S.RAMESH(P-IN-P) vs The Registrar General,

W.P.No.42718 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 29.10.2026
CORAM :
THE HONOURABLE MR. SUSHRUT ARVIND DHARMADHIKARI,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P.No.42718 of 2026
CNR:{HCMA011927022026}
S.Ramesh
S/o. R.Sandanasamy,
No.166 Kamatchi Amman Koil Street,
Puducherry-605 001
Petitioner(s)
Vs
The Registrar General,
High Court of Madras,
Chennai-104
Respondent(s)
Prayer : Petition filed under Article 226 of the Constitution of India
seeking a writ of Mandamus in the nature of writ, where the
petitioner humbly pray the Hon'ble Lordships may be please kindly
read the petitioner’s affidavit fully and kindly render justice for this
writ petition case, hence the truth will come to the limelight of the
petitioner and petitioner’s family members’ lives seriousness because
without reading the petitioner’s affidavit fully, the petitioner unable to
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W.P.No.42718 of 2026
get justice for this Writ petition case from the Hon'ble High Court of
Madras, Further the petitioner humbly pray this Hon'ble Court may be
pleased to order or direction the respondent to number and transfer
the petitioner's writ petition WP. Crl. SR 50751 of 2026 case from the
Hon'ble Single Judge (Cr.P.C Portfolio), High Court of Madras to Hon'ble
Chief Justice Bench, High Court of Madras to get justice for the
petitioner's writ petition WP. Crl. SR. No.50751 of 2026 case to save
the petitioner and petitioner's family members lives, petitioner's
moneylenders lives because the petitioner have honestly mentioned
whatever injustice of harassments with cruellest punishments
unlawfully that the petitioner and petitioner's family members have
faced it from the year 2019 to till date 2026 from illegal, dishonest and
corrupt people in the petitioner's affidavit, Therefore i humbly pray
this Hon'ble Court may be pleased to render justice for petitioner e-
mail petition dated 11.08.2026.

For Petitioner : Mr.S.Ramesh
Party-in-Person
For Respondents : Mr.Chandran Sundar Sashikumar
Standing Counsel
ORDER
(Order of the Court was made by
G.Arul Murugan,J)
This writ petition has been numbered and listed before this
Court under the caption “for maintainability”.
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W.P.No.42718 of 2026
2. It is to be noted that on earlier occasion, petitioner had
approached this Court in W.P.No.17409 of 2026 and this Court, by
order dated 29.04.2026, recording that petitioner in person was
unable to explain what is his actual grievance and the relief sought
in the writ petition and observing that it is for petitioner to approach
the competent authority with proper complaint and finding that the
writ petition is completely frivolous and is not maintainable,
dismissed the writ petition. For better understanding, the order
dated 29.04.2026 is extracted under:
“ The petitioner/party-in-person had filed the above writ
petition against the Secretary General, Supreme Court of India,
The Registrar General, High Court of Madras and The Director
General of Police, Puducherry with the following reliefs:-
“For the reasons stated in the accompanying
affidavit it is therefore prayed that this Hon’ble
Court may be pleased to issue a writ of mandamus
to direct to inform and guide the petitioner as to
where the petitioner may seek justice and protection
from illegal people who are forcing the petitioner
severely attempt suicide. As Stated in the
petitioner’s petition dated 03.02.2026, the illegal
people thinking that the Police Department, the
High Court of Madras and the Supreme Court of
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W.P.No.42718 of 2026
India are safeguarding and favouring them and
they are subjecting the petitioner to severe
unlawful pressure and harassment and are acting
in a manner that forces the petitioner to attempt
suicide. By doing so, they are attempting to
escape permanently from the petitioner’s
complaints and cases unlawfully. Therefore, the
petitioner humbly pray this Hon’ble Court may be
nd
pleased to issue order or direction to the 2
rd
respondent and 3 respondent to answer for the
petitioner questions which are mentioned in the
petitioner’s petition dated 03.02.2026.Further, the
petitioner humbly pray this Hon’ble Court may
rd
be pleased to order or direction the 3 respondent
to comply with the petitioner’s petition dated
rd
03.02.2026 and also order the 3 respondent to
confirm that appropriate justice has been rendered
on the petitioner’s petition dated 03.02.2026,
rd
because the 3 respondent and others have
extremely harassed the petitioner and petitioner’s
family members and snatched the petitioner and
petitioner’s family members fundamental rights
unlawfully and they violated, misused and abused
their powers unlawfully by way of favouring and
safeguarding the illegal people who are giving a lot
of extreme harassments with cruellest punishment
and deliberately forcing the petitioner severely to
attempt suicide, further these illegal people are
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W.P.No.42718 of 2026
thinking that the Puducherry Police Department,
the High Court of Madras and the Supreme Court
of India are favouring and safeguarding them.
Therefore, these illegal people are taking extreme
advantage and trying to kill the petitioner and
petitioner’s family members’ lives unlawfully.”
2. The petitioner-in-person is not able to explain what is
his actual grievance and the relief sought for in the present writ
petition.
3. If at all the petitioner has any grievance against any
action, where according to him, an illegality has been committed,
then it is for the petitioner to approach the competent authority
with proper complaint.
4. The present writ petition filed is completely frivolous,
and it is not maintainable. Accordingly, the writ petition stands
dismissed. There shall be no order as to costs.”
3. In paragraph 13 of the affidavit in the present writ petition,
petitioner has stated that when he approached this Court on earlier
occasion in W.P.No.17409 of 2026, this Court dismissed the writ
petition without reading the affidavit and typed set of papers. We
find from the order that we have heard the party-in-person and
dismissed the writ petition. If at all petitioner in person is
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W.P.No.42718 of 2026
aggrieved, proper remedy is to file an application for review or an
appeal before the Supreme Court. However, petitioner has chosen
to make an averment in the present affidavit that this Bench has
passed an order without reading the written statement and the
affidavit, which, in our considered opinion, is a gross abuse of
process of Court.
4. In the affidavit filed in the present writ petition, running to
42 pages, petitioner has narrated several instances and he has not
specified in respect of which issue he is aggrieved and what relief
he is seeking. In the prayer column, he seeks a relief that the case
filed by him is pending in SR stage and has to be transferred from
the Single Judge to this Bench. Even today, petitioner is unable to
explain as to what is his actual grievance, but, merely states that
he has been harassed by the authorities and suffered to the
maximum. If at all petitioner has any grievance, it is for him to
approach the competent authority and without doing the same,
petitioner has indulged in filing cases repeatedly.
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W.P.No.42718 of 2026
5. The writ petition is absolutely not maintainable. Considering
the matter, we warn petitioner and dismiss the writ petition,
refraining from imposing any cost. There shall be no order as to
costs.
(SUSHRUT ARVIND DHARMADHIKARI,CJ) (G.ARUL MURUGAN,J)
29.10.2026
Index : Yes/No
Neutral Citation : Yes/No
kpl
To
The Registrar General,
High Court of Madras,
Chennai-104
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W.P.No.42718 of 2026
THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN,J.
(kpl)
W.P.No.42718 of 2026

29.10.2026
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