Madras High Court
M. Thanigaimalai vs The Assistant Director Of Survey And ... on 2 July, 2025
Author: M. Sundar
Bench: M. Sundar
W.P.No.23653 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.07.2025
CORAM:
THE HONOURABLE MR. JUSTICE M. SUNDAR
AND
THE HONOURABLE MR. JUSTICE HEMANT CHANDANGOUNDAR
W.P.No. 23653 of 2024
M. Thanigaimalai Petitioner
vs.
1. The Assistant Director of Survey and Land Records
Office of the Assistant Director of Survey
and Land Records
Collectorate Master Plan Complex
Villupuram District 605 602
2. The District Collector
Villupuram District
Villupuram
3. The Tahsildar
Gingee Taluk
Villupuram District
4. The Taluk Surveyor
Survey Section
Land Survey Department
Gingee Taluk
Villupuram District 604 202
5. The Block Development Officer
Vallam Panchayat
Vallam
Gingee Taluk
Villupuram District
6. Janakiraman Respondents
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W.P.No.23653 of 2024
Writ Petition filed under Article 226 of the Constitution of India seeking
a writ of mandamus directing the respondents 1, 3 and 4 to take appropriate
action in Na.Ka.No.A3/3615/2023 dated 12.10.2023 to inspect the lands in
Villupuram District, Gingee Taluk, Neganur Village Survey No.221/2-0.40.5
ares and the lake in Survey No.221/1C in Neganur Village, Gingee Taluk,
Villupuram District and conduct survey with respect to the stream originating
from the mountain till the lake and remove the encroachment from the
water body and also make necessary changes in the village records and
rectify the Neganur Village Field Measurement Book and other revenue
records including UDR patta, etc. based on the petitioner’s representation
dated 26.09.2023 within a time frame.
For petitioner Mr. V.M. Venkataramana
For RR 1 to 4 Mr. M.S. Arasakumar
Government Advocate
For R5 Mr. T.K. Saravanan
Addl. Govt. Pleader
ORDER
(made by M. SUNDAR, J.) Subject matter of captioned main ‘writ petition’ [‘WP’ for the sake of brevity] are alleged encroachments in ‘Survey No.221/2 in Neganur Village, Gingee Taluk, Villupuram District and the lake in Survey No.221/1C in Page 2 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/07/2025 01:04:55 pm ) W.P.No.23653 of 2024 Neganur Village, Gingee Taluk, Villupuram District’ [hereinafter ‘said properties’ for the sake of convenience and clarity].
2. Request for removal of aforereferred alleged encroachments has not yielded results and that has necessitated captioned WP is the submission of learned counsel for writ petitioner.
3. Mr. V.M. Venkataramana, learned counsel on record for writ petitioner, Mr.M.S.Arasakumar, learned Government Advocate for RR 1 to 4 and Mr.T.K.Saravanan, learned Additional Government Pleader for R5 are before us.
4. Learned State counsel for RR 1 to 4 submits that survey is in the anvil and depending on the survey outcome, action for removal of encroachment (if found) will be initiated vide ‘the Tamil Nadu Protection of Tanks and Eviction of Encroachment Act, 2007 (Tamil Nadu Act 8 of 2007)’ [hereinafter ‘Tanks Act’ for the sake of brevity] or any other appropriate/applicable statue.
