A SHANMUGAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned Single Judge dated 30. 4. 2003 made in W. P. No. 13972 of 2003, in and by which, the learned Single Judge, after finding no merit, dismissed the writ petition.

(2.) HEARD the learned counsel appearing for the appellant as well as learned Special Government Pleader appearing for respondents.

(3.) ACCORDING to the petitioner/appellant, he along with his family members residing in the house located at Old Door No. 96, New No. 506/1, Pullakovilkalam, Seethakadu, Alangiam Road, Dharapuram Taluk, comprised in S. F. No. 232/2 of Pullakovilkalam, Dharapuram South Village, Dharapuram Taluk. It is also stated that they have been residing in the said land/house for the past 15 years by paying Property tax and Electricity charges, though the above said land is classified as a Poromboke in the Revenue Records. Since the second and third respondents threatened them to evict from the said land, the petitioner/appellant herein filed W. P. No. 13972 of 2003 for appropriate relief.