P. ARIMUTHARASU Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The petitioner in this writ petition seeks for issuance of a writ of certiorarified mandamus to quash the order, dated 13.08.2013, passed by the second respondent and to forbear the respondents 1 to 3 herein from putting up any poles or pillars or drawing over head lines in any form over the lands, comprised in Survey No.892, measuring an extent of 0.39.5 Hectares (98 Cents); Survey No.893/2, measuring an extent of 43 Cents out of 1.23.5 Hectares; Survey No.894/2, measuring an extent of 0.35.5 Hectares (88 Cents) and Survey No.895/10, measuring an extent of 21 Cents out of 58 Cents, of Koodankulam Village, Radhapuram Taluk, Tirunelveli District, without the consent of the petitioner.

(2.) With the consent of both the parties, this writ petition is taken up for final disposal.

(3.) The petitioner submits that he is the absolute owner of the said lands having been allotted the same under a deed of partition deed, dated 22.04.1996, entered into between his family members and ever since the date of partition, he has been in possession and enjoyment of the said property.