R.Selvam vs M.S.Sangeetha
2026 Latest Caselaw 1428 Mad

Madras High Court

R.Selvam vs M.S.Sangeetha on 18 March, 2026

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                                 Cont P(MD)No.2578 of 2024

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                               DATED : 18.03.2026
                                                        CORAM
                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
                                                           AND
                                  THE HONOURABLE MR.JUSTICE P.B.BALAJI
                                          Cont P(MD)No.2578 of 2024
                                                              in
                                           W.P(MD)No.13358 of 2024

                     R.Selvam                                                            ... Petitioner /
                                                                                             Petitioner

                                                             Vs.


                     1.M.S.Sangeetha, I.A.S.,
                       District Collector/Steering Committee,
                       Madurai District, Madurai.

                     2.P.Balakrishnan,
                       Tahsildar/Taluk Committee
                       Usilampatty Taluk,
                       Usilampatty, Madurai.

                     3.Mohana Gandhi.
                       Executive Engineer (Rural Roads),
                       State Highways Department,
                       D.No.11, Lady Doak College Road,
                       Chokkikulam, Madurai-02

                     4.A.Raja
                       Block Development Officer,
                       Village Panchayats,
                       Usilampatty Panchayat Union,


                     1/5


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                                                                                       Cont P(MD)No.2578 of 2024

                        Usilampatty, Madurai.                                                ... Contemnors /
                                                                                            Respondents 1 to 4

                     Prayer: Contempt Petition filed under Section 11 of the Contempt of the
                     Courts Act to take severe action against the respondents herein for their
                     willful and wanton disobedience of the order passed by this Court in the
                     above W.P(MD)13358 of 2024 dated 21.06.2024.


                                             For Petitioner            : Mr.A.Mithunchakravarthi
                                             For Respondents : Mr.S.Vinodh
                                                               Government Advocate

                                                              ORDER

(Order of the Court was made by G.R.Swaminathan J.)

The petitioner herein filed W.P(MD)No.13358 of 2024 for

removing the encroachment committed by one Ravi and Balamuruga

Maharaja in the petition mentioned lands. The writ petition was disposed

of by the Division Bench on 21.06.2024 in the following terms:

“4. When the matter was taken up for hearing, learned Additional Government Pleader submitted that a survey is proposed to be conducted on 22.06.2024 and that if encroachments are identified, action will be taken to remove the same by adhering to due process of law.”

Contending that the undertaking given before the Court was not

complied with, this Contempt Petition has been filed.

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

Government Advocate submitted that notice was issued to the

encroachers as early as on 02.07.2025 informing them that if they do not

vacate on their own, they would be summarily evicted. Thereafter, the

encroachers had filed O.S.No.108 of 2025 on the file of the District

Munsif cum Judicial Magistrate No.1, Usilampatti seeking permanent

injunction. The highway authorities are one of the defendants in the suit.

The next hearing date is 28.04.2026.

3.The respondents are directed to intimate the plaintiffs in the said

suit that if they fail to obtain injunction or interim relief within a

reasonable period, notice dated 02.07.2025 would be enforced.

4.With the aforesaid direction to the respondents, this Contempt

Petition is closed.

                                                                        [G.R.S., J.]    [P.B.B, J.]
                                                                                 18.03.2026


                     NCC : Yes / No
                     Index : Yes / No
                     Internet : Yes/ No
                     MGA




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                     To

1.The District Collector/Steering Committee, Madurai District, Madurai.

2.The Tahsildar/Taluk Committee Usilampatty Taluk, Usilampatty, Madurai.

3.The Executive Engineer (Rural Roads), State Highways Department, D.No.11, Lady Doak College Road, Chokkikulam, Madurai-02

4.The Block Development Officer, Village Panchayats, Usilampatty Panchayat Union, Usilampatty, Madurai.

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G.R.SWAMINATHAN, J.

AND P.B.BALAJI, J.

MGA

in

18.03.2026

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