Madras High Court
M/S. Athulya Assisted Living Private ... vs The Principal Secretary on 7 March, 2024
Author: P.D. Audikesavalu
Bench: P.D. Audikesavalu
W.P. No. 4191 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.03.2024
CORAM
THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU
W.P. No. 4191 of 2024
and
W.M.P. No. 4500 of 2024
M/s. Athulya Assisted Living Private Limited,
Represented by its Authorized Signatory, Fredrick Antony G.,
No. 40, North Phase, 5th Cross Street,
Kalaimagal Nagar,
Ekkatuthangal,
Chennai - 600 032. … Petitioner
-vs-
1. The Principal Secretary,
Social Welfare and Nutritious Meal Programme,
Secretariat,
Chennai - 600 009.
2. The District Collector,
Chengalpattu District.
3. The District Social Welfare Officer,
Chengalpattu District.
4. The Revenue Divisional Officer,
Tambaram Taluk,
Chengalpattu District.
5. Olympia Grande Apartment Owners Welfare Association,
Represented by its Secretary,
Olympia Grande, No. 328, G.S.T.Road,
Pallavaram,
Chennai - 600 043.
https://www.mhc.tn.gov.in/judis
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W.P. No. 4191 of 2024
6. Chennai Metropolitan Development Authority,
Thalamuthu - Natrajan Building,
No. 1, Gandhi Irwin Road,
Egmore,
Chennai - 600 008.
7. The Designated Officer,
Food Safety and Drug Administration Department,
First Floor,
RDO Building,
Kancheepuram Collector Office Campus,
Kancheepuram - 631 501.
8. The Principal Secretary,
Housing and Urban Development Department,
Government of Tamil Nadu,
Fort St. George,
Chennai - 600 009.
9. The Additional Secretary (Technical),
Housing and Urban Development Department,
Government of Tamil Nadu,
Fort St. George,
Chennai - 600 009.
10. M/s. Olympia Tech Park (Chennai) Private Limited,
Plot No. 1, SIDCO Industrial Estate,
Guindy,
Chennai - 600 032.
11. M/s. Pure Stays's & Living LLP,
Represented by Authorised Signatory, R.Senthilkumar,
Old No. L62/1, New No. L21/1, L Block,
27th Street,
Anna Nagar East,
Chennai - 600 102.
12. Charethra Shanth
(R6 to R12 are impleaded vide order
dated 26.02.2024 in W.M.P. No. 5401 of 2024) ... Respondents
https://www.mhc.tn.gov.in/judis
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W.P. No. 4191 of 2024
Prayer:- Writ Petition filed under Article 226 of the Constitution of India,
1950, praying to issue a Writ of Certiorari, calling for the records of the
impugned order dated 13.02.2024 vide Se. Mu. Na. Ka. No. 621/A1/2023 on the
file of the Third Respondent.
For Petitioner : Mr. N.L.Rajah,
Senior Counsel
*[for Ms. Amrutha Srinivasan]
For Respondents : Mr. P.Ganesan,
Additional Government Pleader
(for R1 to R4, R8 & R9)
Mr. T.R.Sathiyamohan (for R5)
Mr. C.Manoharan (for R6)
Ms. M.Sneha (for R7)
Mr. Abishek Jenasenan (for R10)
Mr. P.Ramanathan (for R11 & R12)
ORDER
Heard Mr. N.L.Rajah, Learned Senior Counsel appearing for the Petitioner, Mr. P.Ganesan, Learned Additional Government Pleader appearing for the First to Fourth, Eighth and Ninth Respondents, Mr. T.R.Sathiyamohan, Learned Counsel for the Fifth Respondent, Mr. C.Manoharan, Learned Counsel for the Sixth Respondent, Ms. M.Sneha, Learned Counsel for the Seventh Respondent, Mr. Abishek Jenasenan, Learned Counsel for the Tenth https://www.mhc.tn.gov.in/judis 3/22 W.P. No. 4191 of 2024 Respondent and Mr. P.Ramanathan, Learned Counsel for the Eleventh and Twelfth Respondents and perused the materials placed on record, apart from the pleadings of the parties.
