E. KOTTAI RAJA Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the above writ petition seeking a writ of Certiorarified Mandamus, to call for the records relating to the impugned notice of the third respondent dtd. 4/7/2018 and to quash the same and consequently forbear the respondents from implementing the said notice.

(2.) The learned counsel for the petitioner submitted that the petitioner is in possession and occupation of the property in Survey No.49/2 for more than 40 years and therefore, he should be allowed to continue in possession of the said property.

(3.) The learned counsel also submitted that the benefits granted to the occupants of the Government lands under G.O(Ms.)No.854, Revenue Department, dtd. 30/12/2006, should be given to the petitioner also.