[Cites 1, Cited by 0]
Madras High Court
Nallammal vs The District Collector on 23 March, 2026
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P(MD)No.7581 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.7581 of 2026
Nallammal ... Petitioner
vs.
1.The District Collector,
Collectorate,
Karur Dindigul Road,
Karur District.
2.The Tahsildar, (Monitoring Committee),
Kulithalai Tahsildar Office,
Kulithalai Taluk,
Karur District.
3.The Revenue Inspector,
Thogaimalai Panchayath,
Kulithalai Taluk,
Karur District.
1/6
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W.P(MD)No.7581 of 2026
4.The Village Administrative Officer,
Kalladai Village, Kulithalai Taluk,
Karur District.
5.Manickam ... 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 to
remove the tin shed and the debris and sand put up unlawfully by blocking
the Panchayat pathway under the Survey Nos.800/10, 800/42 and 800/43 by
considering the petitioner's representation dated 09.02.2026 within the time
stipulated by this Court.
For Petitioner : Mr.D.Boopal
For Respondents : Mr.D.Sasikumar (R1 to R4)
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 respondents to remove the tin shed, debris, and sand
unlawfully placed by blocking the Panchayat pathway in Survey Nos.
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800/10, 800/42, and 800/43, by considering the petitioner’s representation
dated 09.02.2026.
2.By consent of both parties, the Writ Petition is taken up for
final disposal at the stage of admission itself.
3.Mr.D.Sasi Kumar, learned Additional Government Pleader,
accepts notice for the respondents 1 to 4. Considering the limited relief
sought by the petitioner, notice to the fifth respondent is dispensed with.
4.It is the contention of the petitioner that she is residing in
Alaganampatti Village in her property situated in Survey No. 800/26. The
access to her property is through Survey Nos. 800/42 from the south, 800/43
from the east, and 800/10 from the north, which connect Alaganampatti to
the Melaveliyur main road. It is alleged that the neighbouring residents have
unlawfully erected a tin shed blocking the entire access from all directions
and have also stored debris and sand in the southern lane. As a result, the
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petitioner is completely deprived of access. It is further contended that the
said pathways are common properties and cannot be obstructed by any
individual. Hence, the present Writ Petition.
5.The learned Additional Government Pleader appearing for
respondents 1 to 4, on instructions, submitted that the petitioner’s
representation dated 09.02.2026 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.
6.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 fifth respondent 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.
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,
Collectorate, Karur Dindigul Road,
Karur District.
2.The Tahsildar, (Monitoring Committee),
Kulithalai Tahsildar Office,
Kulithalai Taluk, Karur District.
3.The Revenue Inspector,
Thogaimalai Panchayath,
Kulithalai Taluk, Karur District.
4.The Village Administrative Officer,
Kalladai Village, Kulithalai Taluk,
Karur District.
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N.SATHISH KUMAR, J.
and
M.JOTHIRAMAN, J.
ps
ORDER MADE IN
DATED : 23.03.2026
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