A N D ALASINGARAHAR Vs. COLLECTOR OF DHARMAPURI

JUDGEMENT

(1.) Invoking Art. 226 of the Constitution of India, the petitioner herein has filed the present writ petition seeking for a writ of Mandamus to direct the respondents to forbear them from in any manner interfering into the peaceful possession and enjoyment of the residential buildings in S. No. 163/3A, A1, Denkanikotta village, Denkanikotta and to take action under the process of law.

(2.) In support of the writ petition, the petitioner herein has filed an affidavit wherein he has narrated all the facts and circumstances that forced him to file the present writ petition and requested this Court to allow the writ petition. Per contra, on behalf of the respondents a counter-affidavit has been filed rebutting all the material allegations levelled against them one after the other and ultimately requested this Court to dismiss the writ petition for want of merits.

(3.) Heard the arguments advanced by the learned counsel appearing for the parties. I have perused the contents of the affidavit and the counter-affidavit together with all other relevant material documents available on record in the form of typed set of papers. I have also taken into consideration the various points raised by the learned counsel appearing for the parties during the course of their arguments.