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Madras High Court
S.Saleem vs The Commissioner on 11 March, 2026
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 11.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
AND
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.P.(MD)No.6629 of 2026
and
W.M.P.(MD) No.5475 of 2026
S.Saleem ... Petitioner
Vs.
1.The Commissioner,
Madurai Corporation,
Madurai.
2.The District Revenue Officer,
Madurai District, Madurai.
3.The Assistant Commissioner,
Madurai Corporation,
Zone-3, (Mathiyam),
Madurai.
4.The Assistant Town Planning Officer,
Madurai Corporation,
Zone No.3, (Mathiyam),
Madurai. ...Respondents
PRAYER:- Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorari to call for the records related to the
1/5
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notice issued by the third respondent in E3/018168/25 dated 03.02.2026
and quash the same and direct the third respondent not to do subsequent
proceedings over the petitioner land in the Town Survey No.18/2 & Town
Survey No.17/3 in Ponmeni Village, Ellis Nagar, Madurai.
For Petitioner : Mr.R.Ramasamy
For Respondents : Mr.S.Vinayak (RR1, 3 & 4)
Standing Counsel
Mr.J.Ashok (R2)
Additional Government Pleader
ORDER
(Order of the Court was made by N.SATHISH KUMAR, J.)
This writ petition has been filed challenging the show cause
notice issued by the third respondent dated 0.02.2026.
2.It is the case of the petitioner that he and his brother have
jointly purchased the property in S.No.6/1A5A (TS.No.17/3) and S.No.
6/1B9 (TS.No.18/2) totalling to 12 cents and they are enjoying the
property from the date of purchase. Whileso, the notice, which is
impugned in this writ petition, has been issued to the petitioner stating
that the petitioner has encroached an extent of 36 sq.meter into the
corporation property.
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3.The contention of the petitioner is that the petitioner is the
owner of the subject property by way of a registered sale deed. The patta
also stands in the name of the petitioner and his brother. That being so,
the impugned show cause notice issued to the petitioner has no merit.
Hence, he seeks to quash the said notice.
4.We have perused the entire materials placed on record.
5.What is put to challenge in this writ petition is only a show
cause notice calling the petitioner to submit an explanation along with
necessary details. The petitioner without submitting his explanation, has
rushed to this Court at a premature stage.
6.In view of the above, the petitioner is directed to submit his
explanation along with all necessary documents within a period of two
weeks from today (ie.,11.03.2026). On receiving such explanation, the
authorities shall consider the same and pass appropriate orders after
affording an opportunity to the petitioner within a period of four weeks
therefrom.
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7.With the above direction, this writ petition is disposed of.
Consequently, connected miscellaneous petitions are closed. There shall
be no order as to costs.
[N.S.K., J.] & [M.J.R., J.]
11.03.2026
Index :Yes/No
Internet :Yes
ta
To
1.The Commissioner,
Madurai Corporation,
Madurai.
2.The District Revenue Officer,
Madurai District, Madurai.
3.The Assistant Commissioner,
Madurai Corporation,
Zone-3, (Mathiyam),
Madurai.
4.The Assistant Town Planning Officer,
Madurai Corporation,
Zone No.3, (Mathiyam),
Madurai.
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N.SATHISH KUMAR, J.
AND
M.JOTHIRAMAN, J.
ta
11.03.2026
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