BLOCK DEVELOPMENT OFFICER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This second appeal is focussed by the defendants in the suit as against the judgement and decree dated dated 19.10.2000 passed by the II Additional District Judge, Coimbatore, in A.S.No.100/2000 confirming the judgement and decree dated 31.1.2000 passed by the IV Additional District Munsif Court, Coimbatore in O.S.No.413 of 1998, which was one for mandatory and permanent injunctions.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this second appeal, in a few broad strokes can be encapsulated thus: