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Madras High Court
A.Sujatha vs The Commissioner on 9 March, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 7221 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09-03-2026
CORAM
THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
WP No. 7221 of 2026
1. A.Sujatha
D/o.Late.Arikesavan W/o.N.Vijaya
Basker, Old No.4, New No.42, Ground
Floor, 2nd Line Beach Road,
Chennai-600 001.
Petitioner(s)
Vs
1. The Commissioner
Salem Corporation officer, Salem
District-636 001
2.The Zonal Officer and Ward
Councilor,
Chinneri Vaiyakkadu, Pallapatti Village,
Zone-1, Sooramangalam Corporation
Office, Lee Bazar Maharl, Salem-636
009
3.The Tahsildar
Salem West Taluk Office, Jagir
Ammapalayam Main Road, Salem-636
005
Respondent(s)
WP No. 7221 of 2026
PRAYER
Directing the respondents Nos.1 and 2 to construct the Drainage and Sewerage,
thereby laying Thar Road / concrete road in the Cross Road (Mud Road),
comprised in Survey No.159/22(Part) and 159/20B (part) to have proper access
to the petitioners land bearing Plot No.2 and 5 vide TSLR No.77/2 and 77/5 in
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WP No. 7221 of 2026
Ward-L, Block-2 situated at Chinneri Vaiyakkadu Main Road, Salem District by
considering the petitioners representation dated 06.01.2026 within a stipulated
time as fixed by this Honourable Court
WP No. 7221 of 2026
For Petitioner(s): Mr.S.Anil Sandeep
For Respondent(s): M/s.N.Devi For R1 and R2
M/s.C.Meena Arumugam,AGP
For R3
ORDER
This writ petition has been filed to direct the respondents 1 and 2 to
construct the drainage and sewerage, thereby laying thar road/concrete road in
the property morefully described in the prayer to this writ petition, to enable the
petitioner to have proper access to the petitioner’s land described in the prayer
to this writ petition, based on the petitioner’s representation dated 06.01.2026,
within a time frame to be fixed by this Court.
2. The petitioner had submitted the aforesaid representation under the Self
Sufficiency Scheme (Namakku Naame Thittam), by agreeing to contribute a
portion of the expenditure as per the said scheme for laying thar road/concrete
road in the property morefully described in the prayer to this writ petition. The
aforesaid scheme was introduced by the Government of Tamil Nadu in G.O.
(Ms). No. 87, Rural Development and Panchayat Raj (SGS.1) Department,
dated 26.03.2023. Since the representation of the petitioner dated 06.01.2026,
referred to supra, has not been considered till date, the petitioner has filed this
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writ petition. The petitioner has filed supporting documents along with this writ
petition in support of her representation. This Court is not expressing any
opinion on the merits of the same.
3. M/s.N.Devi, learned counsel accepts notice on behalf of the
respondents 1 and 2. M/s.C.Meena Arumugam, learned Additional Government
Pleader accepts notice on behalf of the 3rd respondent.
4. No prejudice would be caused to the respondents if the petitioner’s
representation as stated supra is considered on merits and in accordance with
law within a time frame to be fixed by this Court, after giving due consideration
to the supporting documents filed by the petitioner.
5. For the foregoing reasons, this writ petition is disposed of by directing
the first respondent to pass final orders, on merits and in accordance with law,
on the petitioner’s representation dated 06.01.2026, requesting the respondents
1 and 2 to construct drainage and sewerage thereby laying thar road/concrete
road in the property morefully described in the prayer to this writ petition under
the Self Sufficiency Scheme (Namakku Naame), within a period of four months
from the date of receipt of a copy of this order. No costs.
09-03-2026
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
ab
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To
1.The Commissioner
Salem Corporation officer, Salem
District-636 001
2.The Zonal Officer and Ward
Councilor,
Chinneri Vaiyakkadu, Pallapatti Village,
Zone-1, Sooramangalam Corporation
Office, Lee Bazar Maharl, Salem-636
3.The Tahsildar
Salem West Taluk Office, Jagir
Ammapalayam Main Road, Salem-636
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ABDUL QUDDHOSE J.
ab
09-03-2026
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