2. The Petitioner has obtained registration by Proceedings in Roc. No. 148/ A1/2023 dated 03.05.2023 from the Third Respondent under Rule 12(3) of the Tamil Nadu Maintenance and Welfare of Parents and Senior Citizens Rules, 2009 (hereinafter referred to as 'the TNMWPSC Rules' for short), for its old age home situated at Tower-C in Door No. No. 328, G.S.T.Road, Issa Pallavaram, Chennai taken on lease from the Tenth to Twelfth Respondents. However, that registration has been cancelled by Proceedings in Se. Mu. Na. Ka. No. 621/A1/ 2023 dated 13.02.2024 passed by the Third Respondent, which reads as follows:-
ghu;it 10-y; fhQqk; fojj;jpd;go. Xypk;gpah fpuhz;nl mg;ghu;l;bkz;l; cupikahsu;fs; ey r';fk; mspj;Js;s g[fhu; fojj;jpy; ,izj;J tug;bgw;w epakd mYtyu;. czt[ ghJfhg;g[ gpupt[. fh";rpg[uk; khtl;lk; mtu;fspd; fojk; e/f/vz;/ 1975/m1/2023. ehs;/ 09/11/2023-d;go. jpU/T/bre;jpy; MWKfk;. czt[ ghJfhg;g[ mYtyu;. gy;yhtuk; efuhl;rp (bgh). vd;gtupd; 02/11/2023 md;iw neuo Ma;tpy;. Athulya Assisted https://www.mhc.tn.gov.in/judis 4/22 W.P. No. 4191 of 2024 Living epWtdk; elj;jp tUk; Senior Living Home-Dila rikay;
miw Rj;jkhf ,y;iy vdt[k;. Pest Control Certificate, Water Analysis Report Mfpait ,y;iy vdt[k;. rikayiwapy; <f;fs; mjpfkhf ,Ue;jhft[k;. nkw;go FiwghLfSf;fhf Assisted Living epWtdj;jpw;F Notice tH';fg;gl;ljhft[k; bjuptpf;fg;gl;Ls;sJ/ nkYk; nkw;go foj;Jld; ,izj;J tug;bgw;w The Member Secretary, Chennai Metropolitan Development Authority, Chennai-08 Letter No. CMDA/PP/HRB/S/0487/2022, Dated. 07.08.2023-gj;jp vz;/9y; fPH;Fwpg;gpl;Ls;sthW bjuptpf;fg;gl;Ls;sJ/ “Tower C Building consists of Basement Floor + Ground Floor + 11 Floors has been fully occupied. Without proper approval, the change of use from Restaurant cum Service Apartments – 44 units & Studio Apartment – 54 to Old Age Home has been made which is an unauthorized one and is in violation to the approved plan.” nkYk;. Member Secretary, Chennai Metropolitan Development Authority (CMDA) Letter No. EC/S-I/14813/2019, Dated.22.08.2023-d;go Athulya Assisted Living epWtdk; Senior Citizen Home elj;jp tUk; Olympia Grande Apartments, Tower C, No. 328, Grand Southern Trunk Road, Pallavaram, Chennai-63 https://www.mhc.tn.gov.in/judis 5/22 W.P. No. 4191 of 2024 fl;olk; Town & Country Planning Act, 1971y; bjuptpf;fg;gl;Ls;s tpjpfSf;F g[wk;ghf fl;lg;gl;Ls;sjhf bjuptpj;J. nkw;go fl;olj;jpid 7 ehl;fSf;Fs; fhypbra;jpl ntz;Lk; vd bjuptpj;J “De- Occupation Notice” tH';fg;gl;Ls;sJ/ nkw;Fwpg;gpl;Ls;s CMDA-tpd; fojj;jpd;go Kjpnahu; ,y;yk; elj;Jtjw;fhd mDkjp bgwhj fl;olj;jpy; Kjpnahu; ,y;yj;jpid elj;jptUtJ. Kjpnahu;fSf;F czt[[ rikf;Fk; rikayiwapid J}a;ikahf guhkupf;fhjJ nghd;w epge;jid kPwy;fspd; mog;gilapy;. Kjpnahu;fspd; ghJfhg;g[ eyd; fUjp Athulya Assisted Living epWtdj;jpw;F bgw;nwhu; kw;Wk; K:j;j Fokf;fs; ghJfhg;g[ kw;Wk; guhkupg;g[ rl;lk; - 2007 (k) tpjpfs; 2009d; fPH; ghu;it 2-,y; fhQqk; bray;Kiw Mizapd;go tH';fg;gl;l gjpt[ rhd;W kw;Wk; cupkk; ,jd; K:yk; ,uj;J bra;ag;gLfpwJ/ nkw;go gjpt[ rhd;W kw;Wk; cupkk; ,uj;J bra;ag;gl;lij bjhlu;e;J. Member Secretary, Chennai Metropolitan Development Authority (CMDA) Letter No. EC/S-I/14813/2019, Dated.22.08.2023-y; bjuptpj;Js;s cj;jputpd;go. Olympia Grande Apartments, Tower