Madras High Court
Sri Karpaga Gomthi Housing ... vs The Government Of Tamil Nadu on 24 August, 2021
W.P(MD)No.14964 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.08.2021
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
W.P(MD)No.14964 of 2021
Sri Karpaga Gomthi Housing Private Limited,
Rep. by its Managing Director,
Mr.P.M.Thiyanesh,
Door No.2/1077, Ezhlil Nagar,
Iyer Bungalow,
Madurai – 625104. ... Petitioner
Vs.
1. The Government of Tamil Nadu,
Rep. by its Principal Secretary,
Housing and Urban Development Department,
Fort St.George,
Chennai.
2. The Member Secretary,
Madurai Town and Country Planning Authority,
Corporation Building Complex,
3rd Floor, Anna Maligai,
Madurai. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Declaration, to declare the reservation in
respect of the petitioners land in Survey Nos.141/1,2,3 and 145/1,2,3,4 in
Siruthur Village, Tirupalai group, Madurai North Taluk, Madurai under the
Siruthur Detailed Development Plan to have lapsed in light of Sec.38 of the
Tamil Nadu Town and Country Planning Act, 1971 and to consequently direct
the 2nd respondent to entertain and grant planning permission for the
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development of the petitioner's land.
1/6
W.P(MD)No.14964 of 2021
For Petitioner : Mr.M.Mahaboob Athif
For Respondents : Mr.P.Subbaraj,
Counsel for State.
ORDER
The petitioner seeks a declaration for the release of the land bearing
Survey Nos.141/1, 141/2, 141/3, 145/1, 2, 3 and 4 in Siruthur Village,
Tirupalai Group, Madurai North Taluk, Madurai, from the Siruthur Detailed
Development Plan.
2. The petitioner states that it is a company engaged in the business of
infrastructure development and construction of houses. It owns the aforesaid
lands. Such lands were included in the Siruthur Detailed Development Plan,
which was published in the year 1998 and approved by the first respondent in
the year 2000. The petitioner states that if lands are reserved under the detailed
development plan, such lands would be deemed to be released in terms of
Section 38(b) of the Tamil Nadu Town and Country Planning Act 1971 (the Act
of 1971) unless such lands are acquired in terms of an agreement within a
period of three years from the date of publication of a notice in the Tamil Nadu
Gazette under Section 26 or 27 thereof. In the case at hand, it is stated that the
detailed development plan was approved in terms of Section 29 of the Act of
1971 in the year 2000. As such in view of the failure of the respondents to
initiate necessary action to acquire the land within a period of three years, it is
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W.P(MD)No.14964 of 2021
stated that the lands are deemed to be released in terms of Section 38.
3. The petitioner also cites earlier judgments of this Court in this regard,
In particular, the judgment in RM Shanmuganathan Vs. The Director of
Town and Country Planning 2018 (2) CWC 20 is cited. Learned counsel points
out that the said judgment pertains to the same Siruthur Village, in respect of
which the present writ petition is filed. Another judgment in M.Amsavalli Vs.
The Director of Town and Country Planning 2017 (2) CWC 418 is also cited.
Once again, it is pointed out that the said judgment also relates to the Siruthur
Village.
4. Mr.P.Subbaraj, learned counsel for the State, accepts notice on behalf
of both the respondents. He submits that the writ petitioner is entitled to the
benefit of the earlier order of this Court in as much as the detailed development
plan in the instant case was also the subject matter in the earlier orders of this
Court.
5. Upon considering the aforesaid submissions and on examining Section
38 of the Tamil Nadu Town and Country Planning Act 1971, it is clear that if
the land is not acquired by agreement within three years from the date of
publication of notice in the Tamil Nadu Government Gazette under Section 26
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or 27 thereof, such lands shall be deemed to be released.
W.P(MD)No.14964 of 2021
6. In view of the aforesaid statutory prescription and taking into account
the earlier judgments of this Court, reported in 2018 (2) CWC 20 and 2017 (2)
CWC 418, the writ petitioner is entitled to succeed.
7. Consequently, W.P.(MD).No.14964 of 2021 is allowed by declaring
that the reservation in respect of lands bearing Survey Nos.141/1,2,3 and
145/1,2,3,4 in Siruthur Village, Tirupalai group, Madurai North Taluk, Madurai,
is deemed to have lapsed in terms of Section 38 of the Tamil Nadu Town and
Country Planning Act 1971. As a consequence, the second respondent is
directed to consider the petitioner's application for the grant of planning
permission in accordance with law. There will be no order as to costs.
24.08.2021
Index : Yes / No
Internet : Yes/ No
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Note : In view of the present lock down owing to COVID-19
pandemic, a web copy of the order may be utilized for official
purposes, but, ensuring that the copy of the order that is
presented is the correct copy, shall be the responsibility of the
advocate/litigant concerned.
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W.P(MD)No.14964 of 2021
To
1. The Principal Secretary,
Government of Tamil Nadu,
Housing and Urban Development Department,
Fort St.George,
Chennai.
2. The Member Secretary,
Madurai Town and Country Planning Authority,
Corporation Building Complex,
3rd Floor, Anna Maligai,
Madurai.
https://www.mhc.tn.gov.in/judis/
W.P(MD)No.14964 of 2021
SENTHILKUMAR RAMAMOORTHY, J.
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W.P(MD)No.14964 of 2021
24.08.2021
https://www.mhc.tn.gov.in/judis/
