P. MEENAKSHI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The case of the petitioners is that the lands in Survey Nos.132/4, 132/5, 132/6, 132/7, 132/8, 132/9 in Pannamuppanpatti Village, Usilampatti Taluk, Madurai District have been in possession of the petitioners and their ancestors since 1942. The lands have been used for agricultural purpose and have been cultivated by the petitioners for many decades. The Government has brought about a scheme for distribution of lands for the landless agricultural labourers and the lands have been assigned to several landless poor to an extent of half an acre minimum and two acres maximum to each of the poor landless agricultural family.

(2.) In furtherance of the scheme of assigning lands to the landless poor agricultural labourers, the petitioners herein were given patta by proceedings dated 09.10.2006 by the competent authority and since then the petitioners have been paying all the taxes pertaining to the lands in their possession. According to the petitioners, the lands have been used for Jasmine cultivation for a period of 40 years and they have also obtained loan to the extent of three lakhs rupees for sustaining their Jasmine cultivation. The loans have been obtained from the Indian Bank, Usilampatti, Madurai.

(3.) While matter stood thus, it appears that the respondents 9 and 10 attempted to trespass into the property of the petitioners and sought to disturb their possession and enjoyment of the property sometime in the year 2015.