Madras High Court
Pirashitha Owners Welfare Association ... vs The Secretary To Government, on 15 April, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.No.30091 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15-04-2026
CORAM
THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY
W.P.No.30091 of 2018
Pirashitha Owners Welfare Association
Irumbuliyur, Tambaram,
Rep. by its President,
572-F2, Pirashita Owners Welfare Association,
Irumbuliyur, Tambaram East,
Chennai – 600 059.
..Petitioner
Vs.
1. The Secretary to Government,
Municipal Administration and Water Supply
Department, Fort St. George,
Chennai – 600 009.
2. The Member Secretary,
Chennai Metropolitan Development Authority,
Thalamuthu Natarajan Maligai,
No. 1, Gandhi Irwin Road,
Chennai – 600 008.
3. The District Collector,
Kanchipuram District,
Kanchipuram – 631 501.
4. The Commissioner,
Tambaram Municipality,
Tambaram, Chennai – 600 045.
..Respondents
This Writ Petition has been filed under Article 226 of the Constitution of
India praying for issuance of a writ of mandamus forbearing the Commissioner,
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W.P.No.30091 of 2018
Tambaram Municipality, the fourth respondent herein from converting the area
earmarked as “Park” in the approved layout “Arul Nagar” situated in Survey
No.220/2, Irumbuliyur, Tambaram as Micro Compost Yard or sewerage
pumping stating.
For Petitioner : Mr.J.Senthil Kumar
For Respondents – 1 to 3: Mr.V.Prabhu,
Government Advocate
For Respondent – 4 : Mr.P.Srinivas,
Standing Counsel
ORDER
1. The learned counsel for Petitioner submitted that the land comprised in S.No.220/2 measuring an extent of 53.12 Acres situated at Irumbuliyur Village, Tambaram was plotted into house sites. The said layout was named as “Arul Nagar” and the same was approved by the then Madras Metropolitan Development Authority (MMDA). A portion of the Arul Nagar layout was developed and an apartment complex viz., Pirashitha Apartments containing 56 dwelling units was constructed. The residents of the said apartment are members of the Petitioner Association. While constructing the said apartment complex, the developer has reserved an Open Space Reservation land as per the Development Control Rules. A natural spring of water source is available in the said Open Space Reservation land and the same had never gone dry.
1.1. While so, the Government had proposed to construct a Pumping Station for sewerage water in the aforesaid Open Space Reservation land. The President of Petitioner Association submitted a representation before the 3 rd Respondent requesting to construct a Water Tank in their locality, but, without considering the same, 3rd Respondent has commenced the project of __________ Page2 of 5 https://www.mhc.tn.gov.in/judis W.P.No.30091 of 2018 constructing a Pumping Station for sewerage water in the Open Space Reservation land. However, the said project was getting delayed due to the natural spring of water found in the Open Space Reservation land. In the meantime, the Chennai Corporation planned to construct a Micro Compost Yard in the Open Space Reservation land.
1.2. It is further submitted by the learned counsel for Petitioner that the subject Open Space Reservation land is surrounded by residential apartments. If the Pumping Station & Micro Compost Yard are operated in the subject Open Space Reservation land, the underground water therein would be contaminated. Therefore, the President of Petitioner Association had submitted a Representation dated 06.08.2018 before the Respondents requesting to stop all further proceedings with regard to the construction of Pumping Station and Micro Compost Yard. However, without considering the request of Petitioner Association, 4th Respondent has constructed a Micro Compost Centre in the subject Open Space Reservation land.
2. The learned Standing Counsel appeared on behalf of 4 th Respondent sought time to get instructions as to whether the Micro Compost Centre which was constructed in the subject Open Space Reservation land is in operation or not.
3. Acceding to the request of learned Standing Counsel for 4 th Respondent, the case is adjourned to 21.04.2026.
15-04-2026 Index: Yes/No mrr __________ Page3 of 5 https://www.mhc.tn.gov.in/judis W.P.No.30091 of 2018 To
1.The Secretary to Government, Municipal Administration and Water Supply Department, Fort St. George, Chennai – 600 009.
2.The Member Secretary, Chennai Metropolitan Development Authority, Thalamuthu Natarajan Maligai, No. 1, Gandhi Irwin Road, Chennai – 600 008.
3.The District Collector, Kanchipuram District, Kanchipuram – 631 501.
4.The Commissioner, Tambaram Municipality, Tambaram, Chennai – 600 045.
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