S. RUKKUMANI Vs. PRESIDENT,THARAMANGALAM PANCHAYAT BOARD

JUDGEMENT

(1.) Four days ago, i.e., 11.06.2021 (Friday), the lis [that has led to the captioned Second Appeal] turned nine as the original suit i.e., O.S.No.235 of 2012 was filed on 11.06.2012 on the file of 'District Munsif Court, Omalur' [hereinafter 'trial Court' for the sake of brevity]. To put it differently, the lis is now heading towards becoming a decade old lis.

(2.) 'A notice dated 31.05.2012 bearing reference Na.Ka.No.73/2012/E issued by the Executive Officer of the Local Body/Local Authorities i.e., Town Panchayat' [hereinafter 'impugned notice' for convenience] was sought to be declared as null and void and a decree for permanent injunction qua possession of suit property was also sought for in this suit.

(3.) Suit property as described in the schedule to the plaint is interesting and the same reads as follows: