Madras High Court
Tirupur Consumer Welfare Progressive ... vs The Block Development Officer (Village ... on 4 November, 2025
W.P.No.39261 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.11.2025
CORAM
THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN
W.P.No.39261 of 2025
Tirupur Consumer Welfare Progressive Federation,
Rep By its President, A.Saravanan,
5/1551, Nehru Nagar,
Boyampalayam Pirivu,
Pooluvapatti Post, Tiruppur – 641 602. .. Petitioner
Vs.
1.The Block Development Officer (Village Panchayats),
Palladam,
Palladam Taluk,
Tiruppur District.
2.The District Collector,
Tiruppur, Tiruppur District.
3.The Assistant Director (Panchayats),
Collectorate, Tiruppur,
Tiruppur District.
4.The Thasildar,
Palladam,
Palladam Taluk,
Tiruppur District. .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the respondents 1 and 2
1/8
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W.P.No.39261 of 2025
to take immediate action on the representation of the petitioner dated
29.07.2025 to prevent any construction being carried on without any
authority by the private parties in the Open Space Reserved for the public
in S.F.No.'s.485/1A2, 485/1B2 & 485/2A of Karaipudhur Village,
Palladam Taluk, Tiruppur District.
For Petitioner : Mr.D.Selvaraju
For R1 : Mr.U.M.Ravichandran
Special Government Pleader
For RR 2 to 4 : Mrs.C.Meera Arumugam
Additional Government Pleader
ORDER
Heard Mr.D.Selvaraju for the petitioner, Mr.U.M.Ravichandran,
Special Government Pleader for the 1st respondent and Mrs.C.Meera
Arumugam, Additional Government Pleader for the respondents 2 to 4.
2.The petitioner claims to be the President of the Tiruppur
Consumer Welfare Progressive Federation. He states that the property
situated in S.F.Nos.485/1A2, 485/1B2 & 485/2A, of Karaipudhur
Village, Palladam Taluk, Tiruppur District, was developed into a lay-out.
In the said lay-out, 80 cents of land was reserved as Open Space
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Reservation (OSR). It is the allegation of the petitioner that certain
persons had encroached the OSR land and started construction of a
Temple. Immediately, he approached the respondents 1 & 2, and
informed them about the said illegality. Despite the same, no action had
been forthcoming from the 1st respondent. The District Collector, taking
note of this fact, had forwarded the complaint to the 1st respondent,
District Superintendent of Police, Revenue Divisional Officer and other
authorities. The 1st respondent had passed a prohibitory order on
17.09.2025, stating that no construction activities are to be carried out in
OSR, and directing the maintenance of the land in OSR. Despite the
same, the 1st respondent has not taken any effective measures to prevent
the construction activities. Hence, the writ petition.
3.Mr.U.M.Ravichandran, Special Government Pleader appearing
for the 1st respondent, states that the 1st respondent had, on several
occasions informed the persons who had encroached upon the OSR land
to desist from putting up any construction, but, it fell on deaf ears.
Finally, after this Court had entertained this writ petition, the 1st
respondent has put up a flex board, stating the property is an OSR land
and no construction should take place on the same.
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4.In response, Mr.D.Selvaraju states that apart from affixing flex
boards, no further action has been initiated by the 1 st respondent. He
states that paying no heed to the flex board, construction activities are
going on over the area.
5.I have carefully considered the submissions of both sides and I
have also gone through the records in detail.
6.It has been settled by a judgment of the Supreme Court in
Association of Vasanth Apartments Owners Vs. V.Gopinath and
others, 2023 SCC OnLine SC 137, wherein the Supreme Court declared
the law as follows:-
“184.(VI).The areas covered by the OSR cannot be
diverted for any other purpose. The respondents are
duty-bound to ensure that the area set apart as OSR
is stringently utilised only for the purpose in the
Rule/Regulation. We direct that no area meant for
OSR shall be utilised as dumping yards or any other
purpose other than as OSR;”
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7.This declaration makes it clear that the OSR land cannot be put
to any use, other than being maintained, and shall, at all points of time be
retained as an open space. Constructions on the open space, which is
meant as a lung-space of the residents, is impermissible. Mere fixing of a
flex board does not discharge the 1st respondent of his responsibilities.
He has been empowered by several legislations to ensure that if any
person prevents him from discharging his duties, he can take appropriate
action, including lodging a complaint against the said person. No one
person can take over a land which is reserved for the use of public at
large. Such attempts at land grabbing cannot be permitted by any person,
including the 1st respondent. He owes a duty not only to the residents of
that area, but also to the public at large to ensure that the land is
preserved as it is. Hence, this writ petition is ordered in the following
terms:-
(i)The 1st respondent shall ensure that OSR land created in
S.F.Nos.485/1A2, 485/1B2 & 485/2A, of Karaipudhur
Village, Palladam Taluk, Tiruppur District, is preserved
as it is;
(ii)He shall take immediate steps to ensure that any
encroachment in the form of construction or otherwise is
removed forthwith; and,
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(iii)During the course of such removal, if he is obstructed, he
shall take necessary police protection and perform his
duties. The Superintendent of Police, Tiruppur District,
shall ensure sufficient protection is granted to the 1st
respondent in performance of his duties.
8.The aforesaid task shall be completed within a period of three (3)
weeks from the date of receipt of a copy of this order. No costs.
9.Post this case under the caption 'For Reporting Compliance' on
25.11.2025.
04.11.2025
krk
Index : Yes / No
Internet : Yes / No
Neutral Citation : Yes / No
NOTE: Upload order copy on 04.11.2025.
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To
1.The Block Development Officer (Village Panchayats),
Palladam, Palladam Taluk,
Tiruppur District.
2.The District Collector,
Tiruppur, Tiruppur District.
3.The Assistant Director (Panchayats),
Collectorate, Tiruppur,
Tiruppur District.
4.The Thasildar,
Palladam, Palladam Taluk,
Tiruppur District.
5.The Superintendent of Police,
Tiruppur District.
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V.LAKSHMINARAYANAN, J.
krk
04.11.2025
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