Madras High Court
L.V.Chandramohan vs The Secretary To Government on 9 October, 2025
W.P.Nos.38261 and 38267 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.10.2025
CORAM :
THE HONOURABLE MR.JUSTICE V. LAKSHMINARAYANAN
W.P.Nos.38261 and 38267 of 2025
and
W.M.P.Nos.42769 to 42772 of 2025
L.V.Chandramohan .. Petitioner
in W.P.No.38261 of 2025
Prakash Rao L R .. Petitioner
in W.P.No.38267 of 2025
vs
1. The Secretary to Government,
Rural Development and Local Administration Department,
Fort St.George, Chennai - 600 009.
2. The Director,
Municipal Administration,
Chennai - 600 035.
3. The Municipal Commissioner,
Mettupalayam Municipality,
Mettupalayam - 641 301,
Coimbatore District. .. Respondents
in both W.Ps.
Prayer in W.P.No.38261 of 2025 : Writ Petition filed under Article 226
of the Constitution of India praying to issue a Writ of Certiorarified
Mandamus, to call for the records relating to the impugned eviction
Page Nos.1/5
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W.P.Nos.38261 and 38267 of 2025
notice passed by 3rd respondent vide Na.Ka.No.2682/2006/A1 dated
08.09.2025 in respect of the house bearing old No.8 and new No.11/13,
LIG Colony, Mettupalayam and quash the same as illegal and
consequently direct the respondents herein to sell the above said premises
to the petitioner/tenant himself on payment of sale price that may be fixed
by the 1st respondent considering the fact that the petitioner/tenant is
under low income group category in the light of G.O.Ms.No.904 issued
by the 1st respondent dated 19.05.1977.
Prayer in W.P.No.38267 of 2025 : Writ Petition filed under Article 226
of the Constitution of India praying to issue a Writ of Certiorarified
Mandamus, to call for the records relating to the impugned eviction
notice passed by 3rd respondent vide Na.Ka.No.2682/2006/A1 dated
08.09.2025 in respect of the house bearing old door No.6 and new door
No.09/11, LIG Colony, Mettupalayam and quash the same as illegal and
consequently direct the respondents herein to sell the above said premises
to the petitioner/tenant himself on payment of sale price that may be fixed
by the 1st respondent considering the fact that the petitioner/tenant is
under low income group category in the light of G.O.Ms.No.904 issued
by the 1st respondent dated 19.05.1977.
For Petitioners : Mr.M.Venkadeshan
in both W.Ps
For Respondents : Mr.M.Shajahan
Special Government Pleader for R1
in W.P.No.38261 of 2025
Page Nos.2/5
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W.P.Nos.38261 and 38267 of 2025
Mr.L.S.M.Hasan Fizal
Additional Government Pleader for R1
in W.P.No.38267 of 2025
COMMON ORDER
The issue raised in both the writ petitions is covered by the
judgment in W.P.Nos.36738 of 2025 etc., batch dated 26.09.2025.
2. Hence, these writ petitions stand disposed of in terms of the
aforesaid order. No costs. Consequently, connected miscellaneous
petitions are closed.
09.10.2025
Index:Yes/No
Speaking order/Non-speaking order
Neutral Citation:Yes/No
ms
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W.P.Nos.38261 and 38267 of 2025
To
1. The Secretary to Government,
Rural Development and Local Administration Department,
Fort St.George, Chennai - 600 009.
2. The Director,
Municipal Administration,
Chennai - 600 035.
3. The Municipal Commissioner,
Mettupalayam Municipality,
Mettupalayam - 641 301,
Coimbatore District.
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W.P.Nos.38261 and 38267 of 2025
V. LAKSHMINARAYANAN, J.
ms
W.P.Nos.38261 and 38267 of 2025
09.10.2025
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