Madras High Court
A.P. Palanivel vs The Directorate Of Town And Country ... on 6 June, 2025
W.P.No.20274 of 2025
IN THE HIGH COURT AT JUDICATURE AT MADRAS
DATED: 06.06.2025
CORAM
THE HON'BLE MRS.JUSTICE N.MALA
W.P.No.20274 of 2025
A.P. Palanivel ...Petitioner
Vs.
The Directorate of Town and Country Planning
st
1 Floor, District Collectorate Building,
Namakkal District – 637 005. ...Respondent
Writ petition is filed under Article 226 of the Constitution of India
praying to issue Writ of Mandamus, directing the respondent to pass an order
on the petitioner's application for regularization on unapproved plots and
layouts submitted on 27.02.2021 under registration numbers
DTCP/L/1027571/2017, DTCP/L/0995311/2017 DTCP/0999287 /2017,
DTCP/L/1000726/2017, and DTCP/L/1012072/2017 within the stipulated time
and pass orders.
For Petitioners : Mr.M. Sridhar
For Respondent : Mr.V. Manoharan, AGP
Additional Government Pleader
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W.P.No.20274 of 2025
ORDER
Mr.V. Manoharan, Additional Government Pleader takes notice for the respondent.
2. By consent of both the parties, this writ petition is taken up for final disposal at the stage of admission itself.
3. This writ petition is filed seeking for a Writ of Mandamus directing the respondent to pass orders on the petitioner's application for regularization of unapproved plots and layouts submitted on 27.02.2021 under registration numbers DTCP/L/1027571/2017, DTCP/L/0995311/2017 DTCP/0999287 /2017, DTCP/L/1000726/2017, and DTCP/L/1012072/2017 within the time frame fixed by this Court.
4. The petitioner developed a housing layout in the year 2014 under the name “ Royal Hi-tech City” at A.K. Samuthiram, Jakkalnayakkanpatti, Ramanyakkanpatti and Murugapatti Village in Namakkal Taluk after obtaining approval from the respective panchayats. The petitioner states that the Housing 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/06/2025 05:29:05 pm ) W.P.No.20274 of 2025 lay out comprises of 2,500 plots each measuring 1,200 square feet and till the year 2017 about 70% of the plots were sold. While so, the Government of Tamil Nadu made it mandatory to obtain the approval of the Town and Country planning Authority for housing layouts. It was further provided that failure to obtain approval would result in non registration of the sale deeds. Hence, the petitioner applied for DTCP approval to the respondent on 27.02.2021, for the remaining unsold plots. As no action was taken on the petitioner's application even after a lapse of 4 years, the petitioner was constrained to the file the above writ petition for the above said relief.
5. Heard both sides and perused the materials available on record.
6. The facts of the case are undisputed. Considering the limited prayer sought for in the writ petition and in the light of the fact that the petitioner's application dated 27.02.2021, for regularization of unapproved plots is kept pending for over 6 years I am inclined to issue a direction to the respondent to 3/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/06/2025 05:29:05 pm ) W.P.No.20274 of 2025 consider and pass orders on the petitioner's application dated 16.11.2018, on merits and in accordance with law within a period of eights weeks, from the date of receipt of a copy of this order.
7. Accordingly, this writ petition is disposed of. However, there shall be no order as to costs.
06.06.2025 Index:Yes/No Speaking order:Yes/No Neutral Citation:Yes/No To.
The Directorate of Town and Country Planning st 1 Floor, District Collectorate Building, Namakkal District – 637 005.
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