[Cites 1, Cited by 0]
Madras High Court
E. Sulochana vs The Collector on 15 April, 2026
W.P.No.13421 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.04.2026
CORAM :
THE HONOURABLE MR. SUSHRUT ARVIND DHARMADHIKARI,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P.No.13421 of 2026
E.Sulochana
W/o.Eswaran,
Thalakkarai, Nallimadam-Post,
Sangarandampallayam Via,
Darapuram - TK,
Thiruppur – Dist - 638706.
Petitioner
Vs
1.The Collector
O/o.Thiruppur Collectorate,
Thiruppur,
Thiruppur District - 641 604.
2.The Revenue Divisional Officer
O/o.Revenue Divisional Office,
Dharapuram,
Thiruppur District - 638 656.
3.The Administrative Executive
Engineer
Tamil Nadu Water Supply and
Drainage Board,
O/o.Thiruppur Collectorate,
Thiruppur,
Thiruppur District-641 604.
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W.P.No.13421 of 2026
4.The Executive Engineer, PWD
Amaravathi River Basin,
Pollachi Dharapuram Road,
Dharapuram,
Thiruppur District-638 657.
Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of mandamus to direct the first respondent
to consider the petitioner representation dated 14.03.2026.
For Petitioner: Mr.M.Murugesan
For Respondents: Mr.M.Habeeb Rahman
Government Advocate
ORDER
(Order of the Court was made by the Hon'ble Chief Justice)
Heard on admission.
2. The present writ petition, styled as public interest litigation,
has been filed for issuance of a writ of mandamus directing the first
respondent to consider the petitioner’s representation dated
14.3.2026.
3. The grievance of the petitioner is that certain anti-social
elements and large-scale farmers are illegally drawing and utilizing
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water for their own personal use from the check dam which has been
constructed across Amaravati river. It is stated that they employ
electric motors with capacities of 5 HP and 10 HP to pump out water
during night hours. In this regard, the petitioner has submitted a
representation to the authorities on 14.3.2026, however, till date no
action has been taken.
4. Learned State counsel, by producing the written instructions
dated 13.4.2026 received from the Executive Engineer, WRD,
Amaravathy Basin Division, submitted that the Assistant Engineer-
WRD, Amaravathy Basin Division has already taken action on the
representation of the petitioner and a joint inspection is scheduled to
be conducted on 28.4.2026 and based on the outcome of the joint
inspection report, the authorities shall take appropriate action.
5. Recording the aforesaid statement made by learned State
counsel, the writ petition is closed. The respondent authorities are
directed to conduct the joint inspection on the scheduled date and
thereafter, based on the joint inspection report, take appropriate action
in accordance with law as expeditiously as possible.
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There shall be no order as to costs.
(SUSHRUT ARVIND DHARMADHIKARI, CJ) (G.ARUL MURUGAN,J)
15.04.2026
Index : Yes/No
Neutral Citation : Yes/No
bbr
To:
1.The Collector
O/o.Thiruppur Collectorate,
Thiruppur,
Thiruppur District - 641 604.
2.The Revenue Divisional Officer
O/o.Revenue Divisional Office,
Dharapuram,
Thiruppur District - 638 656.
3.The Administrative Executive
Engineer
Tamil Nadu Water Supply and
Drainage Board,
O/o.Thiruppur Collectorate,
Thiruppur,
Thiruppur District-641 604.
4.The Executive Engineer, PWD
Amaravathi River Basin,
Pollachi Dharapuram Road,
Dharapuram,
Thiruppur District-638 657.
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https://www.mhc.tn.gov.in/judis
THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN,J.
bbr
15.04.2026
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