M/S.Cybercity Builders And Developers ... vs The Commissioner,
2026 Latest Caselaw 2674 Mad

Madras High Court

M/S.Cybercity Builders And Developers ... vs The Commissioner, on 21 May, 2026

Author: G. R. Swaminathan

Bench: G. R. Swaminathan

WP No. 20205 of 2026

IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 21-05-2026 CORAM THE HON'BLE MR JUSTICE G. R. SWAMINATHAN AND THE HON'BLE MR.JUSTICE V. LAKSHMINARAYANAN WP No. 20205 of 2026 AND WMP NO. 21644 OF 2026

M/s.Cybercity Builders and Developers Private Limited, Represented by its Authorised Signatory, Mr.R.Murugesan, Cybercity Campus, Mangadu,Kundrathur Main Road, Chennai - 600122.

..Petitioner Vs

1. The Commissioner, Mangadu Municipality, Mangadu Village, Kancheepuram, Chennai – 600122.

2. The Assistant commissioner of Police (Traffic) Avadi Circle

3. The Inspector of Police, Law and Order, T-14, Mangadu Police Station Mangadu, Chennai.

4. Mr.K.Govindaraj, Door No.22/43,15th Street, Ashok Nagar, Chennai.

..Respondents

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Prayer : Writ Petition under Article 226 of the Constitution of India praying for the issuance of a Writ of Certiorari to call for the records in Na.Ka.En.2518/2024/F1 dated 11.05.2026 issued by the 1st Respondent and to quash the same as illegal, arbitrary, prejudicial and lacking application of mind.

For Petitioner(s): Ms.K.R.Ananda Gomathy Murugesan For Respondent(s): Mr.M.Murali, Government Advocate Mr.L.S.M.Hasan Fizal, Additional Government Pleader – for R2 and R3

Order (Order of the Court was made by G.R.Swaminathan J.)

Mr.M.Murali, learned Government Advocate takes notice for the respondents 1

and 2. Mr.L.S.M.Hasan Fizal, learned Additional Government Pleader takes notice

for R3. Notice to the fourth respondent returnable by 11.06.2026. Private notice is

also permitted.

2. The petitioner is a promoter of a layout. They had put up two hoardings

in their private property. The local body had called upon the petitioner to remove

the same. They have also sought for the assistance of the jurisdictional police for

removing the said hoardings. Challenging the same, this writ petition has been

filed.

3. Learned counsel for the petitioner draws our attention to the order dated

16.03.2026 passed by the Hon'ble First Bench of this Court in W.P.No.9901 of 2026

filed by the writ petitioner herein. The writ petitioner herein wanted to restrain the

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local body and other authorities from interfering with their possession and

enjoyment of the petition mentioned property. The First Bench dismissed the writ

petition. However, in Para 10, the following observations have been made.

" 10. Whether or not the petitioner had put up unauthorised hoarding / advertisement board / unipoles is to be decided by the authorities on physical examination of the area in question. If really, the petitioner is aggrieved by the order of the Ombudsman, it is for the petitioner to take recourse in accordance with law. As stated supra, in the present writ petition, the petitioner is seeking relief in respect of the entire 27.59 Acres of land which was stated to be developed by the petitioner. If the respondent authorities initiate action against the entire extent of land alleging any violation, it is always open for the petitioner to challenge the same. Without any cause of action having arisen, seeking an omnibus direction from this court is premature."

4. From the materials on record, we are able to decipher that the local body

has not carried out any physical inspection as directed in the order and there is no

reference to the order of First Bench also in the impugned order. Therefore, we are

of the view a prima facie case is made out. There shall be an order of interim stay

till 30.06.2026. List on 11.06.2026.

(G.R.S.,J.) (V.L.N.,J.) 21-05-2026 KST Issue order copy today (21.05.2026) __________

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To

1. The Commissioner, Mangadu Municipality, Mangadu Village, Kancheepuram, Chennai – 600122.

2. The Assistant commissioner of Police (Traffic) Avadi Circle

3. The Inspector of Police, Law and Order, T-14, Mangadu Police Station Mangadu, Chennai.

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G.R.SWAMINATHAN J.

AND V.LAKSHMINARAYANAN J.

KST

AND WMP NO. 21644 OF 2026

21-05-2026 __________

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