[Cites 1, Cited by 0]
Madras High Court
V.Anusuya vs The District Collector on 6 March, 2026
Author: N.Sathish Kumar
Bench: N.Sathish Kumar, D.Bharatha Chakravarthy
W.P.(MD)No.3378 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
AND
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.(MD)No.3378 of 2026
and
W.M.P.(MD)Nos.2795, 2796 and 2798 of 2025
V.Anusuya ... Petitioner
-vs-
1.The District Collector,
Virudhunagar District,
Virudhunagar.
2.The Project Director,
District Rural Development Agency,
Virudhunagar District.
3.The Revenue Divisional Officer,
Aruppukkottai,
Virudhunagar District.
4.The Tahsildar,
Tiruchuli Taluk,
Virudhunagar District.
____________
Page 1 of 6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 01:24:11 pm )
W.P.(MD)No.3378 of 2026
5.The Commissioner / Block Development Officer,
Narikudi Panchayat Union,
Virudhunagar District.
6.P.Selvakumar
7.Bose ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, praying to issue a
Writ of Certiorarified Mandamus, calling for the records relating to the impugned
tender confirmation order vide proceedings A6/1382/2023 dated 06.11.2025,
issued by the fifth respondent, quash the same and direct the first respondent to
take appropriate action and other legal proceedings against the sixth respondent
and other officials responsible for the illegal tender, including recovery of loss
caused to the Government.
For Petitioner : Mr.S.Balamurugan
For R1 to R5 : Mr.S.P.Maharajan
Special Government Pleader
For R7 : Mr.A.Balaji
ORDER
The Writ Petition has been filed for issuance of a Writ of Certiorarified
Mandamus, to call for the records relating to the impugned tender confirmation
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 01:24:11 pm )
order issued by the fifth respondent in proceedings dated 06.11.2025, to quash the
same, and consequently to direct the first respondent to take appropriate action
and initiate legal proceedings against the sixth respondent and other officials
responsible for the alleged illegal tender, including recovery of the loss caused to
the Government.
2. Upon hearing the learned counsel for the petitioner and upon perusing
the materials available on record, the grievance of the petitioner is that the wood
would fetch a higher value, whereas it has been given for a paltry sum. At the
same time, firstly, it can be seen that the species involved are invasive in nature.
Secondly, the State itself is being requested by this Court to undertake the work
on a war footing and, therefore, the work cannot be delayed. Thirdly, the learned
counsel for the petitioner submits that the work has already commenced and
several trees have been cut from the Kanmoi, and the bidder is ready to carry out
the work in a proper and systematic manner.
3. For all the above reasons, the request of the petitioner to consider the
quantum of money that could be fetched need not be gone into in the specific
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 01:24:11 pm )
facts and circumstances of the case. Accordingly, this Writ Petition is disposed of
with a direction to the successful bidder to remove the Prosopis Juliflora,
including uprooting the same. Thereafter, the authorities shall ensure that the said
area is maintained free from Prosopis Juliflora. No costs. Consequently,
connected Miscellaneous Petitions are closed.
[N.S.K., J.] [D.B.C., J.]
06.03.2026
Neutral Citation : Yes / No (1/2)
smn2
To:-
1.The District Collector,
Virudhunagar District,
Virudhunagar.
2.The Project Director,
District Rural Development Agency,
Virudhunagar District.
3.The Revenue Divisional Officer,
Aruppukkottai,
Virudhunagar District.
4.The Tahsildar,
Tiruchuli Taluk,
Virudhunagar District.
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 01:24:11 pm )
5.The Commissioner / Block Development Officer,
Narikudi Panchayat Union,
Virudhunagar District.
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 01:24:11 pm )
N.SATHISH KUMAR, J.
and
D.BHARATHA CHAKRAVARTHY, J.
smn2
06.03.2026
(1/2)
____________
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 01:24:11 pm )
