M.Ravikumar … vs Tambaram Corporation
2026 Latest Caselaw 89 Mad

Madras High Court

M.Ravikumar … vs Tambaram Corporation on 7 January, 2026

                                                                                             W.P. No. 47535 of 2025

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 07.01.2026

                                                               CORAM

                            THE HON'BLE Mr. JUSTICE V.LAKSHMINARAYANAN

                                                W.P. No. 47535 of 2025
                                                         and
                                               W.M.P. No. 53075 of 2025

                M.Ravikumar                                                                  …Petitioner

                                                                    Vs.

                1. Tambaram Corporation,
                   Rep. by its Commissioner,
                   No.28, Muthu Ranga Mudali Street,
                   Tambaram West, Chennai-600045.

                2. The Special District Revenue Officer (Land Acquisition),
                   Chennai Kanyakumari Industrial Road Scheme,
                   Collactrate Building,
                   Kancheepuram.

                3. The Special Tahsildar (Land Acquisition),
                   Tambaram, Chennai-600045.                                                 ...Respondents

                Prayer: Writ Petition filed under Article 226 of the Constitution of India,
                praying to issue a Writ of Certiorari, calling for the records relating to the order
                of the 1st Respondent by his proceedings in Na.Ka.No.71/2025/A1 dated
                04.08.2025 and to quash the same.

                                  For Petitioner         : Mr.J.Thomas Saran Singh

                                  For Respondents : Mr.P.Srinivas
                                                    Standing Counsel


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                                                                                         W.P. No. 47535 of 2025



                                                     ORDER

The issue raised in the writ petition is covered by a judgment of

this Court in W.P. No. 45110 of 2025 dated 19.11.2025 in G.Saroja Gajendran

Vs. The Commissioner, Corporation of Tambaram granting the same relief to

the petitioner to seek remission for the unenjoyed /unoccupied period, this writ

petition is dismissed. No costs. Consequently, connected Miscellaneous Petition

stands closed.

07.01.2026 (2/2) Index : Yes/No Internet: Yest/No Speaking or Non-speaking order

ssb

To

1. The Commissioner, Tambaram Corporation, No.28, Muthu Ranga Mudali Street, Tambaram West, Chennai-600045.

2. The Special District Revenue Officer (Land Acquisition), Chennai Kanyakumari Industrial Road Scheme, Collectorate Building, Kancheepuram.

3. The Special Tahsildar (Land Acquisition), Tambaram, Chennai-600045.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/01/2026 01:09:10 pm )

V.LAKSHMINARAYANAN, J.

ssb

Dated : 07.01.2026 (2/2)

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/01/2026 01:09:10 pm )