Mr. Manjunathan, vs The District Collector,
- Court
- Madras High Court
WP.No.45436 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05-11-2026
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
AND
THE HON'BLE MR.JUSTICE R.RAJESH VIVEKANANTHAN
WP.No.45436 of 2026
CNR:{HCMA012676912026}
and
WMP.N o .50989 of 2026
Manjunathan
..Petitioner
Vs
1. The District Collector,
A Block, 2nd Floor, Collectorate,
Sathuvachari, Vellore District,
Vellore – 632009.
2. The Tahsildar,
Taluk Office,
SH-122, Vellore-Kallavi Road,
Anaicut, Anaicut Taluk,
Vellore District – 632101.
3. The Block Development Officer (BDO),
Anaicut Panchayat Union / BDO Office,
SH-122, Anaicut Block, Anaicut Taluk,
Vellore District – 632101.
4. The Village Administrative Officer (VAO)
Village Administrative Office,
Tholapalli Village, Anaicut Taluk,
Vellore District – 632107.
5. Ramki
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WP.No.45436 of 2026
6. Narayanakumar
..Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
for issuance of writ of Mandamus, directing the respondents 2 to 4 to not
to interfere in the peaceful possession and enjoyment of the property
situated in Grama Natham Survey No.58, Tholapalli Village, Anaicut
Taluk, Vellore District, except by due process of law including issuing
notice under the relevant provision of law and affording an opportunity of
hearing to the petitioner and by furnishing all relevant documents relied
upon by the respondents against the petitioner including Natham
Settlement Register (NSR) extract and the Field Measurement Book
(FMB) sketch.
For Petitioners: Mr.L.Chandrakumar
for Ms.K.Nithyashree
For Respondents: Mr.K.Surendar
Special Government Pleader For R1 to R4
ORDER
(Order of the Court was made by S.M.Subramaniam, J.)
Writ of Mandamus has been instituted to direct the respondents 1
to 4 not to interfere with the peaceful possession and enjoyment of the
property situated in Grama Natham Survey No.58, Tholapalli Village,
Anaicut Taluk, Vellore District, except by due process of law including
issuing notice under the relevant provision of law and affording an
opportunity of hearing to the petitioner and by furnishing all relevant
documents relied upon by the respondents against the petitioner
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WP.No.45436 of 2026
including Natham Settlement Register (NSR) extract and the Field
Measurement Book (FMB) sketch.
2.The writ petition has been instituted based on the apprehension
that the authorities will continue the enforcement action without following
due process of law.
3.The learned Special Government Pleader, on instructions, would
submit that notice is yet to be issued. The authorities have conducted
inspection and therefore, in the event of identifying any encroachment or
unauthorised construction or otherwise, they will issue appropriate notice
under the relevant provisions of the Act and Rules and thereafter initiate
enforcement action. At present, the Tahsildar has sent a communication
to the Block Development Officer for initiation of action.
4.Since the learned Special Government Pleader made a
submission that notice will be issued and opportunity will be provided to
the petitioner before initiation of enforcement action, no further
consideration is required. The authorities are directed to follow the
procedures as contemplated under the relevant provisions of the Act and
Rules before initiating enforcement action.
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WP.No.45436 of 2026
5.With these observations, the Writ Petition stands disposed of.
No costs. Consequently, connected miscellaneous petition is closed.
(S.M.S.,J.) (R.R.V.,J.)
05-11-2026
Index: Yes
Speaking/Non-speaking order
Neutral Citation: Yes/No
cse
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WP.No.45436 of 2026
To
1. The District Collector,
A Block, 2nd Floor, Collectorate,
Sathuvachari, Vellore District,
Vellore – 632009.
2. The Tahsildar,
Taluk Office,
SH-122, Vellore-Kallavi Road,
Anaicut, Anaicut Taluk,
Vellore District – 632101.
3. The Block Development Officer (BDO),
Anaicut Panchayat Union / BDO Office,
SH-122, Anaicut Block, Anaicut Taluk,
Vellore District – 632101.
4. The Village Administrative Officer (VAO)
Village Administrative Office,
Tholapalli Village, Anaicut Taluk,
Vellore District – 632107.
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WP.No.45436 of 2026
S.M.SUBRAMANIAM, J.
AND
R.RAJESH VIVEKANANTHAN, J.
cse
WP.No.45436 of 2026
05-11-2026
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