[Cites 1, Cited by 0]
Madras High Court
Jawahar vs State Of Tamil Nadu on 19 February, 2026
Author: G.R.Swaminathan
Bench: G.R.Swaminathan, B.Pugalendhi
1 W.P.(MD)NO.4557 OF 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.02.2026
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
AND
THE HON'BLE MR.JUSTICE B.PUGALENDHI
W.P.(MD)No.4557 of 2026
Jawahar ... Petitioner
Vs.
1. State of Tamil Nadu,
Rep. By the Chief Engineer,
Water Resources Department,
Chepauk,
Chennai – 600 005.
2. The District Collector,
District Collectorate,
Madurai – 625 020.
3. The Superintending Engineer,
Water Resources Department Office,
Thallakulam – 625 002.
4. The Executive Engineer,
Water Resources Department,
Periyar Main Canal Division,
Melur,
Madurai District – 625 106.
5. The Tahsildar / Monitoring Committee,
Tahsildar Office,
Madurai East – 625 009.
1/5
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 06:59:20 pm )
2 W.P.(MD)NO.4557 OF 2026
6. The Block Development Officer,
O/o.the Block Development Officer,
Maduri East – 625 009. ... Respondents
Prayer: Writ petition filed under Article 226 of the
Constitution of India, issuing a Writ of Mandamus, directing
respondents 1 to 6 to ensure the village pond(Oorani) in survey
No.153/1, Narasingam Panchayat, Madurai East Taluk, Madurai is not
alienate from its original position and plant native trees in pond
bund, consequently direct the respondents 1 to 6 to remove the
encroachment made in the village pond(Oorani) in survey No.153/1,
Narasingam Panchayat, Madurai East Taluk, Madurai and maintain
the village pond as per revenue records in accordance with law
within a stipulated time that may be fixed by this Court.
For Petitioner : Mr.A.V.Saha
For Respondents : Mr.C.Venkatesh Kumar,
Special Government Pleader for R-1 to R-5.
Mr.S.Vinodh,
Government Advocate for R-6.
***
ORDER
Heard both sides.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 06:59:20 pm )
2. The petitioner is resident of Narasingam Village. He alleges
that the petition-mentioned water body in survey No.153/1 is sought
to be tinkered with by the authorities.
3. Ms.K.Saraswathi, Block Development Officer, Madurai East is
present in person. She assures before the Court that only a paver
block road having width of 12 feet is being laid on the bund of the
water body and that as a result, neither the storage capacity of the
water body nor its extent will be affected in any manner.
4. Recording the aforesaid undertaking of the Block
Development Officer, this writ petition stands disposed of. No costs.
(G.R.SWAMINATHAN, J.) & (B.PUGALENDHI, J.)
19.02.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
PMU
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 06:59:20 pm )
To:
1. The Chief Engineer,
Water Resources Department,
Chepauk,
Chennai – 600 005.
2. The District Collector,
District Collectorate,
Madurai – 625 020.
3. The Superintending Engineer,
Water Resources Department Office,
Thallakulam – 625 002.
4. The Executive Engineer,
Water Resources Department,
Periyar Main Canal Division,
Melur,
Madurai District – 625 106.
5. The Tahsildar / Monitoring Committee,
Tahsildar Office,
Madurai East – 625 009.
6. The Block Development Officer,
O/o.the Block Development Officer,
Maduri East – 625 009.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 06:59:20 pm )
G.R.SWAMINATHAN,J.
AND
B.PUGALENDHI, J.
PMU
19.02.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 06:59:20 pm )
