Madras High Court
Mrs.Grace Gnanambal vs The Secretary To Government on 24 March, 2025
Author: S. M. Subramaniam
Bench: S. M. Subramaniam
2025:MHC:1132
WP Nos.8453 & 12263 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24-03-2025
CORAM
THE HONOURABLE MR JUSTICE S. M. SUBRAMANIAM
AND
THE HONOURABLE MR.JUSTICE K.RAJASEKAR
WP Nos. 8453 & 12263 of 2024
AND
WMP Nos. 13353 & 13355 of 2024
WP No.8453 of 2024:
Mrs.Grace Gnanambal
Petitioner(s)
Vs
1.The Secretary To Government
Housing And Urban Development
Department, Fort St. George,
Secretariat, Chennai 600 009.
2.The Commissioner,
Greater Chennai Corporation,
Ripon Buildings, Chennai -600 003.
3.The Inspector General Of
Registration
No.100, Santhome High Road,
Pattinapakkam, Chennai -600028.
Page No.1 of 22
https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm )
WP Nos.8453 & 12263 of 2024
4.The Member Secretary,
Chennai Metropolitan Development
Authority, Enforcement Cell,
Thalamuthu Natarajan Building,
No.1, Gandhi Irwin Road, Egmore,
Chennai - 600 008.
5.The Regional Joint
Commissioner/Deputy Commissioner
(South),
No.118, Dr. Muthulakshmi Salai,
Adyar, Chennai - 600 020.
6.The Commissioner Of Police,
Greater Chennai Police,
EVK Sampath Road,
Vepery, Chennai.
7.The Chairman,
Tangedco, Anna Salai,
Chennai - 600 002.
8.The Director,
Chennai Metro Water Supply And
Sewerage Board, Chennai.
9.The Director
Directorate Of Vigilance And Anti
Corruption, No.293, M.K.N. Road,
Alandur, Chennai 600 016.
10.The District Registrar
Chennai South, No.537, Fenpet,
Nandanam, Chennai -600 035.
Page No.2 of 22
https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm )
WP Nos.8453 & 12263 of 2024
11.The Executive Engineer,
Zone-XIV, Greater Chennai
Corporation, No.6/64,
Puzhuthivakkam Main Road,
Chennai -600091.
12.The Sub-Registrar,
O/o.The Velacherry Sub-Registrar,
No.38, 3rd Main Road, Ram Nagar,
Velacherry, Chennai -600042.
13.M/s.Square Developers
Rep. By Its Partner Mr.A.Godwin
Wilson S/o. D. Arul Muthiah
Office At Plot No.59/B, I Main Road,
Sadasivam Nagar,
Madipakkam,
Chennai - 600 091.
14.Mr.G.Devasirvatham
15.Mrs.R. Nirupama
16.Mr.Ashok Kumar Sharma
17.Mr.S.Senthilnathan
18.Mrs.S. Priya
19.Mr.R.Gunasekaran
20.J. Saravanan
21.Minu Priya
22.Mrs.Sumathy
Respondent(s)
WP No. 12263 of 2024
1.S.Senthil Nathan
2.S.Priya
3.R.Ashok Kumar Sharma
Page No.3 of 22
https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm )
WP Nos.8453 & 12263 of 2024
4.J.Saravanan
Petitioner(s)
Vs
1. The State Of Tamil Nadu
Rep. By Its Secretary To Government,
Department Of Housing And Urban
Development, Secretariat, Fort St
George, Chennai-600 009.
2.Greater Chennai Corporation
Rep. By Its Commissioner,
Ripon Buildings, Chennai-600 003.
3.The Executive Engineer
Zone 14, Greater Chennai Corporation,
Zonal Office, Puzhuthivakkam,
Chennai.
4.G.Devasirvatham
5.Grace Gnanambal
6.M/s.Square Developers
Rep By Its Partner,
A.Godwin Wilson,
Plot No.59/B, First Main Road,
Sadasivam Nagar, Madipakkam,
Chennai-600 091.
