V. KESAVAN Vs. THE EXECUTIVE ENGINEER AND ORS.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner praying for issuance of a Writ of Mandamus, forbearing the respondents and their subordinates from interfering in any manner or any water project in the temple land in S. No. 37/3 of Veerakkal Village, Mettur Taluk, Salem District, without following due process of law.

(2.) In the affidavit filed in support of the writ petition, it has been averred by the petitioner as follows -

(3.) When the matter came up on 07.01.2016, this Court has granted an interim order of status quo.