Madras High Court
N.Naganathan vs The District Collector on 2 April, 2025
Author: J.Nisha Banu
Bench: J.Nisha Banu, S.Srimathy
W.P.(MD) No.4201 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 02.04.2025
CORAM:
THE HONOURABLE MRS.JUSTICE J.NISHA BANU
AND
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P.(MD)No.4201 of 2025
N.Naganathan ... Petitioner
-Vs-
1.The District Collector,
Collectorate Office,
Ramanathapuram.
2.The Commissioner,
Rameswaram Municipality,
Rameswaram.
3.The Revenue Divisional Officer,
Rameswaram.
4.The Tahsildar,
Rameswaram.
5.The Revenue Inspector,
Rameswaram.
6.K.Karuppiah ... Respondents
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W.P.(MD) No.4201 of 2025
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue a
Writ of Mandamus, directing the 2nd respondent to remove the encroachment made
by the 6th respondent in the common pathway in S.No.164 Rameswaram Group
based on the order passed by the 4th respondent in his proceedings
Pa.Mu.A3/3504/2024, dated 28.01.2025 within a time limit fixed by this Court.
For Petitioner : Mr.PT.S.Narendravasan
For R1, R3 to R5 : Mrs.D.Farjana Ghoushia,
Special Government Pleader
For R2 : Mr.K.Saravanan, Standing Counsel
For R6 : Mr.K.Sathish Kumar
ORDER
[Order of the Court was made by J.NISHA BANU, J.] According to the petitioner, the petitioner purchased a land in S.No.164/1 to an extent of 1.61.50 hectares situated at Rameswaram Revenue Village and in the same village, the 6th respondent also purchased a land in S.No.164/2 to an extent of 1.61.50 hectares. They executed gift settlement deeds in respect of S.Nos.164/1 and 164/2 in favour of Governor through the 2nd respondent Municipality for formation of road. Thereafter, the 6th respondent has made encroachment in the Government road, which is donated to the Local Body by erecting iron gate and shed. Therefore, pointing out the same, the petitioner Page 2 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/04/2025 05:47:12 pm ) W.P.(MD) No.4201 of 2025 has made a representation dated 23.09.2024 and the same was removed. However, the 6th respondent once again made encroachment on the Government road. Therefore, the petitioner made another representation dated 20.10.2024. However, the same is kept pending till date without any progress. Therefore, he has filed this Writ Petition.
2.Today (02.04.2025) when the matter is taken up for hearing, the learned Special Government Pleader for the respondents 1, 3 to 5 would submit that the representation of the petitioner would be considered and survey would be conducted on the land in question and if the survey reveals any encroachment, the same would be removed by following due process of law.
3.In view of the above, we direct the 4th respondent to conduct a survey in the land in question in the presence of the petitioner as well as the 6th respondent, after issuing notice to them and during survey, if it is found that there an encroachment, the same shall be removed, after affording sufficient opportunity to all the parties concerned and by following due process of law. Such an exercise shall be completed within a period of twelve (12) weeks from the date of receipt of a copy of this order.
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4.With the above direction, this Writ Petition is disposed of. No costs.
[J.N.B., J.] & [S.S.Y., J.]
02.04.2025
NCC : Yes / No
Index : Yes / No
Yuva
To
1.The District Collector,
Collectorate Office,
Ramanathapuram.
2.The Revenue Divisional Officer,
Rameswaram.
3.The Tahsildar,
Rameswaram.
4.The Revenue Inspector,
Rameswaram.
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W.P.(MD) No.4201 of 2025
J.NISHA BANU, J.
AND
S.SRIMATHY, J.
Yuva
W.P.(MD)No.4201 of 2025
02.04.2025
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