Madras High Court
Rama Lakshminarayanan vs Commissioner Of Land Administration on 14 October, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
WP.No.29534 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.10.2025
CORAM
THE HONOURABLE Mr. JUSTICE G.K.ILANTHIRAIYAN
WP.No.29534 of 2025 and
WMP.No.33084 of 2025
1.RAMA LAKSHMINARAYANAN
2.GUNASEKARAN M
3.SAMPANGI BALARAMAN
4.KARTHIKNATHAN
5.S. NADARAJAN
6.PRABHAKARAN
7.VENKATESAN VENUPILLAI
8.M. KASINATHAN
9.ADIYAPATHAM RAMALINGAM
10.BALAKRISHNAN ATHIMOOLAM
11.VENKATESAN M
12.SRINIVASAN MANJINI
13.KUPPUSAMY R
14.A. RAMU @ RAVI
15.DHARANI SEETHARAM
16.SELVAM
17.J. KUMAR
18.KANDHAN K ... Petitioners
Vs
1.COMMISSIONER OF LAND ADMINISTRATION,
LAND ADMINISTRATION DEPARTMENT,
2ND FLOOR, EZHILAGAM, CHEPAUK,
CHENNAI- 600005
2.THE DISTRICT COLLECTOR,
1/6
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WP.No.29534 of 2025
MASTER PLAN COMPLEX,
COLLECTORATE, VILLUPURAM - 605602
3.THE DISTRICT REVENUE OFFICER,
VILLUPURAM,
VILLUPURAM DISTRICT.
4.THE TAHSILDAR,
VILLUPURAM,
VILLUPURAM DISTRICT. ... Respondents
Prayer :- Writ Petition is filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus forbearing the respondents from
entering into and putting up any construction or interfering with the peaceful
enjoyment of the kalam to the extent of 2.98 acres of land comprised in
survey no. 40/1,mitta mandagapattu village, kandamangalam, villupuram
district and consequently to restore the extent of land in which the
respondents have commenced putting up constructions
For Petitioners : Mr.Shrivatsav N
For Respondents : Mr.D.Ravichander,
Special Government Pleader
ORDER
This writ petition has been filed for direction to the respondents forbearing them from entering into the land comprised in survey No.40/1 to 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/01/2026 05:45:30 pm ) WP.No.29534 of 2025 an extent of 2.98 acres at Mitta Mandagapattu Village, Kandamangalam, Villupuram.
2. The petitioners are the villagers and they are agriculturists. The subject land is classified as Kalam. It is used by all the villagers to dry and thresh the agricultural produces. They also use the subject land for grazing their cattles and other agricultural activities during the harvest period. While being so, in order to take over the subject land, by order dated 26.01.1975, the classification of the said land was changed to assessed waste dry. It was also challenged before this court in WP.No.8886 of 2022 and by order dated 11.07.2022, it was negatived by this Court. After the disposal of the writ petition, the respondents entered into the subject property and commenced construction activities. Therefore the petitioners have requested direction to the respondents forbearing them from putting up any construction in the subject property.
3. Heard the learned counsel appearing on either side and perused all the materials placed before this court.
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4. On perusal of records, it is revealed that already the petitioners approached the District Revenue Officer against the assignment of free house site patta in respect of the subject property in favour of the beneficiaries. After due enquiry, by order dated 17.07.2025, the third respondent rejected the request made by the petitioners on the ground that the subject land comprised in survey no.40/1 was re-classified as natham.
Thereafter, the entire land has been assigned in favour of 34 irular family by way of free house site Patta in respect of the land admeasuring 2720 square metres. The remaining land to an extent of 09330 square metres is classified as Kalam poramboke and it is used by general public. That apart, in order to approach the said kalam, the respondents also provided pathway. Therefore, the petitioners cannot have any objection since the property admeasuring 09330 sq.mtrs. comprised in survey no.40/1 has now been retained as Kalam poramboke for the purpose of general public use. Therefore, the request made by the petitioners cannot be considered since already the District Revenue Officer conducted enquiry and passed orders on 17.07.2025. As such, this writ petition is liable to be dismissed.
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5. In view of the above discussion, this writ petition is dismissed.
Consequently, connected miscellaneous petition is closed. There shall be no order as to costs.
14.10.2025 (2/2) Index:Yes/No Neutral citation:Yes/No Speaking/Non speaking lok To
1.COMMISSIONER OF LAND ADMINISTRATION, LAND ADMINISTRATION DEPARTMENT, 2ND FLOOR, EZHILAGAM, CHEPAUK, CHENNAI- 600005
2.THE DISTRICT COLLECTOR, MASTER PLAN COMPLEX, COLLECTORATE, VILLUPURAM - 605602
3.THE DISTRICT REVENUE OFFICER, VILLUPURAM, VILLUPURAM DISTRICT.
4.THE TAHSILDAR, VILLUPURAM, VILLUPURAM DISTRICT.
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