KANNAGI Vs. PRESIDENT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioners and the learned counsel appearing for the respondent.

(2.) THIS writ petition has been filed praying for a writ of mandamus to forbear the respondent from forcibly evicting the petitioners from their respective portions of the house and the vacant plot in survey No. 249 of Nerkundram Village, Ambattur Taluk, Chennai, Tiruvallur District, which are under their peaceful possession and enjoyment.

(3.) IT has been stated that the land in which the petitioners are residing is shown as Kusavankulam poramboke land in the revenue records. The Revenue Inspector of Maduravoyal had issued 'b' Memos to the petitioners. They are regularly paying the house taxes and other amounts due to the revenue department. The petitioners had put up small huts on the land in which they are permanently residing. The state Government had issued ration cards and the Tamil Nadu Electricity Board had given electricity connection to the houses in which the petitioners and their families are residing. The petitioners and their families are residing in the said land for more than 23 years. While so, the respondent is attempting to evict the petitioners from the land in which they are residing. In such circumstances, the petitioners have preferred the present writ petition before this Court, under Article 226 of the Constitution of India.