Madras High Court
Sivakumar vs The District Collector on 3 April, 2024
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P(MD)No.5322 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 03.04.2024
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)No.5322 of 2024
Sivakumar ... Petitioner
Vs.
1.The District Collector,
Office of the District Collector,
Thenkasi, Thenkasi District.
2.The Revenue Divisional Officer,
Revenue Divisional Office,
Sankarankovil,
Thenkasi District.
3.The Assistant Director (Panchayats),
Thenkasi, Thenkasi District.
4.The Tahsildar,
Sivagiri Taluk Office,
Sivagiri, Thenkasi,
Thenkasi District.
5.S.Josphin @ Priya ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, directing the official
respondents herein to take necessary action in accordance with law to exhume
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W.P(MD)No.5322 of 2024
the body of the 5th respondent's husband Mr.Sathiyaraj from the petitioner's
land comprised in S.No.743/11 having Patta No.18 situated at Sivagiri Part 1,
Sivagiri Taluk, Thenkasi District and re-bury in designated locations within the
time stipulated by this Court.
For Petitioner : Mr.R.Velumurgan
For Respondents : Mr.G.V.Vairam Santhosh,
Addl. Government Pleader for R1 to R4.
No appearance for R5.
ORDER
Heard the learned counsel for the writ petitioner and the learned Additional Government Pleader for the respondents 1 to 4. Though the fifth respondent has been served, she has not chosen to enter appearance.
2.The petitioner's grievance is that dead body of the fifth respondent's husband has been buried in the petitioner's patta land.
3.Admittedly, the petition mentioned land has not been notified as a burial ground. The act of burial is clearly illegal and contrary to law. However, https://www.mhc.tn.gov.in/judis 2/4 W.P(MD)No.5322 of 2024 the request for exhumation cannot be allowed. It is because of sheer lapse of time. It is however directed that no memorial shall be put up in the buried spot.
It is open to the petitioner herein to use the spot in any manner he deems fit.
4.This writ petition is disposed of accordingly. No costs.
03.04.2024
NCC : Yes/No
Index : Yes / No
Internet : Yes/ No
ias
To:-
1.The District Collector,
Office of the District Collector, Thenkasi, Thenkasi District.
2.The Revenue Divisional Officer, Revenue Divisional Office, Sankarankovil, Thenkasi District.
3.The Assistant Director (Panchayats), Thenkasi, Thenkasi District.
4.The Tahsildar, Sivagiri Taluk Office, Sivagiri, Thenkasi, Thenkasi District.
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