K. Sadhanandham vs The Commissioner, Erode Municipal ... on 16 October, 2025

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Supreme Court - Daily Orders

K. Sadhanandham vs The Commissioner, Erode Municipal ... on 16 October, 2025

Bench: Aravind Kumar

     ITEM NO.20                         COURT NO.15                 SECTION XII

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)              No(s).   5012/2025

     [Arising out of impugned final judgment and order dated 18-02-2025
     in WP No. 1854/2025 passed by the High Court of Judicature at
     Madras]

     K. SADHANANDHAM                                                Petitioner(s)

                                                VERSUS

     THE COMMISSIONER, ERODE MUNICIPAL CORPORATION & ORS.Respondent(s)


     IA No. 47805/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 47806/2025 - EXEMPTION FROM FILING O.T. IA No. 54640/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 16-10-2025 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE ARAVIND KUMAR HON'BLE MR. JUSTICE N.V. ANJARIA For Petitioner(s) :

Mr. M. Sathyanarayanan, Sr. Adv. Mr. C. Aravind, Adv.

Mr. Romil Pathak, Adv.

Mr. A. M. Kamalanath, Adv.

Ms. Prasanthi Alias Bharathi, Adv. Mr. Lakshman Raja, Adv.

Mr. Bharat Shandilia, Adv.

Ms. Jagrati Singh, AOR For Respondent(s) :

Ms. Purnima Krishna, AOR Mr. M.f.philip, Adv.

Mr. Karamveer Singh Yadav, Adv. Mr. Togin M. Babichen, Adv.

Signature Not Verified Digitally signed by babita pandey Date: 2025.10.17

Mr. M.p. Parthiban, AOR 17:02:12 IST Reason: Ms. Priyaranjani Nagamuthu, Adv.

Mr. Bilal Mansoor, Adv.

Mr. Shreyas Kaushal, Adv.

Mr. S. Geyolin Selvam, Adv.

Mr. Alagiri K, Adv.

Mr. Shivansh Sharma, Adv.

Mr. Rohan Singh, Adv.

Dr. Vikas Pahal, Adv.

Mr. M. Veeraragavan, AOR UPON hearing the counsel the Court made the following O R D E R

1. Having heard the learned counsel appearing for the parties, we notice that the dispute is amongst the family members. Hence, it is a fit case which can be resolved through mediation. We direct that this matter be listed before the District Mediation Centre at Erode and request the concerned Member Secretary to nominate a senior Mediator to resolve the dispute between the parties and report the outcome of the same to this Court by way of report.

2. The said mediation shall be carried out expeditiously and if required on day to day basis, subject to the parties cooperating.

Both the parties have agreed to appear before the Mediation Centre Erode on 06.11.2025 at 11:00 am..

3. Interim order dated 21.02.2025 shall continue till the next date of hearing.

4. Re-list on 25.11.2025.

5. It is made clear that in order to secure the safety of the general public and the usage of the road, the Municipal Corporation shall take all reasonable steps except demolishing the remaining portion and neither of the parties to the suit would be liable to pay any amount to the Municipal Corporation for protection of the property.

(RASHI GUPTA)                                     (AVGV RAMU)
COURT MASTER (SH)                               COURT MASTER (NSH)

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