V S CHINNASAMY Vs. DISTRICT COLLECTOR ERODE DISTRICT

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner; Mr.J.Pothiraj, Learned Special Government Pleader for Respondents 1 to 3 and Mr.P.S.Sivashanmugasundaram, Learned Special Government Pleader takes notice for the 4th Respondent.

(2.) To avoid an avoidable delay, notice to the Respondents 5 to 7 is dispensed with. No counter is filed on behalf of the Respondents 1 to 4.

(3.) According to the Petitioners, they both own agricultural lands in S.F.Nos.203/1, 203/2, 204/3, 205/3, and 205/6 of Kombupalayam, Kilambadi "B" Village, Erode Taluk, Erode District. There is an east west pathway situated in S.F.No.200/16, 18 and is the viable entry to the 1st Petitioner's agricultural lands and is using the same pathway as a cart track. If the pathway is obstructed, they cannot enter into the property situated in the aforesaid survey numbers. Both the Petitioners have an extent of 10 acres in the aforestated survey numbers.