N SUNDARABABU Vs. ASSISTANT DIVISIONAL ENGINEER NATIONAL HIGHWAYS DEPARTMENT AMBATTUR DIVISION GUINDY

JUDGEMENT

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

(2.) THIS writ petition has been filed for a writ of mandamus to forbear the respondents from interfering with the petitioner's peaceful possession and enjoyment of the lands comprised in S.No.8/1-A bearing Municipal Door No.80 (Old No.4), MTH Road, Padi, Chennai, except in accordance with the procedures contemplated under the provisions of the Tamilnadu Land Encroachment Act or the Tamilnadu Land Acquisition Act.