KALPESH STEEL HOUSE Vs. CHAIRMAN

JUDGEMENT

(1.) The petitioner is the Proprietor of M/s.Kalpesh Steel House. As per the amended prayer, he seeks to quash the notice dated 12.03.2009 issued by the 4th respondent Chennai Metropolitan Development Authority (for short CMDA) and subsequent notice dated 27.07.2009 and after setting aside the same seeking for a direction to the respondents to reconsider the price of the plot in terms of paragraph 8(b) of the Lease-cum-sale Agreement dated 27.03.1991.

(2.) When the matter came up on 30.07.2009, the petitioner took time to file a petition to amend the prayer in the writ petition. Accordingly, the original prayer seeking for a direction was amended vide M.P.No.2 of 2009 dated 10.08.2009. This Court directed private notices to be issued to the respondents on the same day.

(3.) Pending the notice, this Court granted an order of interim injunction restraining the respondents from allotting Plot No.357 at Sathangadu Iron and Steel Market to any other person pending disposal of the writ petition. The said interim order came to be extended subsequently by successive orders.