P. PAUL PETROCK Vs. COLLECTOR, TIRUVALLUR DISTRICT

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioners and the Learned Counsel for the Respondents.

(2.) Contention of the Petitioners in brief:

(3.) The common grievance of the petitioners herein is that, they have constructed the house with Panchayat permission and holding valid Patta. The plots of the layout covers Survey Nos. 145/4, 145/7 and 145/8 of Serkkadu Village. The North of the layout is a 20 feet road which is used by the petitioners and other plot owners for reaching the main road. While so, the 4th respondent has dumped full sand and mud to lay a road to his property in Plot No. 4 by obstructing their entry and exit to their respective houses from the main road. Presently, the 4th respondent is laying road as if, he is the owner of the Plot Nos. 6, 13 and 15 to 24. The 4th respondent had taken law in his hands and atrociously curtailing the rights of the other plot owners in that street. The 4th respondent/School is 2 km away from the plots. He is trying to convert the land into a play ground for the School and lying road for the play ground.