[Cites 1, Cited by 0]
Madras High Court
Syed Mohammed vs The District Collector on 17 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.(MD) No.3247 of 2025
BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT
DATED: 17.02.2026
CORAM
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
W.P.(MD)No.3247 of 2025
Syed Mohammed ... Petitioner
Vs
1.The District Collector,
Collectorate Office,
Tirunelveli District.
2.Mohammed Ali Hasan
3.The Tahsildar,
Palayamkottai Taluk,
Tirunelveli Ditrict.
4.The Inspector of Police,
Melapalayam Police Station,
Tirunelveli City,
Tirunelveli District. ... Respondents
(R3 and R4 are suo motu impleaded vide Court Order dated 04.02.2025
in W.P.(MD).No.3247 of 2025)
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the first respondent to
consider the petitioner's representation dated 08.01.2025 and release the
lock and seal of the petitioner's shop situated at Melapalayam,
Palayamkottai Taluk, Tirunelveli District and permit him to entering his
premises within stipulated period fixed by this Court.
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W.P.(MD) No.3247 of 2025
For Petitioner : Mr.R.Mathava Selvam
For R-1 and R-3 : Mrs.S.Jeyapriya,
Government Advocate
For R-4 : Mr.A.Albert James,
Government Advocate
(Criminal Side)
ORDER
This writ petition has been filed seeking a direction to the first
respondent to consider the petitioner's representation dated 08.01.2025
and release the lock and seal of the petitioner's shop situated at
Melapalayam, Palayamkottai Taluk, Tirunelveli District and permit him
to entering his premises within stipulated period that may be stipulated
by this Court.
2. It is the case of the petitioner that he had rented out the premises
to one Mohammed Ali Hasan, the second respondent herein, who was a
member of a banned organization. The Union of India had passed an
order banning the organization and directed the concerned State
Government to take appropriate action. Pursuant to the order of the
Central Government, the premise belonging to the petitioner was sealed
on 01.10.2022. The petitioner pleads that he is not a member of the
banned association and states that he has the right to use this property,
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which has been closed, due to sealing for more than two years. Hence,
the petitioner has filed this Writ Petition.
3. The learned Government Advocate appearing for respondent
Nos.1 and 3 would submit that the representation of the petitioner dated
08.01.2025 would be considered in accordance with law.
4. In view of the same, without expressing any opinion on the
merits of the matter, this Court directs the first respondent to consider the
representation of the petitioner dated 08.01.2025 and pass orders on
merits and in accordance with law, within a period of four weeks from
the date of receipt of a copy of this order.
5. With the above direction, this Writ Petition is disposed of.
There shall be no order as to costs.
17.02.2026
TSG
Speaking/Non-speaking order
Index : Yes / No
Neutral Citation : Yes / No
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/02/2026 01:24:11 pm )
To
1.The District Collector,
Collectorate Office,
Tirunelveli District.
2.The Tahsildar,
Palayamkottai Taluk,
Tirunelveli Ditrict.
3.The Inspector of Police,
Melapalayam Police Station,
Tirunelveli City,
Tirunelveli District.
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KRISHNAN RAMASAMY, J.
TSG
17.02.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/02/2026 01:24:11 pm )
