Madras High Court
K.Senthil Kumar vs The Secretary To Government on 10 November, 2025
W.P.Nos.42596 of 2025 etc.
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.11.2025
CORAM :
THE HONOURABLE MR. MANINDRA MOHAN SHRIVASTAVA,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P.Nos.42596, 42602, 42605, 42645, 42648 and 42663 of 2025
and W.M.P.Nos.47634, 47639, 47643, 47648, 47696, 47699, 47702,
47717 and 47720 of 2025
K.Senthil Kumar
S/o.Krishnaswamy
Plot No.166, Kaivalyam Nagar
Vadakkal B Village
Vallam Panchayath
Sriperumbudur Taluk
Kancheepuram District.
Petitioner in
W.P.No.42596/2025
R.Nelson Raj
S/o.M.Rajaiyan
Plot No.304, Kaivalyam Nagar
Vadakkal B Village
Vallam Panchayath
Sriperumbudur Taluk
Kancheepuram District.
Petitioner in
W.P.No.42602/2025
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W.P.Nos.42596 of 2025 etc.
1.Sangeetha
2.Sai Senthil Vel Raj
H/o. Sangeetha
No.247/10A2, 247/9C,
Plot No.537 & 538B,
Kaivalyam Nagar
Vadakkal B Village
Vallam Panchayath
Sriperumbudur Taluk
Kancheepuram District.
Petitioners in
W.P.No.42605/2025
1.Sri Vigneswar Industries
Rep. by its Partners
1.R.Surya
2.R.Suresh
Both are residing at
S.No.247/4A2, Plot No.1A,
Kaivalayam Nagar,
Vadagal B Village,
Vallam Panchayat,
Sriperumbudur Tk,
Kancheepuram District.
Petitioners
in W.P.No.42645/2025
Meera Babuji
Plot No.934/935,
Kaivalayam Nagar, Vadagal B Village
Vallam Panchayat
Sriperumbudur Taluk
Kancheepuram District.
Petitioner
in W.P.No.42648/2025
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W.P.Nos.42596 of 2025 etc.
1.Inbaraj Praveen
2.Suseela
Both are residing at
Kaivalayam Nagar
Vadagal B Village
Vallam Panchayat
Sriperumbudur Taluk
Kancheepuram District.
Petitioners
in W.P.No.42663/2025
Vs
1.The Secretary to Government
The Additional Secretary (Technical)
Housing and Urban Development Dept.
Secretariat, Chennai-600 009
2.The Block Development Officer,
Sriperumbudur Taluk,
Kanchipuram District
3.The President
Vallam Panchayat,
Sriperumbudur Taluk,
Kanchipuram District
Respondents
in all WPs
PRAYER in WP No.42596 of 2025: Petition filed under Article 226 of the
Constitution of India seeking issuance of a writ of certiorari to call for
the impugned locking and sealing and demolition Notice
No.02/2025/Vallam Panchayat dated 10.10.2025 issued under Section
56(1&2-A) of the Town and Country Planning Act by the 3rd
respondent and quash the same to the petitioner building situated at
Plot No.166, Kaivalayam Nagar, Vadagal B Village, Vallam Panchayath,
Sriperumbudur Taluk, Kancheepuram District.
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W.P.Nos.42596 of 2025 etc.
PRAYER in WP No.42602 of 2025: Petition filed under Article 226 of the
Constitution of India seeking issuance of a writ of certiorari to call for
the impugned locking and sealing and demolition Notice
No.02/2025/Vallam Panchayat dated 10.10.2025 issued under Section
56(1&2-A) of the Town and Country Planning Act by the 3rd
respondent and quash the same to the petitioner building situated at
Plot No.304, Kaivalayam Nagar, Vadagal B Village, Vallam Panchayath,
Sriperumbudur Taluk, Kancheepuram District.
PRAYER in WP No.42605 of 2025: Petition filed under Article 226 of the
Constitution of India seeking issuance of a writ of certiorari to call for
the impugned locking and sealing and demolition Notice
No.02/2025/Vallam Panchayat dated 10.10.2025 issued under Section
56(1&2-A) of the Town and Country Planning Act by the 3rd
respondent and quash the same to the petitioner building situated at
Plot No.537 and 538B, Kaivalayam Nagar, Vadagal B Village, Vallam
Panchayath, Sriperumbudur Taluk, Kancheepuram District.
