Citation : 2025 Latest Caselaw 7836 Mad
Judgement Date : 14 October, 2025
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14-10-2025
CORAM
THE HONOURABLE MR.JUSTICE V. LAKSHMINARAYANAN
WP No. 36335 of 2025
1. S.Deivasigamani
S/o.Subbarayaoundar,
No.8, Annamalaikottai, Amman Koil
Post, Sivagiri, Kodumudi Taluk,
Erode District. 638109.
2.P.Baby,
W/o.Palanisamy,
No.56 /47, Vattakkalvalasu, Kilampadi
Village, Kodumudi Taluk,
Erode District.
Petitioner(s)
Vs
1. The District Collector
Erode District, Erode- 600 011.
2.The District Revenue Officer,
Erode District, Erode- 600 011.
3.The Revenue Divisional Officer,
Erode Division,
Erode District - 600 002.
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4.The Tahsildar,
Kodumudi Taluk,
Erode District 638 151.
5.The Revenue Inspector,
Sivagiri Firka, Kodumudi Taluk,
Erode District 638109.
6.The Village Administrative Officer,
Sivagiri A.Village, Kodumudi Taluk,
Erode District 638 109.
7.The Executive Officer,
Sivagiri Selection Grade Town
Panchayat, Sivagiri, Kodumudi Taluk,
Erode District 638 109.
8.The Sub Inspector Of Police,
Sivagiri Police Station,
Erode District 638 109.
Respondent(s)
PRAYER
Directing the respondents to implement the proceedings of the 4th respondent in
Na.Ka.No.154/2024/A2 dated 14/08/2025 and further direct the respondents not
to permit the using of water body of water body land to the burial ground in the
water body Promboke in S.No.172 (water body) in Sivagiri A.village,
Kodumudi Taluk, Erode District.
For Petitioner(s): M/s.K.Karthikeyan
A.Praveen
For RR1 To 6 Mr.L.S.M.Hasan Fizal AGP
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For R7 M/s.V.Manoharan, AGP
For R8 Mr.Kishore Kumar,
G.A.(Crl. Side)
ORDER
Heard Mr.Karthikeyan, learned counsel for the petitioner, Mr.Hasan
Faizal, learned Additional Government Pleader for respondents 1 to 6,
Mr.V.Manoharan, learned Additional Government Pleader for 7th respondent
and Mr.Kishore Kumar, learned Government Advocate (Criminal Side)
appearing for the 8th respondent.
3. The grievance of the petitioner is that in the 'Odai Poramboke' situated
in S.No.172, Sivagiri A.Village, Kodumudi Taluk, Erode District, the 7th
respondent is permitting burial of dead bodies. It is the specific case of the
petitioner that, near the land in S.No.172, he has properties and in those lands,
he is also having a well and a bore-well, which are being utilised for the purpose
of agriculture and other connected activities. He was shocked to know that a
dead body has been buried on 10.8.2025 by persons belonging to Amman Nagar
locality near Sivagiri A.Village. He immediately brought to the notice of the
respondent about the illegality involved in the burial. As no action had been
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taken, despite the order dated 14.8.2025 passed by the Tahsildar, Kodumudi
Taluk, Erode District, the petitioner has approached this court.
4 When the matter came up for admission, Mr.Hasan Faizal took notice
for respondents 1 to 6. Mr.Manohar, took notice for the seventh respondent.
Mr.Kishore Kumar took notice for the eighth respondent. As the person, who
should file counter affidavit in the matter is the 7th respondent, Mr.Manohar
sought for time. Accordingly, I granted time on 25.9.2025 and directed the
matter to be listed today.
5. When the matter was taken up for hearing, Mr.Manohar filed a counter
affidavit. From para 3 of the counter affidavit, it is evident that the land in
S.No.172 Sivagiri A.Village is classified as an 'odai poramboke'. A justification
was given stating that for several years, this odai poramboke had been utilised
as a burial ground by the residents of Amman Nagar. It is also admitted that
S.No.172 has not been notified as burial ground in terms of Tamil Nadu Village
Panchayat (Provision of burial and burning grounds) Rules, 1999.
6. The issue whether a dead body can be burnt or buried in a non- notified
area was the subject matter of a Full Bench judgment in Jagadheeswari and 4
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others vs. B.Babu Naidu and 6 others (W.A.No.1037 of 2023 dated
20.7.2023). The Full Bench headed by Hon'ble Mr.Justice R.Mahadevan (as the
Lordship then was), held in para 34 that in case, there is an infraction of Rules
5 and 7 of the aforesaid Rules, the authorities have to exhume the body, which
has been buried in the non-notified burial ground and re-inter the same in a
notified area. Similarly, another Full Bench of this court in T.K.Shanmugam
vs. State of Tamilnadu (2015) 5 MAD LW 397) (FB) had declared that water
bodies cannot be used for any purpose other than the purpose for which they
exist viz., for storing water.
7. As it is admitted that S.No.172 is an odai poramboke and not a notified
burial ground, the 7th respondent shall, in consultation with the revenue
authorities, remove the dead bodies buried therein and re-intern them in the
notified burial ground. In case, there is any law and order problem, the 8th
respondent shall give appropriate protection to the revenue, as well as the 7th
respondent, to carry out their duties imposed by the Rules, as well as by the
judgments of this court. The writ petition is ordered accordingly. No costs.
14-10-2025
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ssk.
Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No
To
1.The District Collector Erode District, Erode- 600 011.
2.The District Revenue Officer, Erode District, Erode- 600 011.
3.The Revenue Divisional Officer, Erode Division, Erode District - 600 002.
4.The Tahsildar, Kodumudi Taluk, Erode District 638 151.
5.The Revenue Inspector, Sivagiri Firka, Kodumudi Taluk, Erode District 638109.
6.The Village Administrative Officer, Sivagiri A.Village, Kodumudi Taluk, Erode District 638 109.
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7.The Executive Officer, Sivagiri Selection Grade Town Panchayat, Sivagiri, Kodumudi Taluk, Erode District 638 109.
8.The Sub Inspector Of Police, Sivagiri Police Station, Sivagiri, Police Station, Erode District 638 109.
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V.LAKSHMINARAYANAN J
ssk.
14-10-2025
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