Madras High Court
V.Mani Vembusekar vs Government Of Tamil Nadu on 12 February, 2026
WP No.832 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.02.2026
CORAM
THE HON'BLE MR.MANINDRA MOHAN SHRIVASTAVA,
CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE G.ARUL MURUGAN
WP No.832 of 2026
V.Mani Vembusekar : Petitioner
Vs
1.Government of Tamil Nadu
by its Principal Secretary
Municipal and Water Administration
Secretariat, Fort St.George,
Chennai 600009
2.Government of Tamil Nadu
By its District Collector
District Collector Office,
Namakkal 637 003
3.The Tahsildar
Rasipuram Taluk
Namakkal District 637 408
4.Government of Tamil Nadu
Directorate of Rural Development
by its Director
2nd, 3rd and 4th floor, C and E Market Road
Koyembedu, Chennai 600 0107
5.Rasipuram Municipality
By its Municipal Commissioner
Rasipuram, Namakakl District 637 408
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WP No.832 of 2026
6.Rasipuram Panchayat Union
by its BDO Rasipuram
Namakakl Distrct 637 408
7.R. Bhaskar : Respondents
Prayer: Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Certiorarified Mandamus calling for the entire records of
Respondent No.2 dated 06.10.2025 bearing ROC No.21597/ 2025/O1 and
quash the same as being arbitrary, illegal and consequently direct the
respondent to restore the Ayacut lands abutting Anaipalayam lake in
Anaipalayam village, Rasipuram Taluk Namakkal District to their original
agricultural classification.
For Petitioner : Mr.J.Srinivasa Mohan
For Respondents : Mr.K.Karthik Jagannath
Government Advocate
For R1 To R4.
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) The order of re-classification dated 28.10.2024 (wrongly noticed as 25.08.2025 in the earlier order) has now been supplied.
2. In view of what has been observed by us on the last date of hearing, the petitioner is granted liberty to challenge the order dated 28.10.2024 and subsequent order dated 06.10.2025 by properly constituted petition, if so advised.
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3. The petition stands closed. There will be no order as to costs.
Consequently WMP No.1006 of 2026 is closed.
(MANINDRA MOHAN SHRIVASTAVA, CJ.) (G.ARUL MURUGAN, J.) 12.02.2026 Index : Yes/No Neutral Citation : Yes/No tar To
1.The Principal Secretary Municipal and Water Administration Secretariat, Fort St.George, Chennai 600009
2.The District Collector Namakkal 637 003
3.The Tahsildar Rasipuram Taluk Namakkal District 637 408
4.The Director Directorate of Rural Development 2nd, 3rd and 4th floor, C and E Market Road Koyembedu, Chennai 600 0107
5.Municipal Commissioner Rasipuram Municipality Rasipuram, Namakakl District 637 408
6.Block Development Officer Rasipuram Panchayat Union Namakakl Distrct 637 408 Page 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/02/2026 01:44:30 pm ) WP No.832 of 2026 THE HON'BLE CHIEF JUSTICE AND G.ARUL MURUGAN, J.
(tar) WP No.832 of 2026 12.02.2026 Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/02/2026 01:44:30 pm )