Association of Vasanth Apartmnents Owners vs A.R.Rahul Nadh, IAS

Court
Madras High Court

CONT P No. 2451 of 2026 and WMP No.19591 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05-11-2026
CORAM
THE HON'BLE MR JUSTICE S. M. SUBRAMANIAM
AND
THE HON'BLE MR.JUSTICE K.RAJASEKAR
CONT P No. 2451 of 2026
AND
W.M.P.No.19591 of 2025
in
Rev.Applw. (SR).No.74612 of 2025
and
W.M.P.Nos.35081 & 35088 of 2025
CNR: {HCMA011394702026}
Association of Vasanth Apartments’ Owners,
(REGN.NO.18/2007)
Rep. By Its General Secretary,
100 Feet By Pass Road,
Velachery, Chennai 600 042.
..Petitioner(s)
Vs
A.R.Rahul Nadh, IAS
The Member Secretary,
The Chennai Metropolitan Development Authority
No.1 Gandhi Irwin Road,
Egmore, Chennai 600 006.
..Contemnor(s)
PRAYER in Contempt Petition: Contempt Petition filed under
Section 11 r/w Section 12 of the Contempt of Courts Act, 1971, to punish the
respondent for the wilful and deliberate disobeyance of the order of this Court
dated 01.04.2025 passed in W.P.No.729 of 2025.
For Petitioner(s): Mr.N.Subramaniyan
For Contemnor(s): Mr.R.S.Raveendhran
Standing Counsel for CMDA
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CONT P No. 2451 of 2026 and WMP No.19591 of 2025
WMP NO.19591 of 2025
K.P.Ibrahim Siraj
S/o Mohanmed, 174, Eldams Road,
Alwarpet, Chennai 600 018.
..Petitioner(s)
Vs
1. Association Of Vasanth Apartments
Owners (regn.No.18/2007)
Rep. By Its General Secretary,
100 Feet By Pass Road, Velachery,
Chennai 600042.
2. The Chennai Metropolitan Development
Authority,
Rep. By Its Member Secretary,
No.1 Gandhi Irwin Road, Egmore,
Chennai 600006.
3. The Greater Chennai Corporation
Rep. By Its Commissioner,
Rippon Buildings, Chennai 3.
4. G.T.Murugesan
S/o.G.Thangamani Nadar,
No.35 Nainar Nadar Road,
Mylapore, Chennai 4.
5. K.S.Dhasaradan
S/o.K.Subramaniya Nadar,
Dr.Natesan Road, Mylapore, Chennai 4.
6. R.Rathna Gurusamy
S/o.S.R.Ramalinga Nadar,
No.1 Lloyds Road, Mylapore, Chennai 4.
7. R.Balasubramanian
S/o.S.R.Ramalinga Nadar,
No.33 Rakkiappa St., Mylapore, Chennai 4.
8. M.S.Rajamanickam
S/o.Late M.Sivagnanam,
No.40/76 C.P.Ramasamy Road, Alwarpet,
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CONT P No. 2451 of 2026 and WMP No.19591 of 2025
Chennai 18. (power Agent Of The Respondents
4to 7 Above)
9. R.Balachander
S/o.P.Ramachandran,
16 Ram Nagar, 2nd Cross Street, Velachery,
Chennai 42.
10.R.Pratabchander
S/o.P.Ramachandran,
16 Ram Nagar, 2nd Cross Street, Velachery,
Chennai 42.
11.R.Rajeshchander
S/o.P.Ramachandran,
16, Ram Nagar, 2nd Cross Street, Velachery,
Chennai 42.
12.Dr.N.Thirumurthy
Port Trust Officers Quarters,
Near Napier Bridge, Varuna Salai, St.George
Fort, Chennai 9.
13.The Superintending Engineer,
TNEB Chennai South (EDC), KK Nagar,
Chennai 78.
14.The Inspector Of Police
Law And Order, Velachery Police Station,
Velachery, Chennai 452.
