Madras High Court
Chandrakanthan vs The Tamil Nadu Government on 27 January, 2026
Author: P.T. Asha
Bench: P.T. Asha
W.P.No.5942 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 27.01.2026
CORAM
THE HONOURABLE Ms. JUSTICE P.T. ASHA
W.P.No. 5942 of 2025
&
W.M.P.No.6534 of 2025
Chandrakanthan ...petitioner
Vs.
1.The Tamil Nadu Government
Rep. by its Principal Secretary,
Fort St. George, Chennai - 600 009.
2.The Housing and Urban Development Department,
Rep. by its Additional Principal Secretary,
Fort St. George, Chennai - 600 009.
3.The Managing Director,
The Tamil Urban Habitat Development Department,
Chepauk, Chennai - 600 005.
4.The Estate Officer,
Estate Office -1, Tamil Nadu Urban Habitat Development Department,
No.l / 1 Ebrahim Sail,
Chennai - 600 001.
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W.P.No.5942 of 2025
5.The Executive Engineer,
Tamil Nadu Urban Habitat Development Department,
HLL Land, Tsunami Scheme Tondiarpet,
Chennai - 600 081 ...respondents
Prayer: Writ Petition is filed under Section 226 of the Constitution of
India for issue of Writ of Mandamus, directing the 3rd respondent to
hold an enquiry regarding Plot No.210 of Pudhiya M.G.R. Nagar
Extension, in Periathope, Manali, Chennai - 600 068 as stated in the
letter dated 16-12-2019 by the 4th respondent Estate Officer.
For petitioner : Mr. N.R.Gopalan
For respondents : Mrs. P.Aiswarya
1&2 Government Advocate
For respondents : No Appearance
3 to 5
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W.P.No.5942 of 2025
ORDER
This writ petition is filed for the following relief:
“To direct the 3rd respondent to hold an enquiry regarding Plot No.210 of Pudhiya M.G.R. Nagar Extension, in Periathope, Manali, Chennai - 600 068 as stated in the letter dated 16-12-2019 by the 4th respondent Estate Officer”
2. The petitioner was allotted Plot No.210 of Pudhiya M.G.R. Nagar Extension, in Periathope, Manali, Chennai - 600 068 by the Tamil Nadu Slum Clearance Board and the petitioner has been in continuous enjoyment of the property and all the Government records stands in the said address.
3. The petitioner would submit that persons of the said locality formed an association, ie. Pudhiya MGR Nagar Kudisai Vaazhvor Munnera Sangam, under the Societies Registration Act, in the year 1991 and the petitioner is also one of the members of the said association. While so, the 5th respondent came to the petitioner’s 3/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2026 04:53:09 pm ) W.P.No.5942 of 2025 locality and informed them that an action would be taken to evict them with police protection. Aggrieved by the same, the petitioner has filed this writ petition.
4. Heard the learned counsels on the either side and perused the records.
5. The petitioner is one of the members of the Pudhiya M.G.R. Nagar Extension, in Periathope, Manali, Chennai, and his name was shown as occupant of plot No.210 and this fact has also been acknowledged by the Executive Engineer of the then Tamil Nadu Slum Clearance Board, who had given a list of members of the society allotted with the plots.
6. The records would further show that there are rival claimants in respect of plot No.210, in respect of which the petitioner stakes a claim and the petitioner has also been called for an enquiry vide notice dated 20.02.2017. Thereafter, some of the rival claimants have submitted an appeal in which the Additional Chief Secretary has 4/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2026 04:53:09 pm ) W.P.No.5942 of 2025 directed the 3rd respondent to pass orders on these appeals after hearing parties.
7. Therefore, considering the fact that the petitioner has been originally shows as an allottee of plot No.210, the 3 rd respondent shall hold an enquiry and after hearing the petitioner and all the other rival claimants pass orders within a period of 3 months from the date of receipt of a copy of this order.
8. Accordingly, this writ petition is allowed. Consequently, the connected miscellaneous petition is closed. No costs.
27.01.2026 kan 5/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2026 04:53:09 pm ) W.P.No.5942 of 2025 To
1.The Principal Secretary, Tamil Nadu Government Fort St. George, Chennai - 600 009.
2.The Additional Principal Secretary, Housing and Urban Development Department, Fort St. George, Chennai - 600 009.
3.The Managing Director, The Tamil Urban Habitat Development Department, Chepauk, Chennai - 600 005.
4.The Estate Officer, Estate Office -1, Tamil Nadu Urban Habitat Development Department, No.l / 1 Ebrahim Sail, Chennai - 600 001.
5.The Executive Engineer, Tamil Nadu Urban Habitat Development Department, HLL Land, Tsunami Scheme Tondiarpet, Chennai - 600 081 6/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2026 04:53:09 pm ) W.P.No.5942 of 2025 P.T. ASHA, J kan W.P.No.5942 of 2025 27.01.2026 7/7 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2026 04:53:09 pm )