Madras High Court
A.Marimuthu vs The State Of Tamilnadu on 18 June, 2025
Author: J.Nisha Banu
Bench: J. Nisha Banu
WP No. 21571 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18-06-2025
CORAM
THE HONOURABLE MRS JUSTICE J. NISHA BANU
AND
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.P. No. 21571 of 2025
and W.M.P.No.24333 of 2025
1. A.Marimuthu
S/o Mr. S.P. Avathan, No 56, 56-a,
Thirumalai Pillai Road, T. Nagar,
Chennai 600 017
Petitioner(s)
Vs
1. The State Of Tamilnadu
Rep. By Its Secretary To Governent,
Housing And Urban Development
Department, Secretariat,
Chennai 600 009
2.Chennai Metropolitan Development
Authority
Rep By Its Member Secretary, No 1
Gandhi Irwin Road, Egmore,
Chennai 600 008
Respondent(s)
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/06/2025 11:28:02 am )
WP No. 21571 of 2025
PRAYER
The Writ Petition is filed for the issuance of a Writ of Mandamus forbearing the
second respondent fro initiating any coercive action of locking and sealing and
demolition of the building pursuant to the de-occupation notice dated
26.05.2025 issued under section 56 of the Tamil Nadu Town and Country
Planning Act pending determination of the petitioners Application for
nd
regularisation filed under section 113-C dated 20.12.2017 within the 2
Respondent and guidelines 9 of section 113-C of the Tamil Nadu Town and
Country Planning Act in an appeal dated 08.09.2023 with the 1st respondent
forming part of Civil Appeal Nos. 6847- 6848 / 2022 on the file of Hon'ble
Supreme Court with regard to the premises put up at No. 56 and 56-A,
Thirumalai Pillai Road, T. Nagar, Chennai 17.
For Petitioner(s): Mr.R.Mohan
For Respondent(s): Mr.M.Venkateswaran
Special Government Pleader
For R1
Mr. Akhil Akbar Ali
Standing Counsel For R2
ORDER
(Order of the Court was made by J.NISHA BANU, J.) The present Writ Petition is filed forbearing the second respondent from initiating any coercive action of locking and sealing and demolition of the building pursuant to the de-occupation notice dated 26.05.2025 issued under section 56 of the Tamil nadu and country Planning Act pending determination of the petitioners Application for regularisation filed under section 113-C dated nd 20.12.2017 within the 2 Respondent and guidelines 9 of section 113-C of the Tamil Nadu Town and Country Planning Act in an appeal dated 08.09.2023 with https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/06/2025 11:28:02 am ) WP No. 21571 of 2025 the 1st respondent forming part of Civil Appeal Nos 6847- 6848 / 2022 on the file of Hon'ble Supreme Court with regard to the premises put up at No. 56 and 56-A, Thirumalai Pillai Road, T. Nagar, Chennai 17.
2. The learned counsel for the petitioner submits that the petitioner is the owner of the Hotel-cum-Lodging Building at situated at No. 56 and 56-A,(New Door No.39) Thirumalai Pillai Road, T. Nagar, Chennai 17 and he is in peaceful possession and enjoyment of the said property. The building was constructed as early as in the year 2002 after obtaining planning permission and building approval from the authority concerned. While being so, the second respondent contemplated enforcement action under Section 56 of the Tamil Nadu Town and Country Planning Act, by issuing lock and seal notice (Form II Notice) dated 06.11.2023 and de-occupation notice dated 26.05.2025.
3. As against the enforcement action and to regularise the deviations, the petitioner filed an application for regularizing his premises under Section 113-C of the Tamil Nadu Town and Country Planning Act, 1971 before the first respondent on 20.12.2017. Thereafter, as against the proceedings of the second respondent dated 31.08.2023, the petitioner filed an appeal before the first respondent on 08.09.2023 under guidelines of G.O.Ms.No.111, H & UD, dated 22.06.2017 issued under Section 113-C of the Act. https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/06/2025 11:28:02 am ) WP No. 21571 of 2025
4. The learned Standing Counsel appearing for the second respondent would submit that the matter regarding regularization under Section 113-C of the Town and Country Planning Act, is pending before the Hon'ble Supreme Court. He would further draw the attention of this Court to the order passed by the Hon'ble First Bench of this Court in W.P.No.9725 of 2017, dated 27.07.2023 [K.Perumal Vs. The State of Tamil Nadu, rep. by the Secretary to Government and Others], wherein it is held as follows:-
“3. We have disposed of other writ petitions, with an observation that, “if subsequently after the orders are passed by the Apex Court and the petitioners have any remedy open, they are entitled to agitate the same afresh. In that event, all contentions are kept open”. We have observed that the parties may take steps pursuant to the judgment of the Apex Court.
4. In case, after the judgment of the Apex Court, if it is found that the fifth respondent is not entitled for regularisation, then the petitioner may agitate afresh.”
5. In view of the fact that the matter regarding regularisation is seized of by the Hon'ble Supreme Court, the only remedy open to the petitioner and the respondents is to await the orders of the Hon'ble Supreme Court. The petitioner as well as the respondents are entitled to agitate the issue afresh, after the orders are passed by the Hon'ble Supreme Court, on the subject matter. Till then, the respondents are directed not to take any coercive steps against the petitioner.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/06/2025 11:28:02 am ) WP No. 21571 of 2025
6. Accordingly, the Writ Petition is disposed of. There shall be no order as to costs. Consequently, connected Miscellaneous Petition is closed.
(J.NISHA BANU J.) (M.JOTHIRAMAN J.) 18-06-2025 ASI To
1. The Secretary to Government, Housing And Urban Development Department, Secretariat, Chennai 600 009
2.The Member Secretary, Chennai Metropolitan Development Authority, No 1 Gandhi Irwin Road, Egmore, Chennai 600 008.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/06/2025 11:28:02 am ) WP No. 21571 of 2025 J.NISHA BANU, J.
AND M.JOTHIRAMAN, J.
ASI W.P. No. 21571 of 2025 and W.M.P.No.24333 of 2025 18-06-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/06/2025 11:28:02 am )