15.The Chennai Metropolitan Water Supply
And Sewerage Board,
Rep. By Its Managing Director, No.1 Pumping
Station Road, Chintadripet, Chennai 2.
16.The Government Of Tamil Nadu
Rep. By Its Secretary,
Housing And Urban Development,
Fort St. George, Chennai 9.
..Respondent(s)
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CONT P No. 2451 of 2026 and WMP No.19591 of 2025
PRAYER IN WMP: Writ Miscellaneous Petition filed under Article
226 of the Constitution of India, to grant leave and permit the petitioner / third
party to file the review petition seeking review of the order dated 01.04.2025 in
W.P. No 729 of 2025 on the file of the this Court.
For Petitioner(s): Mr.T.Sai Krishnan
For Respondent(s): Mr. N. Subramanian for R1
Mr.R.S.Raveendhran,
Standing Counsel for CMDA for R2
Mr.B.Sivakollappan
Additional Government Pleader for R16
COMMON ORDER
(Order of the Court was made by S.M.Subramaniam J.)
Since both the cases arising from the same Writ Petition in W.P.No.729
of 2025, this Court is inclined to pass a common order.
2. When the Writ Miscellaneous Petition was taken up for hearing today,
the learned counsel for the petitioner seeks permission of this Court to withdraw
the present Writ Miscellaneous Petition. The learned counsel for the petitioner
has also made an endorsement in the Court bundle to that effect.
3. In view of the submission and endorsement made by the learned
counsel for the petitioner, this Writ Miscellaneous Petition stands dismissed as
withdrawn. Consequently, the connected miscellaneous petitions stand closed.
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CONT P No. 2451 of 2026 and WMP No.19591 of 2025
4. Insofar as the Contempt Petition is concerned, the learned counsel for
the petitioner would submit that pursuant to the orders of this Court, a lock and
seal notice was issued by the CMDA, and the building was subsequently locked
by the authorities.
5. The learned Standing Counsel for the CMDA would submit that the
authority will initiate action to demolish the unauthorized construction as
expeditiously as possible.
6. The CMDA is directed to complete this exercise, failing which the
petitioner is at liberty to move an application before this Court.
7. With the above direction, the Contempt petition stands closed.
(S.M.S.,J.) (K.R.S.,J.)
05-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
SSI
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CONT P No. 2451 of 2026 and WMP No.19591 of 2025
To:
1. A.R.Rahul Nadh, IAS
The Member Secretary,
The Chennai Metropolitan Development Authority No.1,
Gandhi Irwin Road,
Egmore, Chennai 600 006.
2. Association Of Vasanth Apartments
Owners (regn.No.18/2007)
Rep. By Its General Secretary,
100 Feet By Pass Road, Velachery,
Chennai 600042.
3. The Chennai Metropolitan Development Authority,
Rep. By Its Member Secretary,
No.1 Gandhi Irwin Road, Egmore,
Chennai 600006.
4. The Greater Chennai Corporation
Rep. By Its Commissioner,
Rippon Buildings, Chennai 3.
5. The Superintending Engineer,
TNEB Chennai South (EDC),
KK Nagar, Chennai 78.
6. The Inspector Of Police
Law And Order, Velachery Police Station,
Velachery, Chennai 452.
7. The Chennai Metropolitan Water Supply
And Sewerage Board,
Rep. By Its Managing Director, No.1 Pumping Station Road, Chintadripet,
Chennai 2.
8. The Government Of Tamil Nadu
Rep. By Its Secretary,
Housing And Urban Development,
Fort St. George, Chennai 9.
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CONT P No. 2451 of 2026 and WMP No.19591 of 2025
S.M.SUBRAMANIAM, J.
AND
K.RAJASEKAR, J.
SSI
CONT P No. 2451 of 2026 AND
W.M.P.No.19591 of 2025 in
Rev.Applw. (SR).No.74612 of 2025 and
W.M.P.Nos.35081 & 35088 of 2025
05-11-2026
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