M.S.PALANIVEL Vs. CHIEF OFFICER

JUDGEMENT

(1.) Since the issue involved in these writ petitions, viz., the disputed property, inter alia, is one and the same, and the petitioner and private respondents in W.P.No.1741 of 2015 have been arrayed as respondents 5 to 7 in W.P.No.27902 of 2018, both these writ petitions have been taken up together for hearing and disposed of by means of this common order.

(2.) The order of the Parents and Senior Citizen Maintenance-cum- Welfare Tribunal-cum-Revenue Divisional Officer, Tiruchengode, Namakkal District, dated 09.01.2015 (signed on 19.01.2015) in Na.Ka 2861/2014/C, is under challenge in W.P.No.1741 of 2015.

(3.) Seeking to forbear the official respondents/respondents 2 to 4 therein from interfering with the civil dispute by extending their support to the respondents 5 to 9 to take forcible possession of the property situated in Survey No.143/1, 143/3B, 144/2 and 101/2 at Pillanatham Village, Tiruchengode Taluk, Namakkal District, W.P.No.27902 of 2018 was filed by the petitioner, who is one of the agreement holders of the property from the petitioner in W.P.No.1741 of 2015.