Madras High Court
V.B.R.Menon vs The District Collector on 20 March, 2025
Author: Mohammed Shaffiq
Bench: Mohammed Shaffiq
WP No.37664 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.03.2025
CORAM
THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE MOHAMMED SHAFFIQ
WP No.37664 of 2024
and WMP No.40724 of 2024
V.B.R.Menon, Advocate .. Petitioner
-vs-
1. The District Collector,
Kancheepuram District,
Collector Office Complex,
Thaiyar Kulam, Kancheepuram 631 501.
2. Regional Joint Director of Animal Husbandry,
Animal Husbandry Department,
Veterinary Hospital Compound,
Kancheepuram 631 502.
3. The Assistant Director (Panchayat),
Kancheepuram Zone,
Collectorate Complex,
Kancheepuram 631 501.
4. The Tahsildar,
Kundrathur Taluk Office,
Mehta Nagar Main Road,
Kundrathur, Chennai 600 069.
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WP No.37664 of 2024
5. The Block Development Officer,
Kundrathur Panchayat Union,
Pushpagiri Road, Padappai,
(Near Padappai Bus Stop),
Chennai 601 301.
6. The Commissioner of Police,
Tambaram City, Elcot Sez,
Karappakkam, Sholinganallur,
Chennai 600 1 19.
7. The Panchayat President,
Poonthandalam Village Panchayat,
Varthapuri Amman Koil Street,
Poonthandalam, Chennai 600 069. .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus directing the 1st to 6th respondents to take
appropriate actions against the 7th respondent, his men and others from
claiming and using the Government Grazing Poramboke lands in Survey
No.1/A of Nallur Village, Kundrathur Taluk, Kancheepuram District for
burial/burning purposes of human bodies in gross violations of law settled
by the Judgments of (i) the Hon'ble Apex Court in Civil Appeal No.5135 of
2021, prohibiting conversion and usage of Grazing lands for other purposes,
and (ii) the Full Bench of this Hon'ble Court in W.A.No.1037 of 2023,
reported in 2023 SCC OnLine Mad 4773, prohibiting burial and burning of
human bodies in any Village Panchayat area other than in notified burial/
burning grounds registered under the provisions of the Tamil Nadu Village
Panchayats (Provision of burial and burning grounds) Rules, 1999.
For Petitioner : Mr.V.B.R.Menon
Party-in-person
For Respondents : Mr.A.Edwin Prabakar
State Government Pleader
Assisted by Mr.Habeeb Rahman
Govt. Advocate for RR 1 to 5
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WP No.37664 of 2024
: Mr.A.Gokulakrishnan
Addl. Public Prosecutor for R-6
*****
ORDER
(Order of the Court was made by the Hon'ble Chief Justice)
Mr.Menon, petitioner-in-person, states that in view of the memo
dated 18.02.2025 filed by him, petition be disposed.
Petition is, accordingly, disposed. There shall be no order as to costs.
Consequently, the interim application also stands dismissed.
(K.R.SHRIRAM, CJ.) (MOHAMMED SHAFFIQ, J.)
20.03.2025
Index : Yes/No
Neutral Citation : Yes/No
sra
To
1. The District Collector,
Kancheepuram District,
Collector Office Complex,
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Thaiyar Kulam, Kancheepuram 631 501.
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The Hon'ble Chief Justice
and
Mohammed Shaffiq, J.
(sra)
2. Regional Joint Director of Animal Husbandry,
Animal Husbandry Department,
Veterinary Hospital Compound,
Kancheepuram 631 502.
3. The Assistant Director (Panchayat),
Kancheepuram Zone, Collectorate Complex,
Kancheepuram 631 501.
4. The Tahsildar,
Kundrathur Taluk Office, Mehta Nagar Main Road,
Kundrathur, Chennai 600 069.
5. The Block Development Officer,
Kundrathur Panchayat Union,
Pushpagiri Road, Padappai,
(Near Padappai Bus Stop), Chennai 601 301.
6. The Commissioner of Police,
Tambaram City, Elcot Sez,
Karappakkam, Sholinganallur,
Chennai 600 1 19.
7. The Panchayat President,
Poonthandalam Village Panchayat,
Varthapuri Amman Koil Street,
Poonthandalam, Chennai 600 069.
20.03.2025
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