Madras High Court
S.Chandrakumari vs The District Collector on 6 January, 2026
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P.(MD).No.13826 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.01.2026
CORAM:
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.13826 of 2025
and
W.M.P(MD) No.9989 of 2025
S.Chandrakumari ... Petitioner
Vs.
1. The District Collector,
Kanyakumari District,
at Nagercoil.
2. The District Environmental Engineer,
Tamil Nadu Pollution Control Board,
Water Tank Road, Nagercoil,
Kanyakumari District.
3. The Joint Director of Health,
Nagercoil,
Kanyakumari District.
4. The Commissioner,
Kuzhithurai Municipality,
Marthandam Post,
Kanyakumari District.
5. The Executive Officer,
Nalloor Panchayat,
Nalloor, Kanyakumari District.
6. Jose Alex ... Respondents
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W.P.(MD).No.13826 of 2025
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, directing the first respondent
to stop the illegal construction of Fish processing unit and Fish Market in the
property in Survey No.311/6 of Nalloor Village, Vilavancode Taluk,
Kanyakumari District by considering the petitioner's representation dated
09.04.2025 within the time stipulated by this Court.
For Petitioner : Mr.M.R.Sreenivasan
For R1 to R3 : Mr.R.Baskaran
Additional Advocate General
Assisted by Mr.M.Gangadharan
Government Advocate
For R4 : Mr.P.Athimoolapandian
Standing Counsel
For R6 : Mr.K.Sudalaiyandi
ORDER
The present writ petition has been filed seeking a mandamus forbearing the respondents from putting up construction of illegal Fish processing Unit and Fish Market in the property in Survey No.311/6 of Nalloor Village, Vilavancode Taluk, Kanyakumari District by considering the petitioner's representation dated 09.04.2025.
2. The learned counsel appearing for the sixth respondent by relying upon his counter in W.P(MD) No.19890 of 2025 submitted that they are not 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/01/2026 06:16:43 pm ) W.P.(MD).No.13826 of 2025 going to put up any construction or run fish market. Paragraph No.6th of the said counter affidavit is extracted as follows:
6. I submit that the allegations mentioned in paragraphs 4 to 8 are denied as false and frivolous. In fact, we are not engaged in selling fish like in a fish market, nor did we discharge wastewater through private lands or into the water canal in the said premises. The only activity which is undertaken is loading and unloading of fish crates from mini lorry to small autos. Only one crate alone is taken out from the vehicle, and the sale price of one crate alone will be fixed and thereafter all other boxes will be directly shifted to the other mini vehicle. As such, there is no retail sale taking place on the premises.
3. Recording said facts, this Writ Petition stands disposed of. There shall be no order as to costs. Consequently connected Miscellaneous Petition stands closed.
06.01.2026
NCC : Yes/No 2/2
Index : Yes / No
Internet : Yes / No
ebsi
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W.P.(MD).No.13826 of 2025
To
1. The District Collector,
Kanyakumari District,
at Nagercoil.
2. The District Environmental Engineer, Tamil Nadu Pollution Control Board, Water Tank Road, Nagercoil, Kanyakumari District.
3. The Joint Director of Health, Nagercoil, Kanyakumari District.
4. The Commissioner, Kuzhithurai Municipality, Marthandam Post, Kanyakumari District.
5. The Executive Officer, Nalloor Panchayat, Nalloor, Kanyakumari District.
4/5https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/01/2026 06:16:43 pm ) W.P.(MD).No.13826 of 2025 R.VIJAYAKUMAR,J.
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