Respondent(s)
WP No. 8453 of 2024
PRAYER
directing the 2nd respondent to demolish the deviated construction of building
Page No.4 of 22
https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm )
WP Nos.8453 & 12263 of 2024
at Door No.15, Sivasubramanian Street, Ramalinga Nagar, Madippakkam,
Chennai-600091 pursuant to the notice issued in No.Ma.14.
Na.Ka.No.A1/000311/2023, dated 20.05.2023 based on the order passed by the
1st respondent in Letter No.4840944/UD-VII(2)/2023-3 dated 10.08.2023.
WP No. 12263 of 2024
PRAYER
to call for the records of the 3rd respondent pertaining to the impugned notices
dated 15.04.2024 bearing Z.O.14/C.No./A1/11035/2019 issued to the petitioners
and to quash the same and consequently forbear the respondents 1-3 from in any
way taking any coercive steps such as locking or sealing or demolishing the
petitioners' premises in Flat Nos.F3, F4, S3 and S4, Zelda Square Apartments,
Plot No.29, Door No.15, Sivasubramaniam Street, Ramalinga Nagar,
Madipakkam, Chennai-600 091.
WP No. 8453 of 2024
For Petitioner(s): Mr.D.Ashokkumar
For Respondent(s): Mrs.E.Ranganayaki AGP For
R1, 3, 10 and 12
Mr. D.B.R. Prabhu SC For R2
and 11
Mr. C.Manoharan, SC (CMDA)
For R4
Mr.M.Babu Muthu Meeran APP
For R5, 6 & 9
Mr.S.Silambanan Senior Counsel
For Mr K.Chandru For R15 To
18 & 20
Mr.N.Nithianandam For
Mr. Meiyappan Mohan For R14
Mr. Jerry V.V. Sundar For R8
No Appearance For R7, 13, 19,
Page No.5 of 22
https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm )
WP Nos.8453 & 12263 of 2024
21 & 22
W.P.No.12263 OF 2024
For Petitioner(s): Mr.Silambanan Senior Counsel
For Mr.K.Chandru
For Respondent(s): Mrs.E.Ranganayaki AGP
For R1
Mr. D.B.R. Prabhu SC For R2 & 3
Mr.N.Nithianandam For
Mr. Meiyappan Mohan For R4
Mr.D.Ashok Kumar For R5
No Appearance for R6
COMMON ORDER
(Order of the Court was made by S.M.Subramaniam J.) nd The writ of mandamus has been instituted to direct the 2 respondent to demolish the deviated construction of the building at Door No.15, Sivasubramanian Street, Ramalinga Nagar, Madipakkam, Chennai – 600 091 st pursuant to the notice dated 20.05.2023, based on the order passed by the 1 respondent in letter dated 10.08.2023.
Page No.6 of 22https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024
2. The petitioner filed a compliant stating that unauthorised/deviated construction had been carried out in the subject premises and the complaint filed by him to initiate action had not been responded to. Thus, the writ petition came to be instituted.
3. It is brought to the notice of this Court that the complaint has been lodged by one of the landowners himself. However, it is immaterial whether the complainant is the land owner, a neighbour or otherwise. The issue to be considered is whether any unauthorised/deviated construction has been identified in violation of the building plan permission and whether actions have been initiated by the competent authorities in accordance with law.
