[Cites 1, Cited by 0]
Madras High Court
N.Kannagi vs The District Collector on 6 March, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.8662 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.03.2026
CORAM :
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.8662 of 2026
N.Kannagi ... Petitioner
Vs.
1.The District Collector,
Office of the District Collector of Vizupuram,
Vizuppuram District.
2.Tahsildhar,
Marakkanam Taluk,
Vizuppuram District.
3.Assistant Director,
Directorate of Town and Country Planning,
Vizupuram District.
4.Block Development Officer,
Regional Development Office,
Marakkanam Panchayat Union,
Marakkanam
Vizuppuram District.
5.Town Panchayat of Marakkanam,
Represented by Executive Officer,
Office of the Town Panchayat,
Marakkanam,
Vizuppuram District. ... Respondents
Page No.1 of 6
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W.P.No.8662 of 2026
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing all the respondents
to restore the internal roads more particularly the access road for the
petitioner’s plots Nos:233 and 234 in Medows Beach Farm, Old Survey
Nos.340/1 and 340/2 New Survey Nos:334/5 and 334/6 Anumandhai
Village, Marakkanam Taluk, Thindivanam District, and ensure property
access to petitioner’s plots.
For Petitioner : Mr.S.Sai Shankar
For Respondents : Mr.D.Ravichander
Special Government Pleader [R1]
Mr.K.Surendran
Additional Government Pleader [R2 to R4]
*****
ORDER
This Writ Petition has been filed to direct the respondents to
restore the internal roads to enable the petitioner to have proper access for
the petitioner’s plots morefully disclosed in the prayer to this writ
petition.
2. Mr.D.Ravichander, learned Special Government Pleader,
accepts notice on behalf of the 1st respondent and Mr.K.Surendran,
learned Additional Government Pleader, accepts notice on behalf of the
respondents 2 to 4.
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3. The petitioner claims that Plot Nos.233 and 234 belonging to
her in the layout morefully disclosed in the prayer to this writ petition is
unable to be reached with proper access due to the damage of the internal
roads in the said layout. She seeks for restoration of the internal roads to
enable the petitioner to have access to her above said plots. She had given
a representation on 03.05.2025 to the respondents for the aforesaid
purpose. Since the same was not considered, the petitioner has filed this
writ petition.
4. No prejudice would be caused to the respondents, if the
petitioner’s representation as stated supra is considered on merits and in
accordance with law, after giving due consideration to the supporting
documents filed by the petitioner, within a time frame to be fixed by this
Court. This Court is not expressing any opinion on the merits of the
petitioner’s representation.
5. For the foregoing reasons, this Writ Petition is disposed of by
directing the 3rd respondent to pass final orders on merits and in
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accordance with law on the petitioner’s representation, dated 03.05.2025
seeking for restoration of the internal roads in the layout of the
petitioner’s plots to enable the petitioner to reach her plots, namely Plot
Nos.233 and 234, after giving due consideration to the supporting
documents filed by the petitioner, within a period of twelve (12) weeks
from the date of receipt of a copy of this order.
6. With the above direction, this Writ Petition is disposed of. No
costs.
06.03.2026
Index : Yes / No
Speaking order / Non-speaking order
Neutral Citation Case : Yes/No
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To
1.The District Collector,
Office of the District Collector of Vizupuram,
Vizuppuram District.
2.The Tahsildhar,
Marakkanam Taluk,
Vizuppuram District.
3.The Assistant Director,
Directorate of Town and Country Planning,
Vizupuram District.
4.The Block Development Officer,
Regional Development Office,
Marakkanam Panchayat Union,
Marakkanam
Vizuppuram District.
5.The Executive Officer,
Town Panchayat of Marakkanam,
Office of the Town Panchayat,
Marakkanam,
Vizuppuram District.
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ABDUL QUDDHOSE, J.
sp
06.03.2026
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