M BAZEER AHAMED Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner as well as the learned Additional Government Pleader for the respondents.

(2.) THE grievance of the petitioner as argued by the learned counsel for the petitioner is to the effect that the petitioner filed O.S.No.52 of 2007 on the file of the learned Sub Judge, Mannargudi for declaration and for injunction and he also filed interim injunction application so as to protect his possession, but it was dismissed. THE said original suit is now pending for trial. THE learned counsel for the petitioner submits that the authorities being the Government Officials might with the help of police highhandedly dispossess him.