YAKUB Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The relief sought for in the present writ petition is to forbear the respondents from interfering with the writ petitioner's peaceful possession and enjoyment in respect of the property situate in Survey No.202 measuring 5 acres in Thellur Village, Ariyalur Taluk, Perambalur District.

(2.) The learned counsel for the writ petitioner states that the writ petitioner is in occupation of the property for more than four decades. Earlier, the father of the writ petitioner was in possession and enjoyment of the property and the family of the writ petitioner is paying the taxes to the Government promptly.

(3.) In view of the fact that the Village Administrative Officer had requested to sell the property in favour of some persons, the writ petitioner was constrained to approach the Civil Court and a decree of injunction was granted in favour of the writ petitioner.