Madras High Court
V.Anjalai vs The District Collector/ on 25 August, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.(MD)No.16454 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.08.2025
CORAM:
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P.(MD)Nos.16454 and 13321 of 2025
W.P(MD) No.16454 of 2025
V.Anjalai ... Petitioner
-Vs-
1.The District Collector/
Monitoring Committee,
Pudukottai District.
2.The Superintendent of Police,
Pudukottai,
Pudukottai District.
3.The District Revenue Office,
Pudukottai,
Pudukottai District.
4.The District Adi Dravidar Welfare Officer,
Pudukottai, Pudukottai District.
5.The Special Tahsildar,
Adi Dravidar Welfare,
Aranthangi Taluk,
Pudukottai District.
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W.P.(MD)No.16454 of 2025
6.The Tahsildar,
Alangudi Taluk,
Pudukottai District.
7.The Kuppakudi Village Panchayat,
Rep by its Panchayat President,
Kuppakudi Village,
Pudukottai District.
8.The Inspector of Police,
Alangudi Police Station,
Pudukottai District.
9.P.Mathi
10.A.Arulmozhi
11.P.Chinnappa
12.The Block Development Officer,
Thiruvarankulam,
Pudukkottai District. ... Respondents
(R12 is suo motu impleaded vide Court order dated
dated 18.06.2025 in W.P(MD) No.16454 of 2025)
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue a
Writ of Mandamus, directing the respondents 1 to 8 to remove the unauthorized
construction put up by the respondents 9 to 11 in S.No.256/1, 2A, 257/3B, 4, 5 in
Sundaroli Nagar, Kuppakudi Village, Alangudi Taluk, Pudukkottai District, which
was allocated for public use by the Adi-Dravidar Welfare Department within the
time frame stipulated by this Court.
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W.P.(MD)No.16454 of 2025
For Petitioner : Mr.M.Mahaboob Fazil
for M/s.Roy and Roy Associates
For R1, R3 to R7
& R12 : Mr.J.Ashok
Additional Government Pleader
For R2 & R8 : Mr.T.Senthilkumar
Additional Public Prosecutor
For R9 to R11 : Mr.T.Leninkumar
W.P(MD) No.13321 of 2025
V.Jeevagan ... Petitioner
-Vs-
1.The District Collector/
Monitoring Committee,
Pudukottai District.
2.The Superintendent of Police,
Pudukottai District.
3.The District Revenue Office,
Pudukottai,
Pudukottai District.
4.The District Adi Dravidar Welfare Officer,
Pudukottai, Pudukottai District.
5.The Special Tahsildar,
Adi Dravidar Welfare,
Aranthangi Taluk,
Pudukottai District.
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W.P.(MD)No.16454 of 2025
6.The Tahsildar,
Alangudi Taluk,
Pudukottai District.
7.The Inspector of Police,
Alangudi Police Station,
Pudukkottai District.
8.Chinnappa
9.Sekar
10.Mathi
11.Elango ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue a
Writ of Mandamus, directing the respondents 1 to 7 not to grant permission to the
respondent Nos.8 to 11 for constructing Temple in S.No.256/1, 2A, 257/3B, 4, 5
in Sundaroli Nagar, Kuppakudi Village, Alangudi Taluk, Pudukkottai District,
which was allocated for public use by the Adi-Dravidar Welfare Department and
stop the unauthorized construction carried out by the respondent No.8 to 11 within
the time period stipulated by this Court.
For Petitioner : Mr.T.Aswin Raja Simman
For R1 to R6 : Mr.J.Ashok
Additional Government Pleader
For R7 : Mr.T.Senthilkumar
Additional Public Prosecutor
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W.P.(MD)No.16454 of 2025
For R8 to R11 : Mr.T.Leninkumar
COMMON ORDER
(Order of the Court was made by G.ARUL MURUGAN, J.) These writ petitions are filed seeking a direction to remove the unauthroized constructions put up in the subject property. One writ petition is filed by the mother and other writ petition is filed by the son seeking the same relief.
2.The sixth respondent, Tahsildar filled a counter affidavit. As per the counter affidavit, it is brought to the notice of this Court that the lands in Survey Nos.256/1, 2A, 257/3B, 4, 5 are all classified as Adidhravidar Natham and house site assignments have been issued in the year 1985 itself. There are about 200 families belonging to the Adi Dravidar community residing in the village and there is an old Pillayar Temple constructed within the premises and the old temple has been renovated. The Authorities are also conducted an inspection on 28.06.2025 and on enquiry it reveals that the entire people are co-operating for the renovation of the temple by making contribution. Renovation is at the final stage. Therefore, there is no unauthorized construction as projected by the petitioners.
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3.Paragraph No.5 of the counter affidavit is extracted hereunder:-
05. I respectfully submit that for the sake of brevity, the history of the case is narrated as detailed below:
The land in SF.No. SF.No. 256/1, 2A, 257/3B, 4, and 5 in, Kuppakudi village, Alangudi Taluk, Pudukkottai District are classified as Adi dravidar Natham and house sit assignment were given in the year 1985. The lands in SF. 257/4 and 5 were set apart for public purposes. Adidravidar houses were located in SF.No. 256/2A, 257/3B and 257/4, SF.No. 256/1 extent 00185 Sq.meters set apart for Public purposes and in SF.No. 257/5 extent 00411 sq.meters Water Tank(OHT), Mini water Tank, Open Auditorium, Community Hall and the old Pillayar temple under Banyan tree exist and the temple which was in dilapidated condition and endanger to the worshipers was demolished and new pillaiyar temple constructed in the same place and the same is at final stage. There are about 200 families of Adi Dravidars are residing in the village and the land set apart for public purpose has not been occupied. The temple was constructed after demolishing the old building with the help of Adi Dravidar families residing in this village. I inspected the place on 28.06.2025 and my enquiry reveals that the entire people co-operating for the construction of the temple and constributing for the same. The temple construction is at finishing stage.6/9
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4.In view of the fact that the there is no unauthorized constructions and already there is an old temple constructed by the villagers in the lands provided by the Government, the relief sought for by the writ petitioners cannot be granted.
5.In view of the above deliberations, the writ petitions stand dismissed.
No costs.
(S.M.S., J.) & (G.A.M., J.)
25.08.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
cp
To
1.The District Collector/
Monitoring Committee,
Pudukottai District.
2.The Superintendent of Police,
Pudukottai,
Pudukottai District.
3.The District Revenue Office,
Pudukottai,
Pudukottai District.
4.The District Adi Dravidar Welfare Officer, Pudukottai, Pudukottai District.
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5.The Special Tahsildar, Adi Dravidar Welfare, Aranthangi Taluk, Pudukottai District.
6.The Tahsildar, Alangudi Taluk, Pudukottai District.
7.The Inspector of Police, Alangudi Police Station, Pudukottai District.
8.The Block Development Officer, Thiruvarankulam, Pudukkottai District.
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AND G.ARUL MURUGAN, J.
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