U ANGAMUTHU Vs. COMMISSIONER

JUDGEMENT

(1.) WITH the consent of either counsel, the main writ petitions themselves are taken up for final disposal.

(2.) ALL the petitioners herein are occupying different extents of land, by raising pucca buildings in S.Nos.12/1 and 12/2, Ward-B, Block-12 in Kombainagar to Sengondanpalayam Road, Kailasampalayam Village, Trichengode Municipality.

(3.) THE petitioners further submit that since they are residing in the above land for more than 30 years and put-up pucca constructions and made improvements in the land, the above land is also does not fall under the prohibitory lands and hence the petitioners and other residents in the same survey numbers, made representations to the Revenue Authorities to grant patta in their favour, which are still pending with the Revenue Authorities. Along with the writ petitions, the petitioners also filed miscellaneous petitions and obtained orders of stay, which are sought to be vacated by the first respondent/Municipality and the impleaded fourth defendant, by filing separate vacate stay petitions.