PRAYER in WP No.42645 of 2025: Petition filed under Article 226 of the
Constitution of India seeking issuance of a writ of certiorari to call for
the impugned locking and sealing and demolition Notice
No.02/2025/Vallam Panchayat dated 10.10.2025 issued under Section
56(1&2-A) of the Town and Country Planning Act by the 3rd
respondent and quash the same to the petitioner building situated at
Plot No.1A, Kaivalayam Nagar, Vadagal B Village, Vallam Panchayath,
Sriperumbudur Taluk, Kancheepuram District.
PRAYER in WP No.42648 of 2025: Petition filed under Article 226 of the
Constitution of India seeking issuance of a writ of certiorari to call for
the impugned locking and sealing and demolition Notice
No.02/2025/Vallam Panchayat dated 10.10.2025 issued under Section
56(1&2-A) of the Town and Country Planning Act by the 3rd
respondent and quash the same to the petitioner building situated at
Plot No.934/935, Kaivalayam Nagar, Vadagal B Village, Vallam
Panchayath, Sriperumbudur Taluk, Kancheepuram District.
PRAYER in WP No.42663 of 2025: Petition filed under Article 226 of the
Constitution of India seeking issuance of a writ of certiorari to call for
the impugned locking and sealing and demolition Notice
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W.P.Nos.42596 of 2025 etc.
No.02/2025/Vallam Panchayat dated 10.10.2025 issued under Section
56(1&2-A) of the Town and Country Planning Act by the 3rd
respondent and quash the same to the petitioner building situated at
S.No.250/4C1 and Plot No.274, Kaivalayam Nagar, Vadagal B Village,
Vallam Panchayath, Sriperumbudur Taluk, Kancheepuram District.
For Petitioners Mr.T.C.Gopalakrishnan
in all WPs:
For Respondents Mr.V.Veeramani
in all WPs: Government Advocate
COMMON ORDER
(Order of the Court was made by the Hon'ble Chief Justice) Challenge to the second lock and seal notices issued on 10.10.2025 is mainly on the ground that, while revision petitions filed under Section 80A of the Tamil Nadu Town and Country Planning Act, 1971 are pending before the revisional authority, the respondents are proceeding with other coercive steps.
2. During the course of hearing, learned counsel for both the parties bring to the notice of this court that now the revisional authority has passed stay order on 28.10.2025. A copy of the order has also been placed for our perusal.
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3. As the proceedings have now been stayed, the same would effect all pending proceedings, including the notice dated 10.10.2025, and no further orders are required to be passed in these writ petitions.
4. These writ petitions are disposed of accordingly. There shall be no order as to costs. WMP Nos.47643, 47696 and 47717 of 2025 filed to permit the petitioners therein to join together and file single writ petitions are allowed, as they have paid separate court-
fee. Other interim applications stand closed.
It is made clear that we have not commented upon the merits of the matter and it will be open for the decision of the revisional authority.
(MANINDRA MOHAN SHRIVASTAVA, CJ) (G.ARUL MURUGAN,J)
10.11.2025
Index : Yes/No
Neutral Citation : Yes/No
sasi
To:
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W.P.Nos.42596 of 2025 etc.
1.The Secretary to Government
The Additional Secretary (Technical) Housing and Urban Development Dept. Secretariat, Chennai-600 009
2.The Block Development Officer, Sriperumbudur Taluk, Kanchipuram District
3.The President Vallam Panchayat, Sriperumbudur Taluk, Kanchipuram District __________ Page 7 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 10:23:51 pm ) W.P.Nos.42596 of 2025 etc. THE HON'BLE CHIEF JUSTICE AND G.ARUL MURUGAN,J.
(sasi) W.P.Nos.42596, 42602, 42605, 42645, 42648 and 42663 of 2025 10.11.2025 __________ Page 8 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 10:23:51 pm )