V S KRISHNA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This writ petition is filed seeking a writ of Certiorari to call for the entire records relating to the impugned order in Letter No.7160/UD-VII(2)/2016-3, dated 5.5.2016, passed by the first respondent and quash the same.

(2.) The facts in a nutshell are as under:

(3.) It is alleged that even though by judgment and decree dated 31.10.2011 passed in O.S.No.89 of 2014 by the Additional District Munsif Court, Alandur, the fifth respondent was restrained by an order of permanent injunction from interfering with the peaceful possession of the property of the petitioners, the fifth respondent, along with her agents, trespassed into the said lands on 17.11.2011. Aggrieved by the said act of the fifth respondent, the petitioners lodged a complaint with the police and since no action was taken by the Police, the fifth respondent in cahoots with the sixth respondent has put up unauthorized shops on the trespassed land.