R SHANMUGAM Vs. DISTRICT COLLECTOR NILGRIS DISTRICT UDAGAMANDALAM

JUDGEMENT

(1.) THE petitioner has sought for a mandamus, forbearing the respondents from evicting the petitioner from Door No.2/417E and 2/417F, Old S.No.375/1, New.S.No.59/2 at Kilinjada, Hulical Town Panchayat, Coonoor Taluk, Nilgris District.

(2.) ACCORDING to the petitioner, he is residing in S.No.2/417E and 2/417F at Kilinjada, Hulical Town Panchayat, Coonoor Taluk, Nilgris District. He had put up, houses measuring 200 sq.ft and 100 sq.ft. He has also grown orange, mango and other fruit bearing trees. He has been issued B-Memos by the revenue department.

(3.) ACCORDING to the petitioner, he is in possession and enjoyment of the property in Door No.2/417E and 2/417F, Old S.No.375/1, New.S.No.59/2 at Kilinjada, Hulical Town Panchayat, Coonoor Taluk, Nilgris District, for many years and that he has also obtained a decree in O.S.No.165 of 1989 dated 08.01.1991.