R BALAKRISHNAN Vs. DISTRICT COLLECTOR, TIRUNELVELI DISTRICT

JUDGEMENT

(1.) This Writ Petition has been filed seeking issuance of a Writ of Mandamus, directing the respondents not to demolish the petitioner's house and brick chamber situated in Survey No.736/2A and 2B in Perumbathur Village, Sankarankovil Taluk, Tirunelveli District and evict the petitioner from the said property without following the due process of law.

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

(3.) It comes to be known that the property situated in Survey No.736/2A and 2B Perumbathur Village, Sanakarankovil Taluk, measuring an extent of 65 cents is the Petitioner's father's ancestral property, which has been in continuous possession and enjoyment of his father, for the past forty years. Later, the Petitioner has constructed a house worth about Rs.5,00,000/- and there is a brick chamber also available in the said property. The Petitioner's house is assigned with Door No.5/192 and house tax was also paid promptly till date. That apart, electricity service connection has also been given to the Petitioner's house in service connection No.476. A ration card has also been issued in Petitioner's favour in the address furnished by him.