[Cites 1, Cited by 0]
Madras High Court
V.Nagarajan vs The District Collector / Monitoring ... on 23 March, 2026
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P(MD)No.4562 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.4562 of 2026
V.Nagarajan ... Petitioner
vs.
1.The District Collector / Monitoring Committee,
Office of the District Collector,
Ramanathapuram.
2.The Tahsildar,
Taluk Office, Paramakudi Taluk,
Ramanathapuram District.
3.Valarmathi
4.Muthupal
5.Gokila
6.Kannan ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the second
1/6
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W.P(MD)No.4562 of 2026
respondent to remove the illegal encroachments made by the respondents 3
to 6 in Natham Survey No.391/14, situated at Arambakottai Village,
Kadarnthakudi Group, Paramakudi Taluk, Ramanathapuram District,
classified as 'Veethi', within a time bound period.
For Petitioner : Mr.D.Senthil
For R1 & R2 : Mr.D.Sasi Kumar
Additional Government Pleader
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 second respondent to remove the illegal encroachments
made by the respondents 3 to 6 in Natham Survey No.391/14, situated at
Arambakottai Village, Kadarnthakudi Group, Paramakudi Taluk,
Ramanathapuram District, classified as 'Veethi'.
2. It is the contention of the petitioner that the respondents 3 to
6 have encroached upon the street. In this regard, the petitioner submitted a
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complaint dated 26.08.2025 before the authority concerned. Since the same
has not been considered so far, the petitioner has filed the present Writ
Petition.
3.The learned Additional Government Pleader appearing for
respondents 1 & 2, on instructions, submitted that the petitioner’s complaint
dated 26.08.2025 would be considered and that the authorities concerned
would conduct a survey of the land in question in the presence of all the
parties concerned. He further submitted that appropriate action would be
taken to remove the encroachment, if any.
4. In such view of the matter, the authorities concerned are
directed to conduct a survey in the place in question, after issuing notice to
the petitioner, the respondents 3 to 6, and all other parties concerned, if any,
within a period of two weeks from the date of receipt of a copy of this order.
If the survey reveals any encroachment, the authorities concerned shall take
necessary action for the removal of such encroachment, after affording
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sufficient opportunity of personal hearing to all the parties concerned and by
following due process of law, within a period of three months thereafter.
5.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
am
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To
1.The District Collector / Monitoring Committee,
Office of the District Collector,
Ramanathapuram.
2.The Tahsildar,
Taluk Office, Paramakudi Taluk,
Ramanathapuram District.
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N.SATHISH KUMAR, J.
and
M.JOTHIRAMAN, J.
am
ORDER MADE IN
DATED : 23.03.2026
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