C, No. 328, Grand Southern Trunk Road, Pallavaram, Chennai-63 vd;fpw Kftupapy; cs;s fl;olj;jpy; https://www.mhc.tn.gov.in/judis 6/22 W.P. No. 4191 of 2024 Athulya Assisted Living epWtdk; elj;jp tUk; Senior Living Home-id Kjpnahu;fspd; ghJfhg;g[ eyd; fUjp nkw;go fl;olj;jpypUe;J fhyp bra;jpLkhWk;. nkw;go Kjpnahu; ,y;yj;jpy; cs;s Kjpatu;fis ntW gjpt[ bgw;w Kjpnahu; ,y;y';fSf;F ,t;thiz fpilf;fg;bgw;w 15 jpd';fSf;Fs; khw;wk; bra;J. mt;tptuj;jpid ,t;tYtyfj;jpw;F mwpf;ifahf rku;gpf;FkhWk; ,jd; K:yk; bjuptpj;Jf;bfhs;sg;gLfpwJ/ The said order is challenged in this Writ Petition.
3. It has been brought to notice by Learned Senior Counsel appearing for the Petitioner that in furtherance to the order dated 29.02.2024 passed by this Court, the authorized officials of the Sixth and Seventh Respondents have inspected the site on 02.03.2024 in the presence of the representatives of the other parties to ascertain whether the defects and deviations noted from the earlier proceedings of the Sixth and Seventh Respondents that have been referred in the impugned order have been rectified and reports dated 06.03.2024 and 04.03.2024 have been filed by the Sixth and Seventh Respondents respectively in that regard.
4. The Senior Planner, Chennai Metropolitan Development Authority in his https://www.mhc.tn.gov.in/judis 7/22 W.P. No. 4191 of 2024 Status Report dated 06.03.2024 has observed as follows:-
Sl. Deviation/Violation mentioned Compliance Status ascertained No. in the LSD Notice dated during the joint inspection held on 07.02.2020 02.03.2024
1. Basement Floor has been Rectified.
converted into habitable use by No tin sheet bifurcation now exists erecting Tin sheet / walls in the in the Basement Floor below the Basement Floor thereby Town – C Block and the space is bifurcating the access to other now meant for parking and Blocks. accommodating Sewage Treatment Plant (STP) & Water Treatment Plant (WTP).
2. Stilt Floor (Parking) has been Rectified.
converted into Ground Floor i.e. Kitchen – cum – Restaurant has Kitche-cum-Restaurant. already been shifted to the 2nd Floor.
The Stilt Floor is now meant for parking & Non-FSI use as per the approved plan.
3. First Floor and Second Floor As per approved plan the 1st floor internal partition works are under and 2nd floor are meant for progress. Restaurant cum Kitchen.
On ground, in the 1st Floor is being used for Ayurvedic Nutrition Consulting for Senior Citizens accommodating Consulting Rooms with bed, Dining Space, Oxygen Cylinder Storage Space, Toilets etc., Rectified.
In the 2nd floor Kitchen, Dining Rooms, Kitchen laundry, Kitchen Staff Rest Rooms, Toilets are existing.
4. Third Floor to Eleventh Floor In 3rd floor to 11th floor totally 99 consists of 11 Rooms in each Service apartment & Studio Floor (Lodging purpose) has been apartment are constructed as per the partially occupied. approved plan which are now occupied for accommodating Senior Citizens.
5. Separate bifurcation along with Rectified.
gate has been provided to the Separate bifurcation along with fate Tower-C Block. provided to the Tower-C Blcok https://www.mhc.tn.gov.in/judis 8/22 W.P. No. 4191 of 2024 earlier has been removed / closed.