5. Though obvious, this Court, deems it appropriate to make it clear that due process of law vide Tanks Act necessarily means adherence to Page 3 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/07/2025 01:04:55 pm ) W.P.No.23653 of 2024 procedure put in place by a Hon’ble Full Bench of this Court vide T.K.Shanmugam case [T.K.Shanmugam Vs. State of Tamil Nadu] reported in 2015 (5) LW 397. As regards T.K. Shanmugam principle, relevant paragraphs are sub sub-paragraphs (i) to (iii) of subparagraph (f) of paragraph 15 and the same read as follows:
'15.Certain provisions of Tank Act namely, Sections 4 to 10 were challenged in a Writ Petition with a prayer to declare those provisions as null and void and contrary to Article 14 of the Constitution of India on the ground that those provisions confer upon the executive, unguided and uncanalised discretionary power, since they denied to the persons aggrieved an opportunity of being heard. The said Writ petition was heard by a Division Bench to which one of us (M.Sathyanarayanan,J.) was a party. The Division Bench took note of the various decisions including the decision in the case of Sivakasi Region Tax Payers Association (supra), disposed of the Writ Petitions without declaring the provisions of the Act as unconstitutional, since no opportunity is given and held that there is nothing in the Act which excludes the principles of natural justice, the Act (Tank Act) does not specifically indicate that the encroachers do not have right to be heard and issued the following directions vide judgment dated 10.02.2010, reported in 2010 3 MLJ 771.
(a) .....
(b) .....
(c) .....
(d) ......
(e) .....
(f) We uphold the Act, while we provide for observance of principles of natural justice within the Act itself, as under.
(i) When the officer of the Public Works Department publishes the notice in Form-II in the notice boards of the offices of Village Administrative Officer, Village Panchayat Office and the Water Resources Organization, notice shall also be issued to the alleged encroacher to the effect that the survey indicates that the place in his/her occupation is an encroachment and secondly, the notice in Form-III of the Rules may be issued.Page 4 of 8
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(ii) On receipt of the said notice, the encroacher may give his/her objections relating to the classification of the land in his/her occupation and the nature of the encroachment within a period of two weeks.
(iii) Thereafter, the authorities shall consider the objections and pass appropriate orders, in accordance with the provisions of the Act, giving time to the encroachers to remove the encroachment.' To be noted, T.K.Shanmugam reiterates T.S.Senthil Kumar principle [T.S. Senthil Kumar Vs. Government of Tamil Nadu reported in (2010) 3 MLJ 771] rendered by an Hon’ble Coordinate co-equal Division Bench.
6. The above means that private respondent (R6) who is an alleged encroacher and / or any other encroacher/s will be put on notice/show caused, given an opportunity and action will be subject to and depending on cause shown / response of noticee/s. Therefore, captioned WP is taken up with the consent of learned counsel for writ petitioner and learned State counsel, dispensing with notice to R6. Though obvious, it is made clear that this order does not touch upon the rights of R6 and / or any other noticee/s under the Tanks Act or any other appropriate/applicable statute. This means that all the rights and contentions of R6 and/or any other noticee/s stand preserved for responding suitably when show caused / visited with notices.
Though obvious, for the sake of specificity, it is clarified that this Court, in instant order, has not expressed any view or opinion one way or the other regarding alleged encroachment qua said properties.
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7. In the light of the narrative thus far, captioned WP is disposed of in the aforesaid manner, recording the stated position of learned State counsel of RR 1 to 4 that survey will be done within a period of six weeks from today, i.e., on or before 13.08.2025 and action if any, under the Tanks Act or any other appropriate/applicable statute, will be commenced as expeditiously as the business of official respondents would permit but in any event within a period of six weeks therefrom i.e., on or before 24.09.2025.
There shall be no order as to costs.
(M.S., J.) (H.C., J.)
02.07.2025
cad
Index : Yes/No
NC : Yes/No
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W.P.No.23653 of 2024
To
1. The Assistant Director of Survey and Land Records Office of the Assistant Director of Survey and Land Records Collectorate Master Plan Complex Villupuram District 605 602
2. The District Collector Villupuram District Villupuram
3. The Tahsildar Gingee Taluk Villupuram District
4. The Taluk Surveyor Survey Section Land Survey Department Gingee Taluk Villupuram District 604 202
5. The Block Development Officer Vallam Panchayat Vallam Gingee Taluk Villupuram District Page 7 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/07/2025 01:04:55 pm ) W.P.No.23653 of 2024 M. SUNDAR, J.
and HEMANT CHANDANGOUDAR, J.
cad W.P.No.23653 of 2024 02.07.2025 Page 8 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/07/2025 01:04:55 pm )