Madras High Court
K.Muthukumar vs The Secretary Of Tamil Nadu on 7 July, 2023
Author: B.Pugalendhi
Bench: B.Pugalendhi
W.P(MD)Nos.10743 to 10746 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 07.07.2023
CORAM :
THE HON`BLE MR.JUSTICE B.PUGALENDHI
W.P(MD) Nos. 10743 to 10746 of 2023
and
WMP(MD) Nos.9461,9462,9464 & 9467 of 2023
K.Muthukumar Petitioner in
WP(MD) No.10743/2023
K.Nagoor Meeran Petitioner in
WP(MD) No.10744/2023
Sivasangaran Petitioner in
WP(MD) No.10745/2023
M.Gayathri Petitioner in
WP(MD) No.10746/2023
Vs
1.The Secretary of Tamil Nadu,
Housing Urban and Rural Development Department,
Secretariat,
Chennai 600 009.
2.The Director,
Town and Country Planning,
Anna Salai,
Chennai 600 002.
1/7
https://www.mhc.tn.gov.in/judis
W.P(MD)Nos.10743 to 10746 of 2023
3.The Assistant Director,
Town and Country Planning,
Theni District.
4.The Executive Officer,
Veerapandi Town Panchayat, Veerapandi,
Theni District. Respondents in all WPs
COMMON PRAYER: Writ Petitions filed under Article 226 of the
Constitution of India, praying for issuance of a Writ of Mandamus,
forbearing the fourth respondent in any manner to interfere the
peaceful possession and enjoyment of the petitioners' house situate
in Survey Nos. 161/1B3, 161/1A2D, 161/1D5 and 161/1B4
Mariammankovilpatty, Veerapandi Village, Theni District till the
disposal of his applications dated 01.04.2023 pending before the
respondents 1 to 3.
For Petitioners :Mr.G.Jeganathan
For R1 to R3 :Mrs.D.Farjana Ghoushia
Special Government Pleader
For R4 :Mr.A.K.Manickkam
Special Government Pleader
(In all WPs)
COMMON ORDER
The petitioners claim that they have purchased plots in an unapproved layout and they have put up constructions. After 2/7 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.10743 to 10746 of 2023 knowing that the unapproved layouts are regularised by the first respondent, necessary applications have been filed by the petitioners before the first respondent on 01.04.2023. They have also submitted applications before the fourth respondent on 18.04.2023 and the same is pending. In the meantime, the fourth respondent/ The Executive Officer, Veerapandi Town Panchayat has attempted to evict these petitioners that they have put up constructions in an unapproved layout. Therefore, the petitioners have filed these writ petitions for a Mandamus, forbearing the fourth respondent from interfering with their peaceful possession of their houses situate in Survey Nos. 161/1B3, 161/1A2D, 161/1D5 and 161/1B4 Mariammankovilpatty, Veerapandi Village, Theni District till the disposal of their applications dated 01.04.2023.
2.The learned Special Government Pleader appearing for the respondents 1 to 3 seeks some time to get instructions on the disposal of the petitioners' applications dated 01.04.2023. 3/7 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.10743 to 10746 of 2023
3.The learned Standing Counsel appearing for the fourth respondent submits that a complaint has been given by one Saravanan, S/o Pandi before the District Collector, Theni that these petitioners have put up constructions in an unapproved layout and the same has been forwarded to them for necessary action and therefore, the fourth respondent has issued a show cause notice on 15.03.2023 directing the petitioners to produce the building planning approval for their constructions. The petitioners without appearing for the enquiry, they have filed these writ petitions.
4.Admittedly, the petitioners have constructed houses measuring 1200 sq.ft for their own use in an unapproved layout and on knowing that, they have filed applications before the respondents for regularizing their constructions put up in the unapproved layout. It appears that the fourth respondent has acted upon on the complaint of one Saravanan. The construction of a house could not be completed in a month or two months. The fourth respondent, who failed to take action at the time of constructions were made, is now 4/7 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.10743 to 10746 of 2023 taking coercive action, when these petitioners have submitted applications for obtaining approval of unapproved layouts and the applications filed by the petitioners are pending before the first respondent. It appears that the first respondent is in the process of approving the unapproved plots.
5.In view of the above, these writ petitions are allowed. The fourth respondent shall not proceed further till the disposal of the applications submitted by the petitioners before the first respondent. The first respondent shall take necessary steps on the applications of the petitioners dated 01.04.2023 for granting approval on merits and in accordance with law. No costs. Consequently, connected Miscellaneous Petitions are closed 07.07.2023 Index : Yes/No Internet : Yes/No vrn 5/7 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.10743 to 10746 of 2023 To
1.The Secretary of Tamil Nadu, Housing Urban and Rural Development Department, Secretariat, Chennai 600 009.
2.The Director, Town and Country Planning, Anna Salai, Chennai 600 002.
3.The Assistant Director, Town and Country Planning, Theni District.
4.The Executive Officer, Veerapandi Town Panchayat, Veerapandi, Theni District.
6/7 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.10743 to 10746 of 2023 B.PUGALENDHI, J vrn Common Order made in W.P(MD) Nos. 10743 to 10746 of 2023 and WMP(MD) Nos.9461,9462,9464 & 9467 of 2023 07.07.2023 7/7 https://www.mhc.tn.gov.in/judis