DISTRICT COLLECTOR, VILLUPURAM DISTRICT Vs. LATHA

JUDGEMENT

(1.) The first defendant/first appellant, who is the Head of the District administration, along with Divisional Development Officer and the Block Development Officer have filed these Second Appeals as they lost their cases before the Courts below.

(2.) The case of the Plaintiffs is as follows.

(3.) The written statement filed by the third defendant which was adopted by the first and second defendants are as follows: