T.VIJAYAKUMAR Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Writ Petition No.6027 of 2019 is filed praying for issuance of a Writ of Mandamus to direct the respondent- authorities 1 to 7 to demolish and remove the illegally constructed compound wall blocking petitioner's access to the existing public roads in Survey Nos.30 and 24 in Gerugambakkam Village, Kundrathur Panchayat Union, Pallavaram Taluk, Kancheepuram District and enable the petitioner to connect the gifted public roads in S.No.29 to the existing public roads in S.Nos.30 and 24 and provide a thoroughfare to the public roads for the petitioner's property in Survey No.29, in Gerugambakkam Village, Kundrathur Panchayat Union, Pallavaram Taluk, Kancheepuram District and consequently direct the fourth and seventh respondents to prosecute the eighth respondent, within a time to be fixed by this Court.

(2.) Writ Petition No.4419 of 2019 is filed praying for issuance of a Writ of Mandamus to direct the first respondent to cancel the planning permit No.11580(PPD/LO No.49/2018 & file No.L1/3527/2015, dated 31.07.2018 granted in favour of the sixth respondent.

(3.) Though very many contentions have been raised in both the Writ Petitions, ultimately, in W.P.No.6027 of 2019, the prayer itself is explicitly clear and hence, we are not traversing into the averments made in the affidavit therein. However, the planning permit granted in favour of the sixth respondent is being challenged in W.P.No.4419 of 2019. The sixth respondent in W.P.No.4419 of 2019 is the writ petitioner in W.P.No.6027 of 2019.