Writ Petition No.27337 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.08.2025
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Writ Petition No.27337 of 2025 and
W.M.P.Nos.30685 & 30686 of 2025
1.S.Mohan 2.R.Sampoornam 3.M.Manjula 4.S.B.Prabhakar Rao 5.R.A.Palaniappan 6.M.Mariappa Udayakumar 7.M.Vijaya
8.R.Rathina Giri 9.S.Radhakrishnan 10.T.Sankaran
11.K.Renukadevi
12.T.R.Anbazhagan 13.R.Vijeyakumar 14.R.Kalaichelvi 15.V.Arunachaleeswaran 16.M.Misiriya
17.M.Surulivel
18.C.Shankar
19.J.Prakash
20.T.Sundaramurthy 21.E.Jayalakshmi 22.N.Tamilarasu
23.Ayyappan
24.R.Shanthi
25.K.R.Madeshwaran 26.P.Sakkubai
27.M.Kala
28.A.Tamil Mahan Hussain
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29.Partha Ray 30.Lakshmi Narayanan 31.M.S.Lakshmi 32.S.Chandrasekaran 33.S.D.Akilan
34.T.Geethalakshmi 35.S.Thamizhmani 36.V.Jayabarathi 37.T.Rathinam
38.N.Vaijayanthi 39.T.Manokaran 40.Deepa Sandiya 41.Tamil Elavanil 42.T.Kannappan 43.L.Jayanthi
44.Padmavathy Seakar 45.Balasubramaniam 46.Murugan
47.Nikolas Mary 48.Alli Mahesh 49.S.Anuradha
50.A.Arasu
51.Prabakaran
52.R.Gayathiri 53.A.K.Ravindran ... Petitioners
vs.
1.Government of Tamil Nadu represented by its Secretary, Housing Urban Development Department, Fort St.George, Chennai - 600 009. 2.Tamil Nadu Housing Board, represented by its Managing Director, Nandanam, Chennai - 600 035.
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3.The Executive Engineer and Administrative Officer, CIT Nagar Redevelopment Scheme Division, Tamil Nadu Housing Board,
485, MTB Building,
Nandanam, Chennai - 600 035. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India seeking issuance of a Writ of Certiorarified Mandamus calling for the records of the first respondent in issuing G.O.(Ms) No.118 dated 04.07.2017, Housing and Urban Development Department and quash the same and direct the respondents herein to comply with the directions issued by this Court in W.A.No.3292 of 2002 dated 15.06.2006. For Petitioner : Mr.G.Vijay Anand
for M/s.Gnanadesikan Law Associates
For Respondent : Mr.E.Vijay Anand
Additional Government Pleader [R1]
Mr.D.Veerasekaran
Standing Counsel [R2 & R3]
*****
O R D E R
This writ petition has been filed challenging G.O.(Ms) No.118, dated 04.07.2017 issued by the first respondent and for a direction to the respondents to comply with the directions issued by this Court in W.A.No.3292 of 2002 etc. batch dated 15.06.2006.
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2. Earlier, a writ petition was filed by an Association in W.P.No.7596 of 2020 challenging the very same Government Order and this Court disposed of the writ petition by order dated 23.04.2025 on the ground that the Association cannot maintain a writ petition and if at all the members are aggrieved, they can only file a writ petition in their names and challenge the Government Order. Pursuant to this order, the present writ petition has been filed by the individual members.
3. When this writ petition came up for hearing on 28.07.2025, it was brought to the notice of this Court by the learned Standing Counsel appearing for the Housing Board that already a challenge was made to G.O.(Ms) No.118 dated 04.07.2017 and it was dismissed and it was also affirmed by the Division Bench in W.A.No.535 of 2019 etc. batch dated 22.04.2019. This Court directed the learned Standing Counsel to produce the copy of the judgment. Accordingly, the matter was listed for hearing today.
4. When the matter was taken up for hearing today, learned Standing Counsel appearing for the Housing Board produced the copy of the judgment passed in W.A.No.535 of 2019 etc. batch dated 22.04.2019.
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5. Learned counsel for petitioner submitted that the judgment of the Division Bench runs contrary to the earlier observations made by the Division Bench in W.A.No.3292 of 2002 etc. batch dated 15.06.2006.
6. In the considered view of this Court, the Division Bench of this Court has already repelled the contention made while challenging G.O.(Ms) No.118 dated 04.07.2017 and therefore, as a single Judge, I cannot once again deal with the issue since I am bound by the judgment of the Division Bench. If at all the petitioners are aggrieved, they can only challenge this order before the Division Bench and try and persuade the Division Bench.
In the result, this writ petition is dismissed. No costs. Consequently, connected miscellaneous petitions are closed.
04.08.2025
Neutral Citation: Yes/No Index: Yes/no
Speaking Order/Non-Speaking Order gm
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N.ANAND VENKATESH, J
gm To 1.The Secretary, Government of Tamil Nadu Housing Urban Development Department, Fort St.George, Chennai - 600 009. 2.The Managing Director,
Tamil Nadu Housing Board,
Nandanam, Chennai - 600 035. 3.The Executive Engineer and Administrative Officer, CIT Nagar Redevelopment Scheme Division, Tamil Nadu Housing Board,
485, MTB Building,
Nandanam, Chennai - 600 035.
Writ Petition No.27337 of 2025
04.08.2025
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