N ARUNACHALAM Vs. AVADI MUNICIPALITY

JUDGEMENT

(1.) BY order dated 28.7.1998, the petitioner in W.P.No.10748 of 1998 was directed to give notice to the standing counsel for the respondent and directed the said Writ Petition to be posted in the list on 13.8.1998. Till then, the respondent has been directed to maintain the status quo. Since the respondent has filed the counter affidavit, the matter was taken up for final disposal.

(2.) THE petitioners in W.P.No. 10749 of 1998, four in number, filed the said Writ Petition for the issuance of a writ of mandamus forbearing the respondent from interfering with the petitioners' peaceful possession and enjoyment of the property situate at S.F.No.39/3, Paruthipattu village, Poonamallee Taluk, Thiruvallur District except otherwise in accordance with law.

(3.) THE petitioners have filed individual affidavit stating as follows:-