Madras High Court
S.Kaliammal vs The District Collector on 17 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.(MD) No.3487 of 2026
BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT
DATED: 17.02.2026
CORAM
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
W.P.(MD)No.3487 of 2026
and
W.M.P.(MD).No.2960 of 2026
S.Kaliammal ... Petitioner
Vs
1.The District Collector,
Dindigul District,
Dindigul.
2.The Land Acquisition Officer cum
Revenue Divisional Officer,
Dindigul to Karur Railway Broad Gauge
Double Track Project,
Palani,
Dindigul District.
3.The General Manager,
Southern Railway,
Head Office,
Park Town,
Chennai-600 003. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, forbearing the respondents herein
from retraining petitioner to use the pathway through the Survey Nos.
188/27 and 187/1A, situated at Palayam Village, Gujiliamparati Taluk,
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W.P.(MD) No.3487 of 2026
Dindigul District and allot the pathway to reach the petitioner's
cultivating patta lands in Survey Nos.188/29 and 188/31 situated at
Palayam Village, Gujiliamparai Taluk, Dindigul District, based on the
petitioner's representation dated 07.01.2026.
For Petitioner : Mr.G.Gomathisankar
For R-1 and R-2 : Mrs.K.Malathi,
Additional Government Pleader
For R-3 : Mr.A.Srinivasan,
Central Government Standing Counsel
ORDER
This Writ Petition has been filed seeking a direction to forbear the respondents from restraining the petitioner from using the pathway through Survey Nos.188/27 and 187/1A situated at Palayam Village, Gujiliamparai Taluk, Dindigul District, and to allot a pathway to enable the petitioner to access his cultivating patta lands in Survey Nos.188/29 and 188/31, situated in the same village and taluk, based on his representation dated 07.01.2026.
2. The learned counsel appearing for the petitioner would submit that Survey Nos.188/27 and 187/1A originally belonged to the petitioner and were subsequently acquired by respondent Nos.2 and 3 for the 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 01:11:53 pm ) W.P.(MD) No.3487 of 2026 purpose of extension of the railway track. It is submitted that the third respondent has now blocked the said pathway and is proposing to construct a compound wall. In the event such a compound wall is put up, the petitioner would have no access to his cultivating lands except through the said pathway. Therefore, the petitioner submitted a representation to the respondents seeking permission to use the pathway to access his lands. However, the said representation has not been considered till date.
3. The learned Central Government Standing Counsel appearing for the third respondent submitted before this Court that there is no proposal to construct any compound wall in the said land and that the petitioner need not entertain any apprehension in that regard.
4. In view of the above submission, the learned counsel for the petitioner requested that the statement made on behalf of the third respondent may be recorded and appropriate orders be passed.
5. Accordingly, the submission of the learned Central Government Standing Counsel is recorded. It is made clear that, in the event any 3/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 01:11:53 pm ) W.P.(MD) No.3487 of 2026 compound wall is put up in future, sufficient access shall be ensured to enable the petitioner to reach his land adjoining the land already acquired by the third respondent.
5. With the above observation, this Writ Petition is disposed of.
There shall be no order as to costs. Consequently, the connected miscellaneous petition is closed.
17.02.2026 TSG Speaking/Non-speaking order Index : Yes / No Neutral Citation : Yes / No To
1.The District Collector, Dindigul District, Dindigul.
2.The Land Acquisition Officer cum Revenue Divisional Officer, Dindigul to Karur Railway Broad Gauge Double Track Project, Palani, Dindigul District.
3.The General Manager, Southern Railway, Head Office, Park Town, Chennai-600 003.
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