[Cites 1, Cited by 0]
Madras High Court
P.Velmari vs The District Collector on 12 March, 2026
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
W.P.(MD).No.6924 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12-03-2026
CORAM
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.(MD).No.6924 of 2026
and
W.M.P(MD).No.5719 of 2026
P.Velmari ... Petitioner
Vs.
1. The District Collector,
Sivagangai District.
2. The Thasildhar,
Thiruppuvanam Taluk,
Sivagangai District.
3. Executive Officer,
Town Panchayath,
Thiruppuvanam Taluk,
Sivagangai District.
4. District Officer,
Fire and Rescue Service,
Sivagangai District.
5. The Joint Commissioner,
Hindu Religious and Charitable Endowments Department,
Sivagangai District.
6. Ponraj
7. Kasirajan
1/6
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W.P.(MD).No.6924 of 2026
8. Muthuvairavan
9. S.V.Sekar
10. S.Muthumari ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing
respondents 1 to 5 to forbear respondents 6 to 10 from conducting the
exhibition without obtaining permission from respondents 1 to 5, the said
exhibition is scheduled to be conducted from 12.03.2026 to 20.03.2026,
based on the petitioners representation dated 02.02.2026 and pass such
further or other orders as this Honble Court may deem fit and proper in
the circumstances of the case and thus render justice.
For Petitioner : Mr.R.G.Shankar Ganesh
For R1, R2, R4 & R5 : Mr.M.Lingadurai
Special Government Pleader
For R3 : Mr.R.Suresh Kumar
Additional Government Pleader
ORDER
This writ petition is filed for a direction to the respondents 1 to 5
to forbear respondents 6 to 10 from conducting the exhibition without
obtaining permission from respondents 1 to 5, the said exhibition is
scheduled to be conducted from 12.03.2026 to 20.03.2026, based on the
petitioners representation dated 02.02.2026.
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2. Heard Mr.R.G.Shankar Ganesh, learned counsel for petitioner,
Mr.M.Lingadurai, learned Special Government Pleader, who takes notice
for R1, R2, R4 & R5 and Mr.R.Suresh Kumar, learned Additional
Government Pleader, who takes notice for R3.
3. By consent, the writ petition is taken up for final disposal at
the admission stage itself.
4. Upon hearing the learned counsel for the petitioner and
perusing the material records of the case, it is the case of the petitioner
that S.No.39/10, admeasuring to an extent of 3 acres and 27 cents belong
to one Kailasa Madam and it was originally administered by the
petitioner's ancestors and the petitioner has now filed O.A.No.4 of 2021
and the same is pending for framing of scheme in respect of the said
Kailasa Madam. While so, without any permission of the petitioner or
from the (HR & CE) Authorities, now the exhibition is proposed to be
conducted and third parties are installing the necessary equipments and
other stalls for the purpose of conducting an exhibition without paying
any rent to the said Kailasa Madam.
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5. Since the petitioner contends that the property belongs to the
madam as a religious endowment under the authorities, the 5th respondent
is directed to conduct an enquiry in this regard. After conducting such
enquiry, if it is found that the persons are in unauthorized occupation,
appropriate steps shall be taken either to evict them or to collect rent
from them in favour of the madam, as the case may be. The entire
exercise shall be carried out by coordinating with the revenue and other
authorities within a period of two weeks from the date of receipt of the
web copy of this order, without waiting for the certified copy of the
order.
6. Considering the nature of other allegations made, without
expressing any opinion on the merits of the matter, the 5 th respondent is
directed to conduct an enquiry based on the petitioner's representation
dated 02.02.2026 and pass final orders on its own merits and in
accordance with law, within a period of two weeks from the date of
receipt of a web copy of the order, without waiting for the certified copy
of the order.
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7. The writ petition is disposed of with the above directions.
No costs. Consequently, connected miscellaneous petition is closed.
12.03.2026
Index: Yes
Speaking Order: Yes
Neutral Citation: No
rgm
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D.BHARATHA CHAKRAVARTHY, J.
rgm
To
1. The District Collector,
Sivagangai District.
2. The Thasildhar,
Thiruppuvanam Taluk,
Sivagangai District.
3. Executive Officer,
Town Panchayath,
Thiruppuvanam Taluk,
Sivagangai District.
4. District Officer,
Fire and Rescue Service,
Sivagangai District.
5. The Joint Commissioner,
Hindu Religious and Charitable Endowments Department,
Sivagangai District.
and
12.03.2026
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