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Madras High Court
Kalyanasundaram vs R.Shanmugasundaram on 9 March, 2026
W.A.No.703 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.03.2026
CORAM :
THE HONOURABLE MR. SUSHRUT ARVIND DHARMADHIKARI,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.A.No.703 of 2026
and C.M.P.No.6923 of 2026
1. Kalyanasundaram
S/o. Ramasamy,
No.9/331, Thimmapalayam,
Marudur, Karamadai,
Coimbatore - 641 104.
2. Jayarajan
S/o. Ramasamy,
No.9/331, Thimmapalayam,
Marudur, Karamadai,
Coimbatore - 641 104.
3. Rajammal
W/o. Ramasamy,
No.9/331, Thimmapalayam,
Marudur, Karamadai,
Coimbatore - 641 104.
Appellant(s)
Vs
1. R.Shanmugasundaram
S/o. Rangaya Gownder,
No.7/18, Thimmampalaiyam,
Marudhur Village, Mettupalayam Taluk,
Coimbatore District.
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W.A.No.703 of 2026
2. The District Collector
Coimbatore District, Coimbatore.
3. The Joint Director/Deputy Director/
Assistant Director
Door No.50, FCI Road, Gandhima Nagar,
Ganapathy, Coimbatore - 641 004.
4. The Commissioner
Karamadai Municipality Village,
Mettupalayam Taluk, Coimbatore District.
5. The Tahsildar
Mettupalayam Taluk Office,
Mettupalayam, Coimbatore District.
6. The Sub Registrar
The Sub Registrar Office, Mettupalayam,
Coimbatore District.
7. The Village President
Karamadai Village Panchayat,
Coimbatore District.
8. Rajkumar
S/o. Ramasamy,
No.9/331, Thimmapalayam, Marudur,
Karamadi, Coimbatore - 641 104.
Respondent(s)
PRAYER: Appeal filed under Clause 15 of the Letters Patent to set aside
the order dated 2.4.2025 passed by the learned Single Judge in
W.P.No.5161 of 2025.
For Appellant(s): Mr.J.Hariharan
For Respondent(s):Mr.E.Vijay Anand
for R2 to R7
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W.A.No.703 of 2026
JUDGMENT
(Delivered by the Hon'ble Chief Justice)
This writ appeal has been filed under Clause 15 of the Letters
Patent assailing the order dated 2.4.2025 passed by the learned
Single Judge in W.P.No.5161 of 2025.
2. While disposing of the writ petition, the learned Single
Judge has passed the following order:
“6. Heard both sides and perused the materials
available on record.
7. Considering the submissions made by the learned
counsel on either side and without going into the
merits of the contentions raised by the learned counsel
on either side, this Court passes the following
directions:
(i) The petitioner is directed to give a
representation to the first respondent/District
Collector, Coimbatore District, within a period
of two (2) weeks from the date of receipt of a
copy of this order, by enclosing a copy of this
order.
(ii) On receipt of such representation
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submitted by the petitioner, the 1st
respondent shall conduct a detailed enquiry,
after giving due notice to the petitioner as well
as the private respondents, opportunity of
personal hearing and pass appropriate orders
on its own merits and in accordance with law,
by taking into consideration the decisions of
Hon'ble Supreme Court of India as well as the
Division Bench of this Court, within a period of
three (3) months thereafter.
(iii) It is made clear that the petitioner shall
proceed with the quarrying operation activities
in accordance with law.
8. With the above observations and directions, this
Writ Petition is disposed of. No costs. Consequently,
connected Miscellaneous Petitions are closed.”
3. Learned counsel for the appellants stated that, pursuant to
the order passed by the learned Single Judge, a representation was
preferred before the District Collector and the same was rejected.
Being aggrieved by the order rejecting the representation, the
appellants have already preferred an appeal.
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In view of the aforesaid, no relief can be granted in the writ
appeal at this stage. Accordingly, the writ appeal is dismissed as
infructuous. There shall be no order as to costs. Consequently,
interim application stands closed.
(SUSHRUT ARVIND DHARMADHIKARI, CJ) (G.ARUL MURUGAN,J)
09.03.2026
Index : Yes/No
Neutral Citation : Yes/No
sasi
To:
1. The District Collector
Coimbatore District, Coimbatore.
2. The Joint Director/Deputy Director/
Assistant Director
Door No.50, FCI Road, Gandhima Nagar,
Ganapathy, Coimbatore - 641 004.
3. The Commissioner
Karamadai Municipality Village,
Mettupalayam Taluk, Coimbatore District.
4. The Tahsildar
Mettupalayam Taluk Office,
Mettupalayam, Coimbatore District.
5. The Sub Registrar
The Sub Registrar Office, Mettupalayam,
Coimbatore District.
6. The Village President
Karamadai Village Panchayat,
Coimbatore District.
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THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN,J.
(sasi)
09.03.2026
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