PIRAMU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed seeking a writ of mandamus forbearing respondents 2 and 3 from interfering with the petitioner's premises at Plot No.19, Door No.3/8, Anish Nagar, 2 nd Street, Ramapuram, Chennai-89, more particularly by way of locking, sealing and demolition of the same, pending final determination of the petitioner's Special Revision Petition and stay petition dated 04.09.2020 filed under Section 80(A) and 80-A(3) of the Tamil Nadu Town and Country Planning Act with the first respondent.

(2.) Though a larger prayer has been sought for, learned counsel appearing for the petitioner submitted that the petitioner would give a revised plan within one week from the date of receipt of a copy of this order. Upon satisfying such compliance, respondents 2 and

(3.) /Corporation will have to consider the same and thereafter approve it. 3.Mr.K.Raja Srinivas, learned counsel appearing for respondents 2 and 3 submits that this is the second round of litigation and therefore there is nothing to adjudicate in the application filed under Section 80A of the Tamil Nadu Town and Country Planning Act, 1971. However, if the revised plan is submitted by duly removing the offending portions, then the same will be considered .