G.Daveed vs The District Collector/Monitoring Committee,

WP(MD) No. 30565 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 28-10-2026
CORAM
THE HON'BLE MR. JUSTICE G.R.SWAMINATHAN
AND
THE HON'BLE MRS.JUSTICE M.D.SUMATHI
WP(MD) No. 30565 of 2026
CNR:{HCMD011473992026}
G.Daveed
No.53,
Palavan Nagar 2nd Street, Madurai - 16
..Petitioner(s)
Vs
1. The District Collector/Monitoring
Committee,
Madurai District
2.
The Commissioner
Madurai Corporation,
Madurai District
3.
The Tahsildar
Madurai West Taluk,
Madurai
4.
Mayakkal
83A 19,
Kali Amman Kovil Street,
Mettutheru,
Pethaniyapuram,
Madurai
..Respondent(s)
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WP(MD) No. 30565 of 2026
Prayer :Writ Petition, filed under Article 226 of the
Constitution of India, praying this court to issue a Writ of
Mandamus directing the Respondents 1 to 3 to remove the
th
encroachments and debris made by the 4 Respondent, and to
restore the public pathway in Kaliamman Kovil Street, situated in
S.No.1541/1A1 Mettutheru, Pethaniyapuram, Madurai, by
considering the petitioner’ss representations dated 03.09.2026 and
17.09.2026.
For Petitioner(s): Mr.S.Jaya Vasanthan
For Respondent(s): Mr.M.Kannan,
Special Government Pleader
for R-1 & R-3.
Mr.R.Murali,
Standing counsel for R-2.
ORDER
(Order of the Court was made by G.R. SWAMINATHAN J.)
Heard the learned counsel for the writ petitioner and the
learned Special Government Pleader for R1 and R3 and the learned
Standing counsel for R2.
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WP(MD) No. 30565 of 2026
2. Issuance of notice to the fourth respondent is dispensed
with.
3. The writ petitioner is a resident of Madurai. According to
him, the petition mentioned land has been encroached upon by the
fourth respondent. The petitioner would assert that the petition
mentioned survey number is a pathway.
4. The revenue records enclosed in the typed set of papers do
not bear out the stand of the petitioner. The learned Special
Government Pleader would point out that the land in question has
only been classified as Government tharisu.
5. We, therefore, direct the second respondent to enquire into
the petitioner’s representation. Notice will be issued to the fourth
respondent. After hearing both sides and after perusing the
records, if the second respondent is satisfied that the petition
mentioned land is a public pathway, then action shall be taken as
per law to have the encroachment removed. The entire exercise
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WP(MD) No. 30565 of 2026
shall be completed within the period of four months from the date
of receipt of a copy of this order. We make it clear that we have not
gone into the merits of the matter. This writ petition stands
disposed of accordingly. No costs.
(G.R.S.,J.) (M.D.S.,J.)
28-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
PMU
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WP(MD) No. 30565 of 2026
To
1.
The District Collector/Monitoring
Committee
Madurai District.
2.
The Commissioner
Madurai Corporation
Madurai District
3.
The Tahsildar
Madurai West Taluk
Madurai
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WP(MD) No. 30565 of 2026
G.R.SWAMINATHAN, J.
AND
M.D.SUMATHI, J.
PMU
WP(MD) No. 30565 of 2026
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WP(MD) No. 30565 of 2026
28-10-2026
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