T.Raja Pandian vs The District Collector
2026 Latest Caselaw 1478 Mad

Madras High Court

T.Raja Pandian vs The District Collector on 23 March, 2026

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

                                                                                               W.P(MD)No.3388 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.3388 of 2026

                 T.Raja Pandian                                                   ... Petitioner

                                                                 vs.

                 1.The District Collector,
                   Tirunelveli District,
                   Tirunelveli.

                 2.The Block Development Officer,
                   Valliyoor Panchayat Union,
                   Valliyoor,
                   Tirunelveli District.

                 3.The Tahsildar / Taluk Level Monitoring Committee,
                   Radhapuram Taluk,
                   Radhapuram,
                   Tirunelveli District.

                 4.The President,
                   Levinchipuram Village Panchayat,
                   Levinchipuram,

                 1/6




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                                                                                                   W.P(MD)No.3388 of 2026


                    Radhapuram Taluk,
                    Tirunelveli District.

                 5.N.Surath
                 6.Mrs.Akhila                                                           ... Respondents


                 PRAYER : Writ Petition filed under Article 226 of the Constitution of India
                 praying for issuance of a Writ of Mandamus to direct the respondents 1 to 3
                 to pass suitable orders so as to remove or demolish the Wall of the 5 th and 6th
                 respondents, being the one constructed over the encroached public street,
                 comprised in Survey No.953/1A, 963/2D, Levinchipuram Village,
                 Radhapuram Taluk, Tirunelveli District thereby ensuring free flow of traffic
                 in the Madanpillaitharmam Street, by considering the representation of the
                 petitioner dated 26.09.2025, within a time frame as may be fixed by this
                 Court.


                                  For Petitioner            : Mr.G.Aravinthan
                                                              for M/s.Aran Legal Consultancy

                                  For R1 to R3              : Mr.A.Kannan
                                                              Additional Government Pleader

                                  For R6                    : Mr.S.Michal Heldon Kumar




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                                                                                        W.P(MD)No.3388 of 2026




                                                             ORDER

(Order of the Court was made by N.SATHISH KUMAR, J.)

The petitioner has filed the present Writ Petition seeking a

direction to the respondents 1 to 3 to remove the encroachment made by the

private respondents 5 & 6 in public street by considering the representation

dated 26.09.2025.

2. When the writ petition is taken up for hearing, the learned

Additional Government Pleader appearing for the respondents 1 to 3 based

on the instructions of the Tahsildar, dated 20.03.2026, submitted that survey

was conducted in the subject property in the presence of the petitioner. In the

survey conducted it was found that there is no encroachment as alleged by

the petitioner in the public street and the sketch is also produced before this

Court.

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3. In view of the submissions made and the fact remains that there

is no encroachment as alleged by the petitioner, the relief sought for by the

writ petitioner cannot be entertained. Accordingly, the writ petition is

dismissed. No costs.

                                                                             [N.S.K.,J.]   [M.J.R.,J.]
                                                                                    23.03.2026
                 NCC      : Yes / No
                 Index    : Yes / No
                 Internet : Yes
                 am









https://www.mhc.tn.gov.in/judis                 ( Uploaded on: 26/03/2026 03:08:36 pm )





                 To

                 1.The District Collector,
                   Tirunelveli District,
                   Tirunelveli.

2.The Block Development Officer, Valliyoor Panchayat Union, Valliyoor, Tirunelveli District.

3.The Tahsildar / Taluk Level Monitoring Committee, Radhapuram Taluk, Radhapuram, Tirunelveli District.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2026 03:08:36 pm )

N.SATHISH KUMAR, J.

and M.JOTHIRAMAN, J.

am

ORDER MADE IN

DATED : 23.03.2026

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