01Facts
The petitioner sought to quash G.O. Ms. No. 138 dated 9 July 2025, published in the Tamil Nadu Government Gazette, and to have a pathway restored to Pallikonda Town Panchayat control with encroachments removed.
p. 3The State submitted a Tahsildar’s status report stating that proceedings were underway to change the land classification and issue house-site pattas to homeless persons, pursuant to G.O. (Ms.) No. 585 dated 20 July 2026.
pp. 3–4The Court recorded that the Government had approved the proposal to grant pattas to those persons.
p. 402Issues
i.1. Whether G.O. Ms. No. 138 dated 9 July 2025 should be quashed
p. 3ii.2. Whether the respondents should be directed to restore the pathway land to the Town Panchayat and remove encroachments
p. 303Law Applied
The petition was brought under Article 226 of the Constitution of India.
p. 3It records the Government’s approval of a proposal to grant house-site pattas under G.O. (Ms.) No. 585 dated 20 July 2026, but does not state a broader legal rule governing that approval.
p. 404Reasoning
The Court relied on the State’s submission and the Tahsildar’s status report that the Government had approved a proposal to grant pattas to homeless persons and that related proceedings were underway.
pp. 3–4On that basis, it concluded that no further consideration of the petition was necessary. The judgment does not separately analyse the legality of G.O. Ms. No. 138 or the requested pathway restoration.
p. 405Holding
The Court dismissed the writ petition, thereby declining to quash G.O. Ms. No. 138 or grant the requested direction concerning the pathway and encroachments.
p. 4The connected miscellaneous petitions were closed.
p. 4Original Court PDF
KASTURIvsTHE STATE OF TAMIL NADU
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