[Cites 1, Cited by 0]
Madras High Court
G.Chandramohan vs The District Revenue Officer on 18 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
WP(MD). No.4454 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 18.02.2026
CORAM
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
WP(MD). No.4454 of 2026
G.Chandramohan ... Petitioner
Vs
1. The District Revenue Officer,
O/o. the District Revenue Officer,
Virudhunagar,
Virudhunagar District..
2. The Revenue Divisional Officer,
O/o. the Revenue Divisional Officer,
Aruppukkottai,
Virudhunagar District..
3. The Tahsildar,,
O/o. the Tahsildar,
Tiruchuli Taluk,
Virudhunagar District..
4. The Block Development Officer,
O/o. the Block Development Officer,
Tiruchuli Union,
M. Reddiyapatti,
Virudhunagar District..
5. Arumugam ... Respondents
1/6
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WP(MD). No.4454 of 2026
PRAYER :- Writ Petition filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Mandamus, directing the
respondents 1 to 4 to consider the petitioner's representations/objections
dated 30.12.2025, 06.01.2026 and 23.01.2026 within a time frame to be
stipulated by this Court.
For Petitioner : Mr.A.Balaji
For Respondents : Mr.S.Shanmugavel,
Addl. Govt. Pleader for R1 to R3
ORDER
This Writ Petition is filed seeking a direction to the
respondents 1 to 4 to consider the petitioner's representations/objections
dated 30.12.2025, 06.01.2026 and 23.01.2026 within a time frame to be
stipulated by this Court.
2. By consent, this Writ Petition is taken up for final
disposal at the admission stage itself. Since no adverse order is going to
be passed against the respondents 4 and 5, notice to them is dispensed
with.
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3. The learned counsel appearing for the petitioner would
submit that the petitioner has already sent representations/objections
before the respondents on 30.12.2025, 06.01.2026 and 23.01.2026,
seeking to not to grant any No Objection Certificate or license to the 5th
respondent in respect of the proposed crusher unit. Since the same were
not considered till date, the petitioner has approached this Court.
4. The learned Additional Government Pleader appearing for
the respondents would submit that the representation/objection of the
petitioner dated 23.01.2026 would be considered in accordance with law.
5. In view of the above, this Court, without going into the
merits of the matter, directs the first respondent to consider and pass
orders on the representation/objection of the petitioner dated 23.01.2026,
on merits and in accordance with law, after issuing notice to the 5th
respondent, within a period of eight (8) weeks from the date of receipt of
a copy of this order.
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6. With the above direction, this Writ Petition is disposed of.
There shall be no order as to costs.
18.02.2026
vsm
Index : Yes/No
NCC : Yes/No
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TO
1. The District Revenue Officer,
O/o. the District Revenue Officer,
Virudhunagar, Virudhunagar District..
2. The Revenue Divisional Officer,
O/o. the Revenue Divisional Officer,
Aruppukkottai, Virudhunagar District..
3. The Tahsildar,,
O/o. the Tahsildar, Tiruchuli Taluk,
Virudhunagar District..
4. The Block Development Officer,
O/o. the Block Development Officer,
Tiruchuli Union, M. Reddiyapatti,
Virudhunagar District..
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KRISHNAN RAMASAMY, J
vsm
Date : 18.02.2026
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