Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

M.Subash Chandrabose vs The District Collector
2026 Latest Caselaw 946 Mad

Citation : 2026 Latest Caselaw 946 Mad
Judgement Date : 6 March, 2026

[Cites 1, Cited by 0]

Madras High Court

M.Subash Chandrabose vs The District Collector on 6 March, 2026

Author: N.Sathish Kumar
Bench: N.Sathish Kumar
                                                                                       W.P(MD)No.6132 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 M.JOTHIRAMAN

                                             W.P(MD)No.6132 of 2026

                 M.Subash Chandrabose                                                  ... Petitioner

                                                                 vs.

                 1.The District Collector,
                 Thenkasi District,
                 Thenkasi.

                 2.The Revenue Divisional Officer,
                 Thenkasi,
                 Thenkasi District.

                 3.The Thasildar,
                 Kadaiyanallur,
                 Thenkasi District.

                 4.The Assistant Engineer,
                 Tamilnadu Electricity Board,
                 Puliyankudi,
                 Thenkasi District.


                 1/7




https://www.mhc.tn.gov.in/judis              ( Uploaded on: 10/03/2026 03:57:53 pm )
                                                                                                  W.P(MD)No.6132 of 2026


                 5.The Inspector of Police,
                 Chinnakovilakulam Police Station,
                 Chinnakovilakulam,
                 Tenkasi District.

                 6.V.Kannan                                                                  ... Respondents

                 PRAYER : Writ Petition filed under Article 226 of the Constitution of India
                 praying for issuance of a Writ of Mandamus, directing the respondents to
                 remove the encroachment by constructing Vinayagar Temple in Survey
                 No. 18/4B at Indira Nagar, Vellaikavundanpatti, Ayyapuram Post,
                 Kadaiyanallur Taluk, Thenkasi District on the basis of the petitioner's
                 representation dated 30.01.2026 within a stipulated time as fixed by this
                 Court.


                                  For Petitioner            : Ms.A.Dharani

                                  For Respondents           : Mr.D.Sasi Kumar (R1 to R3)
                                                              Additional Government Pleader

                                                            : Mr.K.Sanjai Gandhi (R5)
                                                              Government Advocate

                                                            : Mr.S.Deenadhayalan
                                                              Standing Counsel




                 2/7




https://www.mhc.tn.gov.in/judis                    ( Uploaded on: 10/03/2026 03:57:53 pm )
                                                                                         W.P(MD)No.6132 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 to remove the encroachment made by

constructing a Vinayagar Temple in Survey No.18/4B at Indira Nagar,

Vellaikavundanpatti, Ayyapuram Post, Kadaiyanallur Taluk, Thenkasi

District, on the basis of the petitioner’s representation dated 30.01.2026.

2.By consent of both parties, this Writ Petition is taken up for

final disposal at the admission stage itself.

3.Mr.D.Sasikumar, learned Additional Government Pleader,

accepts notice for respondents 1 to 3; Mr.S.Deenadhayalan, learned Standing

Counsel, accepts notice for the fourth respondent and Mr.K.Sanjai Gandhi,

learned Government Advocate, accepts notice for the fifth respondent.

Considering the limited relief sought for by the petitioner, notice to the sixth

respondent is dispensed with.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 03:57:53 pm )

4.According to the petitioner, the sixth respondent has

constructed a temple by encroaching upon the street. In this regard, the

petitioner submitted a representation dated 30.01.2026 before the authority

concerned. Since the same has not been considered so far, the petitioner has

filed the present Writ Petition.

5.The learned Additional Government Pleader appearing for

respondents 1 to 3, on instructions, submitted that the petitioner has not

come to this Court bona fide and that he has already filed a suit in O.S.No.64

of 2023 on the file of the District Munsif Court, Sivagiri, seeking rights over

the property in Survey No.18/4A. He further submitted that the petitioner

has also converted to another religion.

6.Though the filing of the said suit is not disputed, the same

indicates that the petitioner may have personal reasons for filing the present

Writ Petition in the nature of a Public Interest Litigation. Be that as it may,

the authority concerned is directed to consider the representation of the

https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 03:57:53 pm )

petitioner dated 30.01.2026, after affording sufficient opportunity of

personal hearing to both the petitioner and the sixth respondent, and to pass

appropriate orders on merits and in accordance with law within a period of

two months from the date of receipt of a copy of this order.

7.With the above direction, this Writ Petition is disposed of.

There shall be no order as to costs.



                                                                           [N.S.K.,J.]   [M.J.R.,J.]
                                                                                  06.03.2026
                 NCC      : Yes / No
                 Index    : Yes / No
                 Internet : Yes
                 ps









https://www.mhc.tn.gov.in/judis               ( Uploaded on: 10/03/2026 03:57:53 pm )



                 To

                 1.The District Collector,
                 Thenkasi District,
                 Thenkasi.

                 2.The Revenue Divisional Officer,
                 Thenkasi,
                 Thenkasi District.

                 3.The Thasildar,
                 Kadaiyanallur,
                 Thenkasi District.

                 4.The Assistant Engineer,
                 Tamilnadu Electricity Board,
                 Puliyankudi,
                 Thenkasi District.

                 5.The Inspector of Police,

Chinnakovilakulam Police Station, Chinnakovilakulam, Tenkasi District.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 03:57:53 pm )

N.SATHISH KUMAR, J.

and M.JOTHIRAMAN, J.

ps

ORDER MADE IN

DATED : 06.03.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2026 03:57:53 pm )

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter