P.Krishnaveni vs The Director Of Town And Country ...
2026 Latest Caselaw 2618 Mad

Madras High Court

P.Krishnaveni vs The Director Of Town And Country ... on 20 May, 2026

Author: G.R. Swaminathan

Bench: G. R. Swaminathan

                                                                        WP No. 19976 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 20-05-2026

                                                    CORAM

                                  THE HON'BLE MR JUSTICE G. R. SWAMINATHAN

                                             W.P. No. 19976 of 2026
                                           and W.M.P.No.21327 of 2026
                P.Krishnaveni
                W/o.N.Purushothaman,
                5, Gandhi Nagar, Karamadai,
                Mettupalayam,
                Coimbatore District- 641104.
                                                                            ..Petitioner(s)

                                                      Vs

                1. The Director of Town and Country Planning
                   Office of the Directorate of Town and Country
                   Planning,
                   Second, Third and Fourth Floor,
                   E and C Market Road,
                   Koyambedu, Chennai- 600 107.
                2. The Member Secretary / The Joint Director
                   Coimbatore District Local and Planning
                   Authority,
                   No.50, FCI Road, Gandhima Nagar,
                   Ganapathi, Coimbatore District.


                3. M/s.Tarani Properties
                   Represented by its Partner,
                   K.Aathesh Kumar,
                   S/o.M.Krishna Kumar,
                   No.9, RK Towers,
                   Sundaram Road, Fair Lands,
                   Salem- 636 016.

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                                                                                 WP No. 19976 of 2026




                4. S.Bharat Kumar
                   S/o.Selva Kumar,
                   D.No.6/48, Morabukaadu,
                   Sivathapuram, Salem- 636 307.


                                                                                    ..Respondent(s)

                PRAYER: The Writ Petition is filed under Article 226 of the Constitution of
                India seeking the issuance of a Writ of Mandamus directing the 1 st respondent
                to consider and pass final orders on the revision application dated 07.05.2026
                preferred by the petitioner under Sec.80 of the Tamil Nadu Town and Country
                Planning Act, 1971 within the time that may be stipulated by this Court.

                           For Petitioner(s):    Mr.M.Mahaboob Athiff


                           For Respondent(s):    Mr.L.S.M.Hasan Fizal
                                                 Additional Government Pleader
                                                        for R1 and R2


                                                       ORDER

The present Writ Petition has been filed seeking the issuance of a Writ of

Mandamus directing the 1st respondent to consider and pass final orders on the

revision application dated 07.05.2026 preferred by the petitioner under Section

80 of the Tamil Nadu Town and Country Planning Act, 1971 within the time

that may be stipulated by this Court.

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2. Heard the learned counsel appearing for the writ petitioner and the

learned Additional Government Pleader appearing for respondent Nos.1 and 2.

Notice to respondent Nos.3 and 4 is dispensed with.

3. The third respondent herein had promoted a lay out in such a manner

that the petitioner’s land would become land locked. The petitioner, therefore,

preferred a revision under Section 80 of the Tamil Nadu Town and Country

Planning Act, 1971, before the 1st respondent. All that the petitioner seeks is the

disposal of the said revision application dated 07.05.2026. No exception can be

taken to the said request.

4. I direct the first respondent to dispose of the petitioner’s revision

application, dated 07.05.2026, on merits and in accordance with law, after

putting notice to the third respondent and all the interested parties. Such an

order shall be passed within a period of eight (8) weeks from the date of receipt

of a copy of this order.

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5. Accordingly, this Writ Petition stands disposed of. There shall be no

order as to costs. Consequently, connected Miscellaneous Petition is also

closed.

20-05-2026 Asi / Ssk

Note: Issue order copy on 21.05.2026.

To

1. The Director of Town and Country Planning Office of the Directorate of Town and Country Planning, Second, Third and Fourth Floor, E and C Market Road, Koyambedu, Chennai- 600 107.

2. The Member Secretary / The Joint Director Coimbatore District Local and Planning Authority, No.50, FCI Road, Gandhima Nagar, Ganapathi, Coimbatore District.

3. M/s.Tarani Properties Represented by its Partner, K.Aathesh Kumar, S/o.M.Krishna Kumar, No.9, RK Towers, Sundaram Road, Fair Lands, Salem- 636 016.

4. S.Bharat Kumar, S/o.Selva Kumar, D.No.6/48, Morabukaadu, Sivathapuram, Salem- 636 307.

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G.R. SWAMINATHAN, J.

Asi / Ssk

20-05-2026

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