S. CHELLAKKANNU Vs. THE TAHSILDAR, KARAIKKUDI

JUDGEMENT

(1.) HEARD the respective learned counsel for the petitioners and Mr.T.Raja, the learned Additional Advocate General leading Mr.R.Janakiramulu, learned Special Government Pleader and perused the records.

(2.) IN view of the interconnectivity of the matters arising out of similar facts, a common order is being passed.

(3.) THE grievance of the petitioners in all these matters are that the petitioners are in possession of certain amount of lands in Kazhanivasal Village, Karaikudi Taluk as well as O.Siruvayal Village and they should not be dispossessed by the respondents from their peaceful and enjoyment of the said property. In some of the writ petitions, they have also sought for a direction to carry out mutations in the revenue records and village accounts regarding their possession and ownership.