4. In the context of the allegations, the Executive Engineer, Zone XIV, Greater Chennai Corporation filed a status report after conducting a field inspection. The status report reveals unauthorised construction and violations in the subject property, the details of which are stated as follows:
“8. I respectfully submit that on scrutinizing the planning Page No.7 of 22 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024 permission with respect of Block A at Plot No.29, Door No.15, Sivasubramaniam Street, Ramalinga Nagar, Madipakkam, Chennai – 600 091 in PPA/WDCN14/00237/2013 and building approval in BA/WDCN14/04376/2013 the following deviations/unauthorised construction were noted as follows:
Sl.No. Description As per Approved As Per Site Remarks Plan Set Back 1 Front Side 1.52 Nil Sub divided Plot 29A & 29B buildup 2 Read Side 1.52 0.7 Combinedly 3 East Side 1.52 0.7 0.82 4 West Side 1.52 Nil 1.52 Floor Area 1 Silt Floor Area Fully Silt 15.35 Totally unauthorised 2 First Floor Area 77.65 153.81sq.m 76.16 sq.m 3 Second Floor Area 77.65 153.81sq.m 76.16 sq.m Plot Coverage & FSI 1 Coverage Area 61.25% 121.32% 60.07% 2 FSI 1.25 2.54 1.29
9. I respectfully submit that on scrutinizing the planning permission with respect of Block A at Plot No.29, Door No.15, Sivasubramaniam Street, Ramalinga Nagar, Madipakkam, Chennai – 600 091 in PPA/WDCN14/02238/2013 and building approval in BA/WDCN14/04377/2013 the following deviations/unauthorised Page No.8 of 22 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024 construction were noted as follows:
Sl.No. Description As per Approved As Per Site Remarks Plan Set Back 1 Front Side 1.52 Nil Sub divided Plot 29A & 29B buildup 2 Read Side 1.52 0.7 Combinedly 3 East Side 1.52 0.7 0.82 4 West Side 1.52 0.4 1.12 Floor Area 1 Silt Floor Area Fully Silt 131.63 sq.m 131.63sq.m 2 First Floor Area 99.09 sq.m 153.81 sq.m 54.72 sq.m 3 Second Floor Area 99.09 sq.m 153.81 sq.m 54.72 sq.m Plot Coverage & FSI 1 Coverage Area 58.61% 90.96% 32.53% 2 FSI 1.17 2.59 1.42 Hence, further action has been taken by issuing a Locking and Sealing Notice dated 09.11.2018 under Section 56 & 57 read with Section 85 of Tamil Nadu Town and Country Planning Act, 1971 to all the occupants of the building Plot No. 29, Door No. 15, Sivasubramaniam Street, Ramalinga Nagar, Madipakkam, Chennai – 600 091 including the petitioners herein.”
5. Though the Corporation has initiated action and issued a notice in the year 2018, no further action was taken.
Page No.9 of 22https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024
6. It is seen from the records that the occupants/owners of the plots preferred a revision under Section 80A of the Tamil Nadu Town and Country Planning Act, 1971 before the Government. The Government elaborately considered the issues on merits and by affording opportunities to the parties, and passed final orders vide letter dated 28.04.2022.
7. A direction was issued by the Government to make necessary rectification within three months and submit a revised planning permission as per the Tamil Nadu Combined Development Building Rules, 2019. However, another round of litigation commenced at the instance of the occupants of the building, seeking to prolong and protract the proceedings.
8. Once again, a revision under Section 80A Tamil Nadu Town and Country Planning Act was instituted and the Government again considered the merits of the case and passed final orders in letter dated 10.08.2023. The relevant paragraphs of the orders are extracted hereunder:
Page No.10 of 22https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024 “13. After hearing all sides and considering the facts and submissions, the Government hereby grant three months time as a final opportunity to the revision petitioners and all other owners of the said building to rectify the deviations in the building in co- ordination with the developer and to obtain revised approval for the rectified building as per Tamil Nadu Combined Development and Building Rules, 2019. Till such time there shall be a stay on the De-occupation notice dated on 20.05.2023 and all other proceedings of Greater Chennai Corporation issued inrespect of the said building. On expiry of the said period of three months time, Greater Chennai Corporation shall proceed with further enforcement action, if the petitioners failed to comply the above directions.
14. All the special revision petitions filed in respect of the building in the site under Section 80(A) and stay petition under Section 80-A(3) of Tamil Nadu Town and Country Planning Act, 1971 are disposed accordingly.”
9. Multiple revision petitions under Section 80A of the Tamil Nadu Town and Country Planning Act, 1971 are neither contemplated nor maintainable.
Once the Government disposes of a revision petition, it is to be implemented by Page No.11 of 22 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024 the concerned authorities. Paving way for further litigation would cause prejudice and defeat the very purpose and object of the Act and Rules.
10. The Chennai City area has become a concrete jungle with many greedy men and women constructing buildings in violation of the building plan permission. The Corporation authorities seem to be silent and mute spectators and there are widespread allegations of corruption in public domain against them.