5. The Seventh Respondent, who had conducted the inspection on 02.03.2024, has expressed that the overall hygiene and sanitation is satisfactory and has noted as follows:-
Gaps observed on 02.11.2023 by Complied or not the Food Safety Officer Store room not in order Complied FIFO not followed Complied Obtain and produce the FOSTAC Complied Training Certificate Obtain and produce the Medical Obtained but not in FSSAI format Certificate for the food handlers Food products obtained from Complied FSSAI registered vendor RUCO should be followed Not Complied Kitchen should be cleaned property Complied Provide fly trap machine Complied Water/Food should be tested in the Obtained but not in FSSAI NABL Laboratory empanelled NABL Laboratory under IS 10500 parameter not complied.
The Petitioner has subsequently produced the following documents:-
(i) Medical Certificates for Food Handlers dated 06.03.2024 obtained by the Petitioner in FSSAI format;
(ii) RUCO Agreement dated 06.03.2024 entered by the Petitioner with M/s. SSS Corporation; and https://www.mhc.tn.gov.in/judis 9/22 W.P. No. 4191 of 2024
(ii) Water/Food test reports dated 06.03.2024 obtained by the Petitioner from FSSAI empanelled NABL Laboratory under IS 10500 parameter.
Learned Counsel for the the Seventh Respondent, on instructions, confirms that the said documents now obtained by the Petitioner are in full compliance of the requirements and she has made an endorsement to that effect in the court record. In view of the same, it become evident that the defects and deviations noted in the earlier proceedings of the Sixth and Seventh Respondents that had led to the impugned order cancelling registration of the old age home of the Petitioner under Rule 12(3) of the TNMWPSC Rules no longer exist at this point of time.
6. It is contended by Learned Senior Counsel appearing for the Petitioner that the Eight Respondent by Proceedings in Letter No. 2987/UD-VII(1)/ 2020-6 dated 24.05.2022 directed the Sixth Respondent to de-seal the building, which is now in occupation of the Petitioner, while directing the Tenth Respondent either to restore that building as per the approved plan or to obtain revised planning permission as per the provisions of Tamil Nadu Combined Development and Building Rules, 2019 (hereinafter referred to as 'the TNCDBR Rules' for short), within three months from the date of receipt of that order, failing which the Sixth Respondent was directed to pursue necessary enforcement action as per the provisions of the Tamil Nadu Town and Country https://www.mhc.tn.gov.in/judis 10/22 W.P. No. 4191 of 2024 Planning Act, 1971. The Fifth Respondent had challenged the said order in the Writ Petition in W.P. No. 23660 of 2022 before the Division Bench of this Court, which was disposed by order dated 05.09.2022 holding as follows:-
3. But, we are unable to find any justification on the submissions made by the learned counsel for the petitioner. It could be seen from records that after inspecting the building on 13.01.2020 at the site along with Association Members, the Chennai Metropolitan Development Authority has issued locking and sealing and demolition notice dated 07.02.2020 for the un-
authorised/deviated building and observed the following deviations to the approved plan:
'i. Tower-'C' Building consists of Basement Floor + Ground Floor + 11 Floors has been partially occupied. ii. Basement floor has been converted into habitable use. iii. Stilt Floor (Parking) has been converted into Ground Floor i.e. Kitchen-cum-Restaurant.
iv. First floor and second floor internal partition works are under progress.
v. Third floor to eleventh floor consists of 11 rooms in each https://www.mhc.tn.gov.in/judis 11/22 W.P. No. 4191 of 2024 floor has been partially occupied.
vi. Separate bifurcation along with gate has been provided to the Tower 'C' Block.'
4. Subsequently, a Revision Petition was filed on 17.02.202 and 15.12.2021 and entertaining the said revision petition, the first respondent, directed the Chennai Metropolitan Development Authority to de-seal the said building and also directed the appellants therein to restore the building as per approved plan or to obtain revised planning permission as per Tamil Nadu Combined Development and Building Rules, 2019 within three months from the date of receipt of the order and in case of failure, directed the Chennai Metropolitan Development Authority to pursue necessary enforcement action as per the provisions of Tamil Nadu Town and Country Planning Act, 1971. As the direction given is only to rectify the deviations or defects or to obtain revised planning permission as per Tamil Nadu Combined Development and Building Rules, 2019, the building is required to be de-sealed.
