D.Krishnamoorthy vs The Government Of Tamilnadu
2026 Latest Caselaw 2613 Mad

Madras High Court

D.Krishnamoorthy vs The Government Of Tamilnadu on 20 May, 2026

Author: G. R. Swaminathan

Bench: G. R. Swaminathan

WMP No. 21575 of 2026

IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 20-05-2026 CORAM THE HON'BLE MR JUSTICE G. R. SWAMINATHAN AND THE HON'BLE MR.JUSTICE V. LAKSHMINARAYANAN WMP No. 21575 of 2026 IN WP NO. 20157 OF 2026 D.Krishnamoorthy S/o.Duraisamy Pillai, No.9, Vengachery Village, Magaral Post, Uthiramerur Taluk, Kancheepuram- 631 603.

..Petitioner(s) Vs

1. The Government of Tamilnadu Represented by its Principal Secretary to Government, Revenue and Disaster Management Department Fort St. George, Chennai -600 009

2. The District Collector Kancheepuram District, Vandavasi Road, Kancheepuram -631 001

3. The Tahsildar Uthiramerur, Kancheepuram

4. The Revenue Inspector Thirupulivanam, Kancheepuram

..Respondent(s)

D.Krishnamoorthy

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S/o.Duraisamy Pillai, No.9, Vengachery Village, Magaral Post, Uthiramerur Taluk, Kancheepuram- 631 603.

..Petitioner(s) Vs

1. The Government of Tamilnadu Represented by its Principal Secretary to Government, Revenue and Disaster Management Department Fort St. George, Chennai -600 009

2. The District Collector Kancheepuram District, Vandavasi Road, Kancheepuram -631 001

3. The Tahsildar Uthiramerur, Kancheepuram

4. The Revenue Inspector Thirupulivanam, Kancheepuram

..Respondent(s)

To Stay the execution of the eviction order in Na.Ka.No.1826/2022/A2 dated 03.06.2022 passed by the 3rd respondent, pending disposal of the writ petition and pass

to call for the records pertaining to impugned order passed by the 1st respondent in G.O.No.333, Revenue and Disaster Management Department dated 09.03.2026 in dismissing the Petitioners Revision Petition under Section 10 (A) (1) (c) of the Tamil Nadu Land Encroachment Act, 1905 and confirming the order dated 19.07.2022 passed by the 2nd Respondent in Se.Mu.Na.Ka.No.11313/2022/A4 and 3rd Respondent in Na.Ka.No.1826/2022/A2 dated 03.06.2022 and quash the same as illegal,

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arbitrary, and pass orders.

For Petitioner(s): Mr.C.Manisankar, Senior Counsel for Mrs.Revathi Manivannan Mohamed Farook

For Respondent(s): Mr.L.S.M.Hasan Fizal Additional Government Pleader

Order (Order of the Court was made by G.R.Swaminathan J.) Notice to the respondents returnable in eight weeks. Private notice

is also permitted.

2. Post this case after eight weeks. There shall be an order of interim

stay.

(G.R.S.,J.) (V.L.N.,J.) 20-05-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No rka/dna

1. The Government of Tamilnadu Represented by its Principal Secretary to Government, Revenue and Disaster Management Department Fort St. George, Chennai -600 009

2. The District Collector Kancheepuram District, Vandavasi Road, Kancheepuram -631 001

3. The Tahsildar Uthiramerur, Kancheepuram

4. The Revenue Inspector Thirupulivanam, Kancheepuram

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G.R.SWAMINATHAN J.

AND V.LAKSHMINARAYANAN J.

RKA

IN WP NO. 20157 OF 2026

20-05-2026

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