LAWS(MAD)-2012-2-386

PERUMAL UDAYAR Vs. COLLECTOR KANCHEEPURAM DISTRICT

Decided On February 08, 2012
PERUMAL UDAYAR Appellant
V/S
COLLECTOR KANCHEEPURAM DISTRICT AND Respondents

JUDGEMENT

(1.) THIS is a classic case of misuse of process of law.

(2.) THE petitioner prays for issuance of writ in the nature of mandamus, forbearing the official respondents, as well as private respondents from interfering in the peaceful possession and enjoyment of the property measuring 94 cents, with a constructed house by the petitioner.

(3.) THE written statement was not filed by the respondents. Accordingly vide judgment dated 22.03.2004, the suit filed by the petitioner was decreed, with consequential relief of injunction.