The Kalakshetra Foundation vs S.Sathyanarayanan
2026 Latest Caselaw 366 Mad

Citation : 2026 Latest Caselaw 366 Mad
Judgement Date : 22 January, 2026

[Cites 0, Cited by 0]

Madras High Court

The Kalakshetra Foundation vs S.Sathyanarayanan on 22 January, 2026

                                                                                  W.A.Nos.4050 & 4051 of 2025


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:           22.01.2026

                                                          CORAM :

                             THE HONOURABLE MR. MANINDRA MOHAN SHRIVASTAVA,
                                              CHIEF JUSTICE
                                                  AND
                                THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN

                                          W.A.Nos.4050 & 4051 of 2025
                                                       &
                                        C.M.P.Nos.32976 & 32977 of 2025

                     W.A.No.4050 of 2025

                     The Kalakshetra Foundation
                     Thiruvanmiyur
                     Chennai 600041
                     Represented herein by its Director.                              ..   Appellant

                                                               Vs.
                     1. S.Sathyanarayanan

                     2. The Tamil Nadu Housing Board
                        493, Anna Salai, Nandanam
                        Chennai 600035 .

                     3. The Sub Registrar
                        Joint I, South Chennai
                        Chennai.                                                      ..   Respondents

                     W.A.No.4051 of 2025

                     The Kalakshetra Foundation
                     Thiruvanmiyur,
                     Chennai 600041
                     Represented herein by its Director                               ..   Appellant
                     __________
                     Page 1 of 5




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                                                                                        W.A.Nos.4050 & 4051 of 2025




                                                                     Vs.

                     1. The Tamil Nadu Housing Board
                        493, Anna Salai, Nandanam
                        Chennai 600035.

                     2. S.Sathyanarayanan

                     3. The Tahsildar
                        X6PH+JXP, Seva Nagar 1st St, Soni Nagar,
                        Periyar Nagar Extension, Seva Nagar,
                        Velachery, Chennai,
                        Tamil Nadu 600042.                                                  ..   Respondents

                     (R3 suo moto impleaded vide order
                     dated 13.09.2023 in WP No.10322/22)


                     Prayer : Appeals filed under Clause 15 of the Letters Patent against
                     the common order dated 15.09.2025 passed in W.P.Nos.34682 of
                     2023 & 10322 of 2022.


                                  For Appellant                     :    Mr.AR.L.Sundaresan
                                                                         Additional Solicitor General
                                                                         Assisted by
                                                                         Mr.V.S.Rishwanth

                                  For Respondents                   :    Mr.D.Veerasekaran
                                                                         Standing Counsel
                                                                         for R2 in WP No.4050/25 &
                                                                         R1 in WP No.4051/25

                                                                         Mr.K.Karthik Jagannath
                                                                         Government Advocate
                                                                         for R3 in both WPs.


                     __________
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                                                                                       W.A.Nos.4050 & 4051 of 2025




                                                        JUDGMENT

(Judgment of the Court was delivered by the Hon'ble Chief Justice)

Heard learned counsel for parties.

2. Taking into consideration that what appellant sought to

enforce was its easmentary rights, for which, liberty has been given

by learned Single Judge to file suit, we are not inclined to interfere

with the order of the learned Single Judge.

3. With the same liberty, appeals are dismissed. There shall

be no order as to costs.

(MANINDRA MOHAN SHRIVASTAVA, CJ) (G.ARUL MURUGAN,J) 22.01.2026

Index : Yes/No Neutral Citation : Yes/No

kpl

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