Madras High Court
M.Sathyanarayanan vs The Corporation Of Chennai on 25 August, 2022
Author: Anita Sumanth
Bench: Anita Sumanth
W.P.Nos.19285 & 19348 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.08.2022
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
W.P.Nos.19285 & 19348 of 2022
WP.No.19285 of 2022
M.Sathyanarayanan ... Petitioner
Vs
1.The Corporation of Chennai,
No.1131, Rippon Building,
EVR Periyar Salai, Park Town,
Chennai-600 003.
2.The Assistant Revenue Officer,
The Corporation of Chennai (Zone 4),
266, Thiruvottiyur High Road,
Korukkupet, Old Washermanpet,
Chennai – 600 021.
3.S.Ravishankar
4.R.Padmavathy ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India, to
issue Writ of Mandamus, directing the Respondents 1st and 2nd to issue property
tax in the name of the Petitioner and his wife, S.Vijayapriya in the property
situated at:-
Kodungaiyur Property
All that land and building situated on the northern portion of the premises
bearing Plot No.R. 60, situated in Chennai Urban Development Project -II, Tamil
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W.P.Nos.19285 & 19348 of 2022
Nadu Housing Board at Kodungaiyur, Phase-II, Scheme Muthamizh Nagar
Second Main Road, Property bearing Survey No.100/3B1, Part of Kodungaiyur,
Fort Tondiarpet and Bounded on the:
North by - Plot No.5/810 and 5/652;
South by - Property allotted to the Defendants
(S.Ravishankar & R.Padmavathy)
East by - Muthamizh Nagar Second Main Road
West by - Plot No.5/811 and 5/652'
Measuring
East to West on the Northern side - 62 ft.
East to West on the Southern side - 62 ft.
North to South on the Eastern side - 20 feet 6 inches
North to South on the Western side - 20 feet 6 inches
Measuring to a total extent of 1283 Sq. ft., the above property is consisting
of land and the building constructed in the ground, first and second floor.
The property described above has been shown and coloured Blue in the
plan annexed herewith.
Situated within the limits of Chennai Corporation Registration District of
Chennai South and Sub-Registration District of Madhavaram.
AND
WP.No.19348 of 2022
M.Sathyanarayanan ... Petitioner
Vs
1.Tambaram Corporation,
28, Muthuranga Mudali Street,
Tambaram West, Chennai – 600 045.
2.S.Ravishankar
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W.P.Nos.19285 & 19348 of 2022
3.R.Padmavathy ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India, to
issue Writ of Mandamus, directing the 1st Respondent to issue property tax in the
name of the Petitioner and his wife, S.Vijayapriya in the property situated at:-
Pammal Property
SCHEDULE – D (Pammal Property)
ALLOTTED TO THE RESPONDENTS 2 & 3
All that land and building situated on the western portion of the premises
bearing Old Door Nos.151, 151A, 151B, 151C and 151D, New Door Nos.100,
100A, 100B, 100C and 100D, now combined New Door No.100, Pammal Main
road, Pammal Village, Chennai-600 075, comprised in S.No.12, (Patta No.523,
as per Patta T.S.No.12/213). Previously in Alandur Taluk, presently in
Pallavaram Taluk, Kancheepuram District measuring,
North to South on the Eastern side - 97 feet 6 inches,
North to South on the Western side - 97 feet 6 inches,
Eastern to Western on the Northern side - 21 feet 9 inches,
Eastern to Western on the Southern side - 21 feet 9 inches,
Measuring to the total extent of 2120 Sq. ft., (out of 4240 Sq.ft.,)
Bounded on the
North by - Portion allotted to the Plaintiffs
(M.Sathyanarayanan & S.Vijayapriya),
South by - Pammal Main Road,
East by - Portion allotted to the Plaintiffs
(M.Sathyanarayanan & S.Vijayapriya)
West by - Property owned by Tmt.Valliammal
The above property is consisting of land and the building constructed in
the ground, first and second floor.
The property described above has been shown and coloured Red in the
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W.P.Nos.19285 & 19348 of 2022
plan annexed herewith.
Situated within the limits of Chennai Corporation Registration District of
Chennai South and Sub-Registration District of Pammal.
For Petitioner : Ms.T.Hemalatha (In both WPs)
(In WP.No.19285 of 2022)
For Respondents : Ms.Aswini Devi K (for R1 & R2)
Standing Counsel
No Appearance (for R3 & R4)
(In WP.No.19348 of 2022)
For Respondents : Mr.P.Srinivas (for R1)
Standing Counsel
No Appearance (for R2 & R3)
COMMON ORDER
Learned counsel for the petitioner would submit that the matters have been settled between the parties and hence seeks permission to withdraw these Writ Petitions. She has also filed memos dated 25.08.2022 to this effect.
2. In light of memos dated 25.08.2022, these Writ Petitions are dismissed as withdrawn. No costs.
25.08.2022 kbs Index : Yes/No Speaking Order/Non speaking Order https://www.mhc.tn.gov.in/judis 4 W.P.Nos.19285 & 19348 of 2022 To
1.The Corporation of Chennai, No.1131, Rippon Building, EVR Periyar Salai, Park Town, Chennai-600 003.
2.The Assistant Revenue Officer, The Corporation of Chennai (Zone 4), 266, Thiruvottiyur High Road, Korukkupet, Old Washermanpet, Chennai – 600 021.
3.Tambaram Corporation, 28, Muthuranga Mudali Street, Tambaram West, Chennai – 600 045.
https://www.mhc.tn.gov.in/judis 5 W.P.Nos.19285 & 19348 of 2022 DR.ANITA SUMANTH, J.
kbs W.P.Nos.19285 & 19348 of 2022 25.08.2022 https://www.mhc.tn.gov.in/judis 6