R VISALAKSHI Vs. PRESIDENT, KAMBANOOR PANCHAYAT

JUDGEMENT

(1.) The writ petition has been filed praying for issuance of a writ of Certiorarified Mandamus calling for the records of the respondent- Panchayat relating to Resolution No.38 dated 3.7.2015 in respect of S.No.296/18 measuring 0.23.17 ares situated at Thenkarai Group and Village in Tirupattur Vattam and Taluk, Sivagangai District and to quash the same as illegal and void and consequentially to direct the respondent not to change the physical features of subject land.

(2.) The case of the petitioner, in brief, is as follows:-

(3.) Along with the writ petition, the petitioner has filed M.P.No.2 of 2015 to stay the operation of the impugned Resolution No.38 dated 03.07.2015 passed by the respondent. She has also filed M.P.No.3 of 2015 seeking to grant an order of interim injunction restraining the respondent from interfering with the petitioner's possession of subject land. This Court, by order dated 22.07.2015 has passed an interim order of status quo to be maintained by both the parties.