A K DHANAPAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) IT is observed that the petitioners are the leading businessmen who hold responsible position in several social, spiritual and religious organisations, and command good respect in society.

(2.) THAT land measuring 12.33 acres in Survey No.270/2 (New Sub-division No.270/2H1 and 2H11) at Rasathupuram village, Walajah Taluk was under the ownership of Parthasarathi Mudaliar and Ranganathan, who were in possession and enjoyment of that property and patta was issued in their name.

(3.) IT is the submission of the petitioners that respondent No.4 has no right, title or interest in the said property, but with an ulterior motive had started harassing the petitioners, by filing a petition with Taluk Legal Committee in July, 2008. On enquiry, it was found that he did not have any right in the property and the complaint filed by him was closed. However, by changing the format, he has filed another complaint against the petitioners.