELLAI R SOLLALAGAN Vs. DISTRICT COLLECTOR TIRUNELVELI

JUDGEMENT

(1.) The petitioner has come forward with this writ petition, in public interest, to forbear the 3rd and 4th respondents from interfering in the peaceful enjoyment of the piece of land which extends about 5 cents, situated in Survey No.48 & 49 of Manalivilai Village of Thisayan Vilai Town Panchayat, Tirunelveli District, vide the patta issued by the 5th respondent, dated 08.08.1961, for the communal usage, during Dasara Festival.

(2.) Learned Special Government Pleader takes notice for the respondents. Heard the learned counsel on either side and perused the affidavit filed in support of the petitioner as well as the typed set of papers.

(3.) Last year when the petitioner came with a similar prayer in W.P.(MD)No.9024 of 2009, a Division Bench of this Court, upon hearing the counsel on either side, passed the following order on 10.09.2009.