[Cites 1, Cited by 0]
Madras High Court
T.Azhakesan vs The Commissioner on 20 February, 2026
Author: R.Vijayakumar
Bench: R.Vijayakumar
WP(MD).No.1758 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 20.02.2026
CORAM
THE HONOURABLE MR JUSTICE R.VIJAYAKUMAR
WP(MD) No.1758 of 2026
and WMP(MD).Nos.1377, 1378 & 1379 of 2026
T.Azhakesan .....Petitioner
Vs
The Commissioner
Kollencode Municipality
Kollencode, Kanyakumari District ....Respondent
Prayer: This Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Certiorarified Mandamus calling for the records relating to the
impugned proceedings issued by the respondent Municipality in Na.Ka.No.
1503/2023/E1 dated 31.12.2025, quash the same and further direct the
respondent to give extension of time to the petitioner for completing his work
as per the work order dated 19.08.2024 till May 2026.
For Petitioner : M/s.S.Xavier Rajini
For Respondents :M/s.R.V.Suria Kumary
ORDER
The present writ petition has been filed seeking to quash the final
notice issued by the respondent municipality on 31.12.2025 wherein it has
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been stated that the petitioner should complete the work within a period of 30
days or else Rs.1000/- penalty will be imposed upon him for each day.
Challenging the said order, the present writ petition has been filed.
2.According to the learned counsel for the writ petitioner, the petitioner
has submitted his tender bids for putting up construction of shops. However,
the old shops were demolished only in May 2025 and possession was handed
over to him in May 2025. As per tender condition, the work has to be
completed within a period of 12 months. Therefore, he has not got time till
May 2026. He had further submitted that 12 months cannot be calculated
from the date of the work order namely 19.08.2024, but only from the date on
which the possession was handed over to the writ petitioner.
3.Per contra, the learned counsel for the respondent submitted that only
in a portion of the property, a small building was located and that too was
demolished in February 2025. The petitioner has started the construction
work in the balance portion immediately after receiving the work order.
Therefore, the petitioner should have completed the work in August 2025
itself. However, four months extension has been granted till 31.12.2025.
Beyond 31.12.2025, the extension time cannot be granted and therefore, a
final notice was issued to the writ petitioner calling upon him to pay penalty
at the rate of Rs.1000/- per day for delay in executing the project.
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4.Heard both sides and perused the material records.
5.As could be seen from the typed set of papers filed by the respondent,
even as per the submissions of the respondent Municipality, in a portion of
the property where the project has to be carried out, a dilapidated building
was there and the same was demolished only in February 2025 and therefore,
the period of one year has to be calculated from February 2025 and not from
the date on which the work order has been issued.
6.The petitioner has got time till February 2026 to complete his project.
However, if there is any delay beyond February 2026, the respondent official
would be entitled to levy penalty as per tender conditions.
7.The learned counsel for the petitioner submits that he seeks time till
31.05.2025 for which the respondent Municipality has no objection.
However, extension of time will be subject to the condition in the tender
documents. Hence, if the work is completed before May 2025, no
proceedings will be initiated for blacklisting the petitioner.
8.With the above said observations, this writ petition stands disposed
of. No costs. Consequently, connected miscellaneous petitions are closed.
20.02.2026
Internet : Yes/No
Index : Yes/No
NCC : Yes/No
msa
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 07:08:51 pm )
R.VIJAYAKUMAR, J.
msa
and WMP(MD).Nos.1377, 1378 & 1379 of 2026
20.02.2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/02/2026 07:08:51 pm )
