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Madras High Court
Sathish Kumar vs The District Collector on 11 March, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 8535 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11-03-2026
CORAM
THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
WP No. 8535 of 2026
Sathish Kumar
..Petitioner(s)
Vs
1. The District Collector
Ranipet Distrct,
Ranipet
2. The Commissioner
Walajapet Municipality,
Walajapet,
Ranipet District
3. T.Harini Thillai
The Chairman,
Walajapet Municipality,
Walajapet,
Ranipet District
..Respondent(s)
Writ petition is filed under Article 226 of the Constitution of India
seeking for issuance of a writ of mandamus to direct the 2nd respondent herein
to hand over vacant possession of shop Nos. 1 and 19 to the petitioner situated
in the New Bus stand complex, Walajapet Municipality pursuant to Auction
Notification dated 08.01.2026 in Na.Ka. No.147/ 2024 / A1 and resolution
passed by the 3rd respondent dated 12.02.2026 within a stipulated period of
time.
For Petitioner(s): Mr.S.Fayasahamad
For Respondent(s): Mr.Shahjahan,SGP (R1)
Dr.T.Seenivasan, SGP (R2 & R3)
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WP No. 8535 of 2026
ORDER
This writ petition has been filed seeking for a direction to the second
respondent to handover vacant possession of Shop Nos.1 and 19 to the
petitioner, situated in the new Bus stand complex, Walajapet Municipality,
pursuant to Auction Notification dated 08.01.2026 and the Resolution passed by
the third respondent dated 12.02.2026, within a time frame to be fixed by this
Court.
2. The petitioner claims that he is the successful bidder in the aforesaid
auction in respect of Shop Nos.1 and 19. According to the petitioner, despite
being successful bidder, till date, the petitioner has not been handed over vacant
possession of Shop Nos.1 and 19. The petitioner claims that a resolution was
also passed by the third respondent dated 12.02.2026 allotting the said shops to
the petitioner.
3. At this stage, when a counter affidavit is not filed by the respondents,
the question of granting a positive direction as prayed for in this writ petition
does not arise. The only limited relief that can be granted at this stage is to
direct the petitioner to submit a representation to the second respondent seeking
for allotment of Shop Nos.1 and 19 on the ground that he is the successful
bidder, and on receipt of such representation, the second respondent shall pass a
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speaking order on merits and in accordance with law.
4. Accordingly, this writ petition is disposed of in the following manner:-
(a) The petitioner is directed to submit a
representation to the second respondent seeking for
allotment of Shop Nos.1 and 19 based on his
contention that he is the successful bidder under
Auction Notification dated 08.01.2026 for the
aforesaid shop, along with supporting documents,
within a period of three days from the date of receipt
of a copy of this order.
(b) On receipt of the said representation within the
stipulated time, the second respondent shall pass a
speaking order with regard to the petitioner’s
representation, after giving due consideration to the
supporting documents produced by him, within a
period of one week thereafter.
No Costs.
11-03-2026
Neutral Citation: Yes/No
RKM
Note to Office:
Issue order copy on 12.03.2026
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ABDUL QUDDHOSE, J.
RKM
To
1. The District Collector
Ranipet Distrct,
Ranipet
2. The Commissioner
Walajapet Municipality,
Walajapet,
Ranipet District
11-03-2026
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