S.RAMESH vs THE DISTRICT COLLECTOR

2026:MHC:4401
WP No. 34011 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. 34011 of 2026
CNR: {HCMA011752042026}
S.Ramesh
..Petitioner(s)
Vs
1. The District Collector
Salem District,
Salem.
2. The Revenue Divisional Offier,
Salem Taluk,
Salem, Salem District.
3. The Tahsildar,
Mettur Taluk Office,
Mettur,
Salem District.
4. The Assistant Director Of Town Panchayat,
Salem Region,
Salem District.
5. The Executive Officer,
Panamarathupatti Town Panchayat,
Salem District.
6. Mr.Janardhanan,
Executive Officer, Panamarathupatti Town
Panchayat,
Salem District.
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2026:MHC:4401
WP No. 34011 of 2026
7. The Inspector Of Police,
Panamarathupatti Police Station,
Salem District.
8. Mr.Prabhu,
9. K.Govindaraj
10. G.Gowtham
..Respondent(s)
Writ Petition filed under Article 226 of the Constitution of India issuing
writ of mandamus directing the First respondent to consider the
petitioner’s representation dated 17.10.2025. In view of the petitioner’s
representation dated 17.10.2025, to remove the encroachment made by
the 8 to 10 Respondents herein, in Survey No.58/11, Panamarathupatti
Village, Salem Taluk, Salem District, with the aid of the Seventh
Respondent, to give Police Protection on removing the encroachments
and to maintain the pathway to Poomalai Murugan Temple in Survey
No.58 /11, Pannamarathupatti Vllage, Salem Taluk, Salem District.
For Petitioner(s): Mr. R.Naresh Kumar
For Respondent(s): Mr.S.Rishab Narayan
Government Advocate For R 1-5
Mr.N.Palanivel
Government Advocate (Crl.Side) For R-7
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2026:MHC:4401
WP No. 34011 of 2026
ORDER
(Order of the Court was made by S.M.Subramaniam J.)
Writ of mandamus has been instituted to remove the
encroachments in the subject land.
2. Learned counsel for the petitioner would submit that even after
removing the encroachments, again encroachments are made.
3. In this regard, learned Government Advocate relying on the
counter affidavit filed by the second respondent would submit that the re-
encroachers were evicted and orders have been passed by the second
respondent in proceedings dated 11.09.2026 directing the Revenue
Inspector and Village Administrative Officer to maintain continuous
monitoring and vigilance over the subject land.
4. If at all, encroachers are making repeated encroachments,
authorities are duty bound to prosecute the offenders in the manner
known to law. In the present case, actions have already been initiated
against the re-encroachers. Thus, authorities have to take steps to
maintain and protect the public land for the benefit of the people residing
in that locality.
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2026:MHC:4401
WP No. 34011 of 2026
5. With the above observation, 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
To
1. The District Collector
Salem District,
Salem.
2. The Revenue Divisional Offier,
Salem Taluk,
Salem, Salem District.
3. The Tahsildar,
Mettur Taluk Office,
Mettur,
Salem District.
4. The Assistnt Director Of Town Panachayat,
Salem Region,
Salem District.
5. The Executive Officer,
Panamarathupatti Town Panchayat,
Salem District.
6. Mr.Janardhanan,
Executive Officer, Panamarathupatti Town
Panchayat,
Salem District.
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2026:MHC:4401
WP No. 34011 of 2026
7. The Inspector Of Police,
Panamarathupatti Police Station,
Salem District.
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2026:MHC:4401
WP No. 34011 of 2026
S.M.SUBRAMANIAM, J.
AND
R.RAJESH VIVEKANANTHAN, J.
GD
WP No. 34011 of 2026
28-10-2026
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