S UMAMAHESWARI Vs. EXECUTIVE OFFICER SURIYAMPALAYAM PANCHAYAT

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorarified Mandamus, to call for records in respect of the notice of the respondent vide Na.Ka.No.37/2011 dated 18.2.2011 and quash the same and consequently forbearing the respondent, their men and subordinates from interfering with petitioner's peaceful possession and enjoyment of the land having Plot No.35, in R.S.No.35 in R.S.No.269/1 of Suriyampalayam Village, Erode Taluk & District.

(2.) MRS.R.Anitha, learned Additional Government Pleader takes notice on behalf of the respondent. By consent of both parties, the writ petition is taken up for final disposal.

(3.) THE writ petition is disposed of as above. No costs. Consequently, connected miscellaneous petition is closed.