MUJEEB RAHMAN Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD both sides.

(2.) IN the above six writ petitions, common facts and law are involved and the respondents are also common in all the writ petitions and hence, with the consent of both parties, all the writ petitions were taken together for final disposal.

(3.) THE properties in Survey Nos.835/31 acres 1.29 cents, S.No. 784/143C -acre 11.52 cents, S.No.835/15 - acre 19.72 cents, S.No.835/19 - acre 17.31 cents, S.No.835/24 - acre 121.29 cents, S.No.836/2 - acre 21.33 cents, S.No.641 -acre 7.51 cents, S.No.646 - acre 5.64 cents, S.No.774 - acare 5.85 cents, S.No.775 - acre 8.74 cents, S.No.784/8C - acre 13.01 cents, S.No.784/8B acre 37.05 cents, S.No.784/8D - acre 12.99 cents, S.No.784/14D - acre 12.01 cents at Pandrimalai and in Manalur village in S.No.195/2 - acre 3.98 cents, S.No.200 -acre 1.39 cents, of a total extent of 336.37 acres situate at Pandrimalai and in Manalur village belonged to the 9th respondent.