Radhakrishnan A vs The Secretary

Court
Madras High Court

WP(MD) No. 20785 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02-11-2026
CORAM
THE HON'BLE MR. JUSTICE P.VELMURUGAN
AND
THE HON'BLE MR. JUSTICE K.K. RAMAKRISHNAN
WP(MD) No. 20785 of 2025
CNR:{HCMD010912072025}
A.Radhakrishnan
..Petitioner(s)
Vs
1. The Secretary,
Ministry of Home Affairs,
Government of India,
New Delhi.
2. The Secretary to the Government,
Public Department,
Secretariat,
Chennai - 600 009.
3. The Secretary to the Government,
Revenue Department,
Secretariat,
Chennai - 600 009.
4. The Secretary to the Government,
Revenue Department,
Secretariat,
Chennai - 600 009.
5. The Secretary to the Government,
Municipal Administration and Water Supply,
Department,
Secretariat,
Chennai - 600 009.
6. The Secretary to the Government,
Rural Development and Panchayat Raj,
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WP(MD) No. 20785 of 2025
Department, Secretariat,
Chennai - 600 009.
7. The Commissioner of Revenue Administration,
Chepauk, Chennai - 600 005.
8. The Commissioner of Municipal Administration,
Santhome, Chennai - 600 028.
9. The Director of Town Panchayats,
Santhome High Road,
Chennai - 600 028.
10.The Director of Rural Development
and Panchayat Raj
Saidhapet,
Chennai - 600 018.
11.The Director General of Police /
Head of Police Force
Dr. Radhakrishnan Salai,
Chennai - 600 004.
12.The Chairman
Tamilnadu Police Housing Corporation,
132, EVR Salai,
Near Kelpauk Police Station,
Chennai - 600 010.
13.The Director Fire and Rescues Department,
Egmore,
Chennai - 600 008.
14.The Engineer in Chief and Chief Engineer
(General) Buildings Wing,
Chepauk,
Chennai - 600 005.
15.The District Executive Magistrate / Collector,
Madurai.
16.The Inspector General of Police
South Zone,
Madurai.
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WP(MD) No. 20785 of 2025
17.The Commissioner of Police,
Madurai.
18.The Corporation Commissioner,
Madurai.
19.Joint Commissioner / Executive Officer,
Arulmigu Meenakshi Sundhareshwar Temple,
Madurai.
20.The Assistant Commissioner of Police,
Intelligence Section,
Madurai City.
21.The Inspector of Police,
B-2, Meenakshiamman Temple Police Station,
Madurai City.
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents to consider and dispose of the petitioner’s representation
dated 02.10.2021 and 23.07.2025 as expeditiously as possible.
For Petitioner(s) : Mr.A.Radhakrishnan
(Party-in-person)
For Respondent(s) :Mr.M.P.Senthil (RR2, 10, 13, 14,
15 & 19)
Ms.S.Devasena (R18)
Standing Counsel
Mr.J.Vishnu (RR11, 12, 16, 17,
20 & 21)
Government Advocate (Crl.side)
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WP(MD) No. 20785 of 2025
ORDER
(Order of the Court was made by P. VELMURUGAN J.)
This writ petition has been filed by the writ petitioner seeking a
direction to the respondents to consider and dispose of the petitioner’s
representations dated 02.10.2021 and 23.07.2025 as expeditiously as
possible.
2. The petitioner contends that several Government and public
buildings across Tamil Nadu are in a dangerous condition due to lack of
maintenance. It is further submitted that a portion of an old building near
the B-2 Meenakshi Amman Temple Police Station, Madurai, collapsed on
22.07.2025 posing threat to the public. Despite repeated representations
to the authorities seeking immediate action to prevent untoward incidents,
no effective steps have been taken. Hence, the petitioner has approached
this Court seeking a direction to the respondents to consider and dispose
of his representations expeditiously.
3. Considering the facts and circumstances of the case, without
expressing any opinion on the merits of the matter, this Court directs the
respondents concerned to consider the petitioner's representations dated
02.10.2021 and 23.07.2025, on their own merits and in accordance with
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WP(MD) No. 20785 of 2025
law, and pass appropriate orders within a period of eight weeks from the
date of receipt of a copy of this order.
4. With the above direction, this writ petition is disposed of. There
shall be no order as to costs.
(P.V.,J.) (K.K.R.K.,J.)
02-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
ta
To
1. The Secretary,
Ministry of Home Affairs,
Government of India,
New Delhi.
2. The Secretary to the Government,
Public Department,
Secretariat,
Chennai - 600 009.
3. The Secretary to the Government,
Revenue Department,
Secretariat,
Chennai - 600 009.
4. The Secretary to the Government,
Municipal Administration and Water Supply Department,
Secretariat, Chennai - 600 009.
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WP(MD) No. 20785 of 2025
5. The Secretary to the Government,
Rural Development and Panchayat Raj Department,
Secretariat, Chennai - 600 009.
6. The Commissioner of Revenue Administration,
Chepauk, Chennai - 600 005.
7. The Commissioner of Municipal Administration,
Santhome, Chennai - 600 028.
8. The Director of Town Panchayats,
Santhome High Road,
Chennai - 600 028.
9. The Director of Rural Development and Panchayat Raj,
Saidhapet,
Chennai - 600 018.
10.The Director General of Police / Head of Police Force
Dr. Radhakrishnan Salai,
Chennai - 600 004.
11.The Chairman,
Tamilnadu Police Housing Corporation,
132, EVR Salai,
Near Kelpauk Police Station,
Chennai - 600 010.
12.The Director Fire and Rescues Department,
Egmore,
Chennai - 600 008.
13.The District Executive Magistrate / Collector,
Madurai.
14.The Inspector General of Police,
South Zone, Madurai.
15.The Commissioner of Police,
Madurai.
16.The Corporation Commissioner,
Madurai.
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WP(MD) No. 20785 of 2025
17.Joint Commissioner / Executive Officer,
Arulmigu Meenakshi Sundhareshwar Temple,
Madurai.
18.The Assistant Commissioner of Police,
Intelligence Section,
Madurai City.
19.The Inspector of Police,
B-2, Meenakshiamman Temple Police Station,
Madurai City.
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WP(MD) No. 20785 of 2025
P.VELMURUGAN, J.
AND
K.K.RAMAKRISHNAN, J.
ta
WP(MD) No. 20785 of 2025
02-11-2026
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