Madras High Court
Pavadaikonar vs The District Collector on 12 March, 2026
Author: S. M. Subramaniam
Bench: S. M. Subramaniam
W.P.No.9967 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.03.2026
CORAM
THE HON'BLE MR JUSTICE S. M. SUBRAMANIAM
AND
THE HON'BLE MR.JUSTICE K. SURENDER
W.P.No.9967 of 2021
Pavadaikonar
S/o.Ponna Konar ... Petitioner
vs.
1. The District Collector
Tiruvannamalai District
Tiruvannamalai.
2. The Superintendent of Police
Tiruvannamalai District
Tiruvannamalai.
3. The Revenue Divisional Officer
Tiruvannamalai Revenue Division
Tiruvannamalai District.
4. The District Revenue Officer
Collectorate
Tiruvannamalai District.
5. The Tahsildar
Keelpennathur Taluk
Tiruvannamalai District.
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W.P.No.9967 of 2021
6. The Head Surveyor
Keelpennathur Taluk Office
Keelpennathur, Thiruvannamalai District.
7. Babu
S/o.Selvaraj
8. Chandrasekaran
S/o.Kesavan … Respondents
Writ Petition filed under Article 226 of the Constitution of India
seeking a Writ of Mandamus, directing the respondents 1 to 6 to consider the
petitioner’s representation / appeal dated 04.03.2021 and take proper action
within a stipulated time as per G.O.Ms.No.540 Revenue (LD6(2))
Department dated 04.12.2014.
For Petitioner : Mr.C.H.Mohith Sai
for Mr.K.Kathiresan
For Respondents : Mr.T.Arunkumar
Additional Government Pleader
for R1 to R6
Mr.R.Bharanidharan, for R7
Mr.K.Balasubramaniam, for R8
*****
ORDER
[Made by S.M.SUBRAMANIAM, J.,] The writ of mandamus has been instituted seeking a direction to the respondents 1 to 6 to consider the representation dated 04.03.2021 submitted by the petitioner for removal of encroachments.
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2. The learned counsel for the petitioner would submit that the Government Poromboke land has been encroached upon by the respondents 7 and 8 and that despite the complaint given by the petitioner, no action has been taken by the authorities. Thus, the present writ petition came to be instituted.
3. The learned counsel for the respondents 7 and 8 would oppose by stating that a portion of the land belongs to them and that they are pattadars and therefore, the complaint filed by the petitioner is incorrect.
4. The learned Additional Government Pleader for the respondents 1 to 6 submits that the authorities would conduct a survey and initiate appropriate actions in the manner known to law.
5. Considering the arguments advanced by the parties, this Court directs the 5th respondent to conduct an inspection and survey of the said land, identify the encroachments, if any and thereafter initiate enforcement action by following the procedure contemplated under the relevant Statutes and Rules in force. Such exercise shall be completed within a period of twelve weeks from the date of receipt of a copy of this order.
Page Nos.3/5https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 06:06:40 pm ) W.P.No.9967 of 2021 With the above direction, the Writ Petition stands disposed of. There shall be no order as to costs.
(S.M.S.,J.) (K.S.,J.) 12.03.2026 Index : Yes Neutral Citation : Yes / No Speaking / Non-speaking mk To
1. The District Collector Tiruvannamalai District Tiruvannamalai.
2. The Superintendent of Police Tiruvannamalai District Tiruvannamalai.
3. The Revenue Divisional Officer Tiruvannamalai Revenue Division Tiruvannamalai District.
4. The District Revenue Officer Collectorate Tiruvannamalai District.
5. The Tahsildar Keelpennathur Taluk Tiruvannamalai District.
6. The Head Surveyor Keelpennathur Taluk Office Keelpennathur Thiruvannamalai District.
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