Madras High Court
S.Muthusamy vs / on 8 September, 2025
Bench: Anita Sumanth, P.T.Asha
W.P.(MD)No.22137 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.09.2025
CORAM:
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
AND
THE HONOURABLE MS.JUSTICE P.T.ASHA
W.P.(MD)No.22137 of 2025
S.Muthusamy ... Petitioner
/Vs./
1.The District Collector,
Dindugul District,
Dindugul.
2.The Block Development Officer,
Panchayat Union,
Reddiyarchatram,
Dindugul District.
3.The Thasildar,
Dindigul West Tluk,
Dindigul Distict.
4.Gurusamy ... Respondents
PRAYER:- Writ Petition - filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus, directing the respondents 1 to 3 to
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W.P.(MD)No.22137 of 2025
remove the encroachment made by the 4th respondent herein in pathway
situated in S.No. 125 and 133/2 at Kunjanampatty, Kuttathupatty Village,
Dindugul West, Taluk, Dindugul District within a stipulated time as
prescribed by this Court.
For Petitioner : Mr.A.Chandrakumar
For R1 to R3 : Mr.J.Ashok
Additional Government Pleader
For R4 : Mr.R.Anand
ORDER
(Order of the Court was made by DR.ANITA SUMANTH, J.) Read this order in conjunction with and in continuation of order dated 01.09.2025, which reads as follows:
“Though Status Report was called for within two weeks by order dated 13.08.2025, there is no compliance.
2. Final opportunity of two weeks to conduct field inspection, survey the pathway at S.Nos.125 and 133/2, Kunjanampatty, Kuttathupatty Village, Dindugul West Taluk, Dindugul District and file a copy of the same before the Court.
3. The survey shall be conducted on Wednesday (03.09.2025) at 11.00 a.m., in the presence of the petitioner and R4.
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4. No notice need be issued to the parties since this order has been dictated in the Court.
5.List the matter on 08.09.2025. Report by then.”
2.Mr.J.Ashok, learned Additional Government Pleader produces the proceedings in Na.Ka.No.3039/2024/Aa3 dated 06.09.2025, to following effect:
“jpz;Lf;fy; khtl;lk;> jpz;Lf;fy; Nkw;F tl;lk;> Fl;lj;Jg;gl;b tUtha; fpuhkk;> cl;fil FQ;rdk;gl;b> Gy vz;:
125-y; 0.48.00 n`f;Nlu;];. muR Gwk;Nghf;F tz;bg;ghij kw;Wk; Gy vz;:133/2-y; 0.18.00 n`f;Nlu;v];. muR Gwk;Nghf;F rhiy Mfpatw;wpy; cs;s Mf;fpukpg;ig mfw;wf; Nfhup jpU.Kj;Jr;rhkp vd;gtuhy; ghu;it1-d;gb khz;gik nrd;id cau;ePjpkd;wk; kJiuf;fpis tof;F vz; WP(MD)No.22137/2025-d;gb tof;F njhlug;gl;ljpy; ghu;it 1-y; fhZk; ePjpkd;w jPu;g;Giuapd;gb
03.9.2025 md;W kDjhuu; kw;Wk; vjpu;kDjhuu; jug;gpdu; Kd;dpiyapy; Mf;fpukpg;ig msit nra;J fhz;gpj;J mwpf;if cj;jputplg;gl;lJ. nra;a fhz;gpj;J mwpf;if nra;a cj;jputplg;gl;lJ.
Nkw;fz;l khz;gik nrd;id cau;ePjpkd;wk; kJiuf;fpis cj;jutpw;fpzq;f jpz;Lf;fy; Nkw;F tl;lk;> Fl;lj;Jg;gl;b tUtha; fpuhkk;> cl;fil FQ;rdk;gl;b> Gy vz;:
125-y; 0.48.00 n`f;Nlu;];. muR Gwk;Nghf;F tz;bg;ghij kw;Wk;3/7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/09/2025 11:07:11 am ) W.P.(MD)No.22137 of 2025 Gy vz;:133/2-y; 0.18.00 n`f;Nlu;];. muR Gwk;Nghf;F rhiy Mfpatw;wpy; 03.09.2025 md;W tl;lhl;rpau;> tUtha; Ma;thsu;> fpuhk epu;thf mYtyu;> tl;lj;Jiz Ma;thsu; kw;Wk; rhu; Ma;thsu; Kd;dpiyapy; vjpu;kDjhuu; jpU FUrhkp vd;gtUf;F msit nra;J fhz;gpf;fg;gl;lJ.
