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Madras High Court

J.Sriram vs The Member Secretary on 15 July, 2025

Author: J.Nisha Banu

Bench: J. Nisha Banu

                                                                                        WP No.25498 of 2025




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 15-07-2025

                                                          CORAM

                                  THE HONOURABLE MRS JUSTICE J. NISHA BANU
                                                   AND
                                  THE HONOURABLE MR.JUSTICE M. JOTHIRAMAN

                                               W.P. No. 25498 of 2025
                J.Sriram                                                                   ..     Petitioner
                                                               Vs.
                1.The Member Secretary,
                  Chennai Metropolitan Development Authority,
                  Thalamuthu Natarajan Maligai,
                  Egmore, Chennai-600 008.

                2.The Commissioner,
                  Avadi City Municipal Corporation,
                  Avadi.

                3.The Town & Country Planning Officer,
                  Avadi City Municipal Corporation,
                  Avadi, Chennai.

                4.The Structural Engineer (Grade-II),
                  Avadi City Municipal Corporation,
                  No.243, N.M.Road, Avadi,
                  Chennai-600 054.

                5.Hemamalini
                6.Saravana
                7.Monica                                                        ..         Respondents



https://www.mhc.tn.gov.in/judis               ( Uploaded on: 17/07/2025 06:03:19 pm )
                                                                                         WP No.25498 of 2025




                Prayer : Writ Petition filed under Article 226 of the Constitution of India
                praying for issuance of the Writ of Mandamus directing the respondents 1 to 4
                to remove the violated portion of the house building without following the
                building plan approval by the respondents 5 to 7 in S.No.687/3 Part, Plot No.60,
                situated at Paruthipattu Village, Avadi Taluk, Tiruvallur District, by considering
                the petitioner's representation dated 13.06.2025, within a stipulated period of
                time.
                             For Petitioner         M/s.E.Yuvaraj
                             For Respondents       Mr.Akhil Akbar Ali,
                                                   Standing Counsel for R1
                                                    Mr.R.A.Gopinath
                                                   Standing Counsel for R2 to R4

                                                        ORDER

(Order of the Court was made by J.NISHA BANU, J.) This Writ Petition is filed for a Mandamus directing the respondents 1 to 4 to remove the violated portion of the house building without following the building plan approval by the respondents 5 to 7 in S.No.687/3 Part, Plot No.60, situated at Paruthipattu Village, Avadi Taluk, Tiruvallur District, by considering the petitioner's representation dated 13.06.2025, within a stipulated period of time.

2. The petitioner is the owner of the land comprised in S.No.687/3 Part, Plot No.59, situated at Paruthipattu Village, Avadi Taluk, Tiruvallur District.

According to the petitioner, the respondents 5 to 7, being the adjacent lands owners, started constructing a house building at Plot No.60, Paruthipattu Village, Avadi Taluk, Tiruvallur District without leaving any set back area and https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 06:03:19 pm ) WP No.25498 of 2025 in violation of the building plan approval and in that process, the window slab of the petitioner's building has been used without obtaining the petitioner's approval. In this regard, the petitioner has submitted a representation to the respondents 1 to 4, seeking appropriate action and since the representation of the petitioner did not evoke any kind of response, the petitioner is constrained to file the present writ petition.

3. Heard the learned counsel for the parties and perused the materials available on record.

4. Considering the limited scope of prayer sought for by the petitioner, this Court, without expressing anything on merits, directs the respondents 1 to 4 to consider the representation of the petitioner dated 13.06.2025 by affording opportunity of personal hearing to the petitioner as well as the respondents 5 to 7 and pass orders on merits and in accordance with law within a period of twelve (12) weeks from the date of receipt of a copy of this order.

5. The Writ Petition stands disposed of accordingly. No costs.

(J.NISHA BANU J.) (M.JOTHIRAMAN J.) 15-07-2025 ASI https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 06:03:19 pm ) WP No.25498 of 2025 TO

1.The Member Secretary, Chennai Metropolitan Development Authority, Thalamuthu Natarajan Maligai, Egmore, Chennai-600 008.

2.The Commissioner, Avadi City Municipal Corporation, Avadi.

3.The Town & Country Planning Officer, Avadi City Municipal Corporation, Avadi, Chennai.

4.The Structural Engineer (Grade-II), Avadi City Municipal Corporation, No.243, N.M.Road, Avadi, Chennai-600 054.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 06:03:19 pm ) WP No.25498 of 2025 J.NISHA BANU, J.

AND M.JOTHIRAMAN, J.

ASI W.P. No. 25498 of 2025 15-07-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 06:03:19 pm )