PUSHPARAJ Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD both sides.

(2.) ACCORDING to the Petitioner, Arulmighu Veeramakaliamman Temple is situated in S.F.No. 138/26 of Thurvar Village and the adjacent S.F.Nos. 138/38, 138/39, 138/25 and 138/10 of the said village measuring to an extent of 1.50 acres are enjoyed by the Kendayanpatti villagers while celebrating festival of Arulmighu Veeramakaliamman Temple from time immemorial.

(3.) ACCORDING to the Petitioner, since some individuals had made endeavours to encroach into the aforesaid survey numbers, he and other villagers had filed a petition, dated 16.12.2011 to the First Respondent requesting him to remove the obstructions in S.F.Nos. 138/26, 138/38, 138/39, 138/25 and 138/10 of Thuvar Village. In pursuance to their representation dated 16.12.2011, the first respondent had also issued a memorandum in his proceedings in O.Mu.Ti4.35875/2011, dated 20.12.2011, directing the second respondent to pass appropriate orders as to the said survey numbers belonging to Arulmughu Veeramakaliamman Temple and to remove the obstructions of the individuals in respect of the aforesaid survey numbers.