11. The Corporation authorities are expected to conduct inspections at every stage of construction from the commencement of building and take prompt action against violations, deviations, or unauthorized constructions to prevent unnecessary financial loss and inconvenience to the public.
Unauthorised constructions pose dangers to neighbours, road users and the environment, contributing to issues like air pollution.
12. The right to a peaceful and decent life is a fundamental right Page No.12 of 22 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024 enunciated under the Constitution. It is the duty of the 'State' and competent authorities to ensure that the buildings are constructed as per the building plan permission and in consonance with the Statutes and Rules in force. The authorities must be sensitive towards unauthorised constructions in urban areas and any negligence on their part should be viewed seriously.
13. The learned Standing Counsel appearing on behalf of the Greater Chennai Corporation relying on the status report would submitted in the present case the authorities are sensitive. After disposal of the revision by the Government under Section 80A of the Town and Country Planning Act, a notice was issued. However, the writ petition was filed and in view of the interim order granted, no further action has been taken.
14. That apart, the building owners have not obtained the revised plan as per the directions issued by the Government after effecting rectifications. Thus, further enforcement actions are initiated.
Page No.13 of 22https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024
15. May that as it be, the observations of this Court are relevant because at the time of construction inspections are not conducted properly. In other words, timely action by these authorities is of paramount important. Instead of enforcement actions, unauthorised constructions can be prevented at the initial stage, which would be in the interest of public and unnecessary financial loss also can be averted. This exactly is the reason why the Courts have repeatedly emphasized the importance of authorities conducting inspections at the initial stage and during the commencement of building construction, so as to ensure that the buildings are being constructed strictly in accordance with the building plan permission.
16. In the present case, multiple revision petitions have been instituted and the Government has consistently rejected them.
17. The learned Senior Counsel appearing on behalf of the petitioners / flat owners would submit that the builder has misguided the flat purchasers. The Division Bench of this Court in judgment dated 11.01.2023 in Page No.14 of 22 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024 W.P.MD.No.23772 of 2022 issued a direction to the promoter to pay necessary compensation / alternative accommodation to the buyers of the flats. Therefore, the same direction is to be issued.
18. Considering the facts and circumstances, this Court is inclined to direct the competent authorities of the Greater Chennai Corporation to continue the enforcement actions and demolish the unauthorised/deviated portion of the building, by following the procedures within a period of twelve (12) weeks from the date of receipt of a copy of this order.
19. The Greater Chennai Corporation is directed to recover the expenditure from the promoter, who constructed the building. As far as the financial loss caused to the purchasers are concerned, they are at liberty to initiate all appropriate actions against the promoters in the manner known to law. The official respondents are directed to initiate proceedings under the penalty provisions of the Tamil Nadu Town and Country Planning Act, 1971.
Page No.15 of 22https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024
20. With the above directions, the Writ Petitions stand disposed of. No costs. Consequently, the connected Miscellaneous Petitions are closed.
(S.M.SUBRAMANIAM J.)(K.RAJASEKAR J.) 24-03-2025 Jeni Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No Page No.16 of 22 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024 WP No. 8453 of 2024 To
1.The Secretary To Government Housing And Urban Development Department, Fort St.George, Secretariat, Chennai 600 009.
2.The Commissioner, Greater Chennai Corporation, Ripon Buildings, Chennai -600 003.
3.The Inspector General Of Registration No.100, Santhome High Road, Pattinapakkam, Chennai -600028.
4.The Member Secretary, Chennai Metropolitan Development Authority, Enforcement Cell, Thalamuthu Natarajan Building, No.1, Gandhi Irwin Road, Egmore, Chennai
- 600 008.
5.The Regional Joint Commissioner/deputy Commissioner (south), No.118, Dr. Muthulakshmi Salai, Adyar, Chennai - 600 020.
6.The Commissioner Of Police, Greater Chennai Police, Evk Sampath Page No.17 of 22 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024 Road, Vepery, Chennai.
7.The Chairman, Tangedco, Anna Salai, Chennai - 600 002.
