R.PALSAMY Vs. THE TAHSILDAR,SIVAKASI TALUK

JUDGEMENT

(1.) Heard both sides.

(2.) By consent of both sides, the main Writ Petition itself is taken up for final disposal.

(3.) The plea of the Petitioner is that they have their ancestral property in Vendu Rayapuram Village in S.No.308/6, measuring to an extent of 36 cents and in S.No.308/15, measuring to an extent of 19 cents. He and his brothers Nallathambi, Veerapathiran and their mother Vellayammal and sisters Chellammal and Veerammal are the co -parcenors of the said land and they have been in possession of the said land from the period of their grand - father.