N.THIRUMALAISELVAN vs THE DISTRICT COLLECTOR

2026:MHC:4422
WP No. 36992 of 2025
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. 36992 of 2025
CNR: {HCMA012298272025}
N.Thirumalaiselvan
..Petitioner(s)
Vs
1. The District Collector,
Villupuram District, Villupuram.
2. The Block Development Officer,
Koliyanur, Villupuram Taluk and District,
Villupuram.
3. The Revenue Divisional Officer
Villupuram Taluk and District Villupuram.
4. The Tahsildar,
Villupuram, Villupuram District.
5. The Village Administrative Officer
Mazhavarayanoor, V.Agaram Post,
Villupuram Taluk And District.
6. Manibalan.
7. Ashok kumar.
8. Dakshinamoorthy
9. Pandurangan
10. Thavamani
..Respondent(s)
Prayer: Writ Petition under Article 226 of the Constitution of India praying for a
Writ of Mandamus directing the 1st to 3rd respondents to remove the
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2026:MHC:4422
WP No. 36992 of 2025
encroachment made by the 2nd to 10th respondents in the Siruvanthattan
Canal situated in S.Nos.47/2, 48/1, 51/1, 52/1, 53/1, 54/1,
107/1,108/1,109/1,110/1, 111/1, 112, 113, 114/2,115/3, 118 and 116
Mazhavarayanur village, Villupuram Taluk and District.
For Petitioner(s): Mrs.R.Hemalatha
For Respondent(s): Mr.K.Surender, Spl GP for R1, R3 to R5
Mr.P.Gurunathan for R2
Mr.M.K.Bhoopathy for R10
R6 & R9 – No appearance
R7 & R8 – Not ready in notice
ORDER
(Order of the Court was made by S.M.Subramaniam J.)
The learned Special Government Pleader on instructions would submit
that survey conducted and encroachments identified by the revenue
authorities. A survey report was sent to the Block Development Officer
Panchayat Union, Koliyanur. In pursuance to the survey report, the Block
Development Officer has issued notice to the encroachers.
2.This being the development placed before this Court, the official
respondents are directed to continue the enforcement action by following the
procedures as contemplated under the relevant Statute and Rules in force and
remove the encroachments from the water body and protect the same to
subserve public goods within a period of twelve weeks from the date of receipt
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2026:MHC:4422
WP No. 36992 of 2025
of a copy of this order. The contesting private respondents are at liberty to
submit their explanations along with the documents, if any, to defend their
case. In the event of receiving any explanation, the same may also be looked
into by the authorities.
3.Accordingly, the writ petition stands disposed of. No costs.
(S.M.S.,J.) (R.R.V.,J.)
28-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
SLI
To
1.The District Collector,
Villupuram District, Villupuram.
2.The Block Development Officer,
Koliyanur, Villupuram Taluk and District,
Villupuram.
3.The Revenue Divisional Officer
Villupuram Taluk and District Villupuram.
4.The Tahsildar,
Villupuram, Villupuram District.
5.The Village Administrative Officer
Mazhavarayanoor, V.Agaram Post,
Villupuram Taluk and District.
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2026:MHC:4422
WP No. 36992 of 2025
S.M.SUBRAMANIAM, J.
AND
R.RAJESH VIVEKANANTHAN, J.
SLI
WP No. 36992 of 2025
28-10-2026
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