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Madras High Court
J.Nalina vs The Commissioner on 11 March, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 8872 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11-03-2026
CORAM
THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
WP No. 8872 of 2026
AND
WMP NO. 9563 OF 2026
1. J.Nalina
2. Aakash Jeevendra Prasad,
3. J. Aarthi Jeevendra Prasad,
4. Jeevendra Prasad,
Petitioner(s)
Vs
1. The Commissioner
Greater Chennai Corporation, Ribon
Building, Chennai-600 003
2.The Assistant Revenue Officer
Zone-7, The Greater Chennai
Corporation, Thiruvallur High Road,
Ambattur, chennai-600 053
3.The Zonal Officer
Greater Chennai Corporation,
Ambattur, Chennai-600053
4.D. Raja
5.S. Vijaya Raghav
6.Phillips James
Respondent(s)
PRAYER
Directing Respondents 1 to 3 to act on the Petitioners representation dated
24.01.2026 forthwith and immediately remove the the sealing of Slim and Tone
Lifestyle and Fitness Studio effected by Respondents 2 and 3 on 12.01.2023 at
the Petitioners premises at No.46 Ward A Plot NO.1, Redhills Road,
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WP No. 8872 of 2026
Vijayalakshmipuram, Ambattur, Chennai and to hand over the fuse carriers of
EB Service Connections for the said Fitness Studio to the Petitioners so as to
enable the execution of warrants for delivery of vacant possession of the said
property in E.P. Nos. 14 to 16 of 2025 on the file of III Additional District
Judge, Tiruvallur at Poonamallee and pass
For Petitioner(s): Mr.N .R.Anantha Rama Krishna
For Respondent(s): Mr.E.C.Ramesh,SC For R1 to R3
R4 to R6 - NDW
ORDER
This writ petition has been filed to direct the respondents 1 to 3 to
forthwith remove the sealing of “Slim and Tone Lifestyle and Fitness Studio”
effected by the respondents 2 and 3 on 12.01.2023 at the premises morefully
described in the prayer to this writ petition.
2. The petitioners claim to be the owners of the property and the
respondents 4 to 6 are their tenants. Earlier, the petitioners made a request to the
respondents 1 to 3 to seal the premises occupied by the respondents 4 to 6, as
their tenants on account of the respondents 4 to 6 not possessing any licence to
run the GYM. Based on the request made by the petitioners, the respondents 2
and 3 had also sealed the premises on 12.01.2023.
3. The petitioners had also filed a civil suit, seeking for payment of
arrears of rent from the respondents 4 to 6 and also sought for eviction. The
Civil Court had also granted a decree in favour of the petitioners against the
respondents 4 to 6 as prayed for in the suit. The petitioners have also filed an
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execution petition to execute the said decree against respondents 4 to 6.
4. The petitioners claim that due to the sealing of the premises by
respondents 2 and 3 on 12.01.2023, the petitioners were unable to take
possession of the property through orders passed by the executing court.
5. Mr. E.C. Ramesh, learned Standing Counsel accepted notice on behalf
of the respondents 1 to 3.
6. Since no adverse orders are passed against the respondents 4 to 6,
notice to the respondents 4 to 6 is dispensed with by this Court.
7. The written instructions received by the learned Standing Counsel
appearing for the respondents Corporation has been placed on record before this
Court. As seen from the same, the respondents 2 and 3 have decided to remove
the seal of the premises on 14.03.2026 at 11:00 A.M., since there is no
requirement of a licence to run a gym.
8. Since the respondents 2 and 3 have undertaken to remove the seal from
the premises, which was earlier occupied by the respondents 4 to 6, the prayer
sought for in this writ petition will be achieved by the petitioners once the seal
is removed by the respondents 2 and 3 on 14.03.2026.
9. After recording the undertaking given by the respondents 2 and 3 that
they shall remove the seal from the premises on 14.03.2026 at 11:00 A.M., this
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writ petition is disposed of by directing the respondents 2 and 3 to remove the
seal from the premises, which was earlier occupied by the respondents 4 to 6 on
14.03.2026 at 11.00 A.M. and they shall also hand over the fuse carriers of the
premises back to the petitioners, who are the owners of the property. With
regard to the items available in the sealed premises, it is left open for the
Executing Court to decide as to whom it has to be handed over. No Costs.
Consequently, connected miscellaneous petition is closed.
11-03-2026
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
ab
Note: Issue Order Copy on 12.03.2026
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To
1.The Commissioner
Greater Chennai Corporation, Ribon
Building, Chennai-600 003
2.The Assistant Revenue Officer
Zone-7, The Greater Chennai
Corporation, Thiruvallur High Road,
Ambattur, chennai-600 053
3.The Zonal Officer
Greater Chennai Corporation,
Ambattur, Chennai-600053
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ABDUL QUDDHOSE J.
ab
AND WMP NO. 9563
OF 2026
11-03-2026
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