Madras High Court
Ashok Kumar E vs The District Collector on 12 November, 2025
W.P.No.42072 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.11.2025
CORAM :
THE HONOURABLE MR. MANINDRA MOHAN SHRIVASTAVA,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P.No.42072 of 2025
Ashok Kumar E
S/o.Elumalai,
No.65,Pillaiyar Kovil Street,
Neganur Pudhur Village,
Gingee Taluk,
Villupuram District-604 202
Petitioner
Vs
1.The District Collector
Villupuram District-605 602
2.The Sub Collector
Jakkampettai, Thindivanam,
Villupuram District-604 302
3.The Tahsildar,
Gingee Taluk,
Villupuram District-604 202
4.The Revenue Inspector
Gingee Taluk,
Villupuram District-604 202
______________
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W.P.No.42072 of 2025
5.The Block Development Officer,
Vallam, Gingee Taluk,
Villupuram District-604 206
6.The Village Administrative Officer,
Neganur Pudhur Village,
Gingee Taluk,
Villupuram District-604 202
7.Chinnadurai,
S/o.Raja,
Pillaiyar Kovil Street,
Neganur Pudhur Village,
Gingee Taluk, Neganur Post,
Villupuram District-604 202
8.Kumar
S/o.Subramani,
Pillaiyar Kovil Street,
Neganur Pudhur Village,
Gingee Taluk, Neganur Post,
Villupuram District-604 202
Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of mandamus directing the respondents 1 to
6 to remove the illegal encroachments made by the respondents 7 and
8 in Survey Nos.180/10 Mayanam (Burial Ground) and 224/4 Tharisu
(Uncultivated Poramboke Land) situated in Neganur Pudhur Village,
Gingee Taluk, Villupuram District and ensure that such does not repeat
the encroachments again in the future based on the representation
dated 03.10.2024.
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W.P.No.42072 of 2025
For Petitioner: Mr.A.Arun Kumar
For Respondents: Mr.A.Edwin Prabakar
State Government Pleader
for respondent Nos.1 to 6
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) Heard learned counsel for the parties.
2. As against the allegation of inaction on the part of the respondent authorities in removing encroachments on Survey No.181/10 recorded as burial ground and Survey No.224/4 recorded as barren land, learned State counsel, upon instructions, informs that, upon survey, encroachments were found, proceedings have been drawn by issuing notices under Section 7 of the Tamil Nadu Land Encroachment Act, 1905, and an order under Section 6 of the Act has now been passed on 10.11.2025.
3. Upon such disclosure, no orders are required to be passed in the writ petition. The writ petition is closed, leaving it open for ______________ Page 3 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 02:33:04 pm ) W.P.No.42072 of 2025 the authorities to remove the encroachments on the basis of the order that has now been passed. There shall be no order as to costs.
(MANINDRA MOHAN SHRIVASTAVA, CJ) (G.ARUL MURUGAN,J)
12.11.2025
Index : Yes/No
Neutral Citation : Yes/No
bbr
To:
1.The District Collector
Villupuram District-605 602
2.The Sub Collector Jakkampettai, Thindivanam, Villupuram District-604 302
3.The Tahsildar, Gingee Taluk, Villupuram District-604 202
4.The Revenue Inspector Gingee Taluk, Villupuram District-604 202
5.The Block Development Officer, Vallam, Gingee Taluk, Villupuram District-604 206
6.The Village Administrative Officer, Neganur Pudhur Village, Gingee Taluk, Villupuram District-604 202 ______________ Page 4 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 02:33:04 pm ) W.P.No.42072 of 2025 THE HON'BLE CHIEF JUSTICE AND G.ARUL MURUGAN,J.
bbr W.P.No.42072 of 2025 12.11.2025 ______________ Page 5 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 02:33:04 pm )