P TIRUVENKATAM Vs. DISTRICT COLLECTOR KANCHEEPURAM DISTRICT KANCHEEPURAM

JUDGEMENT

(1.) PRAYER in W.P.Nos.20586 & 20587 of 2009 Petitioner under Article 226 of the Constitution of India praying for a Writ of certiorarified mandamus, calling for the records relating to the proceedings of the 6th respondent in Letter No:E.P.PO/E.PA/Cheyyur-I/Ko.Kattu/No.100 and 101/09 dated 05.10.2009 and quash the same and consequently directing the 6th respondent to restore the service connection forthwith in the S.C.No,529-003-2284 and S.C.No,529-003-1750 respectively. W.P.No.13854 of 2007 Common Order: Heard both sides.

(2.) W.P.No.13854 of 2007 is filed by M/s.Sankar and Tiruvenkatam seeking for a direction to forbear respondents 1 to 4 from interfering with the petitioners' peaceful possession and enjoyment of the respective sites at Survey No,437/2 of Cheyyur Village, Cheyyur Taluk, Kancheepuram District and also to direct the respondents 1 to 4 to pay a compensation of Rs.1.5 lakhs to the first petitioner and Rs.1 lakh to the second petitioner for the damages and loss caused to the petitioners and their properties on 05.04.2007.

(3.) IT was further stated that one acre from the said land was acquired by the State Government under Award No.1/86-87 dated 23.09.1986 and compensation was also paid to the then Trustee one C.Ramasamy. Thereafter, possession was taken over and Girls Hostel was constructed in that site and from that time, Girls Hostel was in existence. In order to protect the safety of the girls residing in the hostel, it was decided to construct a compound wall for the said hostel and measurement was taken for the same. While measuring the area, it was found that the petitioners were running two shops in the land acquired for the hostel.