P.Kumar vs The District Collector Cum Chairman,
2026 Latest Caselaw 2621 Mad

Madras High Court

P.Kumar vs The District Collector Cum Chairman, on 20 May, 2026

Author: G. R. Swaminathan

Bench: G. R. Swaminathan

                                                                    WP Nos.19961 & 19963 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
                                          WP.Nos.19961 & 19963 of 2026
                                                     and
                                          WMP.Nos.21314 & 21315 of 2026


                P.Kumar                                                   ..Petitioner(s) in
                                                                       W.P.No.19961/2026
                Nandhakumar
                                                                          ..Petitioner(s) in
                                                                       W.P.No.19963/2026

                                                       Vs
                1.The District Collector-cum-Chairman
                Hill Area Conservation Authority
                Erode District
                Erode.

                2.The Assistant Director (Panchayats and Audit)
                Rural Development Department
                Erode North
                Erode.

                3.The Deputy Director
                District Town and Country Planning Office
                Erode District.

                4.The Tahsildar
                Thalavadi Taluk
                Erode District.

                5.The Block Development Officer/Special Officer
                Thalavadi Panchayat Union (Village Panchayat)
                Thalavadi Taluk, Erode District.

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                                                                       WP Nos.19961 & 19963 of 2026




                6.The District Forest Officer
                Erode District
                Erode.
                                                                        ..Respondent(s) in
                                                                      both W.P.Nos.


                Prayer in W.P.No.19961/2026 : Writ Petition filed under Article 226 of the
                Constitution of India, for the issuance of Writ of Certiorarified Mandamus, to
                call for the records relating to the impugned notice issued by the 5th respondent
                in Na.Ka.No 705 / 2025 /AA2, dated 1.04.2026 received on 20.04.2026 and to
                quash the same and consequently, directing the 1st respondent to accept the
                application of the petitioner for issuing permission under the Hill Area
                conservation Authority (HACA) through online or manual.


                Prayer in W.P.No.19963/2026 : Writ Petition filed under Article 226 of the
                Constitution of India, for the issuance of Writ of Certiorarified Mandamus, to
                call for the records relating to the impugned notice issued by the 5 th respondent
                in Na.Ka. No 705 / 2025 /AA2, dated 30.01.2026 received on 28.02.2026 and to
                quash the same and consequently, directing the 1st respondent to accept the
                application of the petitioner for issuing permission under the Hill Area
                conservation Authority (HACA) through online or manual.




                              For Petitioner(s):    Mr.C.S.Saravanan
                              in both W.P.Nos.

                              For Respondent(s):    Mr.M.Murali
                              in both W.P.Nos.      Government Advocate




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                                                                         WP Nos.19961 & 19963 of 2026




                                                    Common Order

(Order of the Court was made by G.R.Swaminathan J.)

Mr.M.Murali, learned Government Advocate takes notice for the

respondents.

2. There shall be an order of interim stay, on condition that the subject

building shall not be put to any commercial use. In other words, the petitioners

shall not permit any third party to occupy the said premises. If any breach of

this order is brought to the notice of this Court, contempt proceedings will be

initiated against them.

3. Post these matters after four weeks.

(G.R.S.,J.) (V.L.N.,J.) 20-05-2026

dna/rka

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To

1.The District Collector-cum-Chairman Hill Area Conservation Authority Erode District Erode.

2.The Assistant Director (Panchayats and Audit) Rural Development Department Erode North Erode.

3.The Deputy Director District Town and Country Planning Office Erode District.

4.The Tahsildar Thalavadi Taluk Erode District.

5.The Block Development Officer/Special Officer Thalavadi Panchayat Union (Village Panchayat) Thalavadi Taluk, Erode District.

6.The District Forest Officer Erode District Erode.

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G.R.SWAMINATHAN J.

and V.LAKSHMINARAYANAN J.

dna/rka

WP.Nos.19961 & 19963 of 2026 and WMP.Nos.21314 & 21315 of 2026

20-05-2026

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