The Estate Officer vs V Suresh
2025 Latest Caselaw 5124 Mad

Citation : 2025 Latest Caselaw 5124 Mad
Judgement Date : 20 June, 2025

Madras High Court

The Estate Officer vs V Suresh on 20 June, 2025

Author: J. Nisha Banu

Bench: J. Nisha Banu

                                                                                       WA No. 1381 of 2025




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 20-06-2025

                                                         CORAM

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

                                               W.A. No. 1381 of 2025



                1. The Estate Officer
                The Tamil Nadu Industrial Investment
                Corporation Limited (TIIC), Chennai
                Regional Office, No.692, Anna Salai,
                Ground Floor, Nandanam, Chennai-600
                035.

                2. The Branch Manager
                The Tamil Nadu Industrial Investment
                Corporation Limited (TIIC), Tiruvallur
                Branch, No.86C D 2nd Main Road,
                Ambattur Industrial Estate, Chennai
                600 058.

                                                                                       Appellant(s)

                                                              Vs

                1. V Suresh
                Proprietor M/S.Xpressmotors Plot No
                86C 86D, 2nd Main Road Ambathur
                Industrial Estate Chennai 600 058



https://www.mhc.tn.gov.in/judis              ( Uploaded on: 25/06/2025 11:28:02 am )
                                                                                          WA No. 1381 of 2025



                                                                                          Respondent(s)


                PRAYER
                The Writ Appeal is filed under Clause 15 of the Letters Patent to set aside the
                order dated 13.03.2025 made in W.P. No.4115 of 2025 in so far as paragraph
                12(c) of the order and consequently dispose the W.P. No.4115 of 2025.

                                  For Appellant(s):       Mr. Elumalai. M.

                                  For Respondent(s):      No appearance

                                                   JUDGMENT

(Judgment of the Court was delivered by J.NISHA BANU, J.)

The present Writ Appeal is filed against the order dated 13.03.2025 made

in W.P.No.4115 of 2025 passed by this Court.

2. The respondents in the Writ Petition are the appellants before this

Court.

3. The Writ Petition was filed to call for the records from the 1

respondent pertaining to the impugned notice Form A dated 23.01.2025 and

quash the same and consequently, direct the respondents to recognize the

petitioner's tenancy rights.

4. The learned single Judge while disposing of the Writ Petition, had

passed the following directions:-

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/06/2025 11:28:02 am )

a) The petitioner is directed to submit his objection/ reply to the show cause notice dated 23.01.2025 within a period of two weeks though under the Act only 7 days is stipulated, this Court is inclined to grant two weeks from today.

b) On receipt of such objection/ reply by the 1st respondent, the same shall be considered by the 1st respondent on merits and in accordance with law within a period of two weeks thereof.

c) The petitioner is directed to pay the arrears of rent for 6 months period taking into consideration that the petitioner has remitted a sum of Rs.19 lakhs towards 6 months rent on

05.03.2025. This Court is inclined to grant four weeks time from today

d) The respondents are directed to take any coercive action till the order passed by the 1st respondent.”

5. Since the writ petitioner has not paid the arrears of rent, the

respondents/ appellants are before this Court.

6. On perusal of records, it is seen that even though notice has been

served on the respondent in this appeal and the name of the respondent is also

printed in the cause list, there is no representation on behalf of the respondent.

Therefore, no useful purpose was served by the indulgence shown by this Court.

Hence, the respondent is directed to pay rental arrears of 13 months as on

31.03.2025 amounting to Rs.42,70,617/-. If the respondent/writ petitioner fails

to pay the amount, the appellants are at liberty to take appropriate action in the

manner known to law.