fpuhkf; fzf;Ffspd;gb msit Nkw;nfhs;sg;gl;ljpy;> Fl;lj;Jg;gl;b tUtha; fpuhkk; Gy vz;: 125-0.48.00 Vu;]; muR Gwk;Nghf;F tz;bg;ghijapy; 0.01.08 Vu;]; gug;gpy; xU tPLk;> kw;nwhU tPl;bd; xUgFjpAk;> kw;Wk; Nghu;nty; Mfpait Mf;fpukpg;gpy; cs;sJ fz;lwpag;gl;lJ. NkYk; Gy vz;:133/2- (0.18.00Vu;r];) muR Gwk;Nghf;F rhiyapy; 0.00.32 r.kP msTf;F xU tPl;bd; gFjpAk;> 0.00.35 r.kP mstpy; jfuikj;j xU khl;Lf;nfhl;lifAk; mikj;J jpU.FUrhkp vd;gtu; Mf;fpukpj;J nra;J mDgtk; nra;J tUtJ fz;lwpag;gl;lJ.
Nkw;fz;l Fl;lj;Jg;gl;b tUtha; fpuhkk;> cl;fil FQ;rdk;gl;b> Gy vz;:125-y; 0.48.00 n`f;Nlu;];> muR Gwk;Nghf;F tz;bg;ghij kw;Wk; Gy vz;:133/2-y; 0.18.00 n`f;Nlu;];> muR Gwk;Nghf;F rhiy Mfpait Fl;lj;Jg;gl;b Cuhl;rpf;F cl;gl;lJ vd;gjhy;> nul;bahu; rj;jpuk; tl;lhu tsu;r;rp mYtyu; fl;Lg;ghl;by; cs;sJ. jkpo;ehL epy Mf;fpukpg;Gr; rl;lk; 1905-d;gb Mf;fpukpg;Gf;fis eilKiwapy; cs;s rl;l tpjpKiwfis gpd;gw;wp mfw;wk; nra;tJ Fwpj;J> ghu;it 3-d;gb nul;bahu;rj;jpuk; tl;lhu tsu;r;rp mYtyUf;F (fp.C) tiuglj;Jld; $ba mwpf;fi mDg;gg;gl;lJ vd;gij gzptld; njhptpj;Jf;nfhs;fpNwd;.” 4/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/09/2025 11:07:11 am ) W.P.(MD)No.22137 of 2025
3.Reading of instructions reveals that R4/Gurusamy and others are found to have encroached upon the land, which is the subject matter of this petition.
4.We direct the official respondents to take necessary action in accordance with law in respect of the encroachments stated to have been found. Notice shall be issued to the encroachers including R4, and explanations/documents, if any, filed by them, shall be considered prior to taking any action. Let proceedings be initiated not later than two weeks from today and concluded within a period of three months thereafter.
5.With this and as nothing further survives in the prayer for adjudication, this Writ Petition stands disposed. No costs.
[A.S.M.J.,] & [P.T.A.J.,]
08.09.2025
NCC :Yes/No
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W.P.(MD)No.22137 of 2025
Index :Yes/No
Internet :Yes
ta
To
1.The District Collector,
Dindugul District,
Dindugul.
2.The Block Development Officer,
Panchayat Union,
Reddiyarchatram,
Dindugul District.
3.The Thasildar,
Dindigul West Tluk,
Dindigul Distict.
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W.P.(MD)No.22137 of 2025
DR.ANITA SUMANTH, J.
AND
P.T.ASHA, J
ta
W.P.(MD)No.22137 of 2025
08.09.2025
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