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[Cites 3, Cited by 0]

Madras High Court

M.Salathurai vs The Principal Commissioner And on 19 February, 2026

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                                                                       WP No. 50731 of 2025


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 19-02-2026
                                                         CORAM
                   THE HON'BLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
                                            WP No. 50731 of 2025
                                                       &
                                       WMP No.56799, 56800 & 56801 of 2025
                1. M.Salathurai
                   S/o.S.Maria Soosai, No.3, 1st Street, Shanmuga
                   Nagar, Cooperative Nagar, Thiruverkadu,
                   Chennai-600 077

                2. S.Arokiamary
                   W/o.M.Salathuraj, , No.3, 1st Street, Shanmuga
                   Nagar, Cooperative Nagar, Thiruverkadu,
                   Chennai-600 077

                                                                                         ..Petitioner(s)
                                                              Vs
                1. The Principal Commissioner And
                   Commissioner Of Land Reforms, Chepauk
                   Chennai-600 005

                2. The Assistant Commissioner/
                   Competent Authority (urban Land
                   Ceiling)sannadhi Street, Poonamallee
                   Chennai-600 056

                3. The Tahsildar
                   Poonamallee Taluk, Poonamalee

                                                                                       ..Respondent(s)

                PRAYER: This writ petition is filed under Article 226 of the Constitution of
                India, seeking for issuance of writ of Certiorarified Mandamus, calling for the
                records of the respondents especially the order dated 31.1.1992 passed by the
                2nd respondent under section 9(5) vide Na.Ka.3731/91D and Notice dated
                10.02.1993 issued under section 11(5) of the Tamil Nadu Urban Land (Ceiling

                                                                                               __________
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                                                                                             WP No. 50731 of 2025


                and Regulations )Act 1978 in respect of plots bearing Nos.3 and 4 in Shri
                shanmuga Nagar, measuring an extent of 3135 s q.ft. and                           2400 s q ft
                comprised in New survey No.36/9 part of Numbal madura Madhiravedu village,
                Ambattur Taluk, Tiruvallur District and quash the same and treat the
                proceedings as abated under section 4 of the Tamilnadu urban land (ceiling and
                Regulation)Repeal Act (Act 20 of 1999) so as to enable the respondents
                especially the 3rd respondent to incorporate the names of the petitioners as
                owners of the plots bearing Nos.3 and 4 in shri shanmuga nagar, measuring an
                extent of 3135 sq.ft and 2400 sq.ft comprised in New survey No.36/9 part of
                Numbal Madura Madhiravedu villagea, Ambattur Taluk, Tiruvallur District.
                              For Petitioner(s):               Mr.V.Ramesh
                                                               for Mr.R.Ashwanth

                              For Respondent(s):               Mr.M.Suresh Kumar, AAG
                                                               Assisted by Mr.Abishek Murthy, GA


                                                               ORDER

The petitioners challenge the proceedings under the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (the TN Urban Land Ceiling Act) and seeks to treat such proceedings as abated under Section 4 of the statute.

2. Learned counsel for the petitioners relies on earlier order dated 23.11.2021 in W.P.No.11690 of 2006 and related cases, as affirmed in judgment dated 27.07.2023 in W.A.No.1846 of 2023 and related cases. He points out that the challenge therein was also in respect of lands in S.No.36/9.

__________ Page2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 07:23:41 pm ) WP No. 50731 of 2025

3. Learned Additional Advocate General concurs that the present writ petition also pertains to lands in S.No.36/9 which are covered in proceedings bearing Na.Ka.No.3731/91/D.

4. In order dated 23.11.2021, this Court concluded that physical possession was not taken by initiating action under Section 11(6) of the TN Urban Land Ceiling Act and that proceedings abated in view thereof. This position was affirmed by the Division Bench in appeal. Since such proceedings pertain to the same survey number and are covered under File Number Na.Ka.No.3731/91/D, the petitioners are entitled to the same relief. Therefore, this petition is allowed as prayed for. No costs. Consequently, connected miscellaneous petitions are closed.

19-02-2026 Neutral Citation: Yes/No KAL __________ Page3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 07:23:41 pm ) WP No. 50731 of 2025 To

1. The Principal Commissioner And Commissioner Of Land Reforms, Chepauk Chennai-600 005.

2.The Assistant Commissioner/ Competent Authority (Urban Land Ceiling), Sannadhi Street, Poonamallee Chennai-600 056

3.The Tahsildar Poonamallee Taluk, Poonamalee __________ Page4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 07:23:41 pm ) WP No. 50731 of 2025 SENTHILKUMAR RAMAMOORTHY, J.

KAL WP No. 50731 of 2025 & WMP No.56799, 56800 & 56801 of 2025 19-02-2026 1. __________ Page5 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 07:23:41 pm ) WP No. 50731 of 2025 __________ Page6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/02/2026 07:23:41 pm )