Madras High Court
Muthu Lingam vs The District Collector on 17 February, 2026
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
2026:MHC:719
W.P.No.4797 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17.02.2026
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
W.P.No.4797 of 2026
Muthu Lingam ... Petitioner
-vs-
1.The District Collector,
Collector Office Building,
Salem District.
2.The Revenue Divisional Officer,
Thalaivasal Taluk,
Salem District.
3.The Tahsildar,
Thalaivasal Taluk,
Salem District.
4.Village Administrative Officer,
Thiyaganur Village,
Thalaivasal, Salem District.
5.Sakthivel ... Respondents
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W.P.No.4797 of 2026
PRAYER: Writ Petition filed under Article 226 of the Constitution of India to
praying to issue a Writ of Mandamus, directing the respondents to remove
all the encroachments in Survey No.91/1 in Thiyaganur Village, Thalaivasal
Taluk, Salem and to bring the land to its original form by considering the
petitioner’s representation dated 05.10.2025 and pass orders within time
frame fixed by this Court.
For Petitioner : Mr.R.P.Ruban Chackravarthi
For Respondents : Mr.D.Ravichander
Spl. Govt. Pleader for R1 to R4
*****
ORDER
(Order of the Court was made by C.KUMARAPPAN,J.,) The present Writ Petition has been filed seeking a direction to direct the respondents to remove the encroachments in Survey No.91/1 in Thiyaganur Village, Thalaivasal Taluk, Salem.
2. At this juncture, the learned Special Government Pleader on written instructions from the Tahsildar, Thalaivasal Taluk would submit that initially S.F.No.91/1 was classified as “Arasu Punjai Tharisu” in ‘A’ register vide Ref.No.TK 611/804/8586, dated 14.11.1985. The said land was assigned in the name of Ramasamy in Patta No.804 and since then the 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 05:27:59 pm ) W.P.No.4797 of 2026 property continue to be a patta land. Therefore, there is no encroachment identified.
3. In view of the above submission, there is no reason to entertain the present Writ Petition. Therefore, the present Writ Petition is dismissed.
However, if any party claiming civil right may approach the competent civil Court of law if so advised. No costs.
(S.M.S,J.,) (C.K,J.,)
17.02.2026
Index: Yes / No
Internet: Yes / No
dsa
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W.P.No.4797 of 2026
To:
1.The District Collector,
Collector Office Building,
Salem District.
2.The Revenue Divisional Officer, Thalaivasal Taluk, Salem District.
3.The Tahsildar, Thalaivasal Taluk, Salem District.
4.Village Administrative Officer, Thiyaganur Village, Thalaivasal, Salem District.
4/5https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 05:27:59 pm ) W.P.No.4797 of 2026 S.M.SUBRAMANIAM, J.
AND C.KUMARAPPAN, J.
dsa W.P.No.4797 of 2026 17.02.2026 5/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 05:27:59 pm )