K. GUNASEKARAN Vs. DISTRICT COLLECTOR, SALEM

JUDGEMENT

(1.) Mr.M.Alagu Gowtham, learned Government Advocate takes notice for the respondents 1 to 9. Mr.V.Jeeva Giridharan, learned Additional Government Pleader takes notice for the 12th respondent.

(2.) By consent of the parties, this writ petition has been taken up for final disposal at the admission stage itself.

(3.) This writ petition has been filed for issuance of writ of mandamus, forbearing the respondents from dispossessing the petitioner from the property situated at 3/40, Veppilaipatty Main Road, Vellalagundam Post, Vazhapady Taluk, Salem District comprised in Gramanatham S.Nos.111 and 364 of Vallalagundam Village without due process of law.