[Cites 1, Cited by 0]
Madras High Court
Honey Dew Resorts vs The District Collector on 10 March, 2026
W.P.No.8988 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.03.2026
CORAM :
THE HONOURABLE MR. SUSHRUT ARVIND DHARMADHIKARI,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P.No.8988 of 2026
and W.M.P.Nos.9701 and 9704 of 2026
Honey Dew Resorts
Rep. by its Managing Director,
S.A.Muthu Kumaran,
Germalam, Sathyamangalam,
Erode District.
Petitioner
Vs
1.The District Collector
Erode District, Erode.
2.The Deputy Director
District Town and Country
Planning Office,
Erode District.
3.The Tahsildar
Sathyamangalam Taluk,
Erode District.
4.The Block Development Officer
Thalavadi Panchayat Union,
Thalavadi Taluk, Erode District.
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W.P.No.8988 of 2026
5.The District Forest Officer
Erode District, Erode.
Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of certiorari to call for the records relating to
the impugned orders dated 26.12.2025 and 02.02.2026 issued by the
4th respondent made in Na.Ka.No.705/2025/Aa 2, dated 26.12.2025
and to quash the same.
For Petitioner: Mr.C.Prabakaran
for Mr.R.Parthiban
For Respondents: Mr.M.Habeeb Rahman
Government Advocate
ORDER
(Order of the Court was made by the Hon'ble Chief Justice)
Heard on admission.
2. The notice issued on 2nd February, 2026 has given the
petitioner cause of action to file this petition.
3. According to learned counsel for the petitioner, notice is issued
without jurisdiction, as the officer does not have competence to issue
such notice. He would further submit that as far as the present
petitioner is concerned, it has submitted various documents in support
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of its claim that it has developed the resort and is operating it with all
valid permissions and there is no illegality or violation of any direction.
4. It appears that in compliance with the directions issued by
this Court for taking action against the illegal resorts operating in and
around the tiger reserve area, notices have been issued to all,
including the petitioner.
5. We are of the view that, at this stage, it is not necessary for
this Court to entertain the petition. However, if, in future, further
action is taken against the petitioner by issuing any lock and seal
notice, the petitioner will have cause of action to challenge the same in
appropriately constituted proceedings.
6. The writ petition is dismissed. There shall be no order as to
costs. Consequently, connected miscellaneous petitions are closed.
(SUSHRUT ARVIND DHARMADHIKARI, CJ) (G.ARUL MURUGAN,J)
10.03.2026
Index : Yes/No
Neutral Citation : Yes/No
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To:
1.The District Collector
Erode District, Erode.
2.The Deputy Director
District Town and Country
Planning Office,
Erode District.
3.The Tahsildar
Sathyamangalam Taluk,
Erode District.
4.The Block Development Officer
Thalavadi Panchayat Union,
Thalavadi Taluk, Erode District.
5.The District Forest Officer
Erode District, Erode.
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THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN,J.
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10.03.2026
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