Madras High Court
K.Suresh vs The District Collector on 24 November, 2025
Author: P.T.Asha
Bench: P.T.Asha
W.P.(MD)Nos.3001 of 2022 & batcth
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.11.2025
CORAM:
THE HONOURABLE MS.JUSTICE P.T.ASHA
W.P.(MD)Nos.3001, 3002, 3244, 3245, 3154 & 3155 of 2022
and
W.M.P(MD)Nos.2619, 2620, 2843, 2844, 2743 & 2745 of 2022
K.Suresh .. Petitioner
(In W.P(MD)No.3001/2022)
B.Subamathi .. Petitioner
(In W.P(MD)No.3002/2022)
G.Kamalavani .. Petitioner
(In W.P(MD)No.3244/2022)
T.Selvi .. Petitioner
(In W.P(MD)No.3245/2022)
T.Navaneethan .. Petitioner
(In W.P(MD)No.3154/2022)
K.Shanthi .. Petitioner
(In W.P(MD)No.3155/2022)
Vs.
1.The District Collector,
Sivagangai.
2.The Revenue Divisional Officer,
Sivagangai District.
3.The Tahsildar,
Tahsildar Office,
Sivagangai.
_________
Page 1 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 09:22:38 pm )
W.P.(MD)Nos.3001 of 2022 & batcth
4.The President,
Vaniyangudi Village Panchayat,
Sivagangai Panchayat Union,
Sivagangai. .. Respondents
(In both cases)
Common Prayer: Writ Petition filed under Article 226 of the Constitution
of India, praying for issuance of Writ of Mandamus, directing the
respondents to remove the burial of two bodies in S.No.108/3, at Paiyur
Pillaivayal Village, Vaniyangudi Panchayat, Sivagangai district
classified as Government poramoke land in violation of Rule 7 of the
Tamil Nadu Village Panchayats (Provision of burial and burning
grounds) Rules, 1999 and also direct the respondents not to allow burial
in the said land.
For Petitioner : Mr.H.Arumugam
(In all cases)
For R1 – R3 : Mrs.D.Farjana Ghoushia
Special Government Pleader
(In all cases)
For R4 : Mr.C.Satheesh
Government Advocate
(In W.P(MD)No.3001/2022)
For R4 : Mr.T.Amjad Khan
Government Advocate
(In W.P(MD)No.3002, 3154 & 3155 / 2022 )
_________
Page 2 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 09:22:38 pm )
W.P.(MD)Nos.3001 of 2022 & batcth
For R4 : Mr.J.K.Jeyaseelan
Government Advocate
(In W.P(MD)No.3244 & 3245/2022)
COMMON ORDER
The writ petitions have been filed for the following relief :
“directing the respondents to remove the burial of two bodies in S.No.108/3, at Paiyur Pillaivayal Village, Vaniyangudi Panchayat, Sivagangai district classified as Government poramoke land in violation of Rule 7 of the Tamil Nadu Village Panchayats (Provision of burial and burning grounds) Rules, 1999 and also direct the respondents not to allow burial in the said land.”
2. The District Collector has passed a resolution dated 23.07.2025 as follows :
“...mjid Vw;W epyepu;thf Mizau; mtu;fSf;F khtl;l Ml;rpaupd; 06.06.2025 ehspl;l fbjk; thapyhf fUj;JU mDg;gg;gl;Ls;sJ. Nkw;gb khtl;l tUtha; mYtyu; mwpf;ifapd;gb rptfq;if tl;lk; kw;Wk; cs;tl;lk;> 50> murdp F&g; kw;Wk; fpuhkk;> Gy vz;.
_________ Page 3 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 09:22:38 pm ) W.P.(MD)Nos.3001 of 2022 & batcth 282/4> tp];jpuzk; 4.40.00 n`f;Nlu; ,lj;jpid cl;gpupT nra;J cj;Njr cl;gpupT Gy vz;.282/4B> tp];jpuzk; 0.40.48 n`f;Nlu; (1 Vf;fu;) muR Gwk;Nghf;F epykhdJ rptfq;if efu; gFjpapypUe;J 8 fpNyhkPl;lu; njhiytpw;Fs; ,Ug;gjhy; cj;Njr cl;gpupT Gy vz;. 282/4B> tp];jpuzk; 0.40.48 n`f;Nlu; (1 Vf;fu;) muR Gwk;Nghf;F epyj;jpy; fy;yiwj; Njhl;lk; (kahdk;) mikj;jpl murhiz vz;:15 gpw;gLj;jg;gl;Nlhu; kpfg;gpw;gLj;jg;gl;Nlhu; kw;Wk; rpWghd;ikapdu; ey (rpe Mg1)j;Jiw ehs; 30.01.2024 y; njuptpf;fg;gl;Ls;sgb rpwg;gpdkhf fUjp jsu;T nra;J midj;J fpwp];Jt muR nghJ fy;yiwj; Njhl;lk; mikg;gjw;F 1 Vf;fu;
epyk; xJf;fPL nra;ag;gl;lJ Nkw;fhZk; ,lj;jpid nray;ghl;Lf;F tUtjw;F ,jd; %yk; Mizaplg;gLfpwJ.”
3. The learned counsel for the petitioners submits that the petitioners would be satisfied if the proposal is allowed to be proceeded with.
4. It is made clear that no further bodies will be buried in S.No. 108/3, at Paiyur Pillaivayal Village, Vaniyangudi Panchayat, Sivagangai _________ Page 4 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 09:22:38 pm ) W.P.(MD)Nos.3001 of 2022 & batcth District.
5. Recording the above resolution, all the Writ Petitions stand disposed of. No costs. Consequently, connected Miscellaneous Petitions are closed.
24.11.2025 NCC : Yes/No Index : Yes/No Internet : Yes gbg To
1.The District Collector, Sivagangai.
2.The Revenue Divisional Officer, Sivagangai District.
3.The Tahsildar, Tahsildar Office, Sivagangai.
4.The President, Vaniyangudi Village Panchayat, Sivagangai Panchayat Union, _________ Page 5 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 09:22:38 pm ) W.P.(MD)Nos.3001 of 2022 & batcth Sivagangai.
_________ Page 6 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 09:22:38 pm ) W.P.(MD)Nos.3001 of 2022 & batcth P.T.ASHA, J.
gbg W.P.(MD)Nos.3001 2022 & batch 24.11.2025 _________ Page 7 of 7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 09:22:38 pm )