Madras High Court
Thazhambur Sakthi Nagar House & vs The District Collector on 13 December, 2022
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
Writ Petition No.3425 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 13/12/2022
CORAM
THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR
Writ Petition No.3425 of 2019
and
W.M.P.Nos.3715 and 4799 of 2019
Thazhambur Sakthi Nagar House &
Plot Owners Welfare Association
rep. By its President
Mr.C.Ramadoss. ... Petitioner
Vs
1. The District Collector
Collectorate of Kanchipuram
Kanchipuram.
2. The Deputy Director
Town Country Planning
Kanchipuram.
3. The Sub-Registrar
Sub-Registrar Office
Thiruporur
Kanchipuram District.
4. The Tahsildar
Thiruporur Region
Kanchipuram District.
5. The Block Development Officer
Thazhambur Panchayat
Thiruporur
Kanchipuram District.
https://www.mhc.tn.gov.in/judis
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Writ Petition No.3425 of 2019
6. P. Lakshmi
7. P. Mahendran
8. P. Kajendran
9. P.Mohan
10. Kannammal
11. Magesh Giri
12. K. Ganesan ... Respondents
(Impleaded R.R.6 to 12, vide, order, dated 13/12/2022
made in W.M.P.No.4799 of 2019 in W.P.No.
3425 of 2019, by NSKJ)
PRAYER : Petition filed under Article 226 of the Constitution of India
praying for the issuance of a writ of mandamus to direct the second
respondent to take necessary action to protect the public land situated in
Sakthi Nagar Layout in its original nature of open space based on the
representation dated 26/9/2018.
For Petitioner ... Mr.L.Chandrakumar
for Mr.K.Jayaraman
For respondents ... Mr.V.Nanmaran
Additional Government Pleader
for R.R.1 to 4.
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Writ Petition No.3425 of 2019
Mr.D.Suriyanarayanan
for R.5.
Mr.K.Balaji
for R.R.6 to 9
Mr.P.Vasantha Kumar
for R.10
No appearance for R.11
Mr.M.Ramesh
for R.12.
-----
ORDER
This writ petition has been filed to direct the second respondent to take necessary action to protect the public land situated in Sakthi Nagar Layout in its original nature of open space, based on the representation, dated 26/9/2018.
2. It is the case of the petitioner that petitioner association has submitted a representation, dated 26/9/2018, to the second respondent, which has not been considered, so far. Hence the petitioner has come forward with the instant writ petition praying for the relief as stated therein.
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3. Heard the learned counsel appearing on either side and perused the materials available on record.
4. As the limited prayer is sought, the petitioner is directed to give a fresh representation to the second respondent, within a period of ten days from today. Thereafter, the second respondent is directed to consider the representation of the petitioner and pass orders on merits and in accordance with law within a period of four months thereafter.
5. With the above direction, this writ petition is disposed of. No costs.
Consequently, the connected Miscellaneous Petitions are closed.
13/12/2022 Index : Yes / No Internet: Yes Speaking/non speaking order mvs.
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1. The District Collector Collectorate of Kanchipuram Kanchipuram.
2. The Deputy Director Town Country Planning Kanchipuram.
3. The Sub-Registrar Sub-Registrar Office Thiruporur Kanchipuram District.
4. The Tahsildar Thiruporur Region Kanchipuram District.
5. The Block Development Officer Thazhambur Panchayat Thiruporur Kanchipuram District.
https://www.mhc.tn.gov.in/judis Page No:5/6 Writ Petition No.3425 of 2019 N. SATHISH KUMAR, J mvs.
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