01Facts
The petitioner sought a mandamus directing the authorities to remove an alleged temple encroachment on Government poromboke land in Survey No. 132, Kondaiyampalli Village, and to act against respondents 8 to 15 for allegedly harassing him and his family, relying on his representation dated 20 March 2026
p. 2In a status report, the Tahsildar stated that revenue records classified Survey No. 132/1, measuring 0.09.0 hectares, as Government poromboke pathway, and that a survey and field enquiry on 12 May 2026 found no temple or other permanent or temporary construction there
pp. 3–402Issues
i.Whether an encroachment had been identified in Survey No. 132/1 warranting a direction for its removal
pp. 2–4ii.Whether the petitioner was entitled to the other relief sought, including action concerning the alleged harassment
p. 203Law Applied
The petition invoked the High Court’s jurisdiction under Article 226 of the Constitution of India
p. 2The judgment cited no separate statutory provision, precedent, or substantive legal test; its stated basis for decision was the Tahsildar’s survey and status report concerning the alleged encroachment
pp. 3–404Reasoning
The Court considered the status report, which recorded that the relevant land was classified as a Government pathway but that no encroachment had been found during the field survey
pp. 3–4On that basis, it concluded that no encroachment had been identified in the relevant survey number and that no further adjudication was required
p. 4The Court made no separate finding on the petitioner’s allegation of harassment.
05Holding
On that basis, it concluded that no encroachment had been identified in the relevant survey number and that no further adjudication was required
p. 4The Court dismissed the writ petition, made no order as to costs, and closed the connected miscellaneous petition
p. 4Original Court PDF
Mr. M.Murugesan,vsThe District Collector,
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