S MOHAMMED IBRAHIM Vs. ANNAVASAL PANCHAYAT UNION

JUDGEMENT

(1.) THE petitioner prays for a Mandamus to forbear the respondents, their men and agents from interfering with the possession of the petitioner in respect of land in S.No. 62/2 measuring an extent of 0.07.0 Hectares in Narthamalai Village, Kulathur Taluk.

(2.) THE following facts are sufficient for disposal of the Writ Petition: A total extent of 0.03.0 Hectares of land in Survey No. 62/4 was owned by the petitioner and 0.07.0 Hectares of land in Survey No. 62/2 was owned by the deceased father of the petitioner. THE site is stated to be acquired for construction of Kalyana Mandapam for Arulmighu Muthumariamman Temple in the said village. According to the petitioner, the said land has not been utilized by the respondents and hence, he has prayed for the above relief.