Madras High Court
K.Narayanan vs The Director Of Animal Husbandry And ... on 18 August, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.(MD)No.22459 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.08.2025
CORAM:
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P.(MD)No.22459 of 2025
K.Narayanan ... Petitioner
-Vs-
1.The Director of Animal Husbandry and Veterinary Services,
No.571, Anna Salai,
Nanthanam, Chennai-35.
2.The District Collector,
Madurai District.
3.The Assistant Director of Panchayat,
Collector Office Campus,
Madurai.
4.The Assistant Director of Animal Husbandry
and Vetrinary Services,
Madurai District.
5.The Assistant Director of Animal Husbandry and Veterinary Services,
Thirumangalam,
Madurai District.
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W.P.(MD)No.22459 of 2025
6.The Tahsildar,
Kallikudi Taluk,
Madurai District.
7.The Block Development Officer,
Black Development Office,
Kallikudi, Madurai District. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue a
Writ of Mandamus, directing the respondents 1 & 2 to conduct proper enquiry on
petitioner representation dated 19.12.2016 and 20.03.2024 and consequently to
take necessary action as against the Government Officers and Village Panchayat
President and other Officers of Village Panchayat and 12 beneficiary who are all
illegally getting Free Goat from the Government.
For Petitioner : Mr.K.Yasar Arafath
For R1 to R6 : Mr.P.Thilak Kumar
Government Pleader
ORDER
(Order of the Court was made by S.M.SUBRAMANIAM, J.) The Writ of Mandamus has been instituted to direct the respondents 1 & 2 to conduct proper enquiry on the petitioner's representations, dated 19.12.2016 and 20.03.2024 and consequently, to take necessary action as against the 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/08/2025 06:04:48 pm ) W.P.(MD)No.22459 of 2025 Government Officers and Village Panchayat President and other Officers of Village Panchayat and 12 beneficiary, who are all illegally getting Free Goat from the Government.
2. The learned counsel for the petitioner would submit that the free distribution of Goat by the Government was implemented in the year 2015. It is almost 10 years lapsed. He says there are scheme is implemented by providing freebies to the ineligible persons. However, the petitioner is unable to substantiate nor able to produce any document so as to entertain the writ petition. In the absence of any such document or evidence on record, the High Court cannot issue a direction to consider the representation. Such direction if issued would do no service to the cause of justice.
3. In view of the above, the writ petition stands dismissed. No costs.
(S.M.S., J.) & (G.A.M., J.)
18.08.2025
NCC : Yes / No
Index : Yes / No
am
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W.P.(MD)No.22459 of 2025
To
1.The Director of Animal Husbandry and Veterinary Services, No.571, Anna Salai, Nanthanam, Chennai-35.
2.The District Collector, Madurai District.
3.The Assistant Director of Panchayat, Collector Office Campus, Madurai.
4.The Assistant Director of Animal Husbandry and Vetrinary Services, Madurai District.
5.The Assistant Director of Animal Husbandry and Veterinary Services, Thirumangalam, Madurai District.
6.The Tahsildar, Kallikudi Taluk, Madurai District.
7.The Block Development Officer, Black Development Office, Kallikudi, Madurai District.
4/5https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/08/2025 06:04:48 pm ) W.P.(MD)No.22459 of 2025 S.M.SUBRAMANIAM, J.
AND G.ARUL MURUGAN, J.
am W.P.(MD)No.22459 of 2025 18.08.2025 5/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/08/2025 06:04:48 pm )