KARPAGAMMAL (DECEASED) Vs. DISTRICT COLLECTOR, THIRUVALLUR DISTRICT

JUDGEMENT

(1.) The prayer in W.P.No.30451 of 2014, is for issuance of a writ of mandamus forbearing the respondents from evicting the petitioner from the property measuring an extent of 3 cents in S.No.559/A, No.54. V.M. 1st Street, Gummidipoondi, Thiruvallur District, without due process of law.

(2.) The prayer in W.P.No.2776 of 2018 is for issuance of writ of mandamus, to direct the respondents 1 to 3 to survey the land of the petitioner measuring an extent of 250 sq.ft in S.No.559/A in Gummidipoondi Village.

(3.) The case of the petitioners is that they have been in possession and enjoyment of the property for more than 40 years and Murugan, the petitioner herein had entered into a sale agreement with Chandra Sekara Chettiar to purchase the property, but, he refused to execute the sale deed and hence the petitioner Murugan instituted a suit in O.S.No.156 of 1996 before the District Munsif, Ponneri, which was decreed on 21.4.1997.