[Cites 1, Cited by 0]
Madras High Court
Makkal Nala Alosanai Mayam vs The District Collector on 9 March, 2026
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P(MD)No.3567 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 09.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
and
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.P(MD)No.3567 of 2026
Makkal Nala Alosanai Mayam,
Represented by its Founder President,
K.Virumandi alias Rajkumar,
No.139, Trichy-Karur Main Road,
Near to Mill Gate,
Pettavaithalai,
Thiruvarangam Taluk,
Trichy District. ... Petitioner
vs.
1.The District Collector,
Trichy District,
Trichy.
2.The Planning Director,
National Highways Commission,
No.44, Main Road,
Jai Nagar Extension,
Ponnagar, Karumandabam,
Trichy District.
1/6
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W.P(MD)No.3567 of 2026
3.The Tahsildar,
Thiruvarangam Taluk,
Trichy District.
4.K.Selvaraj ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the respondent Nos.1
and 2 to remove the encroachment made by the fourth respondent in S.No.
268/4B situated at K.Kallukudi South Village, Trichy District, based on the
petitioner's representation dated 19.12.2025.
For Petitioner : Mr.B.Prasanna Vinoth
For Respondents : Mr.D.Sasikumar (R1 & R3)
Additional Government Pleader
: Mr.P.Karthick (R2)
ORDER
(Order of the Court was made by N.SATHISH KUMAR, J.)
The petitioner has filed the present Writ Petition seeking a
direction to the respondents 1 and 2 to remove the encroachment allegedly
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made by the fourth respondent in Survey No.268/4B situated at K.Kallukudi
South Village, Trichy District, based on the petitioner’s representation dated
19.12.2025.
2.It is the contention of the petitioner that the fourth respondent
has encroached upon a portion of the Highways land and is running a hotel
therein. In this regard, the petitioner submitted a representation dated
19.12.2025 before the authorities concerned. Since the same has not been
considered so far, the petitioner has filed the present Writ Petition.
3.The learned Additional Government Advocate appearing for
respondents 1 and 3, on instructions, submitted that the petitioner’s
representation dated 19.12.2025 would be considered and that the authorities
concerned would conduct a survey of the land in question in the presence of
all the parties concerned. He further submitted that appropriate action would
be taken to remove the encroachment, if any.
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4.In such view of the matter, the authorities concerned are
directed to conduct a survey in the place in question, after issuing notice to
the petitioner, the fourth respondent, and all other parties concerned, if any,
within a period of two weeks from the date of receipt of a copy of this order.
If the survey reveals any encroachment, the authorities concerned shall take
necessary action for the removal of such encroachment, after affording
sufficient opportunity of personal hearing to all the parties concerned and by
following due process of law, within a period of three months thereafter.
5.With the above directions, this Writ Petition is disposed of. No
costs.
[N.S.K.,J.] [M.J.R.,J.]
09.03.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes
ps
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To
1.The District Collector,
Trichy District,
Trichy.
2.The Planning Director,
National Highways Commission,
No.44, Main Road,
Jai Nagar Extension,
Ponnagar, Karumandabam,
Trichy District.
3.The Tahsildar,
Thiruvarangam Taluk,
Trichy District.
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N.SATHISH KUMAR, J.
and
M.JOTHIRAMAN, J.
ps
ORDER MADE IN
DATED : 09.03.2026
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