D. KATTURAJA Vs. M. VAIYAPURAI

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the parties concerned.

(2.) THE Writ Appeals have been filed against the order of the learned Single Judge, dated 12.07.2011, made in W.P. (MD). No. 10118 of 2005.

(3.) THE Writ Petition, in W.P. (MD). No. 10118 of 2005, had been filed, before this Court, praying for a Writ of Certiorarified Mandamus to call for and quash the impugned order of the first respondent, dated 03.10.2005 and to forbear the third respondent, his men and agents from dispossessing the petitioner of his property, situated at Kuunnakudipatti, Karungalakudi, Melur Taluk, Madurai District, bearing Survey No. 596/9B2, having an extent of 59 cents. The Writ Petition, in W.P. (MD). No. 10118 of 2005, had been filed against the order of the District Collector, Madurai District, dated 03.10.2005, directing that the property in question, belonging to the petitioner therein, should be auctioned in execution of the award passed in favour of the workman, namely, one A. Raja.