Ananthi Nagar Plot Owners Welfare ... vs Director Of Town And Country Planning
2026 Latest Caselaw 1127 Mad

Madras High Court

Ananthi Nagar Plot Owners Welfare ... vs Director Of Town And Country Planning on 11 March, 2026

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                       WP No. 7355 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 11-03-2026
                                                         CORAM
                                  THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
                                                WP No. 7355 of 2026

                Ananthi Nagar Plot Owners Welfare Association
                Rep.by its Secretary,
                Plot No 70 Ananthi Nagar, Pandur,
                Tamil nadu 603 2020
                                                                                        ..Petitioner(s)
                                                              Vs
                1. Director of Town and country Planning,
                   DTCP. CMDA complex,
                   E and C Market, Road, Koyambedu, Chennai,
                   Tamil Nadu 600 107

                2. The Inspector General of Registration,
                   100, Santhome high Raod, Mullima Nagar,
                   Mandavelipakkam, Raja Annamalipuram,
                   Chennai Tamil Nadu 600 028

                3. The Deputy Director
                   Directorate of Town and Country Planning,
                   New Collectorate complex, D Block, 4th Floor,
                   Vedhanarayanapuram, Chenglapattu 603 111

                4. The Sub Registrar
                   Thiruporur,
                   No 23, South Mada Street, Thiruporur,
                   Chenglapattu District, Tamil nadu 603 110

                                                                                       ..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 3rd respondent to
                consider the representation dated 06.01.2026 issued by the petitioner
                Association, conduct an enquiry on the same upon serving notice upon all

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                                                                                         WP No. 7355 of 2026


                stakeholders and further Direct the 4th Respondent to refrain form registering
                any conveyance, deeds and / or other documents pertaining to the property
                comprised in Survey Nos. 117/ 1A1, 117/12A2, 117/1A3, and 117/20 of pandur
                Village, Vandalur Taluk Chenglapattu Distrct, pending completion of the
                enquiry to be conducted by the 3rd Respondent on the basis of the petitioner’s
                representation dated 06.01.2026.
                              For Petitioner(s):           Mr.Anish Gopi
                              For Respondent(s):           Mr.N.Naveen Kumar
                                                           Govt Advocate


                                                           ORDER

This writ petition has been filed seeking for cancellation of DTCP

approval No.56/2024 granted in respect of the layout known as ‘Varzha

Gardens’.

2. According to the petitioner, the aforesaid approval is granted on a land

that is already part of the legally existing approved layout. According to the

petitioner, in view of the same, it creates confusion facilitating fraudulent

activities, and undermines the rights of legitimate plot owners of the petitioner

association. The petitioner had given a representation for the aforesaid purpose

to the third respondent on 06.01.2026. Since the same has not been considered

till date, the petitioner has filed this writ petition.

3. Mr.N.Naveen Kumar, learned Government Advocate, accepts notice on

behalf of the respondents.

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4. No prejudice will be caused to the respondents if the aforesaid

representation of the petitioner is considered on merits and in accordance with

law, within a time frame to be fixed by this Court. Accordingly, this writ

petition is disposed of by directing the third respondent to pass final orders, on

merits and in accordance with law, on the petitioner’s representation dated

06.01.2026 seeking for the relief as mentioned in the earlier part of this order,

after giving due consideration to the supporting documents already filed by the

petitioner and also the additional documents yet to be filed by the petitioner,

within a period of 12 weeks from the date of receipt of a copy of this order.

This Court is not expressing any opinion on the merits of the aforesaid

representation of the petitioner. No Costs. W.M.P.No.7911 of 2026 is closed.

11-03-2026 Neutral Citation: Yes/No RKM

To

1. Director of Town and country Planning DTCP. CMDA complex, E and C Market, Road, Koyambedu, Chennai.

2. The Inspector Generla of Registration 100, Santhome high Raod, Mullima Nagar, Chennai.

3. The Deputy Director Directorate of Town and Country Planning, New Collectorate complex, D Block, 4th Floor, Vedhanarayanapuram, Chenglapattu 603 111

4. The Sub Registrar Thiruporur, No 23, South Mada Street, Thiruporur, Chenglapattu District.

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ABDUL QUDDHOSE, J.

RKM

11-03-2026

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