CHANDRA Vs. DISTRICT COLLECTOR, NAMAKKAL, NAMAKKAL DISTRICT

JUDGEMENT

(1.) The petitioners in these writ petitions have filed the above writ petitions to forbear the third respondent from initiating any action on the basis of the notices dated 12.07.2016 and 24.04.2017 and to quash the said notices.

(2.) It is the case of the petitioners that by virtue of notices dated 12.07.2016 and 24.04.2017, the official respondents are trying to dispossess the petitioners from the property in dispute and therefore, the respondents should be prevented from initiating any action on the basis of the said notices.

(3.) The learned Government Pleader (i/c) appearing for respondent Nos. 1 and 2 submitted that the petitioners in these writ petitions have filed civil suits in O.S. Nos. 21 of 2016; 15 of 2016; 223 of 2016; 28 of 2016; 20 of 2016; 22 of 2016; 18 of 2016; 376 of 2015 and 356 of 2015 respectively on the file of the District Munsif Court, Tiruchengode for permanent injunction and the same are pending.