ABDUL AJEES Vs. SUPERINTENDENT OF POLICE THENI

JUDGEMENT

(1.) Mr. R. Senthil Kumar, learned counsel on record for writ petitioner is before this Court in second call and argued the matter on merits after Ms. V. Muthumani, learned counsel after some arguments in the first call in the forenoon took a pass over for getting instructions regarding withdrawal.

(2.) Nucleus of this entire Writ Petition is a 'piece of land comprised in Survey No. 1834/2C in Kullapuram Village, Periyakulam Taluk, Theni District ' (hereinafter referred to as 'said land ' for brevity).

(3.) Fifth respondent before this Court (private respondent) had earlier filed a Writ Petition being W.P. (MD) No. 16744 of 2019 with a prayer to survey said land with police protection. This earlier Writ Petition came to be listed before another Hon 'ble Singe Judge of this Court and another Hon 'ble Single Judge of this Court, after hearing all the parties concerned (including the writ petitioner, who was represented by same counsel) disposed of the earlier Writ Petition on 30.09.2019. What is of utmost significance is, in the earlier Writ Petition filed by fifth respondent in instant Writ Petition, writ petitioner herein was arrayed as fifth respondent and was heard out as mentioned in earlier part of this paragraph.