NALLAMMAL vs THE DISTRICT COLLECTOR

Court
Madras High Court

WP No. 36740 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05-11-2026
CORAM
THE HON'BLE MR JUSTICE S. M. SUBRAMANIAM
AND
THE HON'BLE MR.JUSTICE R.RAJESH VIVEKANANTHAN
WP No. 36740 of 2025
CNR: {HCMA012256362025}
Nallammal
..Petitioner(s)
Vs
1. The District Collector
Office Of The District Collector,
Perambalur, Perambalur District
2. The Revenue Divisional Officer
Office O The Revenue Divisional Officer,
Perambalur, Perambalur,
Perambalur District
3. The Tahsildar
Office Of The Tahsildar, Kunnam Taluk,
Perambalur District
4. The Village Administrative Officer
Village Administration Office, Nannai East
Village, Kunnam Taluk, Perambalur
District
5. Ramalingam
6. Pichai Pillai
7. Alamelu
8. Thangavel
9. Ganesan
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WP No. 36740 of 2025
10. Marudha Muthu
11. Kolanji
12. Selva Pandian
13. Rajendran
14. Mahalingam
15. Vadivel
16. Veeramuthu
17. Chellammal
18. Thangarasu
19. Paramasivam
20. Jothi Vel
21. Sundaram
22. Chidambaram
23. Padmavati
24. Anjalai Ammal
25. Kuppusamy
26. Malarkodi
27. Anjalam
28. Muthu
29. Kaliyamoorthi
30. Solai Muthu
31. Ramasamy
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WP No. 36740 of 2025
32. Chellammal
33. Karuppaiya
34. Manikkam
35. Rani
36. Anbalagan
37. Rajendran
38. Bhanumathi
39. Saradambal
40. Ponnusamy
41. Govinda Swami
42. Sami Kannu
43. Selvi
44. Murugesan
45. Periyasamy
46. Periyasamy
47. Ramasamy
48. Dharma Lingam
49. Chinnaswamy
50. Chinnu
51. Periyathambi
52. Nallammal
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WP No. 36740 of 2025
53. Dhanam
54. Vembayee
55. Kumar
56. Chinnapillai
57. Kolanjiyammal
58. Selvamani
59. Subramanian
60. Chandrasekar
61. Sekar
62. Valliyammai
63. Ramesh
64. Suresh
65. Prakash
66. Tamilmani
67. Rengasamy
68. Parameshwari
69. Rani
..Respondent(s)
Writ Petition filed under Article 226 of the Constitution of
India issuing writ of mandamus directing the 1 to 3 respondents to take
action against the respondents 5 to 69 by removing their encroachments
made by them over the water bodies situated at S.No.88/1 and
88/2(Nallathanni Kulam and Sambavan Kulam)S.No.73(Periyan
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WP No. 36740 of 2025
lake)and in cart track at S.No.116 of Nannai vilalge, Kunnam Taluk,
Perambalur District based on the petitioners representation dated
30.6.2025 and further cancel the patta issued to them with regarding to
the encroachments
For Petitioner(s): Mr.R.Muruga Bharathi
For Respondent(s): Mr.B.Sivakollappan
Additional Government Pleader For Rr1 To 4
ORDER
(Order of the Court was made by S.M.Subramaniam J.)
When the matter was taken up for hearing, learned Additional
Government Pleader, based on the written instructions given by the
Tahsildar, Perambalur along with the photographs would submit that
subject encroachments had been removed on 07.10.2026 in the
presence of the competent authorities.
2. In view of the said submission, 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.)
05-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
GD
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WP No. 36740 of 2025
To
1. The District Collector
Office Of The District Collector,
Perambalur, Perambalur District
2. The Revenue Divisional Officer
Office O The Revenue Divisional Officer,
Perambalur, Perambalur, Perambalur
District
3. The Tahsildar
Office Of The Tahsildar, Kunnam Taluk,
Perambalur District
4. The Village Administrative Officer
Village Administration Office, Nannai East
Village, Kunnam Taluk, Perambalur
District
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WP No. 36740 of 2025
S.M.SUBRAMANIAM, J.
AND
R.RAJESH VIVEKANANTHAN, J.
GD
WP No. 36740 of 2025
05-11-2026
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