[Cites 1, Cited by 0]
Madras High Court
M.Rajesh vs The District Collector on 11 March, 2026
W.P.(MD)No.5348 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 11.03.2026
CORAM
THE HONOURABLE MR.JUSTICE HEMANT CHANDANGOUDAR
W.P.(MD)No.5348 of 2026
and
W.M.P.(MD)No.4475 of 2026
M.Rajesh ... Petitioner
vs.
1.The District Collector,
Karur, Karur District.
2.The Divisional Engineer,
Highways, Karur District.
3.The Executive Engineer,
Wind Farm Project, Udumalai.
4.The Superintending Engineer,
Non-Conventional Electric Sources,
Earipalayam, TNEB Complex,
Udumalpet - 624 126.
5.The Block Development Officer,
Panchayat Union, Paramathy,
Karur District.
1/6
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W.P.(MD)No.5348 of 2026
6.Fourth Partner Energy (P) Limited,
FPEL Services (P) Limited,
PN Wind Form Limited,
No.46, 4-9/10, HMT Nagar,
Hyderabad, Telungana - 500 076. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India for issuance of Writ of Mandamus, directing the 4th respondents
herein to consider the objections raised by the petitioner vide his
representation dated 16.02.2026.
For Petitioner :Mr.Vasik Ali
for Mr.P.Samuel Gunasingh
For R1 to R3 :Mr.D.Sadiq Raja
Additional Government Pleader
For R4 :Mr.S.Deenadhayalan
For R5 :Mr.K.R.Badruz Zaman
Government Advocate
For R6 :Mr.P.Karthick
*****
ORDER
1. The petitioner is before this Court seeking issuance of a Writ of
Mandamus directing the fourth respondent to consider the petitioner’s
objection dated 16.02.2026.
2. In the said objection, the petitioner has stated that the standing
trees on the public road abutting the petitioner’s property have been cut
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down for the purpose of erecting poles and drawing overhead
transmission lines for transmitting power generated by the sixth
respondent’s windmill farm. The petitioner has further contended that
poles have been erected on a water body and that the overhead electricity
transmission lines have not been drawn in accordance with the approved
alignment plan.
3. The respondents have submitted that the poles have been erected
and the overhead electricity transmission lines have been drawn strictly
in accordance with the plan approved by the competent authority and that
there has been no deviation from the said plan. It is also contended that
the poles have not been erected on the petitioner’s property and that the
overhead lines do not pass through the petitioner’s land. Therefore,
according to the respondents, the petitioner has no locus standi to
maintain the present writ petition.
4. The photographs produced along with the typed set of papers
reveal that the poles have already been erected and the overhead
transmission lines have been drawn, and only the branches of the trees
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have been cut or trimmed.
5. In such circumstances, there is no statutory obligation on the
fourth respondent to consider the objection submitted by the petitioner at
this stage. If any damage has been caused to the petitioner’s property, it is
open to the petitioner to approach the jurisdictional Civil Court seeking
appropriate relief, including compensation for damages. Further, the
approved plan for erection of poles and drawing of overhead
transmission lines has not been challenged by the petitioner. In the
absence of such a challenge, the present writ petition is not maintainable.
6. With the above observations, the Writ Petition stands disposed
of. No costs.
Index :Yes / No 11.03.2026
Internet :Yes / No
NCC :Yes / No
cmr
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To
1.The District Collector,
Karur, Karur District.
2.The Divisional Engineer,
Highways, Karur District.
3.The Executive Engineer,
Wind Farm Project, Udumalai.
4.The Superintending Engineer,
Non-Conventional Electric Sources,
Earipalayam, TNEB Complex,
Udumalpet - 624 126.
5.The Block Development Officer,
Panchayat Union, Paramathy,
Karur District.
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HEMANT CHANDANGOUDAR, J.
cmr
11.03.2026
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