RANI @ AZHAGU RANI Vs. TAHSILDAR, KATTUMANNARKOIL

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal. Mr. R. Udhayakumar, learned Additional Government Pleader accepts notice on behalf of the respondents.

(2.) The petitioner claims to be the President of "Adhiparasakthi Weekly Prayer Centre" at Udayarkudi. The petitioner would aver that the Kaatumannarkoil Town Panchayat has passed a Resolution in No. 36 dated 21.04.1986, handing over a vacant land, ad-measuring to an extent of 36x15 square feet in favour of the said centre and accordingly, vide proceedings dated 25.04.1986, the Panchayat has directed Mr. C. Rathinasabapathy, No. 9, East Street, Udayarkudi Village, Kattumannarkoil, to keep in possession, South North - 6 feet and East West - 14 feet and hand over the remaining portion of the land to the said Centre and accordingly, it is handed over and at present, it is used for the said purpose. The petitioner would further aver that to her shock and surprise, the 2nd respondent has issued the impugned Notice by invoking the provisions of section 180 of the Tamil Nadu District Municipalities Act, 1920, dated 09.04.2018 and challenging the same, the petitioner came forward to file the present writ petition.

(3.) The learned counsel for the petitioner would submit that the fact remains that the Local Body has handed over the said site and it has been taken over and as on date, the Prayer Hall is functioning for at least two decades and without affording any opportunity to the petitioner, whatsoever to explain her stand, steps are being taken to dispossess here and therefore, prays for appropriate orders.