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Madras High Court

Vasudevareddy vs The District Collector on 12 March, 2026

                                                                                     W.P.No.42429 of 2025


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:          12.03.2026

                                                         CORAM :

                            THE HONOURABLE MR. SUSHRUT ARVIND DHARMADHIKARI,
                                               CHIEF JUSTICE
                                                   AND
                                 THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN

                                             W.P.No.42429 of 2025


                     Vasudevareddy
                     S/o.Vemareddy
                     (on Behalf Of Village People)
                     Door No.189/2, B.S.Thimmasandiram Village
                     Berigai Post- 635 105
                     Shoolagiri Taluk, Krishnagiri.
                                                                                           ..Petitioner(s)
                                                              Vs
                     1. The District Collector
                        District Collectorate Office
                        Krishnagiri District- 635 115.

                     2. The Sub- Collector
                        Office of the Sub-collector
                        Hosur- 635 109,
                        Krishnagiri District.

                     3. The Superintendent of Police
                        Office of the Superintendent of Police
                        Krishnagiri - 635 115.

                     4. The Deputy Superintendent of Police
                        Office of the Deputy Superintendent of Police
                        Hosur- 635 109

                     __________
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                                                                                        W.P.No.42429 of 2025


                          Krishnagiri District.

                     5. The Tahsildar
                        Taluk Office,
                        Shoolagiri- 635 117
                        Krishnagiri District.

                     6. The Inspector Of Police
                        (Berigai Police Station - Incharge)
                        Bagalur Police Station
                        Hosur Taluk, Krishnagiri District.

                     7. Rajappa
                        S/o.Kathirappa
                        Residing at B.S.Thimmasandiram Village
                        Berigai Post, Shoolagiri Taluk,
                        Krishnagiri District.

                     8. Munikrishnappa
                        S/o.Kathirappa,
                        Residing at B.S.Thimmasandiram Village
                        Berigai Post, Shoolagiri Taluk,
                        Krishnagiri District.

                     9. Kathiramma
                        D/o.Kathirappa
                        Residing at B.S.Thimmasandiram Village
                        Berigai Post, Shoolagiri Taluk
                        Krishnagiri District.
                                                                                            ..Respondent(s)


                     Prayer: Petition under Article 226 of the Constitution of India praying
                     for a writ of Mandamus directing the respondents 1 to 6 herein to
                     remove the encroachment and blockage made by the respondents 7 to
                     9 herein in the 10 feet wide panchayat cement road in Survey No.
                     45/11A of B.S.Thimmasandiram Village, Berigai Post, Shoolagiri Taluk,

                     __________
                     Page 2 of 6




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                                                                                                W.P.No.42429 of 2025


                     Krishnagiri        District   on     the      basis      of     the     representation   dated
                     07.07.2025, within the time period to be stipulated by this Court.


                                    For Petitioner                   :    Ms.R.Divyapreathika

                                    For Respondents                  :    Mr.E.Vijay Anand
                                                                          Addl. Govt. Pleader for R1,
                                                                          R2 & R5
                                                                          Mr.E.Raj Thilak
                                                                          Addl. Public Prosecutor for
                                                                          R3, R4 & R6


                                                           ORDER

(Order of the Court was made by the Hon'ble Chief Justice) The writ petition has been filed under Article 226 of the Constitution of India seeking a direction to respondents 1 to 6 to remove the encroachment and blockage made by respondents 7 to 9 in the 10 feet wide panchayat cement road in Survey No.45/11A of B.S.Thimmasandiram Village, Berigai Post, Shoolagiri Taluk, Krishnagiri District.

2. Learned Additional Government Pleader has filed the status report submitting that the aforesaid land to an extent of 0.02.00 hectare stands registered in the name of Kathiri Khan as per patta __________ Page 3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 04:02:14 pm ) W.P.No.42429 of 2025 No.19 in UDR ‘A’ Register. The aforesaid land was being used by the general public to reach their house and agricultural land. Now, the land owners have all of a sudden tried to close the path contending that the said path is passing through their patta lands. This, being an easementary right, has to be established in proper proceedings before the civil Court.

3. In view of the aforesaid status report, we are not inclined to entertain this writ petition. Accordingly, the same is dismissed.

However, petitioner would be at liberty to seek redressal of grievance in accordance with law, if so advised. There shall be no order as to costs.

(SUSHRUT ARVIND DHARMADHIKARI,CJ) (G.ARUL MURUGAN,J) 12.03.2026 Index : Yes/No Neutral Citation : Yes/No kpl __________ Page 4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 04:02:14 pm ) W.P.No.42429 of 2025 To

1. The District Collector District Collectorate Office Krishnagiri District- 635 115.

2. The Sub- Collector Office of the Sub-collector Hosur- 635 109, Krishnagiri District.

3. The Superintendent of Police Office of the Superintendent of Police Krishnagiri - 635 115.

4. The Deputy Superintendent of Police Office of the Deputy Superintendent of Police Hosur- 635 109 Krishnagiri District.

5. The Tahsildar Taluk Office, Shoolagiri- 635 117 Krishnagiri District.

6. The Inspector Of Police (Berigai Police Station - Incharge) Bagalur Police Station Hosur Taluk, Krishnagiri District.

__________ Page 5 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 04:02:14 pm ) W.P.No.42429 of 2025 THE HON'BLE CHIEF JUSTICE AND G.ARUL MURUGAN,J.

(kpl) W.P.No.42429 of 2025 12.03.2026 __________ Page 6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/03/2026 04:02:14 pm )