Madras HC Gives Housing Board 2 Weeks To State Fees, 4 Weeks After Payment To Act On Man’s 1,400-Sq-Ft Sale Deed

The petitioners sought a mandamus directing the respondents to implement an order dated 5 March 2026 in W.P. No. 8018 of 2026 and execute and register a sale deed in favour of the first petitioner for a 1,400 sq. ft. portion of land.

In the earlier order, the Court had directed execution of the sale deed for that portion and maintenance of status quo over the remaining 1,400 sq. ft.

At the hearing of the present petition, the respondents submitted that the request would be processed after payment of necessary fees, the details of which had not yet been communicated.

The petition was brought under Article 226 of the Constitution of India, which empowers the High Court to issue writs, including mandamus, to enforce legal duties.

The operative basis for relief was the Court’s earlier order dated 5 March 2026, which directed execution of a sale deed in favour of the first petitioner for the 1,400 sq. ft. portion in his occupation, while requiring status quo to be maintained over the remaining 1,400 sq. ft.

No statute or precedent was cited in the present order.

The respondents represented that processing the petitioner’s request depended on payment of necessary fees, but had not communicated the amount payable.

The Court therefore directed the respondents first to provide the fee details, allowing the petitioner to make payment, and then to pass appropriate orders in accordance with the earlier judgment. This approach gave effect to the earlier direction while setting a timetable for the administrative steps required to implement it.

After payment, the respondents must pass appropriate orders within four weeks, in terms of the order dated 5 March 2026 in W.P. No. 8018 of 2026 and W.M.P. No. 8670 of 2026.

No costs were awarded, and the connected miscellaneous petition was closed.