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[Cites 1, Cited by 0]

Madras High Court

Shanthi vs The District Collector on 27 January, 2026

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                                       W.P.(MD).No.8956 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 27.01.2026

                                                            CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                  W.P(MD)No.8956 of 2023



                     Shanthi                                                                ... Petitioner

                                                                  Vs

                     1. The District Collector,
                     Trichy District,
                     Trichy.

                     2. The District Revenue Officer,
                     Trichy District,
                     Trichy.

                     3. The Revenue Divisional Officer,
                     Srirangam,
                     Vannankovil,
                     Trichy District.

                     4. The Thasildar,
                     Manapparai Taluk,
                     Manapparai District,
                     Trichy District.

                     5. The Special Thasildar,
                     Land Tax Assessment Planning Scheme,
                     Manapparai Region,

                     1/4




https://www.mhc.tn.gov.in/judis              ( Uploaded on: 29/01/2026 07:14:11 pm )
                                                                                             W.P.(MD).No.8956 of 2023


                     Manapparai,
                     Trichy District.

                     6. The Commissioner,
                     Manapparai Municipality,
                     Manapparai,
                     Trichy District.

                     7. N.Duraisamy.                                                          ... Respondents

                     PRAYER: Writ Petition is filed under Article 226 of the Constitution of
                     India, to issue a Writ of Mandamus, by directing the 6th respondent to not to
                     give any permission to the 7th respondent to construct the house either in
                     Survey No. 546/1A1 or in Survey No. 546/1A2 situated at Sevalur Village,
                     Manapparai Taluk, Trichy District without survey and demarcate the land in
                     Survey No. 546/1A1 by considering the petitioner's representation dated
                     21.03.2023.




                                        For Petitioner                  : Mr.M.Pitchai Muthu

                                        For Respondents            : Mr.B.Saravanan
                                                                     Additional Government Pleader
                                                                         for R1 to R5
                                                                     Mr.B.Prahalad Ravi for R7
                                                                  *****
                                                                 ORDER

When the present writ petition was listed on 20.01.2026, there was no representation on the side of the petitioner. Hence, it is listed today under the 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/01/2026 07:14:11 pm ) W.P.(MD).No.8956 of 2023 caption 'for dismissal'. Even today, there is no representation on the side of the petitioner. Hence, this Writ Petition is dismissed for default. No costs.




                                                                                                  27.01.2026
                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     apd

                     To

1. The District Collector, Trichy District, Trichy.

2. The District Revenue Officer, Trichy District, Trichy.

3. The Revenue Divisional Officer, Srirangam, Vannankovil, Trichy District.

4. The Thasildar, Manapparai Taluk, Manapparai District, Trichy District.

5. The Special Thasildar, Land Tax Assessment Planning Scheme, Manapparai Region, Manapparai, Trichy District.

3/4

https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/01/2026 07:14:11 pm ) W.P.(MD).No.8956 of 2023 R.VIJAYAKUMAR,J.

apd W.P(MD)No.8956 of 2023 27.01.2026 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/01/2026 07:14:11 pm )