N. PONSINGH Vs. THE STATE

JUDGEMENT

(1.) Inartistically wording the prayer, the land grabber has approached this Court by way of the present writ petition.

(2.) In this writ petition, the petitioner has sought a direction to the official respondents not to interfere with his peaceful possession and enjoyment of the property to an extent of 7.5 cents in S.F.Nos.320/2B and 320/2C at Padi Village, Ambatur Taluk, Thiruvallur District, as he has preferred a revision under Section 10A of the Tamil Nadu Land Encroachment Act, 1908 (hereinafter called the Act), before the first respondent.

(3.) The petitioner and his brothers are the owners of the property situated in S.F.No.881/4, M.T.H.Road, Padi, Chennai and totally, there are eight shops in the said property. The petitioner is also in exclusive possession of the poramboke land, which are situated adjacent to the said patta land, to an extent of 7.5 cents in S.F.Nos.320/2B and 320/2C and he has been using the same for storage of construction materials such as blue metal, sand, AC cement pipe and stoneware pipes.