[Cites 1, Cited by 0]
Madras High Court
Chellaiah vs The District Collector on 18 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
WP(MD). No.4428 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 18.02.2026
CORAM
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
WP(MD). No.4428 of 2026
Chellaiah ... Petitioner
Vs
1. The District Collector,
Illuppur,
Pudukkottai District..
2. The Revenue Divisional Officer,
Illuppur,
Pudukkottai District..
3. The Tahsildar,
Kulathur Taluk,
Keeranur,
Pudukkottai District..
4. The Assistant Director,
Department of Geology and Mineral Resource,
Collectorate,
Pudukkottai District..
5. Santhi ... Respondents
1/6
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WP(MD). No.4428 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 2nd respondent to revoke the license granted and to order the closure
of the illegal crusher being run by 5th respondent in the petitioner's
property bearing Patta No.3269, based on the petitioner's representation
dated 10.02.2026 within stipulated time fixed by this Court.
For Petitioner : Ms.A.Banumathy
For Respondents : Mr.K.Balasubramani,
Spl. Govt. Pleader for R1 to R4
ORDER
This Writ Petition is filed seeking a direction to the 2nd
respondent to revoke the license granted and to order the closure of the
illegal crusher being run by 5th respondent in the petitioner's property
bearing Patta No.3269, based on the petitioner's representation dated
10.02.2026 within stipulated time fixed 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 5th respondent, notice to her is dispensed with.
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3. The learned counsel appearing for the petitioner would
submit that the petitioner has already sent a representation before the
respondents on 10.02.2026, seeking to revoke the license granted and to
order the closure of the illegal crusher being run by 5th respondent in the
petitioner's property bearing Patta No.3269. Since the same was not
considered till date, the petitioner has approached this Court.
4. The learned Special Government Pleader appearing for
the respondents would submit that the representation of the petitioner
dated 10.02.2026 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 second respondent to consider and pass
orders on the representation of the petitioner dated 10.02.2026, 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 Collector,
Illuppur,
Pudukkottai District..
2. The Revenue Divisional Officer,
Illuppur,
Pudukkottai District..
3. The Tahsildar,
Kulathur Taluk,
Keeranur,
Pudukkottai District..
4. The Assistant Director,
Department of Geology and Mineral Resource,
Collectorate,
Pudukkottai District..
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 06:02:54 pm )
KRISHNAN RAMASAMY, J.
vsm
Date : 18.02.2026
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