[Cites 1, Cited by 0]
Madras High Court
Annamalai vs The District Collector on 27 February, 2026
Author: G.Jayachandran
Bench: G.Jayachandran
W.P.(MD) No.5640 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.02.2026
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
and
THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN
W.P.(MD) No.5640 of 2026
and
W.M.P.(MD) Nos.4698 & 4700 of 2026
Annamalai ... Petitioner
-vs-
1.The District Collector
Office of the District Collector
Sivagangai District
2.The Executive Officer
Tiruppuvanam Town
Sivagangai District ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
a writ of certiorari calling for the records pertaining to the impugned
proceedings issued by the 2nd respondent vide Na.Ka.No.44/2026/A1 dated
09.02.2026 and quash the same as illegal and arbitrary.
For Petitioner : Mr.V.Malaiyendran
For Respondents : Mr.P.Thilakkumar
Government Pleader
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W.P.(MD) No.5640 of 2026
ORDER
[Order of the Court was made by DR.G.JAYACHANDRAN, J.]
Mr.P.Thilakkumar, learned Government Pleader, takes notice for
the respondents.
2. The petitioner, claiming himself as a public spirited person, has
filed this writ petition challenging the proceedings of the second respondent,
dated 09.02.2026, whereby the second respondent has proceeded with the
proposal of putting up an Anganwadi Centre in his jurisdiction and called for
tenders for construction of the Anganwadi Centre.
3. The contention of the petitioner is that the existing Anganwadi
Centre is strong enough and therefore, there is no necessity to demolish the
same and to put up a new Anganwadi Centre.
4. Whereas, learned Government Pleader appearing for the
respondents has shown photographs, which show that the existing building is
in dilapidated condition.
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5. Since the matter involves safety of the public, particularly,
school going children, we are not inclined to entertain this writ petition and
this public interest litigation filed with an intention to stop the welfare
measure of the State Government needs to be condemned and dismissed with
costs.
6. Accordingly, this writ petition is dismissed with costs of
Rs.500/- (Rupees five hundred only) payable by the petitioner to the High
Court Legal Services Committee, attached to the Madurai Bench of Madras
High Court, Madurai, within a period of fifteen days from the date of receipt of
a copy of this order. Consequently, connected miscellaneous petitions are
closed.
[G.J., J.] [K.K.R.K., J.]
27.02.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
Note to Office:
Mark a copy of this order to the Officer In-
charge, High Court Legal Services Committee,
Madurai Bench of Madras High Court, Madurai.
krk
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To:
1.The District Collector,
Office of the District Collector,
Sivagangai District.
2.The Executive Officer,
Tiruppuvanam Town,
Sivagangai District.
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DR.G.JAYACHANDRAN, J.
AND
K.K.RAMAKRISHNAN, J.
krk
and
W.M.P.(MD) Nos.4698 & 4700 of
27.02.2026
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