D.Senthil Kumaran vs The District Collector
2026 Latest Caselaw 607 Mad

Citation : 2026 Latest Caselaw 607 Mad
Judgement Date : 20 February, 2026

[Cites 1, Cited by 0]

Madras High Court

D.Senthil Kumaran vs The District Collector on 20 February, 2026

Author: Krishnan Ramasamy

Bench: Krishnan Ramasamy

                                                                                        W.P.(MD)No.4737 of 2026

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED :20.02.2026

                                                         CORAM

                        THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            W.P.(MD)No.4737 of 2026

                     D.Senthil Kumaran                                                   ... Petitioner
                                                              Vs
                     1. The District Collector,
                     Tenkasi Collector Office,
                     Tenkasi District - 627 811..

                     2. The District Revenue Officer,
                     District Revenue Office,
                     Tenkasi District - 627 811, Tenkasi..

                     3. The District Registrar,
                     District Registrar Office,
                     Tenkasi District - 627 811, Tenkasi..

                     4. The Director,
                     (Matriculation School)
                     Dpi Campus, College Road,
                     Nungambakkam, Chennai - 600 006..

                     5. The District Educational Officer,
                     (Private Schools),
                     Tenkasi District - 627 811..

                     6. The District Educational Officer,
                     (Elementary Education),
                     Tenkasi District - 627 811,Tenkasi..

                     7. The Sub Registrar,
                     Sub Registrar Office,
                     Alangulam - 627 851,Tenkasi District.                             ... Respondents

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                                                                                             W.P.(MD)No.4737 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 first
                     respondent to do an enquiry on the grievances of the petitioner basis of
                     the representation dated 18.12.2025.
                                        For Petitioners       :Mr.Char Murugan for
                                                              M/s.Char Murugan Law Associates
                                        For Respondent        :Mrs.K.Malathi
                                                              Addl. Government Pleader

                                                              ORDER

This writ petition has been filed seeking a direction to the 1st

respondent to consider petitioners' representation dated 18.12.2025.

2. Heard the learned counsel for the petitioner, the learned

Additional Government Pleader appearing for the respondents. By

consent of both sides, the writ petition itself is taken up for final disposal

at the stage of admission itself.

3. The petitioner submitted a representation on 18.12.2025 to the

first respondent not to register any document for the property in question.

However, since no action has been taken on the said representation, the

petitioner is before this Court with this writ petition.

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4. Learned Additional Government Pleader for the respondents,

would submit that within a considerable period, the representation would

be considered. She would further submit that in the event if any

document is presented for the property in question, the petitioner's

objection will be considered.

5. In view of the above submissions, without expressing any

opinion on the merits of the matter, this writ petition is disposed of with a

direction to the 1st respondent to consider the petitioners' representation

18.12.2025 with regard to the objections raised therein and if any

document is presented for registration for the proeprty in question, the 1st

respondent is directed issue notice and hearing the parties concerned,

take a decision in accordance with law. There shall be no order as to

costs.





                                                                                            20.02.2026
                     NCC               :Yes/No
                     Index             :Yes/No
                     RR







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                     To
                     1. The District Collector,
                     Tenkasi Collector Office,
                     Tenkasi District - 627 811..

                     2. The District Revenue Officer,
                     District Revenue Office,

Tenkasi District - 627 811, Tenkasi..

3. The District Registrar, District Registrar Office, Tenkasi District - 627 811, Tenkasi..

4. The Director, (Matriculation School) Dpi Campus, College Road, Nungambakkam, Chennai - 600 006..

5. The District Educational Officer, (Private Schools), Tenkasi District - 627 811..

6. The District Educational Officer, (Elementary Education), Tenkasi District - 627 811,Tenkasi..

7. The Sub Registrar, Sub Registrar Office, Alangulam - 627 851,Tenkasi District.

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KRISHNAN RAMASAMY, J.

200.02.2026

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