8.The Director, Chennai Metro Water Supply And Sewerage Board, Chennai.
9.The Director Directorate Of Vigilance And Anti Corruption, No.293, M.K.N. Road, Alandur, Chennai 600 016.
10.The District Registrar Chennai South, No.537, Fenpet, Nandanam, Chennai -600 035.
11.The Executive Engineer, Zone -xiv, Greater Chennai Corporation, No.6/64, Puzhuthivakkam Main Road, Chennai
-600091.
12.The Sub-registrar, O/o The Velacherry Sub-registrar, No.38, 3rd Main Road, Ram Nagar, Velacherry, Chennai -600042.
13.M/s. Square Developers Rep. By Its Partner Mr. A. Godwin Wilson S/o. D. Arul Muthiah Office At Plot No.59/b, I Main Road, Sadasivam Nagar, Madipakkam, Chennai - 600 Page No.18 of 22 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024 091.
14.Mr.G.Devasirvatham S/o Gnaniah, Door No.15, Sivasubramaniam Street, Plot No.29, Ramalinga Nagar, Madipakkam, Chennai - 600 091.
15.Mrs.R. Nirupama W/o. Mr. Ashok Kumar Sharma S-3, Door No.15, Sivasubramaniam Street, Plot No.29, Ramalinga Nagar, Madipakkam, Chennai - 600 091.
16.Mr.Ashok Kumar Sharma S-3, Door No.15, Sivasubramaniam Street, Plot No.29, Ramalinga Nagar, Madipakkam, Chennai - 600 091.
17.Mr.S. Senthilnathan S/o.
Somasundaram F-3, D. No.15, Sivasubramaniam Street, Plot No.29, Ramalinga Nagar, Madipakkam, Chennai - 600 091.
18.Mrs.S. Priya W/o. R. Senthilkumar F-4, D.No.15, Sivasubramaniam Street, Plot No.29, Ramalinga Nagar, Madipakkam, Chennai - 600 091.
19.Mr.R.Gunasekaran G-2, D. No.15, Sivasubramaniam Street, Plot No.29, Ramalinga Nagar, Madipakkam, Chennai - 600 091.
20.J. Saravanan S/o. K. Jeyaraman Page No.19 of 22 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024 S-4, D. No.15, Sivasubramaniam Street, Plot No.29, Ramalinga Nagar, Madipakkam, Chennai - 600 091.
21.Minu Priya W/o.Gopinath, G-1, D. No.15, Sivasubramaniam Street, Plot No.29, Ramalinga Nagar, Madipakkam, Chennai - 600 091.
22.Mrs.Sumathy W/o. M.M. Saravanan G-3, D. No. 15, Sivasubramaniam Street, Plot No.29, Ramalinga Nagar, Madipakkam, Chennai - 600 091.
WP No. 12263 of 2024To
1.The State Of Tamil Nadu Rep. By Its Secretary To Government, Department Of Housing And Urban Development, Secretariat, Fort St George, Chennai-600 009.
2.Greater Chennai Corporation Rep. By Its Commissioner, Pipon Buildings, Chennai-600 003.
3.The Executive Engineer Zone 14, Greater Chennai Corporation, Zonal Office, Puzhuthivakkam, Chennai.
Page No.20 of 22https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024
4.G.Devasirvatham Flat Nos. F1, F2, S1 And S2, Zelda Square Apartments, Plot No.29, No.15, Sivasubramaniam Street, Ramalinga Nagar, Madipakkam, Chennai-600 091.
5.Grace Gnanambal No.15, Sivasubramaniam Street, Ramalinga Nagar, Madipakkam, Chennai-600 091.
6.M/s.Square Developers Rep By Its Partner, A.Godwin Wilson, Plat No.59/b, First Main Road, Sadasivam Nagar, Madipakkam, Chennai-600 091.
Page No.21 of 22https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm ) WP Nos.8453 & 12263 of 2024 S.M.SUBRAMANIAM J. AND K.RAJASEKAR J.
Jeni WP No.8453 & 12263 of 2024 24-03-2025 Page No.22 of 22 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 02:45:10 pm )