Madras High Court
P.Kavitha vs The District Collector on 24 November, 2025
Author: P.T.Asha
Bench: P.T.Asha
W.P.(MD) No.2084 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.11.2025
CORAM:
THE HONOURABLE MS.JUSTICE P.T.ASHA
W.P.(MD)No.2084 of 2022
and
W.M.P(MD)Nos.1787 & 3486 of 2022
P.Kavitha .. Petitioner
Vs.
1.The District Collector,
Sivagangai.
2.The Revenue Divisional Officer,
Sivagangai District.
3.The Tahsildar,
Tahsildar Office,
Sivagangai.
4.The President,
Vaniyangudi Village Panchayat,
Sivagangai Panchayat Union,
Sivagangai. .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Mandamus, directing the respondents to
remove the burial of two bodies in S.No.108/3, at Paiyur Pillaivayal
_________
Page 1 of 6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 09:22:38 pm )
W.P.(MD) No.2084 of 2022
Village, Vaniyangudi Panchayat, Sivagangai district classified as
Government poramoke land in violation of the Tamil Nadu Village
Panchayats (Provision of burial and burning grounds) Rules, 1999 and
also direct the respondents not to allow burial in the said land.
For Petitioner : Mr.H.Arumugam
For R1 – R3 : Mrs.D.Farjana Ghoushia
Special Government Pleader
For R4 : Mr.G.Suriyanath
Additional Government Pleader
ORDER
The writ petition has been filed for the following relief :
“directing the respondents to remove the burial of two bodies in S.No.108/3, at Paiyur Pillaivayal Village, Vaniyangudi Panchayat, Sivagangai district classified as Government poramoke land in violation of the Tamil Nadu Village Panchayats (Provision of burial and burning grounds) Rules, 1999 and also direct the respondents not to allow burial in the said land.” _________ Page 2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 09:22:38 pm ) W.P.(MD) No.2084 of 2022
2. The District Collector has passed a resolution dated 23.07.2025 as follows :
“...mjid Vw;W epyepu;thf Mizau; mtu;fSf;F khtl;l Ml;rpaupd; 06.06.2025 ehspl;l fbjk; thapyhf fUj;JU mDg;gg;gl;Ls;sJ. Nkw;gb khtl;l tUtha; mYtyu; mwpf;ifapd;gb rptfq;if tl;lk; kw;Wk; cs;tl;lk;> 50> murdp F&g; kw;Wk; fpuhkk;> Gy vz;. 282/4> tp];jpuzk; 4.40.00 n`f;Nlu; ,lj;jpid cl;gpupT nra;J cj;Njr cl;gpupT Gy vz;.282/4B> tp];jpuzk; 0.40.48 n`f;Nlu; (1 Vf;fu;) muR Gwk;Nghf;F epykhdJ rptfq;if efu; gFjpapypUe;J 8 fpNyhkPl;lu; njhiytpw;Fs; ,Ug;gjhy; cj;Njr cl;gpupT Gy vz;. 282/4B> tp];jpuzk; 0.40.48 n`f;Nlu; (1 Vf;fu;) muR Gwk;Nghf;F epyj;jpy; fy;yiwj; Njhl;lk; (kahdk;) mikj;jpl murhiz vz;:15 gpw;gLj;jg;gl;Nlhu; kpfg;gpw;gLj;jg;gl;Nlhu; kw;Wk; rpWghd;ikapdu; ey (rpe Mg1)j;Jiw ehs; 30.01.2024 y; njuptpf;fg;gl;Ls;sgb rpwg;gpdkhf fUjp jsu;T nra;J midj;J fpwp];Jt muR nghJ fy;yiwj; Njhl;lk; mikg;gjw;F 1 Vf;fu;
epyk; xJf;fPL nra;ag;gl;lJ Nkw;fhZk; ,lj;jpid nray;ghl;Lf;F tUtjw;F ,jd; %yk; Mizaplg;gLfpwJ.”
3. The learned counsel for the petitioner submits that the petitioner _________ Page 3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 09:22:38 pm ) W.P.(MD) No.2084 of 2022 would be satisfied if the proposal is allowed to be proceeded with.
4. It is made clear that no further bodies will be buried in S.No. 108/3, at Paiyur Pillaivayal Village, Vaniyangudi Panchayat, Sivagangai District.
5. Recording the above resolution, this Writ Petition stands disposed of. No costs. Consequently, connected Miscellaneous Petitions are closed.
24.11.2025 NCC : Yes/No Index : Yes/No Internet : Yes gbg To
1.The District Collector, Sivagangai.
2.The Revenue Divisional Officer, Sivagangai District.
3.The Tahsildar, Tahsildar Office, Sivagangai.
_________ Page 4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 09:22:38 pm ) W.P.(MD) No.2084 of 2022
4.The President, Vaniyangudi Village Panchayat, Sivagangai Panchayat Union, Sivagangai.
_________ Page 5 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 09:22:38 pm ) W.P.(MD) No.2084 of 2022 P.T.ASHA, J.
gbg W.P.(MD) No.2084 of 2022 24.11.2025 _________ Page 6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 09:22:38 pm )