PANDIYAN Vs. P VARADHA NAICKER

JUDGEMENT

(1.) The present writ appeal is filed by a third party to the writ petition in W.P.(MD) No.1520 of 2011.

(2.) The first respondent / writ petitioner sought for mandamus directing the Commissioner, Kadavoor Panchayat Union, to implement his order dated 27.08.2010 with the help of the Deputy Superintendent of Police, Kulithalai and consequently remove the writ petitioner's small hut and construct a concrete permanent house in the land, comprised in Natham Survey No.392/8B of Parapatty Vellapatty Village, Kadavoor Panchayat Union, Kadavoour Taluk, Karur District.

(3.) The Writ Court, by an order dated 20.04.2011, disposed the writ petition with a direction to the Commissioner, Kadavoor Panchayat Union, to implement the order dated 27.08.2010 with further direction to the Deputy Superintendent of Police, Kulithalai, to give due protection to do the work and complete the same. Challenging the said order, the appellant herein, being a third party to the proceedings, after obtaining leave, filed the present writ appeal on 19.07.2011. This Court admitted the writ appeal on 26.02.2014.