K.Narayanan vs THE DISTRICT COLLECTOR

Court
Madras High Court

WP No. 27305 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11-11-2026
CORAM
THE HON'BLE MR JUSTICE S. M. SUBRAMANIAM
AND
THE HON'BLE MR.JUSTICE R.RAJESH VIVEKANANTHAN
WP No. 27305 of 2026

CNR: {HCMA011436902026}
1. K.Narayanan,
S/o. Krishnan,
Main Road,
Valayampattu Village,
Tiruvennainallur Taluk,
Villupuram District.
2. Balaji,
S/o. Narayanan,
Main Road,
Valayampattu Village,
Tiruvennainallur Taluk,
Villupuram District
3. Aruljothi
S/o. Narayanan,
Main Road,
Valayampattu Village,
Tiruvennainallur Taluk,
Villupuram District.
..Petitioner(s)
Vs
1. The District Collector,
Villupuram District, Villupuram.
2. The Tahsildar
Tiruvennainallur Taluk,
Tiruvennainallur, Villupuram District.
3. The Block Development Officer,
Tiruvennainallur Panchayat Union Office,
Tiruvennainallur, Villupuram District.
__________
Page1 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2026 04:18:18 pm )

WP No. 27305 of 2026
4. Remesh,
S/o. Rajavel,
Melamangalam Village,
Tiruvennainallur Taluk,
Villupuram District.
5. Venkatesh,
S/o. Rajavel,
Melamangalam Village,
Tiruvennainallur Taluk,
Villupuram District.
..Respondent(s)
Prayer: Civil Revision Petition filed under Article 226 of the Constitution of
India, directing the respondents 1 to 3 to consider the petitioners’
nd
representation dated 26.09.2025 and to pass orders directing the 2
respondent to remove the encroachment made by the respondents 4 and 5 by
constructed wall in public road in S.No. 2/6 situated at Valayampattu village,
Tiruvennainallur Taluk, Villupuram District within a reasonable time frame
fixed by this Honble court and to made facility to the petitioners for easy
access to their land in S.No. 2/8.
For Petitioner(s): Mr.S.Natarajan
For Respondent(s): Mr.B.Sivakollapan
Government Advocate for R1 & R2
Mr.D.Yashwanth Rajan
Government Advocate for R3
No appearance – R4 & R5
ORDER
(Order of the Court was made by S.M.Subramaniam, J.)
This Writ Petition has been filed seeking issuance of writ of mandamus,
directing the respondents 1 to 3 to consider the representation dated
__________
Page2 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2026 04:18:18 pm )

WP No. 27305 of 2026
nd
26.09.2025 and to pass orders directing the 2 respondent to remove the
encroachment made by the respondents 4 and 5 by constructing wall in public
road in S.No.2/6 situated at Valayampattu Village, Tiruvennainallur Taluk,
Villupuram District.
2. The Block Development Officer, Tiruvennainallur filed a counter
affidavit stating that the survey has been conducted and the authorities found
that there is no encroachment in the subject property. Paragraph 4 & 5 of the
said counter affidavit reads as under:
“4. It is respectfully submitted that there is no mention of
public property in any of the documents as claimed by the
nd
petitioners. As per the report of the 2 respondent in his letter
No.A4/985/2026 dated 10.07.2025, the questionable site situated
in Survey No.2/8 at an extent of 0.16.0 aeres is the property of
the petitioners while the site adjacent to it in Survey No.2/6 is the
th th
property of the 4 and 5 respondents. The petitioners are
seeking relief and removal of encroachment in Survey No.2/6
which is the private patta of the respondents 4 and 5 and
therefore, there is no encroachment as such in the questionable
site.
nd
5. It is respectfully submitted that the 2 respondent in the
above has further stated that in the Revenue record does not
reveal anything about paattai or vandipaathai (path) and
therefore, the land owned by the respondents 4 and 5 is a private
st
land and as such the claim of the 1 petitioner that the alleged
encroachment in Survey No.2/6-0.67.5 cannot be entertained.”
__________
Page3 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2026 04:18:18 pm )

WP No. 27305 of 2026
3. In the above factual position, no further consideration needs to be
undertaken. Consequently, this writ petition stands dismissed.
(S.M.S.,J.) (R.R.V.,J.)
11-11-2026
(1/2)
Index: Yes
Speaking
Neutral Citation: Yes/No
KKN
__________
Page4 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2026 04:18:18 pm )

WP No. 27305 of 2026
To
1. The District Collector,
Villupuram District, Villupuram.
2. The Tahsildar
Tiruvennainallur Taluk,
Tiruvennainallur, Villupuram District.
3. The Block Development Officer,
Tiruvennainallur Panchayat Union Office,
Tiruvennainallur, Villupuram District.
__________
Page5 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2026 04:18:18 pm )

WP No. 27305 of 2026
S.M.SUBRAMANIAM, J.
AND
R.RAJESH VIVEKANANTHAN, J.
KKN
WP No. 27305 of 2026
11-11-2026
__________
Page6 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2026 04:18:18 pm )

WP No. 27305 of 2026
__________
Page7 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2026 04:18:18 pm )