Madras High Court
Mr.M.S.Moorthy vs Chennai Metro Rail Ltd (Cmrl) on 16 December, 2025
Author: N.Sathish Kumar
Bench: N. Sathish Kumar
WP No. 6902 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16-12-2025
CORAM
THE HONOURABLE MR JUSTICE N. SATHISH KUMAR
WP No. 6902 of 2025
Mr.M.S.Moorthy,
Director KRM Home Makers Pvt. Ltd,
Having Administrative Office At No.001,
Inchakkal Block Chitra Avenue,
9, Choolaimedu High Road, Chennai-094.
Petitioner(s)
Vs
1.Chennai Metro Rail Ltd (CMRL),
Rep By Its Managing Director ,
327, Anna Salai, Nandanam,
Chennai-035.
2.The Addl General Manager,
EV03, CMRL Project Office
TCI Building, 1st Floor, Old No.71,
New No.55 GNT Road, Madhavaram,
Chennai-110.
Respondent(s)
PRAYER:-Writ Petition filed under Article 226 of the Constitution of India,
praying for an issuance of Writ of Mandamus, directing the respondents
authorities to act upon the representations dated 21.11.2022, 9.7.2024 and
24.10.2024 submitted by the petitioner and rectify the damages caused to the
front portion of the apartment complex KRM 99 Delights No.1, Jawaharlal
Nehru Road, 200 feet Ring Road, Ponniamman Medu, Kolathur, Chennai- 99
and enable the petitioner and their purchasers of apartments to have safe
https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/01/2026 12:37:38 pm )
WP No. 6902 of 2025
ingress and egress by filing up and closing all pits dug up by the respondents,
within a time limit to be fixed by this Court.
For Petitioner(s): Mr..S.Thanka Sivan
For Respondent(s): Mr.B.Vijay
Standing Counsel
For R1 and R2
ORDER
This writ petition has been filed by the petitioner seeking to direct the respondents authorities to act upon the representations dated 21.11.2022, 9.7.2024 and 24.10.2024 submitted by the petitioner and rectify the damages caused to the front portion of the apartment complex KRM 99 Delights No.1, Jawaharlal Nehru Road, 200 feet Ring Road, Ponniamman Medu, Kolathur, Chennai- 99 and enable the petitioner and their purchasers of apartments to have safe ingress and egress by filing up and closing all pits dug up by the respondents, within a time limit to be fixed by this Court.
2.The grievance of the petitioner is that the respondents Authorities have dug up the front portion of the petitioner’s apartment complex for the construction of metro work in the month of Feburary 2022. Due the said process, compound wall, drainage tank, sewer connection of the petitioner’s apartment got damaged and now the ingress and egress to the petitioner’s https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/01/2026 12:37:38 pm ) WP No. 6902 of 2025 apartment is being affected and only one of the gates of the apartment is used for all the occupants. In this regard, the petitioner made representations dated 21.11.2022, 9.7.2024 and 24.10.2024 to the respondents. However, till date the same have not been considered. Hence, the present writ petition has been filed.
3.Learned Standing Counsel appearing for the respondents would submit that regarding the issues on ingress and egress of residents’ vehicle, the corrective measures were adopted. The respondents work area has been isolated properly in order to ensure unhindered access to the service road. Concerning the storm water drainage (SWD) line along the service road, the same has to be dismantled to carry out pile cap construction work for the three piers that were infringing with the SWD. However, alternate pumping arrangements are already in place and necessary restoration works will be carried out on completion of sub-structure works.
4.In reply, learned counsel for the petitioner would submit that still the ingress and egress to the petitioner’s apartment is blocked and to prove the same, he produced the photographs of the petitioner’s apartment.
5.Learned Standing Counsel appearing for the respondents would fairly submit that the obstruction affecting the ingress and egress to the petitioner’s apartment will be removed by the respondents with the co-ordination of the https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/01/2026 12:37:38 pm ) WP No. 6902 of 2025 petitioner.
6.Considering the submissions made by either parties and in view of the limited prayed sought for in this writ petition, this Court without going into the merits of the case, directs the respondents to remove the obstruction affecting the ingress and egress to the petitioner’s apartment, within a period of two weeks from the date of receipt of a copy of this order.
7.With the above direction, this writ petition is disposed of. No costs.
16-12-2025 rst Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/01/2026 12:37:38 pm ) WP No. 6902 of 2025 To
1.Chennai Metro Rail Ltd (CMRL), Rep By Its Managing Director 327, Anna Salai, Nandanam, Chennai-035.
2.The Addl General Manager Ev 03, CMRL Project Office TCI Building, 1st Floor, Old No.71, New No.55 GNT Road, Madhavaram, Chennai-110.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/01/2026 12:37:38 pm ) WP No. 6902 of 2025 N.SATHISH KUMAR J.
rst WP No. 6902 of 2025 16-12-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/01/2026 12:37:38 pm )