Madras High Court
S.Kumar vs The District Collector on 24 March, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.10374 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24.03.2025
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.10374 of 2025
and
W.M.P.No.11669 of 2025
S.Kumar ..... Petitioner
Vs
1.The District Collector,
Tiruvallur District Collectorate,
Thiruthani Road,
Jayanagar, Tiruvalur-602 001.
2.The Superintendent of Police,
Tiruvalur District,
Chinna Ekadu,
Jaya Nagar, Tiruvalur-602 001.
3.The Inspector of Police,
Periyapalayam Police Station,
Periyapalayam-602 102.
4.The Sub Inspector of Police,
C3 Arani Police Station,
Tiruvalur District.
Arani-602 101.
5.Sargunam
6.Ramesh
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W.P.No.10374 of 2025
7.Babu
8.Lalitha ..... Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of
India, for the issuance of Writ of Mandamus, directing the respondents 1
to 4 to take action against the respondents 5 to 8 for illegal trespass and
tried to grab the petitioner's property in survey No. 418/3 New Survey
No. 418/3B1, 3B2.
For Petitioner : Mr.C.Premkumar
For R1 : Mr.P.Balathandayutham
Special Government Pleader
For R2 to R4 : Mr.A.Gopinath
Government Advocate (Crl.Side)
For R5 : Mr.K.Karthik
ORDER
This Writ Petition has been filed seeking a direction to the respondents 1 to 4 to take action against the respondents 5 to 8 for their illegal trespass and attempt to dispossess the petitioner from the property situated in Survey No.418/3, New Survey No.418/3B1, 3B2.
2. Heard the learned counsel appearing for the petitioner, the learned Special Government Pleader appearing for the first respondent, the learned Government Advocate (Crl.Side) appearing for Page 2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/05/2025 11:42:39 am ) W.P.No.10374 of 2025 the respondents 2 to 4 and the learned counsel appearing for the fifth respondent. Perused the materials available on record.
3. Based on the complaints lodged by the petitioner and the respondents 5 to 8, CSR Nos.52 and 43 of 2025 were issued by the third respondent. Since the matter pertains to a land dispute, the same was referred to the Revenue Divisional Officer, Tiruvallur, for enquiry, which is pending. Pursuant to the direction issued by the Revenue Divisional Officer, Tiruvallur, the Tahsildar submitted a report dated 30.04.2024. However, no final order has been passed by the Revenue Divisional Officer, Tiruvallur, till date.
4. In view of the above, the Revenue Divisional Officer, Tiruvallur, is directed to pass final orders on the dispute, after giving an opportunity of hearing to the petitioner and the respondents 5 to 8 herein, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order.
5. With the above direction, this Writ Petition stands disposed of. Consequently, connected miscellaneous petition is closed. Page 3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/05/2025 11:42:39 am ) W.P.No.10374 of 2025 No costs.
24.03.2025
Index : Yes/No
Neutral citation : Yes/No
Speaking/non-speaking order
Lpp
To
1.The District Collector,
Tiruvallur District Collectorate, Thiruthani Road, Jayanagar, Tiruvalur-602 001.
2.The Superintendent of Police, Tiruvallur District, Chinna Ekadu, Jaya Nagar, Tiruvalur-602 001.
3.The Inspector of Police, Periyapalayam Police Station, Periyapalayam-602 102.
4.The Sub Inspector of Police, C3 Arani Police Station, Tiruvallur District.
Arani-602 101.
5. The Public Prosecutor, High Court, Madras.
Copy to :
The Revenue Divisional Officer, Tiruvallur.Page 4 of 6
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