D SUBRAMANIAN Vs. COLLECTOR VELLORE DISTRICT

JUDGEMENT

(1.) BY consent of both sides, the writ petitions are taken up for final disposal.

(2.) THE prayer in these writ petitions is to forbear the respondents and their men from interfering with the petitioners' peaceful possession and enjoyment of the properties measuring to an extent of 0.07.0 hec comprised in Survey No.120/2B of an extent of 0.07.0 Hec under Patta No.80 and 0.83.5 hec comprised in Survey No.120/1A of an extant of 0.01.0 Hec under Patta No.65 respectively, situate at Thirumalaikuppan Village, via Madanur, Vaniyambadi Taluk, Vellore District.

(3.) THE learned counsel for the petitioners on the basis of the pleadings contended that the petitioners are the absolute owners and the respondents have no right to dig the land for forming the channel and to prevent the respondents from digging their lands, this writ petition is filed.