Madras High Court
R.Fathima vs The Chief Secretary on 24 July, 2023
Author: P.D.Audikesavalu
Bench: Sanjay V.Gangapurwala, P.D.Audikesavalu
W.P.No.32066 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24.07.2023
CORAM :
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
W.P.No.32066 of 2017
R.Fathima .. Petitioner
Vs.
1. The Chief Secretary
Government of Tamil Nadu
Chennai – 600 009.
2. The Commissioner
Government of Tamil Nadu
Vigilance and Home Secretary
Secretariat, Chennai – 600 009.
3. The Secretary
Government of Tamil Nadu
Housing and Development Department
Secretariat, Chennai – 600 009.
4. The Secretary
Municipal Administration Department
Fort St.George, Chennai – 600 009.
5. The Managing Director
Tamil Nadu Housing Board
Anna Salai, Nandanam
Chennai – 35.
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W.P.No.32066 of 2017
6. The Commissioner
Corporation of Chennai
Rippon Buildings
Chennai – 600 003.
7. The Member Secretary
Chennai Metropolitan Development Authority
Gandhi Irwin Road, Egmore, Chennai – 600 008.
8. The Additional Commissioner of Police
Greater Chennai City, Traffic
Vepery, Chennai – 600 007.
9. The Chairman
Tamil Nadu Electricity Board
Anna Salai, Chennai – 600 002. .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India
seeking a writ of mandamus, directing the respondents to make
proper action as per the representation to the letter and spirit dated
01.12.2017 to take necessary action against the unauthorized
multistoried building construct by the fifth respondent at Ambattur
area and to save the public life and real Democracy in Tamil Nadu
which openly ignored by the officials making the public to risk their
day to day life, letter and spirit.
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W.P.No.32066 of 2017
For the Petitioner : No Appearance
For the Respondents : Mr.K.Karthick Jagannathan
Government Advocate
for R1 to R4 & R8
Mr.Veerasekaran
for R5
Mr.A.Arun Babu
for R6
Ms.Veena Suresh
for R7
Mr.L.Jaivenkatesh
for R9
ORDER
(Made by the Hon'ble Chief Justice) None appears for the petitioner. On 15.06.2023 also, when the matter was called out, none appeared for the petitioner. The matter was adjourned to today (24.07.2023). Today also, none appears for the petitioner.
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2. Learned counsel for the fifth respondent filed counter, which states that after obtaining necessary permission and approval from the Chennai Metropolitan Development Authority vide Application No.L.P.(S&S)/MMDA No.9/94, the land is developed.
Reference is made to the Government Order in G.O.Ms.No.183 dated 31.03.2008. Under the said Government Order, land to an extent of 60.86 acres is sold to Mr.V.N.Devadoss, Director of M/s.V.Gurusamy Naidu & Co. (P) Ltd. by M/s.Dunlop India Ltd. The layout plan for construction of flats was submitted to the Chennai Metropolitan Development Authority. The Government has passed an order on 31.12.2015 for administrative sanction for the scheme. It is further submitted in the counter that the Tamil Nadu Housing Board has obtained approval and permission from various Government Departments .
3. As none appears for the petitioner, the writ petition is Page 4 of 7 https://www.mhc.tn.gov.in/judis W.P.No.32066 of 2017 dismissed. There will be no order as to costs. Consequently, W.M.P.Nos.35207, 35208 & 35209 of 2017 are closed.
(S.V.G., CJ.) (P.D.A., J.) 24.07.2023 Index : Yes/No Neutral Citation : Yes/No drm To
1. The Chief Secretary Government of Tamil Nadu Chennai – 600 009.
2. The Commissioner Government of Tamil Nadu Vigilance and Home Secretary Secretariat, Chennai – 600 009.
3. The Secretary Government of Tamil Nadu Housing and Development Department Secretariat, Chennai – 600 009.
4. The Secretary Municipal Administration Department Fort St.George, Chennai – 600 009.
5. The Managing Director Tamil Nadu Housing Board Anna Salai, Nandanam Page 5 of 7 https://www.mhc.tn.gov.in/judis W.P.No.32066 of 2017 Chennai – 35.
6. The Commissioner Corporation of Chennai Rippon Buildings Chennai – 600 003.
7. The Member Secretary Chennai Metropolitan Development Authority Gandhi Irwin Road, Egmore, Chennai – 600 008.
8. The Additional Commissioner of Police Greater Chennai City, Traffic Vepery, Chennai – 600 007.
9. The Chairman Tamil Nadu Electricity Board Anna Salai, Chennai – 600 002.
Page 6 of 7https://www.mhc.tn.gov.in/judis W.P.No.32066 of 2017 THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.
(drm) W.P.No.32066 of 2017 24.07.2023 Page 7 of 7 https://www.mhc.tn.gov.in/judis