Secondly, when the revision petitioners have taken a stand in their representation requesting for de-sealing the property situated at 3 rd to 11 th floors of Tower-C, comprised in Survey Nos.32/1, 2, https://www.mhc.tn.gov.in/judis 12/22 W.P. No. 4191 of 2024
3...., Block No.15 of Issa Pallavaram Village, Door No.328, G.S.T.Road, Pallavaram, Chennai-600 043 to operate a service apartment for senior citizens and senior living, the direction given for de-sealing cannot be found fault. Thirdly, when the promoter has come forward to rectify the deviations or defects made by him and to restore the building back to the original position as per the planning permission, the contention made by the petitioner that the authority concerned ought not to have given such a direction to de- seal the building, cannot be acceptable. Therefore, we are not inclined to entertain this petition, which is bereft of any merit. Accordingly, this writ petition stands dismissed. Consequently, connected W.M.P. stands closed. No costs.
It is informed that in accordance with the aforesaid proceedings dated 24.05.2022 issued by the Eighth Respondent, the Tenth Respondent had made an application for revised planning permission to the Sixth Respondent, but it was returned unapproved by Proceedings in Letter No. CMDA/PP/HRB/S/ 0487/2022 dated 07.08.2023 against which the Tenth Respondent has preferred appeal dated 17.08.2023 before the Eight Respondent in which orders are awaited.
https://www.mhc.tn.gov.in/judis 13/22 W.P. No. 4191 of 2024
7. After receipt of de-occupation notice in Proceedings in Letter No. EC/ S-I/14813/2019 dated 22.08.2023 from the Sixth Respondent, the Tenth Respondent had filed the Writ Petition in W.P. No. 25466 of 2023 before the Division Bench of this Court in which the the order dated 29.01.2024 was passed, which reads as follows:-
4. In the circumstances stated on the admitted facts, the Writ Petition is disposed with the following order:-
(i) The impugned order shall be keep in abeyance, till such time, the revision stated to have been filed by the petitioner disposed of on merits.
(ii) Depends upon the outcome of the appeal stated to have been filed by the petitioner, the respondent may initiate appropriate action or withdraw the proceedings in accordance with law.
(iii) In case, the appeal is dismissed on merits, it is open to the respondent to take appropriate action pursuant to the impugned order in the manner known to law.
(iv) It is open to the petitioner challenge the order of revisional authority in case any adverse order is passed.
https://www.mhc.tn.gov.in/judis 14/22 W.P. No. 4191 of 2024
8. It is vehemently contended by Learned Senior Counsel appearing for the Petitioner that clause 8 of Annexure XVIII forming part of Rule 33 of the Tamil Nadu Combined Development and Building Rules, 2019 (hereinafter referred to as 'the TNCDB Rules' for short), includes old age homes in the residential use zones, reads as follows:-
33. Zoning Regulations.— The Zoning Regulations shall comprise of Residential use zone, Commercial use zone, Industrial use zone, Special and Hazardous use zone, Institutional use zone, Open Space and Recreational use zone, Urbanisable use zone and Agricultural use zone and the activities permissible in each use zone are provided in Annexure - XVIII.” Annexure – XVIII [See rule 33] Zoning Regulations Residential use zone (1) In this zone buildings or premises shall be permitted only for the following purposes and accessory uses.
https://www.mhc.tn.gov.in/judis 15/22 W.P. No. 4191 of 2024 Permissible non-residential activity shall be limited to one in a sub-division.
....
viii) Working women hostels, old age homes In short, the submission is that old age home is a permitted activity in residential use zone and when planning permission has been obtained for residential use, there is no necessity to obtain any revised plan or modification. In that backdrop, it is asserted that the Third Respondent ought not to have cancelled the registration of the old age home of the Petitioner relying on the proceedings dated 07.08.2023 of the Sixth Respondent returning the unapproved application made for revised planning permission and the consequential de- occupation notice dated 22.08.2023.
