[Cites 1, Cited by 0]
Madras High Court
K.Rajanathan vs The District Collector on 6 March, 2026
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P(MD)No.6137 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.6137 of 2026
K.Rajanathan ... Petitioner
vs.
1.The District Collector,
Sivagangai District,
Sivagangai.
2.The District Revenue Officer,
Sivagangai District,
Sivagangai.
3.The Deputy Registrar,
Registration Department,
Sivagangai,
Sivagangai District.
4.The Revenue Divisional Officer,
Sivagangai,
Sivagangai District.
1/7
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W.P(MD)No.6137 of 2026
5.The District Registrar,
Sivagangai District,
Sivagangai.
6.The Sub Registrar,
Sub Registrar Office,
Kalaiyarkovil,
Sivagangai District.
7.The Tahsildar,
Taluk Office,
Kalaiyarkovil Taluk,
Sivagangai District.
8.Ramaiah ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the respondents 1 to 6
to consider the petitioner's representation dated 14.02.2026 and initiate
appropriate proceedings for cancellation of the land assignment granted in
favour of the 8th respondent in respect of Survey No.129/5, Chennalgudi
Group, Kalaiyarkovil Taluk, Sivagangai District, measuring 1.21.50 hectares
and consequently resume the said land to the Government if violations are
established, within a stipulated time fixed by this Court.
For Petitioner : Mr.G.Marichamy
For Respondents : Mr.J.Ashok (R1 to R7)
Additional Government Pleader
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W.P(MD)No.6137 of 2026
ORDER
(Order of the Court was made by N.SATHISH KUMAR, J.)
The present Writ Petition has been filed seeking a direction to
respondents 1 to 6 to consider the petitioner's representation dated
14.02.2026 and to initiate appropriate proceedings for the cancellation of the
land assignment granted in favour of the 8th respondent in respect of the
land comprised in Survey No.129/5, Chennalgudi Group, Kalaiyarkovil
Taluk, Sivagangai District, measuring an extent of 1.21.50 hectares, and
consequently to resume the said land to the Government if any violations are
established, within a time frame to be fixed by this Court.
2.The petitioner has filed the present Writ Petition in the nature
of a Public Interest Litigation, claiming to represent the residents of
Sennelkudi Group, Kalaiyarkovil Taluk, Sivagangai District. According to
the petitioner, the subject land is classified as Government punja land as per
the Settlement ‘A’ Register. The said land was assigned in favour of the 8th
respondent in the year 1989 and a patta was issued in his favour.
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3.The main grievance of the petitioner is that the 8th respondent
was not a landless poor person at the time of the assignment and that he was
already holding substantial agricultural lands in Sivagangai Taluk. Since
Government lands can be assigned only to eligible landless poor persons, the
petitioner claims to have submitted a detailed representation before the
authorities seeking cancellation of the alleged illegal assignment granted in
favour of the 8th respondent. As the said representation has not been
considered so far, the petitioner has filed the present Writ Petition.
4.Heard the learned counsel appearing for the petitioner and
Mr.J.Ashok, learned Additional Government Pleader appearing for
respondents 1 to 7.
5.When a query was raised to the petitioner as to whether any
resolution had been passed in this regard, there was absolutely no answer
forthcoming. Further, we find that the very locus standi for filing such a Writ
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Petition in the name of Public Interest Litigation has not been established. It
is stated that the 8th respondent is the former President of the Panchayat and
that the petitioner is also a member of the Association. Hence, we find that
instead of being filed in the public interest, the present Writ Petition appears
to have been filed in furtherance of a private interest.
6.Accordingly, the Writ Petition stands dismissed. 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
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To
1.The District Collector,
Sivagangai District,
Sivagangai.
2.The District Revenue Officer,
Sivagangai District,
Sivagangai.
3.The Deputy Registrar,
Registration Department,
Sivagangai,
Sivagangai District.
4.The Revenue Divisional Officer,
Sivagangai,
Sivagangai District.
5.The District Registrar,
Sivagangai District,
Sivagangai.
6.The Sub Registrar,
Sub Registrar Office,
Kalaiyarkovil,
Sivagangai District.
7.The Tahsildar,
Taluk Office,
Kalaiyarkovil Taluk,
Sivagangai District.
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N.SATHISH KUMAR, J.
and
M.JOTHIRAMAN, J.
ps
ORDER MADE IN
DATED : 06.03.2026
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