Madras High Court
P.Karthikeyan vs The District Collector on 29 January, 2026
WP No.35020 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 29-01-2026
CORAM
THE HON'BLE MR.JUSTICE V. LAKSHMINARAYANAN
WP No.35020 of 2025
P.Karthikeyan .. Petitioner
Vs.
1. The District Collector,
Namakkal District,
Namakkal.
2. The District Revenue Officer,
Office of the District Collector,
Namakkal.
3. The Asst.Engineer,
Public Works Department,
Rasipuram Circle, Namakkal.
4. The President,
Minnakkal Panchayat Union &
Venanndur Panchayat Union,
Minnakkal Post, Rasipuram Taluk,
Namakkal District.
5. The Block Development Officer,
Venanndur Panchayat Union,
Rasipuram Taluk, Namakkal District.
6. The Tahsildar,
Rasipuram Taluk, Namakkal District.
(R5 and R6 suo motu impleaded vide order
dated 22.01.2026 ) .. Respondents
Prayer : This Writ Petition is filed under Article 226 of the Constitution of
India to issue a writ of Mandamus, directing the respondents to give
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WP No.35020 of 2025
necessary permission /sanction to allow the petitioner to de-silting and
clearing blockages in the canal passing my agricultural land in future to
allow the smooth flow and natural drainage of water in the canal adjoining
the petitioner's land based on his representation dated 19.04.2025.
For Petitioners : Mr.M.Jaurudeen
For Respondents : Mr.M.Shajahan
Spl.Govt.Pleader
ORDER
The petitioner is the owner of the property situated in S.No.168/1, 182/4 and 227/1 of Minnakkal Village, Rasipuram Taluk, Namakkal District. A water channel runs abutting the said land, carrying water from the Ponsori Hills situated to the north-east of the said water channel. The water flowing from the said hills run into a lake namely, Chinna Eri, situated on the eastern side of the petitioner’s property.
2. Due to the accumulation of sediments, the water channel was blocked, causing water to overflow into the petitioner’s agricultural land and damaging the crops. Pointing out these difficulties, the petitioner made a representation dated 19.04.2025, seeking removal of sediments to ensure free flow of water into Chinna Eri. As no action was taken, the petitioner approached this Court by way of present writ petition.
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3. Mr.Shajahan, learned Special Government Pleader who took notice submitted to this Court that he had been informed that the remedial steps have been taken by the 5th respondent namely, the Block Development Officer, Venanndur Panchayat, Rasipuram Taluk, Namakkal District.
4. After suffering a couple of adjournments, when I took up the matter today, Mr.Shajahan reported that he has been instructed by the Tahsildar, 6th respondent that, within a period of ten days, the channel will be cleared and the sediments removed, so as to ensure smooth flow of water into the lake.
5. Mr.Shajahan further states that immediate action is being initiated at the instance of the respondent Nos.5 and 6. The said statement of the learned Special Government Pleader is recorded.
6. There shall be a direction to the respondent Nos.5 and 6 to clear the channel as stated by them and to file a compliance report through the Special Government Pleader .
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7. In view of the above, this writ petition is ordered, No costs.
Call after two weeks for reporting compliance.
29.01.2026 Index : Yes/No Internet : Yes/No Neutral Citation : Yes/No kkd Note : Order copy shall be uploaded tomorrow itself.
The respondent shall act upon the web copy of the order and need not wait for the certified copy.
To
1. The District Collector, Namakkal District, Namakkal.
2. The District Revenue Officer, Office of the District Collector, Namakkal.
3. The Asst.Engineer, Public Works Department, Rasipuram Circle, Namakkal.
4. The President, Minnakkal Panchayat Union & Venanndur Panchayat Union, Minnakkal Post, Rasipuram Taluk, Namakkal District.
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5. The Block Development Officer, Venanndur Panchayat Union, Rasipuram Taluk, Namakkal District.
6. The Tahsildar, Rasipuram Taluk, Namakkal District.
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