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Madras High Court

M.Arivarasu vs The District Collector on 11 September, 2025

                                                                                           W.P.No.7843 of 2020



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:          11.09.2025

                                                          CORAM :

                             THE HONOURABLE MR. MANINDRA MOHAN SHRIVASTAVA,
                                              CHIEF JUSTICE
                                                   AND
                                 THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN

                                                 W.P.No.7843 of 2020

                     M.Arivarasu                                                      ..   Petitioner
                                                               Vs.

                     1. The District Collector
                        Tiruppur District
                        Tiruppur.

                     2. The Commissioner
                        Corporation of Tiruppur
                        Tiruppur.

                     3. The Assistant Commissioner
                        Corporation of Tiruppur
                        Zone No.1, Tiruppur.

                     4. Prakalya Workshop
                        S.F. 350/2B1
                        Velampalayam Village
                        Tiruppur.                                                     ..   Respondents

                     Prayer : Petition filed under Article 226 of the Constitution of India
                     seeking a writ of Mandamus directing the respondents 1 to 3 herein
                     to take strict action against the 4th respondent herein for causing
                     health hazards to the residents of Thanneer Pandal Colony, Tiruppur
                     by shifting it to some other place.

                     ____________
                     Page 1 of 4




https://www.mhc.tn.gov.in/judis             ( Uploaded on: 17/09/2025 02:36:58 pm )
                                                                                           W.P.No.7843 of 2020



                                    For Petitioner                : Mr.K.Govi Ganesan

                                    For Respondents               : Mr.M.Habeeb Rahman
                                                                    Government Advocate for R1
                                                                    for Respondent-1

                                                                      Ms.P.Shanthi for R2 & R3

                                                                      Mr.C.Prabhakaran for R4



                                                          ORDER

(Order of the Court was made by the Hon'ble Chief Justice) Learned counsel for petitioner submits that in view of the subsequent development and fourth respondent having vacated the land, no further orders are required to be passed.

2. Petition is, accordingly, disposed. There shall be no order as to costs.

(MANINDRA MOHAN SHRIVASTAVA, CJ) (G.ARUL MURUGAN,J) 11.09.2025 Index : Yes/No Neutral Citation : Yes/No ____________ Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 02:36:58 pm ) W.P.No.7843 of 2020 kpl To

1. The District Collector Tiruppur District Tiruppur.

2. The Commissioner Corporation of Tiruppur Tiruppur.

3. The Assistant Commissioner Corporation of Tiruppur Zone No.1, Tiruppur.

____________ Page 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 02:36:58 pm ) W.P.No.7843 of 2020 THE HON'BLE CHIEF JUSTICE AND G.ARUL MURUGAN,J.

(kpl) W.P.No.7843 of 2020 11.09.2025 ____________ Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 02:36:58 pm )