Madras High Court
Athisaya Arputharaj vs Block Development Officer Cum The ... on 11 February, 2026
Author: R.Vijayakumar
Bench: R.Vijayakumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 11.02.2026
CORAM
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
W.P.(MD)No.3526 of 2026
Athisaya Arputharaj ...Petitioner
Vs
1. Block Development Officer Cum the Executive Officer,
Town Panchayath Office,
Thirupuvanam Taluk,
Sivagangai District.
2. Kannan ...Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
to issue a Writ of Mandamus, directing the 1st respondent to consider the
application given by the petitioner for regularization of his unapproved plots
No.5 and 6 situated in Nelmudikarai Village,Thirupuvanam Taluk, Sivagangai
District consequently directing the 1st respondent to give Building Permission
and Plan approval.
For Petitioner : M/s.P.Edin Brough
For Respondents : Mr.S.Shanmugavel
Additional Government Pleader
for R1
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ORDER
The present writ petition has been filed seeking a mandamus directing the
first respondent to consider the application of the writ petitioner for
regularisation of his unapproved Plot Nos.5 and 6 situated at Nelmudikarai
Village, Thirupuvanam Taluk, Sivagangai District and consequently direct the
first respondent to give building plan permission and plan approval.
2. A perusal of the records reveal that the petitioner has purchased two
plots in an unapproved layout. The petitioner has made an application to the
first respondent for regularisation of his plots.
3. The learned Additional Government Pleader appearing for the first
respondent brought to the notice of the Court that the first respondent is not the
competent authority to consider the request of the petitioner. The petitioner has
to approach only the Director of Town and Country Planning with an
application for regularisation of the plots as contemplated under the Tamil Nadu
Regularisation of Unapproved Plots and Layouts Rules, 2017.
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4. In view of the above said facts, the petitioner is directed to approach
the concerned authority under the above said rules seeking regularisation of his
plots. In case if regularisation is granted, the first respondent could proceed to
consider the request of the petitioner for grant of building plan approval.
5. With the above said observations, this writ petition stands disposed of.
No costs.
11.02.2026
NCC : Yes/No
Index : Yes/No
Internet: Yes/No
RJR
To
The Block Development Officer Cum the Executive Officer,
Town Panchayath Office,
Thirupuvanam Taluk,
Sivagangai District.
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R.VIJAYAKUMAR, J.
RJR W.P.(MD)No.3526 of 2026 11.02.2026 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/02/2026 04:47:10 pm )