P.Ayyanar vs The District Collector
2026 Latest Caselaw 778 Mad

Madras High Court

P.Ayyanar vs The District Collector on 25 February, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                       WP No. 6594 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 25-02-2026
                                                         CORAM
                                  THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
                                                WP No. 6594 of 2026
                P.Ayyanar
                                                                                        ..Petitioner(s)
                                                              Vs
                1. The District Collector
                   Villupuram District

                2. The Tahsildar
                   Melmalaiyanur Taluk
                   Villupuram District

                3. The Revenue Inspector
                   Office of the RI of Athippattu Village
                   Melmalaiyanur village and post
                   Melmalaiyanur Taluk
                   Villupuram District

                4. The Village Administrative officer
                   Athippattu village and post
                   Melmalaiyanur Taluk
                   Villupuram District

                5. The Firka surveyor
                   Athippattu village Firka surveyor
                   (Melamalaiyanur Taluk, office campus)
                   Melmalaiyanur Taluk
                   Villupuram District

                                                                                       ..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 second respondent to
                consider the petitioner’s representation dated 22.12.2025 to arrange a tyre
                bullock cart route from the main road of survey number 206 and towards

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                                                                                             WP No. 6594 of 2026


                through the survey Number 126 and the petitioner land in survey Number 127/5
                in 3.66 cents in Athippattu village, Melamalaiyanur Taluk, Villupuram District.


                              For Petitioner(s):               Mr.P.Thirumalai

                              For Respondent(s):               Mr.D.Ravichander, Spl.GP


                                                               ORDER

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

respondent to arrange a tyre bullock cart route as prayed for in this writ petition,

based on the petitioner’s representation dated 22.12.2025, within a time frame

to be fixed by this Court.

2. The petitioner claims that he does not have proper access for the

property morefully disclosed in the prayer to this writ petition. The petitioner

had given a representation dated 22.12.2025 to the second respondent to arrange

a tyre bullock cart route to enable him to have access to his property. Since the

same has not been considered till date, the petitioner has filed this writ petition.

3. Mr.D.Ravichander, learned Special Government Pleader, accepts

notice on behalf of the respondents.

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

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

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law, after hearing all the necessary parties, 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

22.12.2025 seeking to arrange a tyre bullock carte route for the property

morefully disclosed in the prayer to this writ petition, after hearing all the

necessary parties, 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.

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

To

1. The District Collector Villupuram

2. The Tahsildar Melmalaiyanur Taluk Villupuram District

3. The Revenue Inspector Office of the RI of Athippattu Village Melmalaiyanur Taluk Villupuram District

4. The Village Administrative officer Athippattu village and post Melmalaiyanur Taluk Villupuram District

5. The Firka surveyor Athippattu village Firka surveyor (Melamalaiyanur Taluk, office campus) Melmalaiyanur Taluk Villupuram District

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ABDUL QUDDHOSE, J.

RKM

25-02-2026

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