Madras High Court
Mrs. P. Kavitha vs Tmt. Kakarla Usha on 23 January, 2026
Author: S. M. Subramaniam
Bench: S. M. Subramaniam
CONT P No. 3937 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23-01-2026
CORAM
THE HON'BLE MR JUSTICE S. M. SUBRAMANIAM
AND
THE HON'BLE MR.JUSTICE K.RAJASEKAR
CONT P No. 3937 of 2025
Mrs. P. Kavitha,
D/o. Late S.R. Pamanabhan,
7, New No. 20, Thangam Colony 1st Street,
Anna Nagar West,
Chennai -600040.
..Petitioner(s)
Vs
1. Tmt. Kakarla Usha, I.A.S.,
The Secretary to the Government,
Housing and Urban Development
Department,
Fort St. George, Chennai -600 009.
2. J.Kumaragurubaran, I.A.S.,
The Commissioner,
Greater Chennai Corporation,
Ripon Building, Chennai.
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CONT P No. 3937 of 2025
3. T.Padmanabhan,
The Executive Engineer,
Zone-VIII, Greater Chennai Corporation,
Chennai-600 001.
..Contemnor(s)
Prayer: Contempt Petition filed under Section 11 & 12 of the Contempt
of Courts Act, to punish the respondents for Contempt of Court for
wilfully disobeying the order dated 14.02.2025 passed by this Hon'ble
Court in batch cases Writ Petition No. 37221 of 2024.
For Petitioner(s): MRS.P.KAVITHA, (P-IN-P)
For Contemnor(s): MR. T. CHANDRASEKARAN, SPECIAL
GOVERNMENT PLEADER FOR R1.
MR. D. B.R. PRABHU
STANDING COUNSEL FOR R2 & R3.
ORDER
(Order of the Court was made by S.M.Subramaniam J.) This Contempt Petition has been instituted to punish the respondents for their wilfull disobedience of the order of this Court dated 14.02.2025 made in W.P.No.37221 of 2024.
2. The petitioner-in-person in the present contempt proceedings is present. In the writ petition, this Court, directed the Official respondents __________ Page2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/01/2026 03:49:04 pm ) CONT P No. 3937 of 2025 to demolish the unauthorised building / deviation, since the petitioner exhausted all the remedies under the statute even, the Government elaborately considered the claim of the petitioner under Section 80-A of the Tamil Nadu Town and Country Planning Act. Under those circumstances, this Court passed the order in the writ petition.
3. The petitioner-in-person would submit that the respondents have locked and sealed the premises and she is not in a position to take out her belongings kept inside the building. Due to the said situation, she is now residing at Bangalore in her relatives’ house. Under these circumstances, the petitioner would submit that she may be permitted to remove the belongings kept inside the subject building.
4. The learned Standing counsel appearing for the Corporation has no serious objection for the said request made by the petitioner.
5. In view of the facts and circumstances, the Chennai Corporation authorities shall fix a time and date and communicate the same to the petitioner in advance and allow her to remove her belongings in her convenient date. She may be given more than one or different spells as per her request in written to remove her belongings.
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6. The Authorities shall open the premises, allow the petitioner to remove her belongings and thereafter, proceed with the demolition of unauthorised construction. The Authorities are bound to complete the demolition of building as per the orders of this Court and handover the building to the owner / petitioner. The said exercise is directed to be completed within a period of three months from the date of receipt of a copy of this order.
7. With the above directions, this Contempt Petition stands disposed of. Consequently, connected sub-application is closed.
(S.M.S.,J.) (K.R.S.,J.)
23-01-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
KKN
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CONT P No. 3937 of 2025
To
1. Tmt. Kakarla Usha, I.A.S.,
The Secretary to the Government,
Housing and Urban Development
Department,
Fort St. George, Chennai -600 009.
2. J.Kumaragurubaran, I.A.S.,
The Commissioner,
Greater Chennai Corporation,
Ripon Building, Chennai.
3. T.Padmanabhan,
The Executive Engineer,
Zone-VIII, Greater Chennai Corporation, Chennai-600 001.
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AND K.RAJASEKAR, J.
KKN CONT P No. 3937 of 2025 23-01-2026 __________ Page6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/01/2026 03:49:04 pm )