Naina Mohammed vs The District Collector
2026 Latest Caselaw 1411 Mad

Madras High Court

Naina Mohammed vs The District Collector on 18 March, 2026

Author: G.R.Swaminathan

Bench: G.R.Swaminathan, B.Pugalendhi

                                                                      1              W.P.(MD)NO.7549 OF 2026

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                  DATED: 18.03.2026
                                                            CORAM
                                  THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
                                                              AND
                                       THE HON'BLE MR.JUSTICE B.PUGALENDHI
                                              W.P.(MD)No.7549 of 2026
                     Naina Mohammed                                                      ... Petitioner
                                                                Vs.

                     1. The District Collector,
                        Pudukkottai District.

                     2. The District Revenue Officer,
                        Pudukkottai District.

                     3. The Revenue Divisional Officer,
                        Aranthangi Revenue Division,
                        Pudukkottai District.

                     4. The Tahsildar,
                        Aranthangi,
                        Pudukkottai District.

                     5. Mathi @ Mathiyazhagan
                     6. Durai Manickam
                     7. Palaniyappan
                     8. Stalin
                     9. Durairaj                                                ... Respondents

                                  Prayer: Writ petition filed under Article 226 of the
                     Constitution of India, to issue a Writ of Mandamus, directing the
                     respondents 1 to 4 to remove the encroachment made by

                     1/5


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                                                                          2              W.P.(MD)NO.7549 OF 2026

                     respondents 5 to 9 in S.F.No.30, 151, 17/8 of Neivathali Village,
                     Aranthangi           Taluk,   Pudukkottai             District          and   S.F.No.107   of
                     Merpanaikadu Village, Aranthangi Taluk, Pudukkottai District.
                                  For Petitioner       : Mr.P.Ganapathi Subramanian
                                  For Respondents      : Mr.C.Venkatesh Kumar,
                                                         Special Government Pleader
                                                         for R-1 to R-4.
                                                               ***
                                                              ORDER

Heard the learned counsel appearing for the writ petitioner

and the learned Special Government Pleader appearing for the

respondents 1 to 4.

2. Issuance of notice to the respondents 5 to 9 is dispensed

with.

3. The writ petitioner is a resident of Merpanaikadu Village.

According to him, there are encroachments in the petition mentioned

survey numbers. He wants the same to be removed.

4. When the matter was taken up for hearing, the learned

Special Government Pleader pointed out that out of the three survey

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numbers pertaining to Neivathali village, survey No.151 has been

classified as tank in “ A ” Register. He also admits that survey No.107

of Merpanaikadu Village is also a water body. Hence, even though the

relief is sought in respect of four survey numbers, we confine the

scope of the direction to two survey numbers alone, namely, survey

No.151 of Neivathali Village and survey No.107 of Merpanaikadu

Village. It is stated that it is the fourth respondent who is the

authority competent to take action to remove the encroachments.

5. The fourth respondent is directed to issue notice to the

private respondents and other encroachers if any, conduct survey

and if encroachments are noticed, then by adhering to due process of

law, the encroachments shall be removed. The entire exercise will be

completed within a period of five months from the date of receipt of

a copy of this order. This writ petition stands disposed of accordingly.

No costs.

(G.R.SWAMINATHAN, J.) & (B.PUGALENDHI, J.) 18th March 2026 NCC : Yes / No Index : Yes / No Internet : Yes / No

PMU

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To:

1. The District Collector, Pudukkottai District.

2. The District Revenue Officer, Pudukkottai District.

3. The Revenue Divisional Officer, Aranthangi Revenue Division, Pudukkottai District.

4. The Tahsildar, Aranthangi, Pudukkottai District.

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G.R.SWAMINATHAN, J.

AND

B.PUGALENDHI, J.

PMU

18.03.2026

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