R MUTHUKRISHNAN Vs. PONNAMPATTI TOWN PANCHAYAT THUVARANKURICHI

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) THE writ petition in W.P.No.5252 of 2001 has been filed by the petitioners praying for a writ of Certiorarified Mandamus, to call for the records bearing Rc.No.B1/5559/99, dated 23.2.2001, issued by the second respondent, quash the same and to direct the fifth respondent or any other authority to take a final decision in the matter for the granting of patta on the basis of the resolution of the first respondent, dated 26.2.2001.

(3.) THE writ petition in W.P.No.38345 of 2003 has been filed by the petitioners praying for a writ of mandamus to forbear the respondents their men, servants and agents, from in any manner interfering with the possession and enjoyment of the respective houses and shops belonging to the petitioners in S.No.266, Thuvarankurichi Village, Manapparai Taluk, Trichy District.