PETER SELVADURAI AND OTHERS Vs. REVENUE INSPECTOR KARIPATTY

JUDGEMENT

(1.) By consent, all these writ petitions are taken up and disposed of by this common order, as the issue to be decided is one and the same. W.P. No. 11393 of 2018

(2.) The petitioner claims to be in occupation of the land admeasuring to an extent of 2.50 cents in S.No.156, Karumapuram Village, Salem District and claims to be in possession for over 30 years and the properties are also subjected to statutory levies and according to the petitioner, the land has been given to them by way of conditional assessment in favour of people belonging to Ad-Dravidar community. The grievance expressed by the petitioner is that all of a sudden, he has been issued with a notice under Section 7 of the Tamil Nadu Land Encroachment Act, 1905 and challenging the legality of the same, he came forward to file this writ petition. W.P. No. 11394 of 2018

(3.) The petitioner claims to be in occupation of the land admeasuring to an extent of 4.70 Acres in S.No.156, Karumapuram Village, Salem District and claims to be in possession for over 30 years and the properties are also subjected to statutory levies and according to the petitioner, the land has been given to them by way of conditional assessment in favour of people belonging to Ad-Dravidar community. The grievance expressed by the petitioner is that all of a sudden, he has been issued with a notice under Section 7 of the Tamil Nadu Land Encroachment Act, 1905 and challenging the legality of the same, he came forward to file this writ petition. W.P. No. 11395 of 2018