Madras High Court
L.Ahmed Abdul Razack vs The District Collector on 16 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.(MD)No.4211 of 2026
BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT
DATED: 16.02.2026
CORAM
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
W.P.(MD)No.4211 of 2026
L.Ahmed Abdul Razack ... Petitioner
Vs.
1.The District Collector,
Nagercoil,
Kanyakumari District.
2.The Superintendent of Police,
Nagercoil,
Kanyakumari District.
3.The Regional Transport Officer,
Regional Transport Office,
Nagercoil,
Kanyakumari District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus, directing the
respondents to allow the petitioner's vehicles for transporting
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W.P.(MD)No.4211 of 2026
gravel and other related materials from Irukanthurai Village,
Radhapuram Taluk, Tirunelveli District to Nagercoil Railway
Station yard for the Railway double Track Development Project for
the period between 24.01.2026 to 23.04.2026, from 06.00 a.m. to
6.00 p.m. and by considering petitioner's representation dated
27.01.2026.
For Petitioner : Mr.C.Susikumar
For Respondents 1 & 3 : Mrs.K.Malathi,
Additional Government Pleader
For Respondent No.2 : Mr.A.Albert James
Government Advocate [Crl. Side]
ORDER
This Writ Petition has been filed seeking to direct the respondents to allow the petitioner's vehicles for transporting gravel and other related materials from Irukanthurai Village, Radhapuram Taluk, Tirunelveli District to Nagercoil Railway Station yard for the Railway double Track Development Project for the period between 24.01.2026 to 23.04.2026, from 06.00 a.m. to 6.00 p.m. and by considering petitioner's representation dated 27.01.2026.
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2.By consent, this Writ Petition is taken up for final disposal at the admission stage itself.
3.The learned Counsel for the petitioner would submit that the petitioner has undertaken works in a railway project, for which gravel is required to be transported from a quarry located in Irukkanthurai Village, Radhapuram Taluk, Tirunelveli District. The petitioner has already sent a representation to the respondents, in this regard on 27.01.2026. Since the said representation is pending consideration, the petitioner has come up with the present Writ Petition.
4.Learned Additional Government Pleader appearing for the respondents 1 & 3 would submit that the representation of the petitioner would be considered by the respondents in accordance with law, within a time frame to be fixed by this Court.
5.Accordingly, this Writ Petition is disposed of, by directing the respondents to consider the petitioner's representation dated 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 12:48:25 pm ) W.P.(MD)No.4211 of 2026 27.01.2026, within a period of four [4] weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
16.02.2026
Index: Yes/No
Internet: Yes/No
Neutral Citation: Yes/No
MR
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W.P.(MD)No.4211 of 2026
To
1.The District Collector,
Nagercoil,
Kanyakumari District.
2.The Superintendent of Police,
Nagercoil,
Kanyakumari District.
3.The Regional Transport Officer,
Regional Transport Office,
Nagercoil,
Kanyakumari District.
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W.P.(MD)No.4211 of 2026
KRISHNAN RAMASAMY, J.
MR
W.P.(MD)No.4211 of 2026
16.02.2026
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