Madras High Court
T.G.Mukesh Moorthy vs The District Collector on 28 July, 2025
Author: Mohammed Shaffiq
Bench: Mohammed Shaffiq
W.P.No.26721 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.07.2025
CORAM
THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ
W.P.No.26721 of 2025
T.G.Mukesh Moorthy : Petitioner
Vs.
1.The District Collector,
Thiruvallur District,
Thiruvallur -602001.
2.The Special District Revenue Officer (Land Acquisition),
Sipcot Manellur-(Phase III),
Gummudipoondi Taluk, Thiruvallur District 601201.
3.The Special Thasildar (Land Acquisition),
Sipcot Manellur (Phase III),
Gummudipoondi Taluk, Thiruvallur District 601201.
4.The Thasildhar,
Gummudipoondi Taluk Office,
Gummudipoondi Taluk, Thiruvallur District 601201.
5.Mr.Dhatchanamoorthy (a) G.D.Moorthy,
6.Mr.Monishkumar : Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
1/4
https://www.mhc.tn.gov.in/judis
https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/09/2025 03:53:21 pm )
W.P.No.26721 of 2025
praying to issue Writ of Mandamus directing respondents 1 to 3 to consider and
thereby disposing the representation made by the petitioner on 08.04.2025 and
pass orders.
For Petitioner : Mr.K.Madhan
For Respondents : Mr.A.Selvendran
Special Government Pleader
ORDER
By consent of learned counsel on both sides, this writ petition is taken up for final disposal at the admission stage itself. In view of the order that this Court proposes to pass and also the limited relief that is sought to be granted, notice to respondent Nos.5 and 6 is dispensed with.
2. The present writ petition is filed praying for a writ of mandamus to direct respondents 1 to 3 to consider and dispose of the representation 08.04.2025 made by the petitioner.
3. At the outset, it was submitted by the learned Special Government Pleader for the respondents 1 to 4 that representation dated 08.04.2025 has already been disposed of vide proceedings dated 19.05.2025.
4. In view thereof, nothing survives for adjudication in the present writ 2/4 https://www.mhc.tn.gov.in/judis https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/09/2025 03:53:21 pm ) W.P.No.26721 of 2025 petition. It is open to the petitioner to work out his remedy in the manner known to law.
5. Accordingly, the writ petition stands disposed of. There shall be no order as to costs.
28.07.2025 Speaking (or) Non Speaking Order Neutral Citation: Yes/No mrn To
1.The District Collector, Thiruvallur District, Thiruvallur -602001.
2.The Special District Revenue Officer (Land Acquisition), Sipcot Manellur-(Phase III), Gummudipoondi Taluk, Thiruvallur District 601201.
3.The Special Thasildar (Land Acquisition), Sipcot Manellur (Phase III), Gummudipoondi Taluk, Thiruvallur District 601201.
4.The Thasildhar, Gummudipoondi Taluk Office, Gummudipoondi Taluk, Thiruvallur District 601201.
3/4https://www.mhc.tn.gov.in/judis https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/09/2025 03:53:21 pm ) W.P.No.26721 of 2025 MOHAMMED SHAFFIQ, J.
(mrn) W.P.No.26721 of 2025 28.07.2025 4/4 https://www.mhc.tn.gov.in/judis https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/09/2025 03:53:21 pm )