9. Having regard to the subsequent events and other relevant facts which had not been taken into account, the impugned order in Se. Mu. Na. Ka. No. 621/A1/2023 dated 13.02.2024 passed by the Third Respondent is set aside. *[10. Learned Counsel for the Fifth Respondent makes a fervent plea that the Petitioner has not complied the conditions imposed in Proceedings in Roc. https://www.mhc.tn.gov.in/judis 16/22 W.P. No. 4191 of 2024 No. 148/A1/2023 dated 03.05.2023 issued by the Third Respondent for the registration of its old age home. It requires to be noticed that the cancellation of the registration in the impugned order is not founded upon the non-compliance of the said conditions and as such, it would not be appropriate for this Court to delve into the same. At the same time, it is made clear that it would preclude the Fifth Respondent from working out its remedies in that regard before the concerned authorities in the manner recognized by law, though it is hastened to add here that no view has been expressed by this Court on the merits of the controversy on that aspect of the matter.]
11. Learned Senior Counsel appearing for the Petitioner persistently advanced submissions that the impugned order passed by the Third Respondent, viz., the District Social Welfare Officer, cancelling the registration of the old age home of the Petitioner would be without jurisdiction inasmuch as such power has not been conferred on the said authority and lies with the District Committee of Senior Citizens constituted under Rule 23 of the TNMWPSC Rules. In view of the fact that the impugned order has been set aside on taking note of the subsequent events and certain relevant facts that had not been taken into account, the said question of law is left open to be decided in future as and when such occasion arises.
https://www.mhc.tn.gov.in/judis 17/22 W.P. No. 4191 of 2024
12. Before parting with this case, it requires to be noticed that after framing the TNMWPSC Rules, the Government of Tamil Nadu by G.O. (Ms) No. 83, Social Welfare and Nutritious Meal Programmee (SW 6(1)) Department dated 23.11.2016 has approved the fixing of revised minimum standards/essential standards to be be maintained in old age homes run by Non-Governmental Organizations in furtherance to the directions issued by the Division Bench of this Court in W.P. No. 22967 of 2015, which has been disposed by order dated 28.11.2016 recording the same. The validity of that Governmental Order has been upheld by the Division Bench of this Court by order dated 30.06.2022 in W.P. No. 16984 of 2017 etc., batch holding that the said Governmental Order could supplement the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 and the TNMWPSC Rules. At the same time, in order to ensure better implementation of the measures stipulated for proper carrying on of the activities of old age homes, it is suggested to the Government of Tamil Nadu that the conditions in the said Governmental Order are statutorily incorporated in the TNMWPSC Rules and if necessary, comprehensive rules may be framed substituting the existing rules. It is expected that prompt action would be taken for the same and Learned Advocate General, who is present in Court today, would do the needful so that unwarranted litigation could be avoided in future in https://www.mhc.tn.gov.in/judis 18/22 W.P. No. 4191 of 2024 that regard.
In the upshot, the Writ Petition is ordered on the aforesaid terms. Consequently, the connected Miscellaneous Petition is closed. No costs.
07.03.2024 Index: Yes/No NCC: Yes/No Note: Issue order copy by 22.03.2024.
vjt * substituted vide order dated 26.03.2024.
https://www.mhc.tn.gov.in/judis 19/22 W.P. No. 4191 of 2024 To
1. The Principal Secretary to Government of Tamil Nadu, Social Welfare and Nutritious Meal Programme, Secretariat, Chennai - 600 009.
2. The District Collector, Chengalpattu District.
3. The District Social Welfare Officer, Chengalpattu District.
4. The Revenue Divisional Officer, Tambaram Taluk, Chengalpattu District.
5. The Member-Secretary, Chennai Metropolitan Development Authority, Thalamuthu - Natrajan Building, No. 1, Gandhi Irwin Road, Egmore, Chennai - 600 008.
6. The Designated Officer, Food Safety and Drug Administration Department, First Floor, RDO Building, Kancheepuram Collector Office Campus, Kancheepuram - 631 501.
7. The Principal Secretary to Government of Tamil Nadu, Housing and Urban Development Department, Fort St. George, Chennai - 600 009.
8. The Additional Secretary (Technical) to Government of Tamil Nadu, Housing and Urban Development Department, Fort St. George, Chennai - 600 009.
https://www.mhc.tn.gov.in/judis 20/22 W.P. No. 4191 of 2024 Copy to The Advocate General of Tamil Nadu, Madras High Court, Chennai – 600 014.
https://www.mhc.tn.gov.in/judis 21/22 W.P. No. 4191 of 2024 P.D. AUDIKESAVALU, J.
vjt W.P. No. 4191 of 2024 07.03.2024 https://www.mhc.tn.gov.in/judis 22/22