SRI-LA-SRI AJAPPA NATESWARA PANDARA SANNATHI AVL, MEGANATHASWAMY THIRUKOIL Vs. DISTRICT COLLECTOR, INSPECTOR PANCHAYAT; COMMISSIONER, PANCHAYAT UNION AND PREMPLOYEES STATE INSURANCE CORPORATIONDENT, THIRUMAICHUR PANCHAYAT BOARD

JUDGEMENT

(1.) The above writ appeal is directed against the order of the learned single Judge dated 21.07.2005 made in Writ Petition No. 8 of 2003, in and by which the learned Judge, after finding that the Panchayat is also claiming right in respect of land in question, the disputed questions of fact cannot be resolved in a writ proceedings, dismissed the writ petition with a liberty to the petitioner to approach the competent civil Court to get the matter resolved.

(2.) Heard the learned Counsel for the appellant.

(3.) Though the appellant claims that the land in question belongs to a Temple and it is temple poramboke, the order of the learned Judge shows that first of all the petitioner has not furnished the survey number and other details and secondly, no document was produced to substantiate their claim. On the other hand, the Panchayat has filed a counter contending that the property in question is vested with them and the Panchayat alone has every right to collect the entry fee or parking fee for the vehicles entering the said area.