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Judgment
P. Jyothimani, J.—The writ Petitioners claiming themselves to be the ayacutdars have filed the present Writ Petition as Public Interest
Litigation for a direction against the Respondents 1 and 2 to ensure the present character of Meera Sahib Kulam in S. No. 158 and 159 in
Puthanatham Panchayat, Edayapatti Village, Manapparai Taluk, Tiruchirapalli District in an extent of 6 acres and 10 cents.
At the first instance, even assuming that the Petitioner is affected by any patta alleged to have been issued to Respondents 3 to 7 in respect of
Survey Nos. 158 and 159 in Puthanatham Panchayat, admittedly, the Petitioners have not raised any objection or made necessary representation
for the purpose of cancellation of such patta.
On the other hand, as it is seen in the counter affidavit filed by the third Respondent, Survey No. 158 is remained as Tank Poramboke and that
has not been touched by any one and no patta has been issued to any body. It is also ascertained by the learned Special Government Pleader
appearing for Respondents 1 and 2. In respect of Survey No. 159, that has been divided into 3 parts and it is a private property in respect of
which Respondents 3 to 7 have been issued patta as early as in the year 1927 and they have been in continuous possession of the property by
having patta transferred in their name.
In such circumstance, the Writ Petition is an abuse of process of law. There is no public interest involved this litigation. The Writ Petition is liable
to be dismissed. Accordingly, the Writ Petition is dismissed. Connected Miscellaneous Petition is closed. No costs.