DISTRICT COLLECTOR, SALEM Vs. E P VIJAYAN

JUDGEMENT

(1.) This revision is filed by the petitioners against the notice dated 11.06.2004 issued in R.E.P.No.12 of 2004 in O.S.No.219 of 1998 on the file of the learned District Munsif Court, Sangagiri.

(2.) The suit being O.S.No.219 of 1998 has been filed by the plaintiffs alleging that they are the trustees of the Thalliamman Temple, situated in the suit property. Earlier, there were acquisition proceedings qua suit property by the second defendant. The plaintiffs have filed O.S.No.391 of 1981 before the learned District Munsif Court, Thiruchengode, for declaration and for permanent injunction restraining the defendants therein not to interfere with the possession of the suit property. Pending O.S.No.391 of 1981, the suit property was re-classified as Harijan Natham and the defendants 1 and 3 have never taken possession. The suit was resisted by the defendants. By the judgment dated 104.1988, the said suit was decreed by the trial Court.

(3.) When the matter was taken up for hearing on 102.2018, there was no representation on behalf of the petitioners, despite printing the name of the learned Government Advocate.