S. ASHA Vs. TAHSILDAR, PONNERI TALUK

JUDGEMENT

(1.) The relief sought for in the writ petition in W.P.No.33706 of 2017 is to direct the respondents not to evict the petitioners except by following the due process of law.

(2.) The writ petition in W.P.No.33707 of 2017 has been filed challenging the proceedings dtd. 2/12/2017 on the file of the 1 st respondent and to direct the respondents to update the Revenue Records and the Village records pertaining to the impugned order.

(3.) Such a direction sought for in the nature of injunction cannot be considered in writ proceedings, in the absence of an adjudication or passing an order on merits by the competent authority.