KIRUBAKARAN Vs. TAHSILDAR COONOOR TALUK COONOOR NILGIRIS DISTRICT

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Government Advocate for the respondents.

(2.) The case of the petitioners is that they were issued notices dtd. 10/5/2018 under Sec. 7 of the Tamil Nadu Land Encroachment Act, 1905. Thereafter, the petitioners were issued notices under Ss. 6 and 7 of the said Act on 7/2/2019. The prayer of the petitioners is that the said notices be quashed and directions be issued to the authorities that they should not in any manner interfere with the peaceful possession and enjoyment of the properties of the petitioners situated in Coonoor Town Revenue Village, Coonoor Municipality, the particulars of which are as under:

(3.) The petitioners have been issued notices under Ss. 6 and 7 of the Act. Against a notice under Sec. 6 of the said Act, the petitioners have a remedy of appeal under Sec. 10 of the said Act. The petitioners can also prefer an application for stay in the said appeal if they apprehend that they may be dispossessed during the pendency of the appeal.