S GANESAN Vs. UNION OF INDIA

JUDGEMENT

(1.) 1.00 Both writ petitions arise out of the same cause between the same parties, hence common order.

(2.) 00 An important question of law is involved in this case: Whether the title and the possession of an immovable property of a party can be declared by way of writ?

(3.) 00 The contention of the respondent is that the petitioner is not having title over the suit property and he has making a false plea to grab the Government property.