Chrine Astle vs The District Collector
2026 Latest Caselaw 1613 Mad

Madras High Court

Chrine Astle vs The District Collector on 7 April, 2026

Author: Krishnan Ramasamy

Bench: Krishnan Ramasamy

                                                                     WP No. 26670 of 2024


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                              DATED: 07-04-2026
                                                    CORAM
                        THE HONOURABLE MR JUSTICE KRISHNAN RAMASAMY
                                              WP No. 26670 of 2024


                Chrine Astle
                S/o.Velayutham,
                74, Mettu Street,
                Avadaiyarpattu Village And Post,
                Vikravandi Taluk.
                                                                     Petitioner(s)
                                                      Vs
                1. The District Collector
                Villupuram District, Villupuram.
                2.The Tashildar
                Vikravandi
                3.The Assistant Commissioner,
                Hr And Ce Department, Villupuram.
                4.The Inspector Of Police
                Vikravandi Police Station, Vikravandi.
                5.V.Ayyanar
                S/o.Varadhan, Mettu Street,
                Avadaiyarpattu Village And Post,
                Vikravandi Taluk.
                6.V.Ayyanar
                Mariamman Koil Street,
                Avadaiyarpattu Village And Post,
                Vikravandi Taluk.
                7.A.Ramamoorthy
                S/o.Adhikesavullu, Puthumanikattu
                Street, Avadaiyarpattu Village And
                Post, Vikravandi Taluk.


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                                                                          WP No. 26670 of 2024




                8.A.Suresh
                S/o.Ayyanar, Mettu Street,
                Avadaiyarpattu Village And Post,
                Vikravandi Taluk.
                                                                          Respondent(s)
                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 to survey and
                measure the property of the petitioner in S.No.121/11 covered in patta No.1089
                of Avadaiyarpattu Village, Vikravandi taluk and thereby direct the respondents
                to take action against all the concerned in accordance with law from using the
                above said petitioners property as a place of worship and to remove all the idols
                illegally installed in the property of the petitioner


                                  For Petitioner(s):   Mr.K.Palaniappan
                                                       & Mr,E.Santhoshkumar,
                                                       for Mr.N.Suresh
                                  For Respondent(s):   Mr.C.Gowthamaraj, GA for R1 & 2
                                                       Dr.C.E.Pratap, GA for R4
                                                       Mr.S.Ravichandran, AGP for R3
                                                       R5 to R7 No appearance


                                                        ORDER

This writ petition has been filed to direct the respondents 1 and 2 to

consider the petitioner’s representation dated 21.08.2024.

2. The learned counsel for the petitioner would submit that in this case, a

representation was filed by the petitioner to survey and measure the property of

the petitioner in S.No.121/11 covered in patta No.1089 of Avadaiyarpattu

Village, Vikravandi taluk and thereby direct the respondents to take action

against all the concerned in accordance with law from using the above said

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petitioners property as a place of worship and to remove all the idols illegally

installed in the property of the petitioner. However, the said representation was

not at all considered by the respondent till date. Hence, this petition.

3. In reply, the learned counsel for the respondent would submit that the

petitioner's representation will be disposed of by the respondent within a period

of 8 weeks.

4. Heard the learned counsel appearing for the petitioner and the

respondent and also perused the entire materials available on record.

5. In view of the above, without expressing any opinion on the merits of

the matter, this Court directs the respondent to consider the representation of the

petitioner dated 21.08.2024 and after issuing notice to all the rival parties,

dispose of the same, on merits and in accordance with law, within a period of 8

weeks from the date of receipt of a copy of this order.

6. It is made clear that this Court is not issuing any direction with regard

to the removal of statue in the subject land. The duty of the official respondents

is only to measure the subject land and lay survey stones therein. If there is any

dispute with regard to the title of the property, the Authorities concerned shall

not proceed with the process of measuring the subject land. It is up to the

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concerned parties to approach a Civil Court and establish their rights over the

said property.

7. With the above directions, this writ petition is disposed of. No cost.

07-04-2026

nsa Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No

To

1.The District Collector Villupuram District, Villupuram.

2.The Tashildar Vikravandi

3.The Assistant Commissioner, Hr And Ce Department, Villupuram.

4.The Inspector Of Police Vikravandi Police Station, Vikravandi.

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KRISHNAN RAMASAMY J.

nsa

07-04-2026

https://www.mhc.tn.gov.in/judis