A MALAIYANDI Vs. DISTRICT COLLECTOR PUDUKKOTTAI DISTRICT

JUDGEMENT

(1.) THIS Writ Petition has been filed praying that this court may be pleased to issue a Writ of Mandamus to forbear the respondents from interfering in the petitioner's agricultural land, comprised in S.No.135/9 of Kumulur Village, of Karur Panchayat, on the guise of laying a new cross road.

(2.) THE petitioner has stated that the agricultural land in S.No.135/9, of Kumulur Village, of Karur Panchayat, belongs to him. He has been in peaceful possession and enjoyment of the said land for many years, by building a house therein. While so, the respondents herein are attempting to disturb the petitioner's peaceful possession and enjoyment of the property, by extending the width of the road.