V.Arunkarthi vs The Chairman And Managing Director
2026 Latest Caselaw 1131 Mad

Citation : 2026 Latest Caselaw 1131 Mad
Judgement Date : 11 March, 2026

[Cites 1, Cited by 0]

Madras High Court

V.Arunkarthi vs The Chairman And Managing Director on 11 March, 2026

W.P.No.9773 of 2026

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 11.03.2026

CORAM :

THE HONOURABLE MR. SUSHRUT ARVIND DHARMADHIKARI,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN

W.P.No.9773 of 2026
&
W.M.P.No.10551 of 2026

V.Arunkarthi
S/o. A.Vetrivel
Kannivadi Post, Dharapuram Taluk
Tiruppur District -639 202.
Petitioner(s)

1. The Chairman And Managing Director
Tamil Nadu Generation and Distribution
Corporation Limited
th
10 Floor, NPKRR Maligai
144 Anna Salai, Chennai-600 002.

2. The District Collector
Office of the Collectorate
Tiruppur District.

3. The Executive Engineer
Water Resources Department
Office of the Collectorate
Tiruppur, Tiruppur District.

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W.P.No.9773 of 2026

4. The Revenue Divisional Officer
Dharapuram Sub Division
Tiruppur District.

5. The Tahsildar,
Dharapuram Taluk,Tiruppur District.

6. The Block Development Officer
Vellakovil, Dharapuram Taluk
Tiruppur District.

7. The Block Development Officer
Mulanur, Dharapuram Taluk
Tiruppur District.

8. The Superintendent of Police
Tiruppur District, Tiruppur.

9. M/s. First Energy 10 Pvt
Unit to 601, 6th Floor
Cello Planitina, F.C. Road
Shivaji Nagar, Pune 411005 Respondent(s)

Prayer : Petition filed under Article 226 of the Constitution of India
seeking a writ of Mandamus directing the 1 to 8 Respondents to
remove the High Tension Transmission lines of the 9th Respondent
encroaching the rivers, rivulets and channels, Cremation Ground of the
Kannivadi Village, Dharapuram Taluk, Tiruppur District.

For Petitioner : Mr.M.Arun

For Respondents : Mr.D.R.Arun Kumar
Standing Counsel for R1
Mr.E.Vijay Anand
Addl. Govt. Pleader for R2 to R7
Mr.K.M.D.Muhilan
Addl. Public Prosecutor for R8
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W.P.No.9773 of 2026

ORDER

(Order of the Court was made by the Hon'ble Chief Justice)

Learned counsel for petitioner seeks leave to withdraw the

writ petition with liberty to challenge the order dated 24.12.2025 in

a separate writ petition.

2. Petition is dismissed as withdrawn with the aforesaid

liberty. There shall be no order as to costs. Consequently, the

interim application is also dismissed.





                       (SUSHRUT ARVIND DHARMADHIKARI,CJ)    (G.ARUL MURUGAN,J)
                                                    11.03.2026


                     Index            :           Yes/No
                     Neutral Citation :           Yes/No

                     kpl




                     __________





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                     To

1. The Chairman And Managing Director Tamil Nadu Generation and Distribution Corporation Limited 10th Floor, NPKRR Maligai 144 Anna Salai, Chennai-600 002.

2. The District Collector Office of the Collectorate Tiruppur District.

3. The Executive Engineer Water Resources Department Office of the Collectorate Tiruppur, Tiruppur District.

4. The Revenue Divisional Officer Dharapuram Sub Division Tiruppur District.

5. The Tahsildar, Dharapuram Taluk,Tiruppur District.

6. The Block Development Officer Vellakovil, Dharapuram Taluk Tiruppur District.

7. The Block Development Officer Mulanur, Dharapuram Taluk Tiruppur District.

8. The Superintendent of Police Tiruppur District, Tiruppur.

__________

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THE HON'BLE CHIEF JUSTICE AND G.ARUL MURUGAN,J.

(kpl)

11.03.2026