A HAYATH BASHA Vs. DISTRICT COLLECTOR, SINGARAVELAN MALIGAI,

JUDGEMENT

(1.) By consent, all the writ petitions are taken up together for hearing and are disposed of by this common order, as the issue raised and to be adjudicated is one and the same.

(2.) The petitioner claims to be the resident of Door No.1, Arulayiyamman Street, Guindy Industrial Estate, Chennai 32 and he would aver that the property comprised in Block No.6, Town Survey No.1, admeasuring to an extent of 172 sq.ft., belongs to his mother ancestrally and was in her possession and enjoyment and after her demise, he has succeeded to the said estate and he has been issued with Aadhar Card, Family/Ration Card etc., and is also provided with electricity service connection. The petitioner would further aver that adjacent to his land, there is a Dargah and also a Mosque land and the Dargah is his family property and the Government Orders in G.O.No.1151 dated 14.10.1903 ; G.O.Ms.No.348 dated 16.01905 as well as the Gazette Notification dated 21.01905 make it very clear that the property belongs to his family and the Dargah is in existence in the said property.

(3.) It is also averred by the petitioner that the 6th respondent, somehow managed to mutate the revenue record in their name and started making a claim over the same and in this regard, the Qalandariya Trust had filed WP.No.30692/2017 against the 6th respondent, praying for appropriate direction, forbearing them or their men from putting up a construction on their land in Block No.6 in TS.No.1, Adyar Village, Guindy Taluk, Alandur Road, Chennai..