A BABJAN Vs. DISTRICT COLLECTOR SALEM

JUDGEMENT

(1.) THE unsuccessful plaintiff is the appellant.

(2.) THE suit was filed for a declaration that the notice dated 8.5.1998 issued by the second respondent is null and void and for permanent injunction restraining the respondents from interfering or evicting the plaintiff/appellant from the suit property except under due process of law.

(3.) THE third respondent filed a statement stating that the suit filed by the appellant/plaintiff is barred under section 15 of the Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975 and the property has been handed over to the third respondent by the second respondent. THE third respondent has also taken possession and therefore, the appellant/plaintiff is not entitled to any relief.