[Cites 1, Cited by 0]
Madras High Court
Manimekalai vs The Superintendent Engineer on 26 February, 2026
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P.(MD).No.5361 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 26.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.5361 of 2026
and
W.M.P(MD) No.4483 of 2026
Manimekalai ... Petitioner
Vs.
1. The Superintendent Engineer,
Tamil Nadu Electricity Transmission Corporation,
General Construction Circle (GCC),
Tiruchirappalli.
2. The District Collector
Collectorate, Tiruchirapalli.
3. The Revenue Divisional Officer
Musiri Revenue Division,
Musiri Town and Taluk,
Trichy District.
4. The Tahsildar
Musiri Taluk,
Musiri,
Trichy District. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus directing the respondents to
stall the operation of proposed tower of first Respondent at our property
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W.P.(MD).No.5361 of 2026
comprised S.F.No.717/3 of Oorakkarai Village, Musiri Taluk, Trichy District
based on the petitioner's representation dated 30.06.2025 and pass such
further or other orders as this Honble Court may deem fit.
For Petitioner : Mr.G.Kandhavadivelan
For R1 : Mr.S.Deenadhayalan
Standing Counsel
For R2 to R4 : Mr.M.Gangatharan
Government Advocate
ORDER
The present writ petition has been filed seeking a Mandamus directing
the respondents not to put up any tower line in the petitioner's property in
S.F.No.717/3 of Oorakkarai Village, Musiri Taluk, Trichy, District based on
the petitioner's representation dated 30.06.2025.
2. The learned Standing Counsel appearing for the first respondent
brought to the notice of this Court that they have addressed a communication
to the second respondent on 18.02.2026 seeking enter upon permission. So
far, orders have not been passed. However, they rely upon a communication
of the fourth respondent/Tahsildar addressed to the concerned police station.
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Unless enter upon permission is granted by the District Collector, the first
respondent cannot proceed with the work.
3. In view of the above said facts, it is clear that without getting enter
upon permission from the second respondent, the first respondent is
attempting to lay tower line in the private property of the writ petitioner.
Accordingly, a direction is issued to the respondents not to put up any tower
line in the private property of the writ petitioner without obtaining enter upon
permission order from the District Collector.
4. With the above said observation, this Writ Petition stands disposed
of. There shall be no order as to costs. Consequently connected
Miscellaneous Petition is closed.
26.02.2026
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
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To
1. The Superintendent Engineer,
Tamil Nadu Electricity Transmission Corporation,
General Construction Circle (GCC),
Tiruchirappalli.
2. The District Collector
Collectorate, Tiruchirapalli.
3. The Revenue Divisional Officer
Musiri Revenue Division,
Musiri Town and Taluk,
Trichy District.
4. The Tahsildar
Musiri Taluk,
Musiri,
Trichy District.
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R.VIJAYAKUMAR,J.
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26.02.2026
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