K SARAVANAKUMAR Vs. R DAKSHINAMOORTHY

JUDGEMENT

(1.) BY consent of both sides, the writ appeal itself is taken up for final disposal.

(2.) THIS writ appeal is directed against the order of the learned single Judge dated 20. 2. 2006 made in W. P. M. P. No. 35141 of 2005 in W. P. No. 32217 of 2005. In the said WPMP, the respondents 2 to 4, who are the State of Tamil Nadu represented by the Secretary, Revenue Department, and other Revenue Officials were injuncted from interfering with the peaceful possession and enjoyment of the punjai land in S. No. 328, an extent of 66 cents and in S. No. 496/21, an extent of 2. 54 acres situated at Thiruvennainallur (North), Tirukoilur Taluk, Villupuram District, pending disposal of the writ petition. Originally the injunction order was granted by the learned single Judge on 5. 10. 2005, which was made absolute on 20. 2. 2006.

(3.) THE appellant, who was granted leave to file this writ appeal in W. A. M. P. No. 698 of 2006, challenges the injunction order on the ground that by G. O. Ms. No. 299 Education Department, dated 18. 5. 2005, the land to an extent of 1. 03 hectare punja waste land in the village survey No. 496/21 at Thiruvennainallur Village, Thirukoilur Taluk, Villupuram District, was allotted to the Government Girls High School, Thiruvennainallur, to build school building and for extension.