P.Ganesan vs The District Collector
2026 Latest Caselaw 666 Mad

Madras High Court

P.Ganesan vs The District Collector on 23 February, 2026

Author: Krishnan Ramasamy

Bench: Krishnan Ramasamy

                                                                                       W.P.(MD) No.4832 of 2026


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 23.02.2026

                                                         CORAM

                        THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                            W.P.(MD)No.4832 of 2026
                                         and W.M.P.(MD)No.4045 of 2026

                     P.Ganesan                                                              ... Petitioner
                                                              Vs

                     1. The District Collector,
                        District Collectorate,
                        Thanjavur.

                     2. The Executive Engineer,
                        Kallanai Channel Division,
                        Town Section - II,
                        Water Resource Department (WRD),
                        Pattukottai, Thanjavur District.

                     3. The Assistant Executive Engineer,
                        Kallanai Channel Division,
                        Town Section - II,
                        Water Resource Department (WRD),
                        Pattukottai, Thanjavur District.                                  ... Respondents

                     Prayer: Writ Petition filed under Article 226 of the Constitution of India
                     praying to issue a Writ of Mandamus, forbearing the Respondents 1 to 3
                     to occupy the Petitioner's land in Survey No.93 to an extent of 1.02 Acres
                     and in Survey No.92 to an extent of 0.26 1/3 cents situated at
                     Nainankulam, Pattukottai Taluk, Thanjavur District and consequently
                     direct the Respondents 1 to 3 to remove the marking and numbering


                     1/4


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                                                                                       W.P.(MD) No.4832 of 2026


                     mentioned in respect of the coconut trees in Survey No.93 to an extent of
                     1.02 Acres and in Survey No.92 to an extent of 0.26 1/3 cents situated at
                     Nainankulam, Pattukottai Taluk, Thanjavur District by considering the
                     Petitioner's representation dated 05.02.2026 within a stipulated period as
                     framed by this Court.
                                  For Petitioner                  : Mr.P.Balamurugan

                                  For Respondents                 : Mr.S.Shanmugavel,
                                                                    Addl. Govt. Pleader


                                                       ORDER

This Writ Petition is filed seeking a direction to forbear the

Respondents 1 to 3 to occupy the Petitioner's land in Survey No.93 to an

extent of 1.02 Acres and in Survey No.92 to an extent of 0.26 1/3 cents

situated at Nainankulam, Pattukottai Taluk, Thanjavur District and

consequently direct the Respondents 1 to 3 to remove the marking and

numbering mentioned in respect of the coconut trees in Survey No.93 to

an extent of 1.02 Acres and in Survey No.92 to an extent of 0.26 1/3

cents situated at Nainankulam, Pattukottai Taluk, Thanjavur District by

considering the Petitioner's representation dated 05.02.2026 within a

stipulated period as framed by this Court.

2. The learned counsel appearing for the petitioner would

submit that the petitioner has already sent representation before the

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respondents 1 to 3 on 05.02.2026, seeking to remove the marking of

coconut trees as WRD Department trees and not to disturb the petitioner's

possession in respect of the subject property. However, till date the said

representation has not been considered. Hence, the petitioner has filed

this Writ Petition with the above said relief.

3. The learned Additional Government Pleader appearing for

the respondents would submit that the representation of the petitioner

dated 05.02.2026 would be considered in accordance with law.

4. In view of the above, this Court without expressing any

opinion on the merits of the matter, directs the third respondent to

consider and pass orders on the representation of the petitioner dated

05.02.2026, on merits and in accordance with law, within a period of four

weeks from the date of receipt of a copy of this order.

5. With the above direction, this Writ Petition is disposed of.

There shall be no order as to costs. Consequently, connected

miscellaneous petition is closed.

23.02.2026

vsm

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KRISHNAN RAMASAMY, J.

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To

1. The District Collector, District Collectorate, Thanjavur.

2. The Executive Engineer, Kallanai Channel Division, Town Section - II, Water Resource Department (WRD), Pattukottai, Thanjavur District.

3. The Assistant Executive Engineer, Kallanai Channel Division, Town Section - II, Water Resource Department (WRD), Pattukottai, Thanjavur District.

23.02.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/03/2026 02:52:52 pm )