T SRINIVASAN Vs. DISTRICT COLLECTOR, VILLUPURAM DISTRICT

JUDGEMENT

(1.) The challenge in this Intra Court Appeal is to the order of the learned Single Judge made in WP No.34382 of 2016 dated 10.04.2017.

(2.) The prayer in the Writ Petition is as follows:

(3.) According to the appellants, the land in question was lying vacant and all of a sudden during the year 2016, Muslims in the area started burying their dead in the said land. Claiming that the said land in Survey No.341/1 of Villupuram Town was never used as a burial ground as on date, it is surrounded by several residential colonies and the user of the said land of a burial ground would lead to severe health hazards for the residence of the locality, the appellants have come forward with the Writ Petition praying for a Mandamus as stated above.