Revathi vs The Secretary To Government
2026 Latest Caselaw 777 Mad

Madras High Court

Revathi vs The Secretary To Government on 25 February, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                             WP No. 6018 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED: 25-02-2026
                                                               CORAM
                                  THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
                                                      WP No. 6018 of 2026
                Revathi
                                                                                              ..Petitioner(s)
                                                                    Vs
                1. The Secretary to Government,
                   Home, Prohibition and Excise Department
                   Secretariat, Fort St. George,
                   Chennai
                2. The Director Collector
                   District Collectorate,
                   Coimbatore District.
                3. The Zonal Manager
                   Tamil Nadu state Marketing corporation
                   Pollachi Region Tasmac No. 1689
                   Coimbatore District

                4. T. Nataraj
                                                                                             ..Respondent(s)

                          Writ petition is filed under Article 226 of the Constitution of India
                seeking for issuance of a writ of mandamus to direct the Respondents to shift
                the TASMAC shop from the land of 4th Respondent in S.f. No 134/2 of
                Somanur in Sulur Taluk of Coimbatore Distrct to some other places by
                considering the petitioner’s representation dated 08.09.2025.


                              For Petitioner(s):               Mr.N.Ponraj

                              For Respondent(s):               Mr.P.Anandakumar for R1 & R2
                                                               Mr.P.Sathishkumar for R3




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                                                                                         WP No. 6018 of 2026


                                                           ORDER

This writ petition has been filed seeking for a direction to the official

respondents to shift the TASMAC shop from the land of the fourth respondent

at the address morefully disclosed in the affidavit filed in support of this writ

petition, based on the petitioner’s representation dated 08.09.2025.

2. The petitioner claims to be a resident of the area in which the

TASMAC shop in question is located. The petitioner seeks for shifting of the

same, since the TASMAC shop in question causes public nuisance to the

residents of that area. The petitioner had given a representation on 08.09.2025

to the official respondents seeking for shifting of the TASMAC shop in question

from the land of the fourth respondent. Since the said representation has not

been considered till date, the petitioner has filed this writ petition.

3. Mr.P.Anandakumar, learned counsel, accepts notice on behalf of the

respondents 1 and 2; and Mr.P.Sathishkumar, learned counsel, accepts notice on

behalf of the third respondent. Since no adverse orders are passed against the

fourth respondent, notice to the fourth respondent in this writ petition is

dispensed with.

4. No prejudice will be caused to the official respondents, if the aforesaid

representation of the petitioner is considered, on merits and in accordance with

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law, after hearing the objections from the fourth respondent as well as any other

party whom the official respondents deem it fit to enquire, within a time frame

to be fixed by this Court. Accordingly, this writ petition is disposed of by

directing the second respondent to pass final orders on the petitioner’s

representation dated 08.09.2025 seeking for shifting of the TASMAC shop in

question from the land of the fourth respondent, after hearing the objections

from the fourth respondent as well as any other party whom the second

respondent deems it fit to enquire, within a period of 12 weeks from the date of

receipt of a copy of this order. This Court is not expressing any opinion on the

merits of the aforesaid representation of the petitioner. No Costs.

W.M.P.No.6539 of 2026 is closed.

25-02-2026 Neutral Citation: Yes/No RKM

To

1. The Secretary to Government, Home, Prohibition and Excise Department Secretariat, Fort St. George, Chennai

2. The Director Collector District Collectorate, Coimbatore District

3. The Zonal Manager Tamil Nadu state Marketing corporation Pollachi Region Tasmac No. 1689 Coimbatore District

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ABDUL QUDDHOSE, J.

RKM

25-02-2026

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