M.FAZULUR RAHMAN vs THE COMMISSIONER
- Court
- Madras High Court
WP No. 42194 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-10-2026
CORAM
THE HON'BLE MS. JUSTICE P.T. ASHA
WP No. 42194 of 2026
CNR:{HCMA012403422026}
M.Fazulur Rahman
S/o. Mohamed Meera
No.16/3 Krishna Street,
Nungambakkam,
Chennai-600 034
..Petitioner(s)
Vs
1. The Commissioner
Greater Chennai Corporation,
Rippon Buildings, Chennai-600 009
2. the Secretary To Government
Municipal Administration and Water Supply
Department,
Secretariat,
Fort St. George,
Chennai-09
3. The Senior Revenue Officer
Ward-113, Zone-9,
Revenue Department,
Greater Chennai Corporation,
Chennai-600 034
4. The managing Director
Chennai Metropolitan Water Supply and
Sewerage Board,
No.1, Pumping Station Road,
Chintadripet,
Chennai-600 002
5. The Chairman and Managing Director
Tamil Nadu Generation and Distribution
Corporation Limited,
Chennai-600 002
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WP No. 42194 of 2026
6. The Senior Accounts Officer
chennai Metropolitan Water Supply and
Sewerage Board,
Area, -9, No.1, Renga Road, Alwarpet,
Chennai-600 018
7. the Executive Engineer
Operation and maintenance,
Tamil Nadu Generation and distribution
Corporation Limited,
Anna nagar,
Chennai-600040
8. The Assistant Engineer
Greater Chennai Corporation,
Ward-113, zone-9,
Chennai -34
9. the Assistant Engineer
Tamil Nadu Generation and Distribution
Corporation Limited,
Mahalingapuram, Chennai-34
10.the Assistant Engineer
Chennai Metropolitan Water Supply and
Sewerage Board (CMWSSB),
Noor Verasamy Street,
Nungambakkam, Chennai-34
..Respondent(s)
Prayer:- Writ petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of Mandamus directing the Respondent to
consider the Petitioners representation dated 27.08.2026 in the light of the
Judgment dated 07.11.2025 passed by the Honble Court in W.P. No.10194 of
2025 and batch, and consequently reclassify the petitioners property situated at
No.16/3 Krishna Street, measuring 2800 sq.ft. comprised in R.S. No.456/12 part
in Nungambakkam, Chennai-034 used as a Ladies Hostel for residential
accommodation, from commercial Tariff to the applicable Residential Domestic
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WP No. 42194 of 2026
Tariff for property tax, water Tax/water charges and electricity charges, after
affording the petitioner an opportunity of hearing.
For Petitioner(s): M/s. M.M.Javadh
For Respondent(s): Mr.DBR Prabhu, Standing Counsel for R.1, R3 &
R8.
M/s.G.S.Janani, Standing Counsel for R5, R7 &
R9.
Mrs.Inthu Karunakaran, SGP for R2.
ORDER
This Writ Petition has been filed for the following reliefs:-
“directing the Respondent to consider the Petitioners representation
dated 27.08.2026 in the light of the Judgment dated 07.11.2025 passed by the
Honble Court in W.P. No.10194 of 2025 and batch, and consequently reclassify
the petitioners property situated at No.16/3 Krishna Street, measuring 2800
sq.ft. comprised in R.S. No.456/12 part in Nungambakkam, Chennai-034 used
as a Ladies Hostel for residential accommodation, from commercial Tariff to
the applicable Residential Domestic Tariff for property tax, water Tax/water
charges and electricity charges, after affording the petitioner an opportunity of
hearing.”
2. The Petitioner would submit that she is the absolute owner of the
property bearing Door No. 16/3, Krishna Street, Nungambakkam, Chennai –
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600 034, which is being used as a Ladies Hostel providing residential
accommodation to working women, particularly those belonging to
economically weaker sections. The predominant and actual use of the premises
is residential, as the inmates use the rooms for their living and sleeping
accommodation.
3. The Petitioner would submit that, despite the residential nature of the
premises, the Respondent authorities have classified the property under
Commercial Tariff for property tax and electricity charges. Accordingly, the
Petitioner sought reclassification under Residential Tariff through
representations submitted to the concerned authorities.
4. The Petitioner would further submit that the issue has already been
settled by this Hon’ble Court in W.P. No. 10194 of 2025 and batch, vide order
dated 07.11.2025, wherein it was held that Residential Tariff is applicable to
hostel premises used predominantly for residential accommodation in respect of
property tax, water charges and electricity charges.
5. The Petitioner would submit that, relying upon the aforesaid judgment,
she submitted a detailed representation dated 27.08.2026 to the concerned
authorities seeking reclassification of the premises under Residential Tariff.
However, the Respondents have failed to pass appropriate orders or rectify the
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tariff classification to date. Hence, the Petitioner is before this Court seeking the
reliefs stated supra.
6. Heard the learned counsel for the Petitioner and the learned counsel
appearing for the Respondents 1, 2, 3, 5, 7, 8 and 9.
7. Considering the facts and circumstances of the case and the relief
sought for by the petitioner, this Court without going into the merits of the case,
directs the respondents to consider and pass appropriate orders on the
petitioner's representation 27.08.2026, after affording an opportunity of personal
hearing to the petitioner, on merits and in accordance with law, in the light of of
the order passed in W.P. No.10194 of 2025 and batch dated 07.11.2025, within
a period of 6 weeks from the date of receipt of a copy of this order.
8. Accordingly, this writ petition is disposed of. No costs.
26-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
SHR
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WP No. 42194 of 2026
To
1. The Commissioner
Greater Chennai Corporation,
Rippon Buildings, Chennai-600 009
2. the Secretary To Government
Municipal Administration and Water Supply Department,
Secretariat,
Fort St. George,
Chennai-09
3. The Senior Revenue Officer
Ward-113, Zone-9,
Revenue Department,
Greater Chennai Corporation,
Chennai-600 034
4. The managing Director
Chennai Metropolitan Water Supply and Sewerage Board,
No.1, Pumping Station Road,
Chintadripet,
Chennai-600 002
5. The Chairman and Managing Director
Tamil Nadu Generation and Distribution Corporation Limited,
Chennai-600 002
6. The Senior Accounts Officer
chennai Metropolitan Water Supply and Sewerage Board,
Area, -9, No.1, Renga Road, Alwarpet,
Chennai-600 018
7. the Executive Engineer
Operation and maintenance,
Tamil Nadu Generation and distribution Corporation Limited,
Anna nagar,
Chennai-600040
8. The Assistant Engineer
Greater Chennai Corporation,
Ward-113, zone-9,
Chennai -34
9. the Assistant Engineer
Tamil Nadu Generation and Distribution Corporation Limited,
Mahalingapuram, Chennai-34
10.the Assistant Engineer
Chennai Metropolitan Water Supply and Sewerage Board (CMWSSB),
Noor Verasamy Street,
Nungambakkam, Chennai-34
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WP No. 42194 of 2026
P.T.ASHA J.
SHR
WP No. 42194 of 2026
26-10-2026
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