G.SUJANA BAI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This writ petition was filed in the year 2017 challenging Exts.P4 to P6 decision on the application for construction of a community hall along with an apartment. This was rejected mainly on the ground that the area is included in "Green Strip Zone" under the zoning regulations.

(2.) Pending this writ petition, there are developments in regard to the zoning regulations. The Government approved interim development order. Ext.R1(a) is the order. In the latest statement filed by the 2nd respondent, it is stated in paragraph 7 as follows:

(3.) However, it is further stated in the light of law that when there is a sanctioned master plan already exists, until it is superseded by another master plan, the request cannot be considered in the light of interim development order. The only question that has to be decided in this matter, is the legal issue in regard to the validity of the interim development order in respect of an area covered by the master plan.