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Madras High Court

Ponnusamy vs The District Collector on 18 March, 2026

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                        W.P.(MD)No.7338 of 2026

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 18.03.2026

                                                            CORAM:

                    THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                               W.P.(MD)No.7338 of 2026

                 Ponnusamy                                                                  ... Petitioner
                                                                 -vs-

                 1.The District Collector,
                   Trichy District.

                 2.The Executive Engineer,
                   Water Resources Department,
                   PWD, Trichy District.

                 3.The Tashildar,
                   Office of the Tashildar,
                   Thiruvermbur,
                   Trichy District.                                                         ... Respondents

                 PRAYER:- Writ Petition filed under Article 226 of the Constitution of India, to
                 issue a Writ of Mandamus directing the respondents to monitor that the fishing
                 auction of the Tank/Kanmai situated at Poigaikudi Village, Asur, Trichy District,
                 for the year of 2026 is being held in a fair and transparent manner in the light of
                 the petitioner's representation dated 25.02.2026 as expeditiously as possible.




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                                                                                             W.P.(MD)No.7338 of 2026



                                  For Petitioner           : Mr.S.K.Mani


                                  For Respondents          : Mr.P.Subbaraj
                                                             Special Government Pleader

                                                                     ORDER

The grievance of the petitioner is that the fishing auction in respect of the tank/kanmai situated at Poigaikudi Village, Asur, Trichy District, is likely to take place shortly.

2. The petitioner submits that there are vested interests attempting to scuttle a fair and transparent auction and, therefore, seeks a direction to the respondents to monitor the auction proceedings.

3. At the outset, it is seen that no date has been fixed for the auction. As and when a date is fixed, the first respondent / District Collector shall depute a responsible official to monitor the conduct of the auction, in view of the apprehension expressed by the petitioner that the process may not be free and fair.

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4. With the above direction, the writ petition stands disposed of. No costs.

It is made clear that this order shall operate only if the first respondent takes a decision to conduct the auction of fishing rights and shall not be construed as a direction to conduct such auction.

18.03.2026 Neutral Citation : No smn2 To:-

1.The District Collector, Trichy District.
2.The Executive Engineer, Water Resources Department, PWD, Trichy District.
3.The Tashildar, Office of the Tashildar, Thiruvermbur, Trichy District.

____________ Page 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/03/2026 09:06:00 pm ) W.P.(MD)No.7338 of 2026 D.BHARATHA CHAKRAVARTHY, J.

smn2 W.P.(MD)No.7338 of 2026 18.03.2026 ____________ Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/03/2026 09:06:00 pm )