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P.MUTHUKUMAR v. STATE OF TAMIL NADU
W.P.No.44212 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.11.2025
CORAM :
THE HONOURABLE MR. MANINDRA MOHAN SHRIVASTAVA,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P.No.44212 of 2025
and W.M.P.No.49340 of 2025
P.Muthukumar
S/o.Palanisamy,
8/430, A.V.P Layout,
Angeripalayam, Settipalayam, Tiruppur-641 603.
Petitioner
Vs
1.State of Tamil Nadu
Rep. by the Principal Secretary, Municipal Administration and Water Supply Department,
Secretariat, Fort St. George, Chennai - 600 009.
2.The District Collector,
Tirupur District,
District Collectorate Building, Tiruppur-641 604.
3.The Revenue Divisional Officer, Tirupur Division,
Tirupur District, Tirupur.
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4.The Tahsildar. Tiruppur South Taluk, Tirupur District, 5.The Commissioner, Tiruppur Municipal Corporation, Tiruppur-641 604.
6.The Block Development Officer Tiruppur Panchayat Union, Tiruppur-641 601.
7.The Superintending Engineer, Parambikulam Aliyar Project (PAP) Basin,
Makkinampatti,
Pollachi-642 003
Coimbatore District.
8.The Assistant Executive Engineer Water Resources Organization, Parambikulam Aliyar Project, Aliyar Basin Sub-division, Palladam- 641664,
Tiruppur District.
9.The District Environmental Engineer, Tamil Nadu Pollution Control Board, Tiruppur.
Respondents
PRAYER : Petition filed under Article 226 of the Constitution of India seeking issuance of a writ of mandamus directing the 5th respondent herein not to convert the agricultural lands in S.F.No.288/2 and 3 of Iduvai Village, Tiruppur South Taluk, Tiruppur District for establishing a dumping yard for storing the solid wastes of Tiruppur Municipal Corporation without following the statutory laws and Rules in force.
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For Petitioner: Mr.S.Lakshmanasamy For Respondents: Mr.K.Karthik Jagannath Government Advocate
for respondent Nos.1 to 4, 6 to 8
Mr.P.S.Raman
Advocate General
assisted by
Mr.Abishek Murthy
Government Advocate
for respondent No.5
Mr.V.Gunasekar
Standing Counsel
for respondent No.9
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) Heard learned counsel for the parties.
2. This public interest litigation has been filed seeking intervention of this Court in the matter of establishment of temporary dumping yard for disposal of solid wastes in Tiruppur on certain lands.
3. At the outset, learned Advocate-General, appearing for respondent No.5, informs the Court that the establishment of solid
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waste dumping yard is being undertaken in compliance of the order passed by a learned Single Judge of this Court in W.P.No.37431 of 2025 [Velusamy P v. District Collector-Tiruppur District and others], where the Court, after having passed the order, is monitoring the establishment of dumping facility. The order dated 17.10.2025 passed in W.P.No.37431 of 2025 is also placed for perusal of this Court.
4. Since the action of the official respondents is towards compliance of the order and the proceedings in the pending writ petition, this public interest litigation is not maintainable.
5. The writ petition is dismissed. There shall be no order as to costs. Consequently, connected miscellaneous petition is closed. It is, however, open for the petitioner to seek intervention in the pending writ proceedings.
(MANINDRA MOHAN SHRIVASTAVA, CJ) (G.ARUL MURUGAN,J)
14.11.2025
Index : Yes/No Neutral Citation : Yes/No bbr
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To:
1.The Principal Secretary, State of Tamil Nadu Municipal Administration and Water Supply Department, Secretariat, Fort St. George, Chennai - 600 009.
2.The District Collector, Tirupur District,
District Collectorate Building, Tiruppur-641 604.
3.The Revenue Divisional Officer, Tirupur Division,
Tirupur District, Tirupur. 4.The Tahsildar.
Tiruppur South Taluk,
Tirupur District,
5.The Commissioner,
Tiruppur Municipal Corporation, Tiruppur-641 604.
6.The Block Development Officer Tiruppur Panchayat Union, Tiruppur-641 601.
7.The Superintending Engineer, Parambikulam Aliyar Project (PAP) Basin,
Makkinampatti,
Pollachi-642 003
Coimbatore District.
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8.The Assistant Executive Engineer Water Resources Organization, Parambikulam Aliyar Project, Aliyar Basin Sub-division, Palladam- 641664,
Tiruppur District.
9.The District Environmental Engineer, Tamil Nadu Pollution Control Board, Tiruppur.
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THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN,J.
bbr
W.P.No.44212 of 2025
14.11.2025
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