DHARMAMBAL Vs. THE DISTRICT COLLECTOR, TIRUNELVELI AND ORS.

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner, challenging the order, dated 09.01.2014, passed by the fourth respondent/the Zonal Deputy Tahsildar, Tirunelveli, whereby the fourth respondent rejected the claim of the petitioners and included the name of the respondents 5 to 28 in the patta in respect of the lands in T.S. Nos. 1075, 1076, 1077, 1078, 1080 & 1081, situated at S.N. High Road, Tirunelveli. The brief facts which are relevant for consideration herein are;

(2.) WHEN the matter came up for admission on 11.02.2014, this Court has granted interim stay of the order, dated 09.01.2014, passed by the fourth respondent. Aggrieved by the interim order, dated 11.02.2014, the respondents 5 to 28 filed M.P. (MD). No. 4 of 2014 for vacating the stay order.

(3.) HEARD the rival submissions made on both sides and perused the materials available on records.