P. LASAR Vs. BLOCK DEVELOPMENT OFFICER

JUDGEMENT

(1.) The plaintiff has invoked the jurisdiction of this Court under Article 227 of the Constitution of India seeking a direction to the learned District Munsif, Lalgudi to number the suit.

(2.) The petitioner herein has filed a suit in O.S.SR.No.6992 of 2019 for declaration that the 5th Item of the suit property is the property of the plaintiff, for consequential injunction restraining the defendants from interfering with the plaintiffs peaceful possession and enjoyment of the suit property and to declare that the order of the 4th respondent dtd. 28/6/2019 is null and void.

(3.) The suit schedule property comprised of five items of property. The plaintiff in support of his claim has filed 8 documents. The suit was filed on 27/9/2019. The learned District Munsif, Lalgudi had returned the papers for the following compliances:-