JAMUNA RANI Vs. STATE

JUDGEMENT

(1.) The petitioners have filed the above Writ Petitions praying for issuance of Writs of Certiorari to call for the records of the second respondent notice dated 08.11.2017 issued to the petitioners and quash the same.

(2.) Heard the learned counsel for the petitioners, learned Government Advocate appearing for the first respondent and the learned counsel appearing for the second respondent.

(3.) According to the petitioners, they are residing in Manal Medu Street of E.M.M.Main Road, Erode-638 001, together with their families and engaged in Coolie work. Apart from her, there are 113 families living in Manal Medu area, Erode Town, for more than 30 years by constructing houses. They are paying house tax, water tax and property tax to the Revenue Authorities and also obtained electricity connection and water connection to their houses. All the said 113 family members have constructed the house in Nagaravai New Survey Number in S.Nos.46/2, 63/2, 66/2 and 122/3, which were originally classified as "Odai Poramboke Land".