Madras High Court
G.R.Ravi vs State Of Tamil Nadu on 10 February, 2026
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.Nos.13957 and 13958 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.02.2026
CORAM:
THE HONOURABLE Mr. JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE Mr. JUSTICE C.KUMARAPPAN
W.P.Nos.13957 and 13958 of 2020
and W.M.P.Nos.17340 and 17342 of 2020
G.R.Ravi,
S/o.Mr.G.Ramasamy ...Petitioner in both W.Ps.
Vs.
1. State of Tamil Nadu,
Rep. By its Secretary to Government,
Revenue Department,
Fort St.George, Chennai – 600 006.
Tamil Nadu.
2. The Special Commissioner of Land Administration,
Chepauk, Chennai – 600 005.
Tamil Nadu.
3.The District Collector,
Kancheepuram District, Tamil Nadu.
4. The Sub Collector,
Divisional Office,
Chengalpattu,
Kancheepuram District,
Tamil Nadu.
5. The Tahsildar,
Chengalpet Taluk,
Kancheepuram District,
Tamil Nadu.
6. The Tahsildar,
Thriuporur Taluk,
1/6
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W.P.Nos.13957 and 13958 of 2020
Kancheepuram District, Tamil Nadu.
7. Casagrand Builder Private Limited,
represented by its managing Director,
5th Floor, NPL Devi,
111 LB Road, Thiruvanmiyur,
Chennai – 600 041. ...Respondents in both W.Ps.
PRAYER in W.P.No.13957/2020: Writ Petition filed under
Article 226 of the Constitution of India for issuance of Writ of
Declaration, to declare that the impugned action of respondent
Nos.1 to 6 in cancelling the patta issued in favour of Rajan Dev in
respect of the project titled “Casa Grande Elan” developed on
Survey No.163/1 in Thalambur Village and issued in favour of
S.Nagarajan, Hasan Ali Alim, Rajan Dec and Benin Rajesh Kumar
in respect of the project titled “Casa Grande Elan” developed on
Survey Nos.163/2 and 164/2 in Thalambur Village and its
subsequent modification as ‘Government Land’ are illegal,
unlawful, arbitrary and unconstitutional.
PRAYER in W.P.No.13958/2020: Writ Petition filed under
Article 226 of the Constitution of India for issuance of Writ of
Mandamus, directing the respondent Nos.1 to 6 herein to
transfer/issue patta in favour of Rajan Dev in respect of the
project titled “Casa Grande Elan” developed on Survey No.163/1
in Thalambur Village and in favour of S.Nagarajan, Hasan Ali
Alim, Rajan Dec and Benin Rajesh Kumar in respect of the project
titled “Casa Grande Elan” developed on Survey Nos.163/2 and
164/2 in Thalambur Village.
For Petitioner : Mr.Rahul Balaji
[in both W.Ps.]
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W.P.Nos.13957 and 13958 of 2020
For Respondents : Mr.P.Kumaresan,
Additional Advocate General
Assisted by Mr.T.Arunkumar,
Additional Government Pleader
[R1 to R6]
Mrs.A.L.Ganthimathi,
Senior Counsel
for Mr.AR.Karthik Lakshmanan
[R7]
Common Order
[Order of the Court was made by S.M.SUBRAMANIAM, J.] These writ petitions have been filed seeking a declaration that the impugned action of respondent Nos.1 to 6 in cancelling the patta issued in favour of Rajan Dev in respect of the project titled “Casa Grande Elan” developed on Survey No.163/1 in Thalambur Village and in issuing patta in favour of S.Nagarajan, Hasan Ali Alim, Rajan Dec and Benin Rajesh Kumar in respect of the project titled “Casa Grande Elan” developed on Survey Nos.163/2 and 164/2 in Thalambur Village and the subsequent modification classifying the same as ‘Government Land’ are illegal, unlawful, arbitrary and unconstitutional. The petitioners further seek a direction to issue patta in favour of Rajan Dev in respect of the project titled “Casa Grande Elan” developed on Survey No.163/1 in Thalambur Village. 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/02/2026 01:08:28 pm ) W.P.Nos.13957 and 13958 of 2020
2. The learned Additional Advocate General appearing on behalf of the State would submit that the Hon’ble First Bench of this Court passed an order constituting a Committee to conduct a survey of the subject property in Thazhambur Village, Chengalpattu District and that the Committee has undertaken the process of identifying the irregularities, illegalities and encroachments etc.,
3. Since a Committee has already been constituted and has initiated action to conduct the survey and for further actions, no adjudication on the grounds raised in the present writ petition needs to be undertaken at this stage. The matter is now sub judice before the Hon’ble Supreme Court. Subject to the orders of the Hon’ble Supreme Court, the parties are at liberty to redress their grievance, if any exist in the manner known to law. 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/02/2026 01:08:28 pm ) W.P.Nos.13957 and 13958 of 2020 In view of the above, these writ petitions are disposed of. No costs. Connected miscellaneous petitions are closed.
[S.M.S., J.] [C.K, J.]
10.02.2026
mp
Index: Yes / No
Speaking Order/ Non-speaking order Neutral Citation : Yes / No To
1. State of Tamil Nadu, Rep. By its Secretary to Government, Revenue Department, Fort St.George, Chennai – 600 006. Tamil Nadu.
2. The Special Commissioner of Land Administration, Chepauk, Chennai – 600 005.
Tamil Nadu.
3.The District Collector, Kancheepuram District, Tamil Nadu.
4. The Sub Collector, Divisional Office, Chengalpattu, Kancheepuram District, Tamil Nadu.
5. The Tahsildar, Chengalpet Taluk, Kancheepuram District, Tamil Nadu.
6. The Tahsildar, Thriuporur Taluk, Kancheepuram District, Tamil Nadu. 5/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/02/2026 01:08:28 pm ) W.P.Nos.13957 and 13958 of 2020 S.M.SUBRAMANIAM, J.
AND C.KUMARAPPAN, J.
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