[Cites 1, Cited by 0]
Madras High Court
M.Sekar vs The District Collector on 13 March, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.10456 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.03.2026
CORAM :
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.10456 of 2026
M.Sekar ... Petitioner
Vs.
1.The District Collector,
Coimbatore District,
Coimbatore.
2.The District Pollution Control Board,
Rep. by its Executive Engineer,
Tamilnadu Pollution Control Board,
Coimbatore South, Sidco Industrial Estate,
Pollachi Main Road, Kurichi,
Coimbatore – 641 021.
3.The Executive Officer,
Irugur Panchayat,
Market Road, Irugur,
Coimbatore District – 641 103.
4.M/s.PJ Engineering Welding & Fabrication Company,
Rep. by its Proprietor,
Mr. Manikandan,
No.195, Gandhi Nagar,
Bharathi Salai, Irugur,
Coimbatore – 641 103. ... Respondents
Page No.1 of 6
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W.P.No.10456 of 2026
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the 3rd Respondent
to consider the Petitioner representation dated 05.01.2026 and
consequently implement the order dated 15.07.2025 within time limit
fixed by this Court.
For Petitioner : Mr.B.Kumarasamy
For Respondents : Mr.K.Surendran
Additional Government Pleader [R1]
Mr.V.Gunasekar
Standing Counsel [R2]
Mr.Tippu Sulthan
Government Advocate [R3]
Notice dispensed with [R4]
*****
ORDER
This Writ Petition has been filed to direct the 3rd respondent to
implement its order, dated 15.07.2025 for closure of the 4 th respondent
welding company, since it is located in a residential area.
2. The petitioner had given a representation to the 3 rd respondent
on 05.01.2026 for the aforesaid purpose. Since the same has not been
considered, the petitioner has filed this writ petition.
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3. Mr.K.Surendran, learned Additional Government Pleader,
accepts notice on behalf of the 1 st respondent, Mr.V.Gunasekar, learned
Standing Counsel, accepts notice on behalf of the 2 nd respondent,
Mr.Tippu Sulthan, learned Government Advocate, accepts notice on
behalf of the 3rd respondent. Since no adverse order is passed against the
4th respondent in this writ petition, notice to the 4th respondent is
dispensed with by this Court.
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, after hearing the objections of the 4 th respondent as
well as any other party, whom the 3rd respondent deems it fit to enquire,
and after giving due consideration to the order of the 3 rd respondent dated
15.07.2025, which the petitioner seeks to implement, within a time frame
to be fixed by this Court. This Court is not expressing any opinion on the
merits of the petitioner’s representation.
5. For the foregoing reasons, this Court directs the 3rd respondent
to pass final orders, on merits and in accordance with law, on the
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petitioner’s representation, dated 05.01.2026 seeking for closure of the 4th
respondent’s welding company in terms of the order dated 15.07.2025
passed by the 3rd respondent, after hearing the objections, if any, from the
4th respondent as well as any other third party, whom the 3rd respondent
deems it fit to enquire, within a period of twelve (12) weeks from the date
of receipt of a copy of this order.
6. With the aforesaid direction, this Writ Petition is disposed of.
No costs.
13.03.2026
Index : Yes / No
Speaking order / Non-speaking order
Neutral Citation Case : Yes/No
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To
1.The District Collector,
Coimbatore District,
Coimbatore.
2.The Executive Engineer,
District Pollution Control Board,
Tamilnadu Pollution Control Board,
Coimbatore South, Sidco Industrial Estate,
Pollachi Main Road, Kurichi,
Coimbatore – 641 021.
3.The Executive Officer,
Irugur Panchayat,
Market Road, Irugur,
Coimbatore District – 641 103.
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ABDUL QUDDHOSE, J.
sp
13.03.2026
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