Madras High Court
K.Ravikumar vs / on 22 September, 2025
Author: Anita Sumanth
Bench: Anita Sumanth
W.P.(MD)No.26230 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.09.2025
CORAM:
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
AND
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
W.P.(MD)No.26230 of 2025
and
W.M,P.(MD)No.20428 of 2025
K.Ravikumar ... Petitioner
/Vs./
1. The District Collector,
Collectorate Campus,
Thenkasi, Thenkasi District.
2. The Revenue Divisional Officer,
Revenue Divisional Office,
Sangarankovil, Thenkasi District.
3. The Tahsildar,
Sivakiri Taluk Office,
Sivagiri, Thenkasi District.
4. The Revenue Inspector,
Sivakiri Firka,
Sivagiri Taluk,
Thenkasi District. ... Respondents
1/4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/10/2025 05:19:26 pm )
W.P.(MD)No.26230 of 2025
PRAYER:- Writ Petition - filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorarified Mandamus calling for records
pertaining to the impugned notice along with the order vide in
SVGREV/563/2025-B2 dated 01.08.2025 passed by the 3rd respondent
under Section 6 of the Chennai III Act 1905 quash the same and
consequently forbearing the respondents or its men or agents from with
confiscated to remove petitioner's concrete house kitchen build and steps
from lawful possession of the property.
For Petitioner : Mr.P.Manokaran
For Respondents : Mr.S.P.Maharajan
Special Government Pleader
ORDER
(Order of the Court was made by DR.ANITA SUMANTH, J.) Mr.P.Manokaran, learned counsel appearing for the petitioner makes an endorsement to the effect that this writ petition is not pursued, recording which, this writ petition is dismissed as withdrawn with liberty to the petitioner to approach the concerned District Collector by way of an appeal under Section 10 of the Tamil Nadu Land Encroachment Act, 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/10/2025 05:19:26 pm ) W.P.(MD)No.26230 of 2025 1905. The petitioner is also given liberty to move a stay application, if so inclined. No costs. Consequently, connected miscellaneous petition is dismissed.
[A.S.M.J.,] & [C.K.J.,]
22.09.2025
NCC :Yes/No
Index :Yes/No
Internet :Yes
sm
Note: Registry is directed to return the original impugned order to the petitioner forthwith, after obtaining photostat copy of the same.
To
1. The District Collector, Collectorate Campus, Thenkasi, Thenkasi District.
2. The Revenue Divisional Officer, Revenue Divisional Office, Sangarankovil, Thenkasi District.
3. The Tahsildar, Sivakiri Taluk Office, Sivagiri, Thenkasi District.
4. The Revenue Inspector, Sivakiri Firka, Sivagiri Taluk, Thenkasi District.
3/4https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/10/2025 05:19:26 pm ) W.P.(MD)No.26230 of 2025 DR.ANITA SUMANTH, J.
AND C.KUMARAPPAN, J.
sm Order made in W.P.(MD)No.26230 of 2025 Dated:
22.09.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/10/2025 05:19:26 pm )