N ELUMALAI NAICKER Vs. M S MANICKAVELU MUDALIAR

JUDGEMENT

(1.) CHALLENGING the Proceedings of the 3rd Respondent in S.R.Rc.No.7/91/C-2/264/92 dated 30.1.1992 declaring 6000 Sq. metres as excess vacant land in S.No.145/3 of Korattur village, Ambattur taluk.

(2.) CASE in hand an illustration as to how by suppression of material facts and without any semblance of right, interim orders could be obtained by invoking Art. 226 of Constitution of India.

(3.) FOURTH Respondent filed Petition WP.MP.No.17557/2006 to implead himself as party. As per the order dated 20.09.2006, 4th Respondent was ordered to be impleaded in the Writ Petition.