[Cites 2, Cited by 0]
Madras High Court
R.Pugazhanthi vs The Principal Chief Conservator Of ... on 7 January, 2026
W.A.No.3973 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.01.2026
CORAM :
THE HONOURABLE MR. MANINDRA MOHAN SHRIVASTAVA,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
WA No. 3973 of 2025
and CMP No.32200 of 2025
R.Pugazhanthi,
S/o. Ranganathan,
Mettu Street, Sindhamani,
Vikiravandi Taluk,
Villupuram District.
Appellant(s)
Vs
1. The Principal Chief Conservator of Forest,
Forest Headquarters Building,
Near Kannikapuram Check Post,
Vellacherry Main Road, Guindy,
Chennai - 600 032.
2. The Chief Conservator of Forest,
Villupuram District, Villupuram.
3. The Forest Officer,
Villupuram District, Villupuram.
Respondent(s)
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W.A.No.3973 of 2025
PRAYER: Appeal under Clause 15 of the Letters Patent to set aside the
order dated 10.09.2025 passed in W.P.No.19589 of 2025 by the
learned Single Judge.
For Appellant(s): Mr.K.Krishnan
for M/s.L.Karthiga
For Respondent(s): Mr.K.Karthik Jagannath
Government Advocate
JUDGMENT
(Delivered by the Hon'ble Chief Justice)
Challenge to the order passed by the learned Single Judge is
premised mainly on the ground that, even though the appellant had
expressed various difficulties in completing his contractual
obligation of cutting remaining trees and sought further time up to
30.6.2026, the same was not accepted by the learned Single Judge.
2. In our view, the appellant, having failed to make out a case
of violation of Article 14 of the Constitution of India in the matter of
a contractual dispute, is not entitled to any relief whatsoever in
view of the authoritative pronouncement of the Supreme Court in
the case of ABL International Ltd. v. Export Credit Guarantee Corpn.
of India Ltd1.
(2004) 3 SCC 553
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3. No doubt, even in the matter of contractual dispute, the
hands of the writ court are not completely tied and in appropriate
case, where the State authorities have acted in an arbitrary manner,
the writ court may step in. The present case is not the one where
writ jurisdiction is to be invoked in favour of the appellant who
failed to fulfill the contractual obligation in accordance with the
terms and conditions of the contract.
Appeal is, therefore, without merits and dismissed. There
shall be no order as to costs. Consequently, interim application
stands closed.
(MANINDRA MOHAN SHRIVASTAVA, CJ) (G.ARUL MURUGAN,J)
07.01.2026
Index : Yes/No
Neutral Citation : Yes/No
sasi
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To:
1. The Principal Chief Conservator of Forest,
Forest Headquarters Building,
Near Kannikapuram Check Post,
Vellacherry Main Road, Guindy,
Chennai - 600 032.
2. The Chief Conservator of Forest,
Villupuram District, Villupuram.
3. The Forest Officer,
Villupuram District, Villupuram.
______________
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THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN,J.
(sasi)
07.01.2026
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