P.Renu vs The District collector

2026:MHC:4397
WP No. 33749 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28-10-2026
CORAM
THE HON'BLE MR JUSTICE S. M. SUBRAMANIAM
AND
THE HON'BLE MR.JUSTICE R.RAJESH VIVEKANANTHAN
WP No. 33749 of 2026
CNR: {HCMA011401282026}
P.Renu
..Petitioner(s)
Vs
1. The District collector
collectorate,
collector office Road
Villupuram District
2. The Revenue Divisional office
Revenue Divisional office
Tindivanam
3. The Tahsildar
Taluk office,
Melmalayanur
Villupuram District
4. Block Development officer
Melmalayanur
Villupuram District
5. Sampath
..Respondent(s)
Writ Petition filed under Article 226 of the Constitution of India
rd
issuing writ of mandamus directing the 3 respondent to remove the
encroachment in water body comprised in Survey No.205/1, 205/1A,
205/B, 205/1C, thoppu village, Melmalaiyanur Taluk, Villupuram District.
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2026:MHC:4397
WP No. 33749 of 2026
For Petitioner(s): Mr.R.Karthikeyan
For Respondent(s): Mr.S.Rishab Narayan
Government Advocate For R 1-4
Not Ready In Notice For R-5
ORDER
(Order of the Court was made by S.M.Subramaniam J.)
rd
Writ of mandamus has been instituted directing the 3 respondent
to remove the encroachment in water body comprised in Survey
No.205/1, 205/1A, 205/B, 205/1C, Thoppu village, Melmalaiyanur Taluk,
Villupuram District.
2. Learned Government Advocate would submit that
encroachments in the water body classified as “Eri” (lake) was already
removed and once again few encroachers have encroached upon the
land.
3. In respect of repeated offenders encroaching upon the public
land, water body etc., they are to be prosecuted under the manner
known to law by registering complaint by the competent authorities.
Once encroachments are removed from the water body, competent
authorities are duty bound to protect the same and preserve the water
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2026:MHC:4397
WP No. 33749 of 2026
body. Habitual offenders are to be prosecuted in the manner known to
law.
4. In the present case, learned Government Advocate would
submit that enforcement actions have been initiated to remove the
encroachment from the water body. Thus, official respondents are
directed to continue the enforcement action and remove the encroachers
from the water body by following the procedure as contemplated under
the relevant statutes and rules in force. The said exercise shall be
completed within a period of twelve weeks from the date of receipt of a
copy of this order.
5. With the above directions, the writ petition stands disposed of.
No costs. Consequently, the connected miscellaneous petitions, if any,
are closed.
(S.M.S.,J.) (R.R.V.,J.)
28-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
GD
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2026:MHC:4397
WP No. 33749 of 2026
To
1. The District collector
collectorate,
collector office Road
Villupuram District
2. The Revenue Divisional office
Revenue Divisional office
Tindivanam
3. The Tahsildar
Taluk office,
Melmalayanur
Villupuram District
4. Block Development officer
Melmalayanur
Villupuram District
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2026:MHC:4397
WP No. 33749 of 2026
S.M.SUBRAMANIAM, J.
AND
R.RAJESH VIVEKANANTHAN, J.
GD
WP No. 33749 of 2026
28-10-2026
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