MUNIRAJ Vs. CHAIRMAN/MANAGING DIRECTOR

JUDGEMENT

(1.) Mr.S.Madhusudanan, learned standing counsel accepts notice for respondent and is armed with sufficient instructions to enable a final disposal of this Writ Petition, even at the stage of admission.

(2.) The petitioner claims title to various parcels of land as set out in paragraph 3 of the writ affidavit, wherein also he mentions the methodology and modus operandi by which he claims title. Those facts are unnecessary to be adverted to in light of the directions issued in concluding portion of this order.

(3.) Suffice it to say that the petitioner is enjoying electricity service connection for the properties mentioned in the writ affidavit and while so, the Assistant Commissioner, Land Reforms, Erode is stated to have illegally reassigned the lands in question to one Lakshmamma. The said Lakshmamma has,in turn sold the same to third parties.