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[Cites 1, Cited by 0]

Madras High Court

S.Ochathevar vs The District Collector on 17 December, 2024

Author: M.S.Ramesh

Bench: M.S.Ramesh

                                                                         W.P.(MD).No.16964 of 2020

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 17.12.2024

                                                      CORAM

                                THE HONOURABLE MR.JUSTICE M.S.RAMESH
                                                AND
                              THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                          W.P.(MD).No.16964 of 2020
                                                    and
                                         W.M.P.(MD).No.14186 of 2020

                S.Ochathevar                                           ... Petitioner

                                                       Vs.

                1.The District Collector,
                  Office of the District Collector,
                  Madurai District.

                2.The Revenue Divisional Officer,
                  Office of the Revenue Divisional Office,
                  Usilampatti,
                  Madurai District.

                3.The Tahsildar,
                  Office of the Tahsildar,
                  Usilampatti Taluk,
                  Madurai District.

                4.The Block Development Officer,
                  Office of the Block Development Office,
                  Chellampatti Panchayat Union,
                  Usilampatti Taluk,
                  Madurai District.


                Page 1 of 5

https://www.mhc.tn.gov.in/judis
                                                                                  W.P.(MD).No.16964 of 2020

                5.V.P.Murugan                                                   ... Respondents


                PRAYER: Writ Petition filed under Article 226 of the Constitution of India to
                issue a writ of Mandamus, forbearing the respondents 1 to 4 from converting
                the Nilaviyal Odai/water channel as a road or a compound wall and not to
                reduce the original extent of Nilaviyal odai/water channel comprised in S.No.
                111/2 C situated at Sakkarappanaickanoor Village, Usilampatti Taluk, Madurai
                District.
                                  For Petitioner    : Mr.R.Suresh Kumar
                                  For R-1 to R-4    : Mr.J.Ashok
                                                     Additional Government Pleader
                                  For R-5           : Mr.M.Mohan Gandhi


                                                       ORDER

This Writ Petition has been filed for Mandamus, forbearing the respondents 1 to 4 from converting the Nilaviyal Odai/water channel as a road or a compound wall and not to reduce the original extent of Nilaviyal odai/water channel comprised in S.No.111/2 C situated at Sakkarappanaickanoor Village, Usilampatti Taluk, Madurai District.

2. Alleging that the respondents 1 to 4 are attempting to convert the water channel as a road or compound wall and attempting to reduce the original extent of the water channel, the present Writ Petition has been filed. Page 2 of 5 https://www.mhc.tn.gov.in/judis W.P.(MD).No.16964 of 2020

3. This Court will not be justified in stepping into the shoes of the respondents for considering such a prayer of the petitioner. However, this Court is of the view that if the petitioner is granted liberty to make a fresh representation before the concerned respondent, with a consequential direction to the concerned respondent to consider the same, the ends of justice could be secured.

4. Accordingly, the petitioner herein is granted liberty to give a fresh representation to the concerned respondent, ventilating his grievances, as expeditiously as possible. On receipt of such a representation, the concerned respondent is directed to consider the same, on its own merits and pass appropriate orders in accordance with law, after giving due opportunity to the petitioner and the fifth respondent herein, as well as to any other person, who may be interested in the subject matter, within a period of three (3) months from the date of receipt of the representation. It is made clear that this Court has not expressed any of its views with regard to the merits of the matter and that it is open to the concerned respondent to consider the same, on its own merits. Page 3 of 5 https://www.mhc.tn.gov.in/judis W.P.(MD).No.16964 of 2020

5. With the above direction, this Writ Petition stands disposed of. There shall be no order as to costs. Consequently, connected miscellaneous petition is closed.





                                                               (M.S.R.,J.) (A.D.M.C.,J.)
                                                                     17.12.2024
                NCC      : Yes / No
                Index    : Yes / No
                Internet : Yes / No
                Lm


                To

                1.The District Collector,
                  Office of the District Collector,
                  Madurai District.

2.The Revenue Divisional Officer, Office of the Revenue Divisional Office, Usilampatti, Madurai District.

3.The Tahsildar, Office of the Tahsildar, Usilampatti Taluk, Madurai District.

4.The Block Development Officer, Office of the Block Development Office, Chellampatti Panchayat Union, Usilampatti Taluk, Madurai District.

Page 4 of 5 https://www.mhc.tn.gov.in/judis W.P.(MD).No.16964 of 2020 M.S.RAMESH,J.

and A.D.MARIA CLETE,J.

Lm W.P.(MD).No.16964 of 2020 17.12.2024 Page 5 of 5 https://www.mhc.tn.gov.in/judis