P.J.MANGALA KUMAR vs THE SECRETARY TO GOVERNMENT
- Court
- Madras High Court
WP No. 42369 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. 42369 of 2026
CNR:{HCMA012317172026}
AND
WMP NO. 47596 OF 2026
1. P.J.Mangala Kumar
2. M.Ashwin Imanuel
3. M.Angelin Chalce
..Petitioner(s)
Vs
1. The Secretary to Government
Housing and Urban Development Department,
Government of Tamil Nadu,
Secretariat, Fort St.George,
Chennai-600 009.
2. The Chairman
Tamil Nadu Habitat Development Board,
Formerly known as Tamil Nadu Slum
Clearance Board, No.5, Kamaraj Salai,
Chennai-600 005.
3. The Managing Director
Tamil Nadu Habitat Development Board,
Formerly known as Tamil Nadu Slum
Clearance Board, No.5, Kamaraj Salai,
Chennai-600 005.
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4. The Executive Engineer
Division-3,
Tamil Nadu Habitat Development Board,
T.B.Chatram,
Chennai-600 010.
5. The Estate Officer
Estate Office-3,
Tamil Nadu Habitat Development Board,
T.B.Chatram,
Chennai-600 010.
..Respondent(s)
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus directing the Respondents herein to
seeking implementation of the order dated 05.03.2026 passed by this Court
in W.P.No.8018 of 2026 and W.M.P.No.8670 of 2026, by consequently
take appropriate steps for execution and registration of the Sale Deed in
favour of the 1st Petitioner in respect of the 1400 Sq.Ft. portion within a
time frame as may be fixed by this Court.
For Petitioner(s): Mr.R.Iyyappan
For Respondent(s): Mr.S.Karthikeyan,
Standing Counsel For R1-R5
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WP No. 42369 of 2026
Order
This writ petition has been filed seeking a mandamus to direct the
respondents herein to implement the order dated 05.03.2026 passed by this
Court in W.P.No.8018 of 2026 and W.M.P.No.8670 of 2026 and
consequently to take appropriate steps for execution and registration of the
st
Sale Deed in favour of the 1 petitioner in respect of the portion
measuring1400 Sq.Ft. portion within a time frame as may be fixed by this
Court.
2. This Court, vide order dated 05.03.2026, had issued the
following directions:
“ 9. Considering the admitted fact that there was a
dispute between the petitioner and his sister after the demise
of the petitioner’s wife and the said dispute is civil in nature,
the same can be resolved only before the competent civil
court. Since the respondent, in the impugned order has
concluded that there is no legal impediment to execute the sale
deed in favour of the petitioner with respect to the land
measuring to an extent of 1400 sq.ft., in his occupation, there
shall be a direction to the respondents to execute the sale deed
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in favour of the 1st petitioner in respect of the said portion.
Insofar as the remaining portion of the land measuring to an
extent of 1400 sq.ft, the respondents are directed to maintain
status quo. The person who succeeds the remaining portion of
the property are at liberty to approach the respondents for
execution of the sale deed.”
3. Today, when the matter is taken up for hearing,
Mr.S.Karthikeyan, learned standing counsel appearing for respondents 1
to 5 would submit that the petitioner’s request would be processed upon
payment of the necessary fees, the details of which are yet to be
communicated to the petitioner.
4. In view of the above submission, this writ petition is disposed
of with a direction to the respondents to communicate the details of the
necessary fees payable by the petitioner within a period of two weeks from
the date of receipt of a copy of this order. On payment of the said fees by
the petitioner, the respondents shall pass appropriate orders within a period
of four weeks thereafter, in terms of the order dated 05.03.2026 passed by
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this Court in W.P.No.8018 of 2026 and W.M.P.No.8670 of 2026. No
costs. Consequently, connected miscellaneous petition is closed.
26-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
SRN
To
1. The Secretary To Government
Housing and Urban Development Department,
Government of Tamil Nadu,
Secretariat, Fort St.George,
Chennai-600 009.
2. The Chairman
Tamil Nadu Habitat Development Board,
Formerly known as Tamil Nadu Slum
Clearance Board,
No.5, Kamaraj Salai,
Chennai-600 005.
3. The Managing Director
Tamil Nadu Habitat Development Board,
Formerly known as Tamil Nadu Slum
Clearance Board,
No.5, Kamaraj Salai,
Chennai-600 005.
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WP No. 42369 of 2026
4. The Executive Engineer
Division-3,
Tamil Nadu Habitat Development Board,
T.B.Chatram,
Chennai-600 010.
5. The Estate Officer
Estate Office-3,
Tail Nadu Habitat Development Board,
T.B.Chatram,
Chennai-600 010.
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WP No. 42369 of 2026
P.T.ASHA J.
SRN
WP No. 42369 of 2026
AND
WMP NO. 47596 OF 2026
26-10-2026
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