[Cites 1, Cited by 0]
Madras High Court
G.Velusamy vs The Secretariat To Government on 13 March, 2026
W.P.No.9727 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.03.2026
CORAM :
THE HONOURABLE MR. SUSHRUT ARVIND DHARMADHIKARI,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P.No.9727 of 2026
G.Velusamy
S/o.Govindasamy Gounder
S.No 119/1C2 & 119/1C3,
P.N.Raod, Anna Nagar,
Neruperichal, Tirupprur
Petitioner
Vs
1.The Secretariat to Government
Housing and Urban Development
Secretariat, Chennai
2.The Director
Town and Country Planning,
3rd Floor C.M.D.A. Complex
E & C Market Road,
Koyambedu, Chennai
3.The Deputy Director
Town and Country Planning,
Kumaran Shopping Complex,
1st Floor, Corporation Building,
Near Railway Station, Tiruppur
4.The Member cum Secretary
Tiruppur Town and Country Planning
Authority,
Tiruppur
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W.P.No.9727 of 2026
5.The Commissioner
Tiruppur City Municipal Corporation,
Tiruppur
6.The Assistant Commissioner
Tiruppur City Municipal Corporation
Zone No.2, Tiruppur
7.The Sindhu Seva Samithi Trust
Rep. by its Secretary, Palanisamy,
S/o.Muthusamy,
Sardha Vidhyalaya Marticulation Higher
Secondary School
S.F.No 119/1C5, 120/3B2, Pandian Nagar,
P.N. Raod, Tiruppur Taluk,
Tiruppur
Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India seeking
issuance of a writ of mandamus directing the respondent Nos.5 to 6 to take
appropriate legal action against the 7th respondent for illegal/unauthorized
construction of a building comprised in S.No.119/1C5, 119/1B, 120/3B2
situated at Pandian Nagar, P.N.Road, Tiruppur, Tiruppur District by
considering his representation dated 11.7.2025.
For Petitioner: Mr.K.Myilsamy
For Respondents: Mr.M.Habeeb Rahman
Government Advocate
for R1 to R3
Mr.Abishek Murthy
Standing Counsel
for R4 to R6
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W.P.No.9727 of 2026
ORDER
(Order of the Court was made by the Hon'ble Chief Justice)
Heard on admission.
2. The present writ petition under Article 226 of the Constitution of
India has been filed seeking a direction to respondents 5 and 6 to take
appropriate legal action against the 7th respondent for illegal/unauthorised
construction of a building comprised in S.No.119/1C5, 119/1B, 120/3B2
situated at Pandian Nagar, P.N.Road, Tiruppur, Tiruppur District.
3. Learned counsel for respondents 4 to 6 submitted that a notice
dated 2.2.2026 has been issued to the 7 th respondent by the Assistant
Commissioner, Tiruppur Corporation to stop construction work and also called
upon the 7th respondent to submit the approved plan, if any.
4. Recording the statement made by learned counsel for respondents 4
to 6 that the respondent Corporation initiated proceedings against the 7 th
respondent, the writ petition is closed allowing the respondent Corporation to
pass a reasoned and speaking order and take necessary steps in accordance
with law, as expeditiously as possible. There shall be no order as to costs.
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We make it clear that we have not expressed any opinion on the
merits of the matter.
(SUSHRUT ARVIND DHARMADHIKARI, CJ) (G.ARUL MURUGAN,J)
13.03.2026
Index : Yes/No
Neutral Citation : Yes/No
bbr
To:
1.The Secretariat to Government
Housing and Urban Development
Secretariat, Chennai
2.The Director
Town and Country Planning,
3rd Floor C.M.D.A. Complex
E & C Market Road,
Koyambedu, Chennai
3.The Deputy Director
Town and Country Planning,
Kumaran Shopping Complex,
1st Floor, Corporation Building,
Near Railway Station, Tiruppur
4.The Member cum Secretary
Tiruppur Town and Country Planning
Authority,
Tiruppur
5.The Commissioner
Tiruppur City Municipal Corporation,
Tiruppur
6.The Assistant Commissioner
Tiruppur City Municipal Corporation
Zone No.2, Tiruppur
______________
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THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN,J.
bbr
13.03.2026
______________
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