R.SARAVANA KUMAR vs THE COMMISSIONER

W.P.Nos.43184, 43187 and 43188 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.10.2026
CORAM :
THE HONOURABLE MR. SUSHRUT ARVIND DHARMADHIKARI,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
WP No. 43184 of 2026
CNR:{HCMA012401022026}
WP No. 43187 of 2026
CNR:{HCMA012401032026}
and
WP No. 43188 of 2026
CNR:{HCMA012401042026}
WP No. 43184 of 2026:
R.Saravana Kumar
S/o. Pardhasaradhi,
No.99/52, Angalamman Koil Street
Choolai, Chennai-600 007
Petitioner
Vs
1.The Commissioner
The Greater Chennai Corporation,
Ribbon Building,
Chennai-600 003
______________
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W.P.Nos.43184, 43187 and 43188 of 2026
2.The Zonal Officer
Zone-V,
The Greater Chennai Corporation,
No.61 Basin Bridge Road,
Chennai-600 021
3.The Member Secretary,
Chennai Metropolitan Development
Authority,
Thalamuthu Natarajan Building,
No.1, Gandhi Irwin Road,
Egmore, Chennai-600 008
4.M.Devaraj Jain
No.364, Mint Street,
Sowcarpet, Chennai-600 079
Respondents
PRAYER : Petition filed under Article 226 of the Constitution of India
nd
seeking issuance of a writ of mandamus directing the 1st and 2
respondents to take action and remove the unauthorized construction
at Door No.364, Mint Street, Sowcarpet, Chennai-600 079 based on
the representation/Complaint of the petitioner dated 20.06.2026 and
the consequent communication of the 3rd respondent in Letter
No.EC/MM/N-I/3025215/2026 dated 08.07.2026.
WP No. 43187 of 2026:
R.Saravana Kumar
S/o. Pardhasaradhi,
No.99/52 Angalamman Koil Street
Choolai, Chennai-600 007
Petitioner
Vs
1.The Commissioner
The Greater Chennai Corporation,
Ribbon Building, Chennai-600 003
______________
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W.P.Nos.43184, 43187 and 43188 of 2026
2.The Zonal Officer
Zone-V,
The Greater Chennai Corporation,
No.61, Basin Bridge Road,
Chennai-600 021
3.The Member Secretary,
Chennai Metropolitan Development
Authority,
Thalamuthu Natarajan Building,
No.1, Gandhi Irwin Road,
Egmore, Chennai-600 008
4.Usha Devi
No.361 Mint Street,
Sowcarpet, Chennai-600 079
5.Ashok Kumar
No.361 Mint Street,
Sowcarpet, Chennai-600 079
Respondents
PRAYER : Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of mandamus directing the 1st and 2nd
respondents to take action and remove the unauthorized construction
at Door No.361, Mint Street, Sowcarpet, Chennai-600 079 based on
the representation/complaint of the petitioner dated 10.06.2026 in
pursuance of the communication of the 3rd respondent in Letter No.
RTI/2564819/2026 dated 21.05.2026
WP No. 43188 of 2026:
R.Saravana Kumar
S/o.Pardhasaradhi,
No.99/52, Angalamman Koil Street
Choolai, Chennai-600 007
Petitioner
Vs
______________
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W.P.Nos.43184, 43187 and 43188 of 2026
1.The Commissioner
The Greater Chennai Corporation,
Ribbon Building, Chennai-600 003
2.The Zonal Officer
Zone-V,
The Greater Chennai Corporation,
No.61 Basin Bridge Road,
Chennai-600 021
3.The Member Secretary,
Chennai Metropolitan Development
Authority,
Thalamuthu Natarajan Building,
No.1, Gandhi Irwin Road,
Egmore, Chennai-600 008
4.M.Pistha Kawar
No.17 Kandappa Mudaly Street,
Sowcarpet, Chennai-600 079
5.Sanshal Bhai
No.17 Kandappa Mudaly Street,
Sowcarpet, Chennai-600 079
Respondents
PRAYER : Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of mandamus directing the 1st and 2nd
respondents to take action and remove the unauthorized construction
at Door No.17, Kandappa Mudaly Street, Sowcarpet, Chennai-600 079
based on the representation/Complaint of the petitioner dated
18.08.2026 in pursuance of the communication of the 3rd respondent
in Letter No. G/RTI/E.3035605/2026-1 dated 14.07.2026.
For Petitioner: Mr.R.Suresh Kumar
for Mr.A.Nileshram
For Respondents: Mr.S.Gopinathan
Standing Counsel
for RR1,2
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W.P.Nos.43184, 43187 and 43188 of 2026
COMMON ORDER
(Order of the Court was made by G.Arul Murugan, J. )
The petitioner has filed the above three writ petitions in respect
of the unauthorised constructions made at Door No.364, Mint Street,
Sowcarpet, Chennai; Door No.361, Mint Street, Sowcarpet, Chennai
and Door No.17, Kandappa Mudaly Street, Sowcarpet, Chennai.
2. Heard learned counsel for the petitioner and learned Standing
Counsel for the Greater Chennai Corporation.
3. Since no adverse order is passed as against the private
respondents, issuance of notice to the private respondents is
dispensed with.
4. From the perusal of the materials filed, we find that based on
the complaints filed by the petitioner alleging unauthorised
constructions in the aforesaid properties, already the Corporation has
responded by issuing proceedings dated 31.7.2026 and 04.8.2026,
respectively, and had intimated that a field inspection was conducted
and Form-I notices were issued, based on which, the Corporation will
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W.P.Nos.43184, 43187 and 43188 of 2026
take further proceedings in accordance with law, if there is any
violation of rules.
5. In view of the fact that the Corporation has already conducted
a field inspection in response to the petitioner’s complaints and is
currently examining whether any rules were violated, we are inclined
to dispose of the writ petition with a direction to the Corporation to
proceed in accordance with law, after affording a reasonable
opportunity of hearing to all parties concerned, including the private
respondents, and to bring the proceedings to their logical conclusion
as expeditiously as possible. There shall be no order as to costs.
(SUSHRUT ARVIND DHARMADHIKARI, CJ) (G.ARUL MURUGAN,J)
28.10.2026
Index : Yes/No
Neutral Citation : Yes/No
bbr
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W.P.Nos.43184, 43187 and 43188 of 2026
To:
1.The Commissioner
The Greater Chennai Corporation,
Ribbon Building, Chennai-600 003
2.The Zonal Officer
Zone-V,
The Greater Chennai Corporation,
No.61 Basin Bridge Road,
Chennai-600 021
3.The Member Secretary,
Chennai Metropolitan Development
Authority,
Thalamuthu Natarajan Building,
No.1, Gandhi Irwin Road,
Egmore, Chennai-600 008
______________
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W.P.Nos.43184, 43187 and 43188 of 2026
THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN, J.
bbr
W.P.Nos.43184, 43187 and 43188 of 2026

28.10.2026
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