C.VEERAMANI vs THE ADDITIONAL SECRETARY (TECHNICAL)
- Court
- Madras High Court
WP.No.43163 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-10-2026
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
AND
THE HON'BLE MR.JUSTICE R.RAJESH VIVEKANANTHAN
WP.No.43163 of 2026
CNR:{HCMA012406552026}
and
WMP.No.48495 of 2026
C.Veeramani
..Petitioner
Vs
1. The Additional Secretary (Technical),
Housing and Urban Development
Department,
Secretariat Fort St.George,
Chennai-600009.
2. The Commissioner,
Greater Chennai Corporation,
Ripon Building,
Chennai-600003.
3. The Executive Engineer,
ZONE No.XI,
Greater Chennai Corporation,
Valasaravakkam,
Chennai-600087.
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WP.No.43163 of 2026
4. The Assistant Engineer,
Division No.155,
Greater Chennai Corporation,
Opposite to SRM College,
Bajanai Koil Street,
Ramapuram, Chennai-600089
5. S.Jaya Moorthi
..Respondent(s)
PRAYER: Writ Petition filed under Article 226 of Constitution of India for
st
issuance of writ of Mandamus, directing the 1 respondent to dispose
the petitioner’s Appeal dated 15.09.2026 by invoking Section 80(a) of
Town and Country Planning Act, 1971 within the stipulated time.
For Petitioner: Mr.M.RAJKUMAR
For Respondent: Mr.K.Surender
Special Government Pleader For R 1
Ms.S.Vanitha Joice Rani
Standing Counsel For R2 to R4
ORDER
(Order of the Court was made by S.M.Subramaniam, J.)
The present writ petition has been instituted seeking a direction to
dispose of the appeal dated 15.09.2026 filed by the petitioner under
Section 80-A of the Tamil Nadu Town and Country Planning Act, 1971
(hereinafter referred to as “the Act”).
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WP.No.43163 of 2026
2.The learned Special Government Pleader appearing for the first
respondent, on instructions, made a submission that the petitioner
preferred an appeal under Section 80-A of the Act challenging the
inspection notice and therefore, the appeal is not maintainable.
3.Section 80-A of the Act enumerates that notwithstanding
anything contained in Section 80, the Government may, on application,
call for and examine the records of the appropriate planning authority in
respect of sealing of the premises under sub-section (2-A) of Section 56
or under sub-section (4) of Section 57 and if, in any case, it appears to
the government that any such action or decision should be modified,
annulled, reversed or remitted for reconsideration, they may pass orders
accordingly. Therefore, an appeal would lie under Section 80-A of the
Act only against the orders as specifically stipulated under
Sub-section (1) to Section 80-A of the Act. In the present case, appeal
has been filed challenging the inspection notice which would not provide
a cause of action for preferring an appeal. Thus, the appeal filed by the
petitioner is not maintainable under Section 80-A of the Act and in
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WP.No.43163 of 2026
sequel, the present writ petition filed by the petitioner cannot be
entertained.
4.Accordingly, the Writ Petition stands dismissed. No costs.
Consequently, connected miscellaneous petition is closed.
(S.M.S.,J.) (R.R.V.,J.)
26-10-2026
Index: Yes
Speaking order
Neutral Citation: Yes/No
cse
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WP.No.43163 of 2026
To
1. The Additional Secretary (Technical),
Housing and Urban Development
Department,
Secretariat Fort St.George,
Chennai-600009.
2. The Commissioner,
Greater Chennai Corporation,
Ripon Building,
Chennai-600003.
3. The Executive Engineer,
ZONE No.XI,
Greater Chennai Corporation,
Valasaravakkam,
Chennai-600087.
4. The Assistant Engineer,
Division No.155,
Greater Chennai Corporation,
Opposite to SRM College,
Bajanai Koil Street,
Ramapuram, Chennai-600089
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WP.No.43163 of 2026
S.M.SUBRAMANIAM, J.
AND
R.RAJESH VIVEKANANTHAN, J.
cse
WP.No.43163 of 2026
26-10-2026
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