MUTHULAKSHMI Vs. DISTRICT COLLECTOR, THIRUVALLUR DISTRICT

JUDGEMENT

(1.) The challenge in these intra Court appeals is to the common judgment made in W.P.Nos.7385, 7386, 7427, 7430 and 7431 of 2018 dated 16.04.2018 dismissing the said Writ petitions.

(2.) The challenge in the Writ Petitions was to the notices dated 14.03.2018 issued by the Tahsildar, Thiruvallur, the 2nd respondent herein, in and by the said notice, the 2nd respondent had assessed the compensation payable to the notices for the building put up by them in the land in S.No.140/1 of Kadambathur Village which was taken over by the Government from Arulmighu Muktheeswarar Temple.

(3.) The petitioners claimed that they are tenants under the temple, they have put up constructions on the leased land and have been either residing there or doing business. An extent of about 1490 sq. metres in S.No.140/1 of Kadambathur Village, was required by the Government for construction of a road over bridge in the place of an existing railway level crossing.