P.MURUGAN Vs. THE DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) These writ petitions have been filed under Article 226 of the Constitution of India praying to direct the respondents not to take eviction proceedings in respect of survey numbers mentioned in the petitions, by way of issuing a writ of mandamus.

(2.) In all the petitions it is averred to the effect that with regard to survey numbers mentioned therein, assignments have been granted in favour of the petitioners and now they are in active possession, but the second respondent all of a sudden has issued a notice and thereby directed the petitioners to come for enquiry. Under the said circumstances, these writ petitions have been filed for getting the relief sought therein.

(3.) The learned counsel appearing for the petitioners has advanced his argument on the basis of averments made in the writ petitions.