Madras High Court
Tamil Nadu Police Own House Residents ... vs The Inspector General Of Registration on 30 March, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 11898 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30-03-2026
CORAM
THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
WP No. 11898 of 2026
Tamil Nadu Police Own House Residents S-Type
Police Welfare Association,
Rep. by its president, R.Vimalan,
S/o. Ramasamy,
Having office at
Park office, Melakottaiyur,
Chennai 127
Chengalpet district
..Petitioner(s)
Vs
1. The Inspector General of Registration
Santhome High road,
Chennai 28
2. The District Registrar,
Office of The District Registrar ,
Tambaram, Chennai
..Respondent(s)
Writ petition is filed under Article 226 of the Constitution of India
seeking for issuance of a writ of mandamus to direct the 2nd respondent to
register the petitioner’s associations Form- A Declaration dated 06.10.2025
submitted under the provisions of the Tamil Nadu Apartment Ownership Act,
1994 and the Tamil Nadu Apartment Ownership Rules 2024 within a time
frame to be fixed by this court.
For Petitioner(s): Mr.S.Murugananthan
For Respondent(s): Ms.K.Aswini Devi, AGP
__________
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https://www.mhc.tn.gov.in/judis
WP No. 11898 of 2026
ORDER
This writ petition has been filed to direct the second respondent to register the petitioner association based on the Form-A declaration submitted by them before the second respondent on 06.10.2025.
2. According to the petitioner, they have complied with all the statutory requirements and they had also submitted Form-A declaration with the second respondent for registering the petitioner association under the Tamil Nadu Apartment Ownership Act, 1994. Since the second respondent has not registered the association, the petitioner has filed this writ petition.
3. Ms.K.Aswini Devi, learned Additional Government Pleader, accepts notice on behalf of the respondents.
4. No prejudice will be caused to the second respondent if a direction is issued to take a final decision by passing an appropriate order with regard to the petitioner’s request for registration of their association under the Tamil Nadu Apartment Ownership Act, 1994 based on Form-A declaration submitted by them with the second respondent on 06.10.2025. Accordingly, this writ petition is disposed of by directing the second respondent to take a final decision by passing an appropriate order with regard to the petitioner’s request to register __________ Page2 of 4 https://www.mhc.tn.gov.in/judis WP No. 11898 of 2026 their association under the Tamil Nadu Apartment Ownership Act, 1994 based on the Form-A declaration submitted by them with the second respondent on 06.10.2025, within a period of four weeks from the date of receipt of a copy of this order. This Court is not expressing any opinion on the merits of the petitioner’s Form-A declaration as well as the request made by them under the Tamil Nadu Apartment Ownership Act, 1994.
30-03-2026 Neutral Citation: Yes/No RKM To
1. The Inspector General of Registration Santhome High road, Chennai 28
2. The District Registrar Office of The District Registrar , Tambaram, Chennai __________ Page3 of 4 https://www.mhc.tn.gov.in/judis WP No. 11898 of 2026 ABDUL QUDDHOSE, J.
RKM WP No. 11898 of 2026 30-03-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis