L. LEELA Vs. DISTRICT COLLECTOR, KANYAKUMARI DISTRICT

JUDGEMENT

(1.) Heard Mrs. J. Anandhavalli, learned counsel for the petitioner, Mr. Aayiram K. Selvakumar, learned Additional Government Pleader for the respondents 1 to 3 and Mr. P. Athomoola Pandian, learned Standing counsel for the respondents 4 and 5.

(2.) This writ petition has been filed assailing the show cause notice issued by the fifth respondent under Sec. (1) of Sec. 4 of Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975.

(3.) The case of the petitioner is that she along with her husband filed a suit in O.S.No.140 of 2000 against the respondents 1 to 3 herein for declaration that the property in Survey Nos. 2/2, 3 and 4 of Nagercoil Town is in their absolute possession and enjoyment and for mandatory injunction against the respondents 1 to 3 for grant of Patta and for a consequential permanent injunction.