RAJATHI Vs. DISTRICT COLLECTOR SALEM DISTRICT

JUDGEMENT

(1.) The writ petitioner in W.P.No.37747 of 2003 is the first appellant herein and aggrieved by the disposal of the writ petition which was filed for a Mandamus, forbearing the respondents from in any manner dispossessing the petitioner from the land in Patta 275 Survey No.18/8, measuring 1.84 acres, Asthampatti Village in Salem District, has filed the instant writ appeal.

(2.) The brief facts of the case are as follows:

(3.) Heard the learned counsel for the parties and perused the materials.