MRS. MADAN KANVAR AND OTHERS Vs. MURUGANANDHAM TAHSILDAR

JUDGEMENT

(1.) In view of the commonality of the issues involved coupled with the fact that the writ petition is also directed to be posted along with the contempt petitions, they have been taken up together and disposed of by a common order.

(2.) The petitioners herein earlier filed a writ petition in W.P.No.10172 of 2013 seeking a writ of mandamus directing the respondents not to dispossess them from the agricultural lands situated in Puzhal Village, Thiruvallur District without due process of law. This writ petition was filed on the premise that the petitioners are the owners of the property.

(3.) This Court, by taking note of the fact that the respondents have not filed any counter affidavit, was pleased to make the order of status quo absolute and posted the writ petition for final hearing in the first week of April 2015.