SURESH CHAND CHORDIA Vs. SALEEM BASHA

JUDGEMENT

(1.) In view of the fact that the similar common issue being involved in all these writ petitions, they are disposed of by a common order.

(2.) In all these writ petitions, the order passed by the Government under Section 80A of the Tamil Nadu Town and Country Planning Act, 1971 is put to challenge.

(3.) Learned counsel appearing for the petitioners submitted that the issue involved is no longer res integra. On the question of entitlement of regularization by invoking Section 113(c) of the Town and Country Planning Act, 1905, this Court considered the similar issue in W.P.No. 28565 of 2019 dated 03.03.2020 and, therefore, the said order will have to be considered to the effect that till the applications filed by the petitioners seeking regularisation and appropriate orders entitling them the benefit of Section 113(c) of the Town and Country Planning Act, 1905 are considered, status quo as on today shall be maintained.