Madras High Court
C.Muthusamy vs The District Collector on 20 April, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
Writ Petition No.13976 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20-04-2026
CORAM
THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
Writ Petition No.13976 of 2026
and
W.M.P.No.15237 of 2026
1. C.Muthusamy
S/o.Chinna Goundar
2. M.Santhi
W/o.C.Muthusamy
3. M.Murugesan
S/o.C.Muthusamy
..Petitioners
Vs
1. The District Collector,
Office at the Collectorate Building,
Tiruchengode Road,
Thummankurichi,
Namakkal District 637 003.
2. The Block Development Officer,
Office at Panchayat Union Office,
Tiruchengode Taluk,
Namakkal District 637 211.
3. The Director of Town and Country Planning,
C and E Market Road,
Koyambedu, Chennai - 600 107.
4. The Tahsildar,
Tiruchengode Taluk,
Namakkal District - 637 211.
..Respondents
Writ Petition filed under Article 226 of the Constitution of India seeking
issuance of a Writ of Mandamus directing the respondents to strictly maintain
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Writ Petition No.13976 of 2026
the said land only as Park/Open Space Reservation in accordance with DTCP
approval in Na.Ka.No.12920/2018 dated 10.08.2018.
For Petitioners : Mr.R.Danyuktaa Shruti
for Mr.S.Rajmakesh
For Respondents : Mr.M.Shahjahan,
Special Government Pleader [R1, R3 & R4]
Ms.C.Meera Arumugam,
Additional Government Pleader [R2]
*****
ORDER
W.M.P.No.15237 of 2026 filed seeking for permission to join together to file a single writ petition is ordered on payment of separate court fee.
2. This writ petition has been filed seeking for a direction to the respondents to strictly maintain the Park/Open Space Reservation in accordance with DTCP approval dated 10.08.2018 in respect of the property more fully disclosed in the affidavit filed in support of the writ petition based on the petitioner’s representation dated 19.01.2026.
3. According to the petitioner, the respondents are attempting to construct a marriage hall in the Open Space Reservation area allocated under the DTCP approval dated 10.08.2018 in respect of the property more fully disclosed in the affidavit filed in support of the writ petition. The petitioner had objected to the same by giving a representation to the respondents on 19.01.2026. Since the said objection has not been considered, this writ petition has been filed.
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4. Mr.M.Shahjahan, learned Special Government Pleader, accepts notice on behalf of the respondents 1, 3 and 4. Ms.C.Meera Arumugam, learned Additional Government Pleader, accepts notice on behalf of the second respondent.
5. No prejudice would be caused to the respondents if the petitioner’s representation, as stated supra, is considered on merits and in accordance with law after giving due consideration to the supporting documents produced by the petitioner within a time frame to be fixed by this Court. This Court is not expressing any opinion on the merits of the petitioner’s representation.
6. For the foregoing reasons, this Court directs the second respondent to pass final orders on merits and in accordance with law on the petitioner’s representation dated 19.01.2026 requesting the respondents to strictly maintain the Park/Open Space Reservation in accordance with DTCP approval dated 10.08.2018 in respect of the property more fully disclosed in the affidavit filed in support of the writ petition after giving due consideration to the supporting documents produced by the petitioner within a period of twelve (12) weeks from the date of receipt of a copy of this order.
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gm This writ petition is disposed of with the above direction. No costs.
20-04-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No gm To
1.The District Collector, Office at the Collectorate Building, Tiruchengode Road, Thummankurichi, Namakkal District 637 003.
2.The Block Development Officer, Office at Panchayat Union Office, Tiruchengode Taluk, Namakkal District 637 211.
3.The Director of Town and Country Planning, C and E Market Road, Koyambedu, Chennai - 600 107.
4.The Tahsildar, Tiruchengode Taluk, Namakkal District - 637 211.
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