[Cites 1, Cited by 0]
Madras High Court
A.M.M. Sinnamani Nadar High School vs The District Collector on 19 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
.W.P.(MD) No.4561 of 2026
BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT
DATED: 19.02.2026
CORAM
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
W.P.(MD)No.4561 of 2026
and
W.M.P.(MD).No.3826 of 2026
A.M.M. Sinnamani Nadar High School,
(Government Aided School),
Represented by its Secretary,
P.Nadarajan ... Petitioner
Vs
1.The District Collector,
Thoothukudi District,
Thoothukudi.
2.The Revenue Divisional Officer,
Revenue Divisional Office,
Beach Road, Thoothukudi-628 001.
3.The Executive Engineer,
Public Works Department,
(Construction and Maintenance),
Thoothukudi. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the respondents to
consider and pass appropriate orders on the petitioner's representation
dated 30.01.2026 within a stipulated time fame and consequently to
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.W.P.(MD) No.4561 of 2026
direct the respondents to use the alternative routes proposed by the
petitioner for election-related access in the forthcoming elections.
For Petitioner : Ms.S.Meena
For Respondents : Mr.A.Oliraja,
Government Advocate
ORDER
This writ petition has been filed seeking a direction to the
respondents to consider and pass appropriate orders on the petitioner’s
representation dated 30.01.2026 within a stipulated time frame and
consequently to direct the respondents to use the alternative routes
proposed by the petitioner for election-related access in the forthcoming
elections.
2. According to the petitioner, the petitioner is a Government
Aided School established in the year 1955 in Thoothukudi District,
functioning for more than six decades and catering to hundreds of
students from economically weaker sections. During the Parliamentary
Elections, 2024, the respondents demolished portions of the school
compound wall to create access pathways for election purposes.
However, no compensation was paid and proper restoration was not
undertaken, thereby compelling the petitioner to repair the damage at its
own expenses. Hence, the petitioner submitted a representation to the
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respondents on 30.01.2026 proposing alternative routes situated entirely
on Government land. However, the same has not been considered till
date. Hence, the present writ petition.
3. The learned Government Advocate appearing for the
respondents would submit that the petitioner's representation dated
30.01.2026 would be considered in accordance with law.
4. This Court, without expressing any opinion on the merits of the
matter, directs the second respondent to consider the petitioner's
representation dated 30.01.2026 and pass appropriate orders on merits
and in accordance with law within a period of six weeks from the date of
receipt of a copy of this order.
5. With the above directions, this Writ Petition is disposed of. No
costs. Consequently, connected miscellaneous petition is closed.
19.02.2026
TSG
Speaking/Non-speaking order
Index : Yes / No
Neutral Citation : Yes / No
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To
1.The District Collector,
Thoothukudi District,
Thoothukudi.
2.The Revenue Divisional Officer,
Revenue Divisional Office,
Beach Road, Thoothukudi-628 001.
3.The Executive Engineer,
Public Works Department,
(Construction and Maintenance),
Thoothukudi.
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KRISHNAN RAMASAMY, J.
TSG
19.02.2026
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