J.Ananth Eugin vs The State of Tamil Nadu,

Court
Madras High Court

WP(MD) No. 31245 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03-11-2026
CORAM
THE HON'BLE MR. JUSTICE SENTHILKUMAR
RAMAMOORTHY
WP(MD) No. 31245 of 2026
CNR:{HCMD011553662026}
AND
WMP(MD) Nos. 24009 & 24010 of 2026
J.Ananth Eugin
..Petitioner(s)
Vs
1. The State of Tamil Nadu,
Rep. By Its Secretary To Government,
Agriculture And Farmers Welfare Department,
Secretariat,
Chennai - 600 009Chennai
2. The Director of Agriculture
Directorate Of Agriculture,
Ezhilagam,
Chepauk,
Chennai - 600 005
3. The Joint Director of Agriculture
District Collectorate Office Complex,
Korampallam,
Thoothukudi District-628 101
4. The Assistant Director of Town and Country
Planning (DTCP)
Thoothukudi District
5. The Tahsildar
Sathankulam Taliik,
Thoothukudi District
6. The Village Administrative Officer (VAO)
Sathankulam Village,
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WP(MD) No. 31245 of 2026
Sathankulam Taluk,
Thoothukudi District
7. Devaraja Jude George
8. Careca Paul Lenekar
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of CERTIORARI, calling for the
records relating to the Impugned No Objection Certificate (NOC) issued
by the 3rd Respondent in Letter No. Thi3/6478/2026 dated 24.07.2026
and the 2nd Impugned subsequent confirmation order in Letter No.
Thi6/3333/2026, dated 21.10.2026 issued by the 3rd Respondent and
quash the same as illegal and arbitrary, malafide and violative of
agricultural safeguarding norms.
For Petitioner(s) :Mr.G.M. Xavier
For Respondent(s) :Mr.A.Sivasubramanian
Additional Government Pleader
ORDER
The petitioner states that he is the owner of agricultural land
comprised in Survey No.862/3A1 at Sathankulam Village, Tuticorin
District. Alleging that respondents 7 and 8 purchased the agricultural land
in Survey No.862/3B2 and that said respondents converted the fertile
agricultural land into commercial housing plots on the basis of No
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WP(MD) No. 31245 of 2026
Objection Certificate issued by the third respondent, the petitioner has
approached this Court challenging said No Objection Certificate and
subsequent communications.
2. Relying on an aerial photograph of the site, learned counsel for
the petitioner submits that all the adjacent lands, including the petitioner’s
land, are being used for agricultural purposes. It is submitted further that
the pipelines for irrigation of the petitioner’s land run beneath the lands
of respondents 7 and 8.
3. Accepting notice on behalf of respondents 1 to 6,
Mr.A.Sivasubramanian, learned Additional Government Pleader, submits
that the petitioner has submitted a false Adangal. Handing over a copy of
the Adangal and relevant documents, he points out that both the
petitioner’s land in Survey no.862/3A1 and the land of respondents 7 and
8 in Survey No.862/3B2 are classified as ‘Tharisu’ in the revenue
records. He also points out that No Objection Certificate was issued by
the third respondent after taking note of the nature of the land.
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WP(MD) No. 31245 of 2026
4. In the No Objection Certificate issued by the third respondent on
24.07.2026, it is recorded as under:
"
மே ற்படி புன்செய் நிலத்தின்

ஆவணங்களின் அடிப்படை யில்
,
வே ளாண மை இணை இயக்குநர்
21.07.2026
தூத்துக்குடி அவர்கள் அன்று

நே ரடியாககளஆய்வுசெய்ததில் மே ற்கண ட

சர்வே புஞ்சை நிலமானதுகடந்தமுன்று

ஆண டுகளாக தரிசாக இருப்பது கள

ஆய்வில் தெ ரியவருவதால் வே ளாண மை

அல்லாத பயன்பாட்டிற்கு

தடை யில்லாச்சான்றுஇத்துடன்இணை த்து
.
அனுப்பலாகிறது மே லும் மே ற்படிபஞ்சை

புல எண ணில் தாழ்வழுத்த மின்பாதை

செல்கிறது என்ற விபரம்
.”
தெ ரிவிக்கப்படுகிறது
5. Thus, the third respondent noticed that the land is not being put
to agricultural use for more than three years and that it is in the nature of
waste land. The findings recorded therein are corroborated by the
classification of the land in the Adangal extract handed over by the
official respondents. The official respondents have also categorically
denied that the pipelines for supply of water to the petitioner’s land are
laid beneath the lands of respondents 7 and 8. In this regard, it is pertinent
to notice that the petitioner’s land is also classified as ‘Tharisu’ in the
Adangal.
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WP(MD) No. 31245 of 2026
6. Considering the above aspects, no case is made out to exercise
discretionary jurisdiction in favour of the petitioner. Therefore, this Writ
Petition stands dismissed. There shall be no order as to costs.
Consequently, connected miscellaneous petitions are closed.
03-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
apd
To
1. The Secretary To Government
Agriculture And Farmers Welfare Department
Secretariat
Chennai - 600 009Chennai
2. The Director of Agriculture
Directorate Of Agriculture
Ezhilagam
Chepauk
Chennai - 600 005
3. The Joint Director of Agriculture
District Collectorate Office Complex
Korampallam
Thoothukudi District-628 101
4. The Assistant Director of Town and Country Planning (DTCP)
Thoothukudi District
5. The Tahsildar
Sathankulam Taliik
Thoothukudi District
6. The Village Administrative Officer (VAO)
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WP(MD) No. 31245 of 2026
Sathankulam Village
Sathankulam Taluk
Thoothukudi District
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WP(MD) No. 31245 of 2026
SENTHILKUMAR RAMAMOORTHY, J.
apd
WP(MD) No. 31245 of 2026
AND
WMP(MD) No. 24009 of 2026
WMP(MD) No. 24010 of 2026
03-11-2026
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