R.Manimekalai vs THE STATE OF TAMIL NADU
- Court
- Madras High Court
WP No. 41883 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14-10-2026
CORAM
THE HON'BLE MS. JUSTICE P.T. ASHA
WP No. 41883 of 2026
CNR:{HCMA012443112026}
1. R.Manimekalai
Block No. M-92,
TNHB apartments,
7th Avenue, Besant Nagar,
Chennai 90
2. S.Varalakshmi
Block No. M-92,
TNHB apartments,
7th Avenue, Besant Nagar,
Chennai 90
3. Kannan Raghunathan
Block No. M-92,
TNHB apartments,
7th Avenue, Besant Nagar,
Chennai 90
4. Srinivas Acharya
Block No. M-92,
TNHB apartments,
7th Avenue, Besant Nagar,
Chennai 90
5. Dr. N.S.Mani @ Narayanan Subramanian Mani
Block No. M-92,
TNHB apartments,
7th Avenue, Besant Nagar,
Chennai 90
6. Lalitha .V
Block No. M-92,
TNHB apartments,
7th Avenue, Besant Nagar,
Chennai 90
..Petitioner(s)
Vs
1. The State Of Tamil Nadu
Rep. by Principal Secretary to Government,
__________
Page1 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/10/2026 07:06:53 pm )
WP No. 41883 of 2026
Housing and Urban Development department,
Fort st.George Chennai
2. the Managing director
Tamil Nadu Housing Board,
Koyambedu, Chennai
3. The commissioner
The corporation of Greater chennai
Ripon Buildings, Chennai 03
4. The Manager
Sale and Allotment Service,
Tamil Nadu Housing board,
Besant Nagar division
No. 48 Dr. Muthulakshmi Salai,
Adyar Chennai 20
5. The Executive engineer
Tamil Nadu Housing board,
Besant Nagar division
No. 48 Dr. Muthulakshmi Salai,
Adyar Chennai 20
6. S.Anusha
D/o. S.Srimoolanathan,
flat no.3,
MIG 92/3 Besant Nagar,
Chennai 90
..Respondent(s)
Prayer:- Writ petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of Mandamus directing the respondents 2 to 5 to
consider the representation dated 18.05.2026 submitted by the petitioners and
consequently grant requisite permission/ NOC for redevelopment of the
property situated at block No. 92, 7th Avenue, Besant Nagar, Chennai 90 within
such reasonable time as may be fixed by this Honble court.
For Petitioner(s): Mr.P.Kumaresan, Senior Counsel for
Ms.J.Sudeksha
For Respondent(s): Ms.Inthu Karunakaran, SGP for R.1
Mr.D.Veerasekaran, Standing Counsel for R2, R4
and R5
M/s.P.T.Ramadevi, Standing Counsel for R3
__________
Page2 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/10/2026 07:06:53 pm )
WP No. 41883 of 2026
ORDER
This Writ Petition has been filed for the following reliefs:-
"directing the respondents 2 to 5 to consider the representation dated
18.05.2026 submitted by the petitioners and consequently grant requisite
permission/ NOC for redevelopment of the property situated at block No. 92,
7th Avenue, Besant Nagar, Chennai 90 within such reasonable time as may be
fixed by this Honble court.
2. The petitioners would submit that they are the residents and flat owners
of Block M.92, Tamil Nadu Housing Board Apartments, 7th Avenue, Besant
Nagar, Chennai – 600 090. The said apartment building is more than 53 years
old and is in a highly dilapidated condition, posing a serious threat to the safety
and lives of its occupants. In view of the precarious condition of the building,
the apartment owners have decided to undertake redevelopment of the property
by demolishing the existing structure, in accordance with law. However, the
redevelopment process has been stalled due to a dispute concerning the title to
one of the flats, which is presently in the possession of the sixth respondent,
thereby delaying the issuance of the No Objection Certificate by the Tamil
Nadu Housing Board.
__________
Page3 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/10/2026 07:06:53 pm )
WP No. 41883 of 2026
3. The petitioners would further submit that, in this regard, they submitted
a representation dated 18.05.2026 to the second respondent, seeking the
issuance of the No Objection Certificate for redevelopment of the subject
property. However, the said representation has not been considered to date.
Aggrieved by the inaction of the second respondent and the consequent delay in
the redevelopment of the dilapidated building, the petitioners have been
constrained to approach this Court seeking the reliefs stated supra.
4. When the matter came up for hearing, the learned counsel for the
petitioners produced a copy of the order passed by this Court in W.P. No.11997
of 2023, dated 28.04.2023, wherein a similar direction was issued to the
respondents in respect of similar relief. The learned counsel further submitted
that, pursuant to the said order, the respondents had granted the requisite No
Objection Certificate and permission for demolition for the purpose of
redevelopment.
5. Heard the learned counsel on either side and perused the records.
6. Considering the facts and circumstances of the case and taking note of
the fact that the relief claimed by the petitioners in the instant case has already
been extended to some similarly placed persons by the respondents herein
pursuant to the orders passed by this Court in W.P. No.11997 of 2023 dated
__________
Page4 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/10/2026 07:06:53 pm )
WP No. 41883 of 2026
28.04.2023, the respondents 2 to 5 are directed to consider the petitioners’
representation dated 18.05.2026 and pass appropriate orders on merits and in
accordance with law, in the light of the order passed by this Court in
W.P.No.11997 of 2023, within a period of four weeks from the date of receipt
of a copy of this order.
7. Accordingly, this Writ Petition is disposed of. No costs.
Post the matter for reporting compliance on 30.11.2026.
14-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
SHR
__________
Page5 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/10/2026 07:06:53 pm )
WP No. 41883 of 2026
P.T.ASHA J.
SHR
To
1. The State Of Tamil Nadu
Rep. by Principal Secretary to Government,
Housing and Urban Development department,
Fort st.George Chennai
2. the Managing director
Tamil Nadu Housing Board,
Koyambedu, Chennai
3. The commissioner
The corporation of Greater chennai
Ripon Buildings, Chennai 03
4. The Manager
Sale and Allotment Service,
Tamil Nadu Housing board,
Besant Nagar division
No. 48 Dr. Muthulakshmi Salai,
Adyar Chennai 20
5. The Executive engineer
Tamil Nadu Housing board,
Besant Nagar division
No. 48 Dr. Muthulakshmi Salai,
Adyar Chennai 20
WP No. 41883 of 2026
14-10-2026
__________
Page6 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/10/2026 07:06:53 pm )
WP No. 41883 of 2026
__________
Page7 of 7
https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/10/2026 07:06:53 pm )