Madras High Court
M.Sankara Lingam vs The Director on 17 July, 2025
Author: C.Saravanan
Bench: C.Saravanan
W.P.(MD) No. 19416 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 17.07.2025
CORAM:
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.(MD) No. 19416 of 2025
M.Sankara Lingam ... Petitioner
Vs
1. The Director,
Municipal Administration,
75, Santhome High Road,
Pattinapakkam, MRC Nagar,
Raja Annamalai Puram,
Chennai.
2. The Commissioner,
Municipal Office,
Kovilpatti Municipality,
Kovilpatti,
Thoothukudi District.
3. The Chief Engineer,
Municipal Office,
Kovilpatti Municipality,
Kovilpatti,
Thoothukudi District.
4. K.Lenin
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W.P.(MD) No. 19416 of 2025
5. K.Stalin
6.The Inspector of Police,
East Police Station,
Kovilpatti,
Thoothukudi District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Mandamus to direct the second respondent to consider the
petitioner’s representations, dated 30.12.2024 and subsequent remainders on
02.01.2025, 07.01.2025, 23.04.2025 and pass suitable orders on merits and in
accordance with law for the removal of encroachment as made by the respondents
4 and 5 in the sewage water canal and municipality property to the extent of 21
feet by constructing a retaining wall forthwith and thus render justice.
For petitioner : Mr. S.Palanivelayutham
For respondents : Mr.K.R.Badurus Zaman
Government Advocate for R1 & R3
Mr.P.Srinivas
Standing Counsel for R2
Mr.K.Sanjai Gandhi
Government Advocate (Crl.Side) for R6
*****
ORDER
This Writ Petition is disposed of at the time of admission with the consent of the learned counsel for the petitioner, learned Government Advocate for the 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/07/2025 06:15:29 pm ) W.P.(MD) No. 19416 of 2025 respondents 1 and 3, learned Standing Counsel for the second respondent and learned Government Advocate (Crl.Side) for the sixth respondent and after dispensing with the notice on the private respondents 4 and 5.
2. The case of the petitioner is that the private respondents 4 and 5 have put up a construction in a public space and thereby, blocked the drainage. Hence, the petitioner sent representations, dated 20.12.2024, 02.01.2025, 07.01.2025 and 23.04.2025.
3. It appears that the petitioner has already given a private complaint before the sixth respondent, pursuant to which CSR was generated. However, same was closed on account of the compromise arrived at between the petitioner and the private respondents 4 and 5.
4. Since the petitioner's representations, dated 20.12.2024, 02.01.2025, 07.01.2025 and 23.04.2025 have not received adequate attention, I am inclined to dispose of this Writ Petition by directing the second respondent to dispose of the aforesaid representations within a period of eight (8) weeks from the date of 3/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/07/2025 06:15:29 pm ) W.P.(MD) No. 19416 of 2025 receipt of a copy of this order, after due notice on the respondents 4 and 5.
5. This Writ Petition is disposed of, with the above observations. No costs.
Index : Yes / No 17.07.2025
Internet : Yes / No
apd
To
1. The Director,
Municipal Administration,
75, Santhome High Road,
Pattinapakkam, MRC Nagar,
Raja Annamalai Puram,
Chennai.
2. The Commissioner,
Municipal Office,
Kovilpatti Municipality,
Kovilpatti,
Thoothukudi District.
3. The Chief Engineer,
Municipal Office,
Kovilpatti Municipality,
Kovilpatti,
Thoothukudi District.
4.The Inspector of Police,
East Police Station,
Kovilpatti,
Thoothukudi District.
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W.P.(MD) No. 19416 of 2025
C.SARAVANAN, J.
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W.P.(MD) No. 19416 of 2025
17.07.2025
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