Vaiko General Secretary And Others vs Chief Secretary, Government Of Tamil Nadu And Others

Some of the private persons are volunteering to remove Seema Karuvelam trees. Memos shall be served on the learned counsel for the State. The learned Additional Advocate General is requested to take instructions in this regard and wherever feasible and permissible, permission by the District Collectors can be granted to the private persons also, on voluntary basis after due verifications..

With reference to the implementation of our order relating to removal of Prosopis Juliflora, the learned Additional Advocate General would submit that, from today onwards, it will be kickstarted in a serious manner and no stone would be left unturned to implement the order of this Court. It will be ensured that the auctions are notified and the removal is started in the forest lands, water bodies, revenue lands, and local body lands including the private lands, as directed by this Court. Publicity will also be given, requesting private persons to remove from their patta lands.

Upon the suggestion of this Court, it is further undertaken that the due cooperation will be extended to Hon'ble Mr. Justice A.Selvam and Hon'ble Mr.Justice V.Bharathidasan, whom we have requested to monitor the northern and southern Districts.

It is also submitted that the District Collector, Pudukkottai, shall provide a vehicle and one Personal Security Officer for the Hon'ble Mr. Justice A.Selvam. Similarly, the District Collector, Chennai, shall provide a vehicle and one Personal Security Officer for the Hon'ble Mr.Justice V.Bharathidasan, as they are required to travel throughout the Districts and undertake the monitoring exercise as earlier directed by this Court. It is further noted that the Nodal Officers have not yet been appointed.

We have already suggested that officers in the cadre of Revenue Divisional Officer be nominated in each District for effective coordination. It is stated that the District Collectors can also consider nominating the Additional Personal Secretary to the Collector or any other suitable officer as the coordinating officer and immediately inform the same to the Hon'ble Judges. The work shall simultaneously start and all the officials shall also duly and punctually observe the directions given by this Court.

As far as railway is concerned, learned counsel Mr.Ramkumar would submit that he will get instructions. We have already directed the Railways to remove the Prosopis Juliflora within their territories.

Effective steps shall be taken and report shall be filed before this Court on 10.07.2026.

It can be seen that, so far, absolutely no progress is shown. Unless substantial progress is shown, any willful disobedience of the orders of this Court will be viewed seriously. The officers concerned shall be personally responsible for explaining such willful disobedience. We will issue notices to the concerned officers wherever no progress is shown.

We have already stated that all matters relating to removal of Prosopis Juliflora including tenders, use of machinery, auction shall be placed before this Bench, as this Bench has been issuing periodic directions and monitoring the progress of Prosopis Juliflora removal.

The learned Additional Advocate General submitted that one of the writ petitioner has filed W.P.No.27042 of 2025, in which the learned Single Judge has passed an interim order permitting the use of JCB machines. It is therefore requested that the said matter also be placed before this Bench and clubbed with connected matters.

In this regard, the learned Additional Advocate General is directed to circulate a letter to the Registry.

Call the matter on 10.07.2026