VIJAYALAKSHMI AND OTHERS Vs. DISTRICT COLLECTOR AND OTHER

JUDGEMENT

(1.) The Petitioners have filed the above Writ Petition praying for issuance of Writ of Certiorari to call for the records of the second respondent notice dated 08.11.2017 issued to the Petitioners and quash the same.

(2.) Heard the learned counsel for the Petitioners. Mr.R.Venkatesh, Learned Government Advocate takes notice for the 1st Respondent and Mr.M.Rajamathivanan, Learned Counsel takes notice for the 2nd Respondent. With the consent on either side, the Writ Petition is taken up for final disposal.

(3.) According to the Petitioners, they are residing in Manal Medu Street of Erode-638 001, together with their families and engaged in Coolie work. Apart from them, there are 113 families living in Manal Medu area, Erode Town, for more than 30 years by constructing houses. They are paying house tax, water tax and property tax to the Revenue Authorities and also obtained electricity connection and water connection to their houses. All the said 113 family members have constructed the house in Nagaravai New Survey Number in S.Nos.46/2, 63/2, 66/2 and 122/3, which were originally classified as "Odai Poramboke Land".