MATHIYALAGAN Vs. DISTRICT COLLECTOR, VELLORE DISTRICT AND OTHERS

JUDGEMENT

(1.) The relief sought for in this writ petition is to forbear the respondents, officials, men agents, subordinates or any one acting under them in any manner interfering with the peaceful possession and enjoyment of the property in S.No.296/A measuring 80 cents situated at Keezhachur Village, Anaicut Taluk, Vellore District, consequently, the second respondent issue patta in favour of the petitioner based on the petitioner's representation dated 5.2.2018.

(2.) The learned counsel, appearing on behalf of the writ petitioner, vehemently contended that the writ petitioner and his family members are in peaceful possession and enjoyment of the property in question for the past many years and the respondents are disturbing the possession and enjoyment of the writ petitioner and therefore, the writ petitioner is constrained to move the present writ petition.

(3.) The writ petitioner belongs to poor Scheduled Caste Agricultural family and in occupation of the Government poramboke land comprising Survey No.296/A measuring 80 cents situated at Keezhachur Village, Anaicut Taluk, Vellore District. The claim of the writ petitioner is that he inherited the property from his forefathers and the land is in their possession and enjoyment for the past more than four decades. The writ petitioner cultivated in this property without any hindrance for the past many years. Further, the writ petitioner states that he has no other source of income in respect of the abovesaid lands. The father of the writ petitioner passed away in the year 1997. Thereafter, the writ petitioner is cultivating the land and leading his life.