[Cites 1, Cited by 0]
Madras High Court
Vijaya vs The Commissioner on 16 March, 2026
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P(MD)No.7162 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 16.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
and
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.P(MD)No.7162 of 2026
and W.M.P(MD)No.5858 of 2026
Vijaya ... Petitioner
vs.
1.The Commissioner,
Pudukkottai Corporation,
Pudukottai District.
2.The Revenue Divisional Officer,
Pudukottai District.
3.The Superintendent of Police,
Pudukottai District. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorari, to call for the records of the first
respondent in his proceedings in Na.Ka.No.600/1998/F1 dated 02.03.2026
and quash the same as illegal.
1/6
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W.P(MD)No.7162 of 2026
For Petitioner : Mr.S.Poornachandran
For Respondents : Mr.A.Kannan (R2)
Additional Government Pleader
: Mr.K.Sanjai Gandhi (R3)
Government Advocate
ORDER
(Order of the Court was made by N.SATHISH KUMAR, J.)
Challenging the notice issued under Section 128(b) of the Tamil
Nadu Urban Local Bodies Act, 1998 (in short hereinafter referred to as “the
Act”) by the first respondent, dated 02.03.2026, the petitioner has filed the
present Writ Petition.
2.The grievance of the petitioner is that she purchased the
property comprised in old T.S.No.17-10B1A1 (Part), New T.S.No.17-55,
admeasuring 2400 square feet, situated at Manickam Nagar, Pudukkottai, in
the year 2023. The said land was originally assigned to one K.Arumugam,
and all the revenue records stood in his name. Subsequently, the property
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was gifted to the petitioner’s vendor, one K.Natarajan, vide a registered
settlement deed dated 24.01.2022. Thereafter, the petitioner purchased the
property on 12.06.2023 for valid consideration. While being so, the
impugned notice under Section 128(b) of the Act came to be issued.
Challenging the same, the present Writ Petition has been filed.
3.Heard the learned counsel appearing on either side and perused
the materials available on record.
4.On perusal of the impugned notice, it is seen that the subject
land in question had already been gifted to the Corporation at the time of
formation of the layout as early as on 16.07.1999. However, the said land
appears to have been subsequently sold to the petitioner. It is further seen
that the petitioner has submitted an explanation on 09.03.2026 before the
first respondent in this regard.
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5.In such circumstances, the petitioner is directed to submit a
further explanation to the first respondent, along with relevant documents, to
establish that the land is not the subject matter of the gift made in favour of
the Corporation under the deed dated 16.07.1999, within a period of two
weeks from the date of receipt of a copy of this order. On receipt of such
explanation, the authority concerned is directed to consider the same and
pass appropriate orders on merits and in accordance with law, as
expeditiously as possible.
6.With the above directions, this Writ Petition stands disposed
of. No costs. Consequently, the connected Miscellaneous Petition is closed.
[N.S.K.,J.] [M.J.R.,J.]
16.03.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes
ps
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To
1.The Commissioner,
Pudukkottai Corporation,
Pudukottai District.
2.The Revenue Divisional Officer,
Pudukottai District.
3.The Superintendent of Police,
Pudukottai District.
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N.SATHISH KUMAR, J.
and
M.JOTHIRAMAN, J.
ps
ORDER MADE IN
DATED : 16.03.2026
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