N R SELVARAJ Vs. DISTRICT COLLECTOR VELLORE

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of prohibition, restraining the respondents from laying a road on petitioner's patta land, bearing Chennankuppam Dry S. Nos. 316/1-B and 319/5-B extent of l acre 60 cents, situated at Katpadi Taluk, Vellore District, without following the due process of law.

(2.) THE petitioner is an agriculturalist, who purchased the land from one Gangamma, W/o. Kesavulu of Chennankuppam Village and since the date of purchase, the petitioner, being the absolute owner, is in peaceful possession of the land.

(3.) FOR the reasons best known to petitioner, the resolution of the Panchayat Union is not challenged in this Court. This Court issued notice to the respondents, even though resolution of Panchayat was not challenged by the petitioner for the reasons best known.