Madras High Court
K.Muniyasamy vs The District Collector on 21 May, 2025
Author: S.Srimathy
Bench: S.Srimathy, R.Vijayakumar
W.P(MD)No.14419 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 21.05.2025
CORAM:
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
and
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.14419 of 2025
K.Muniyasamy ... Petitioner
vs.
1.The District Collector,
Ramanathapuram District,
Ramanathapuram.
2.The Revenue Divisional Officer,
Ramanathapuram District,
Ramanathapuram.
3.The Thasildar/Monitoring Authority,
Rameswaram Taluk,
Ramanathapuram District.
4.M/s. The Ramco Cements ltd.,
A company incorporated under the companies act through its
Authorised Signatory having its registered Office at Ramamandiram,
Tenkasi Road, Rajapalyam and Corporte Office at,
98A, Dr. Radhakrishan Road, 5th Floor,
Mylapore,
Chennai. ... Respondents
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W.P(MD)No.14419 of 2025
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus directing the respondents 1 to 3 to
remove the encroachment made by the fourth respondent in respect of
Vandipathai and Government lands comprised in S.Nos.461 and 462, situated in
Rameswaram Village, Rameswaram Taluk, Ramanathapuram District by
considering the petitioner's representation dated 18.04.2025, 05.05.2025 and
13.05.2025 within time limit as prescribed by this Court.
For Petitioner : Mr.S.Vellaichamy
For RR 1 to 3 : Mr.K.R.Badrus Zaman
Government Advocate
ORDER
(Order of the Court was made by S.SRIMATHY, J.) By consent of both parties, this Writ Petition is taken up for final disposal at the admission stage itself. Considering the limited relief sought for by the petitioner, notice to the fourth respondent is dispensed with.
2.The grievance of the petitioner is that his representation dated 13.05.2025, seeking to remove the encroachment made by the fourth respondent in respect of Vandipathai and Government lands comprised in S.Nos.461 and 462, 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/05/2025 11:34:41 am ) W.P(MD)No.14419 of 2025 situated at Rameswaram Village, Rameswaram Taluk, Ramanathapuram District, has been kept pending without any progress. Hence, the petitioner has filed this Writ Petition seeking the aforesaid relief.
3.The learned Government Advocate appearing for respondents 1 to 3 submits that the representation of the petitioner will be considered and appropriate orders will be passed on its own merits within a time frame stipulated by this Court.
4.Considering the limited scope of the relief sought for by the petitioner and without expressing any opinion on the merits of the petitioner’s claim either in the representation or in the affidavit filed in support of this Writ Petition, we direct the respondents 1 to 3 to consider the representation of the petitioner dated 13.05.2025, after affording sufficient opportunity of personal hearing to the petitioner and the fourth respondent and pass appropriate orders on merits and in accordance with law within a period of twelve (12) weeks from the date of receipt of a copy of this order.
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5.With the above direction, this Writ Petition is disposed of. There shall be no order as to costs.
[S.S.Y.,J.] & [R.V.,J.]
21.05.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes
ps
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W.P(MD)No.14419 of 2025
To
1.The District Collector,
Ramanathapuram District,
Ramanathapuram.
2.The Revenue Divisional Officer,
Ramanathapuram District,
Ramanathapuram.
3.The Thasildar/Monitoring Authority, Rameswaram Taluk, Ramanathapuram District.
5/6https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/05/2025 11:34:41 am ) W.P(MD)No.14419 of 2025 S.SRIMATHY, J.
and R.VIJAYAKUMAR, J.
ps ORDER MADE IN W.P(MD)No.14419 of 2025 DATED : 21.05.2025 6/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/05/2025 11:34:41 am )