[Cites 1, Cited by 0]
Madras High Court
K.Kannan vs The District Collector on 23 March, 2026
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P(MD)No.7535 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
and
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.P(MD)No.7535 of 2026
K.Kannan ... Petitioner
vs.
1.The District Collector,
Dindigul District Collector Office,
Dindigul.
2.The Tahsildar,
Oddanchathiram Taluk, Dindigul District.
3.The Block Development Officer,
Reddiyarchatiram, Ottanchathiram Taluk,
Dindigul District.
4.The Executive Officer,
Dindigul District Collector Office,
Tamil Nadu Pollution Control Board, Dindigul.
5.The Health Officer,
Ottanchathiram, Dindigul District.
1/7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 01:24:16 pm )
W.P(MD)No.7535 of 2026
6.Rajendran
7.R.Suresh ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing to the respondents 1
to 5 to take steps to remove the unauthorized Pig Farm at
Kambilinayankanpatti Village, Dindigul District based on the representation
dated 22.01.2026 and pass order within the stipulated period as fixed by this
Court.
For Petitioner : Mr.S.Arunnithy
For Respondents : Mr.P.T.Thiraviam (R1 to R5)
Government Advocate
ORDER
(Order of the Court was made by N.SATHISH KUMAR, J.)
The petitioner has filed the present Writ Petition seeking a
direction to respondents 1 to 5 to take steps to remove the unauthorized pig
farm at Kambilinayankanpatti Village, Dindigul District, based on the
representation dated 22.01.2026.
2.By consent of both parties, this Writ Petition is taken up for
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 01:24:16 pm )
final disposal at the admission stage itself.
3.Mr.P.T.Thiraviam, learned Government Advocate, accepts
notice for the official respondents. Considering the limited relief sought by
the petitioner, notice to the respondents 6 and 7 is dispensed with.
4.It is the contention of the petitioner that the respondents 6 and
7 have established a pig farm at Kambilinayakanpatti Village and are rearing
more than 500 pigs without any license. The uncontrolled rearing of pigs is
causing disturbance, serious health hazards, and nuisance to the general
public. The pigs are straying in open areas, causing pollution and damaging
agricultural lands in the village. The petitioner, along with other villagers,
submitted a representation to the respondents 1 to 5 on 22.01.2026,
requesting immediate action to remove the pig farm. However, no action has
been taken so far. The officials are duty-bound to act under the Tamil Nadu
Panchayats (Licensing of Pigs and Destruction of Unlicensed or Infected
Pigs) Rules, 1996. Since no action has been taken, the petitioner has filed the
present Writ Petition.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 01:24:16 pm )
5.The learned Government Advocate appearing for respondents
1 to 5, on instructions, submitted that respondents 6 and 7 have established a
pig farm in their property, which was registered as Document No.898 of
2016, dated 13.04.2016. He further submitted that the officials would inspect
the site and take appropriate action in accordance with the relevant
provisions of law.
6.Considering the submissions made on either side, this Court
directs the first respondent to ascertain whether there has been any violation
in establishing the pig farm and to consider the petitioner’s representation
dated 22.01.2026. The first respondent shall pass appropriate orders on
merits and in accordance with law, after affording due opportunity of
personal hearing to the petitioner, respondents 6 and 7, and any other
interested parties. Such exercise shall be completed within a period of three
months from the date of receipt of a copy of this order.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 01:24:16 pm )
7.With the above directions, this Writ Petition is disposed of. No
costs.
[N.S.K.,J.] [M.J.R.,J.]
23.03.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes
ps
To
1.The District Collector,
Dindigul District Collector Office,
Dindigul.
2.The Tahsildar,
Oddanchathiram Taluk,
Dindigul District.
3.The Block Development Officer,
Reddiyarchatiram,
Ottanchathiram Taluk,
Dindigul District.
4.The Executive Officer,
Dindigul District Collector Office,
Tamil Nadu Pollution Control Board,
Dindigul.
5.The Health Officer,
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 01:24:16 pm )
Ottanchathiram, Dindigul District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 01:24:16 pm )
N.SATHISH KUMAR, J.
and
M.JOTHIRAMAN, J.
ps
ORDER MADE IN
DATED : 23.03.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 01:24:16 pm )
