Madras High Court
D.Sasikumar vs The District Collector on 19 June, 2025
W.P. No.12766 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.06.2025
CORAM :
THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE SUNDER MOHAN
W.P.No.12766 of 2025
D.Sasikumar
S/o.R.Desingu,
No.1/5, Kulakarai Street,
Senguntharpettai,
Maduranthagam,
Chengalpattu District.
Petitioner
Vs
1. The District Collector
Chengalpattu District,
Chengalpattu.
2. The Revenue Divisional Officer
Maduranthagam,
Chengalpattu District.
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W.P. No.12766 of 2025
3. The Commissioner
Maduranthagam Municipality,
Chengalpattu District.
4. Sundara Vadivel
S/o. Poruran Mudaliar,
No.15/1.Saiva Muthaiya Street,
Mannadi, Chennai-600 001.
5. Haridoss
S/o.Poruran Mudaliar,
Variyar Street,
Senguntharpettai,
Maduranthagam,
Chengalpattu District.
6. Barani
S/o.Late Ramalinga Jothi,
Variyar Street,
Senguntharpettai,
Maduranthagam,
Chengalpattu District.
7. Sampath
S/o.Poruran Mudaliar,
Senguntharpettai,
Maduranthagam,
Chengalpattu District.
8. Vadivel Murugan
S/o.Poruran Mudaliar,
Senguntharpettai,
Maduranthagam,
Chengalpattu District.
Respondent(s)
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W.P. No.12766 of 2025
Prayer: Petition filed under Article 226 of the Constitution of India seeking
issuance of a writ of mandamus directing the 1st respondent to take
immediate action to ensure road facility to the residents of Irular
Kudiyiruppu area in Ward-14 of Maduranthagam Town, based on the
petitioner's representation dated 30.12.2024.
For Petitioner: Mr.S.V.Karthikeyan
For Respondents: Mr.A.Edwin Prabakar
State Government Pleader
assisted by
Mr.V.Veeramani
Government Advocate
for respondent Nos.1 and 2
Mr.P.Srinivas
Standing Counsel
for respondent No.3
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) Shri Prabakar states the representation of petitioner will be considered and disposed within 30 days. Statement is accepted.
2. Petition is disposed of. There shall be no order as to costs.
__________ Page 3 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/06/2025 08:50:33 pm ) W.P. No.12766 of 2025 We clarify that we have not expressed any opinion on the merits of the matter.
(K.R.SHRIRAM, CJ.) (SUNDER MOHAN, J.)
19.06.2025
Index : Yes/No
Neutral Citation : Yes/No
bbr
To:
1. The District Collector Chengalpattu District, Chengalpattu.
2. The Revenue Divisional Officer Maduranthagam, Chengalpattu District.
3. The Commissioner Maduranthagam Municipality, Chengalpattu District.
__________ Page 4 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/06/2025 08:50:33 pm ) W.P. No.12766 of 2025 THE HON'BLE CHIEF JUSTICE AND SUNDER MOHAN,J.
bbr W.P.No.12766 of 2025 19.06.2025 __________ Page 5 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/06/2025 08:50:33 pm )