MAKKAL NALA SANGAM PARAMAKUDI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) MAKKAL Nala Sangam , Paramakudi , filed the above Public Interest Litigation, seeking to issue writ of Mandamus, forbearing the respondents from evicting residents of Karunanithipuram , Paramakudi , Ramanathapuram District and demolishing their houses situate in Grama Natham Poramboke S. No. 94/5,t. S. No. 1, 2 and 3, Ward G, Block No. 26 and 27, Karunanithipuram , Paramakudi , Ramanathapuram District and grant patta to the said residents in respect of their houses.

(2.) IN the affidavit filed in support of the above writ petition, it is stated that the members of the Sanga m have constructed 110 houses in Urani poramboke in S. No. 94/5 in Kattu Paramakudi Group, Kattu Paramakudi Village, Karunanithipuram , ward-G, Block No. 26 and 27, T. S. Nos,1,2,3. Most of them are living in the houses constructed by their forefathers and fathers. The Paramakudi Municipality has formed road for their use in the residential place. They have got electric connection to their residences, besides water connection from the Municipality. They are living there to the knowledge of the Government and Government officials and paying house tax and water tax etc. ,. It is further stated that some of the officials and the then Collector converted the poramboke land into village Natham to enable them to get patta in respect of their holdings, as per the proceedings issued in the month of September, 2000. IN the said proceedings, it is stated that the respondents cannot be evicted from that place and therefore the patta should be given to them. INstead of granting patta , now the Revenue officials are threatening that they would evict from their houses, which necessitated the Sangam to approach this Court to file the above writ petition.