AL MASJID DUN NOOR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed in the nature of Mandamus seeking a direction against the third respondent to take prompt and immediate action on the erring persons in connection with Survey No. 48/1 to an extent of 40 cents situated at Andithevan Valasai, Kottiyakaranvalasai Village, Keelakarai Taluk, Ramanathapuram District based on the petitioner's representation, dtd. 29/12/2022 within a time frame to be stipulated by this Court.

(2.) Heard Mr.S.Vellaichamy, learned Counsel for the petitioner, Mr.R.M.S.Sethu Raman, learned Additional Public Prosecutor for the first and second respondents and Mr.J.Ashok, learned Additional Government Pleader for the third respondent.

(3.) The Writ Petitioner had stated that the petitioner Pallivasal is situated in S.No.48/1 Andithevan Valasai Village of Keelakarai. There were two pieces of lands, one measuring 80 cents and the other measuring 40 cents. There is a Durgah of Holy Muslim Saint by name Makhan Syed Sahid Oliyulla and people from all other Districts worship in the Durgah.