R. DEVI Vs. DISTRICT COLLECTOR THIRUVALLUR DISTRICT, THIRUVALLUR

JUDGEMENT

(1.) The petitioners are seeking directions forbearing the respondents from in any way disturbing their peaceful possession and enjoyment of the lands, more fully described hereinunder, without following due process of law:

(2.) The learned Government Pleader (i/c.) stated that without following due process of law, the petitioners' peaceful possession and enjoyment of the above said properties shall not be disturbed.

(3.) In view of the statement made by the learned Government Pleader (i/c.), no further orders are necessary in these writ petitions. These writ petitions are disposed of accordingly. No costs. Consequently, connected miscellaneous petitions are closed.