KARUPANNAN Vs. TOWN AND COUNTRY PLANNING OFFICE,

JUDGEMENT

(1.) This Writ Petition has been filed for the issue of a Writ of Mandamus, directing the 1st and 2nd respondents to approve the layout with respect to the subject property, without reference to the development plan no.16 and 17 framed in the year 1995.

(2.) The case of the petitioner is that the subject properties are owned by the petitioner and he applied to the Deputy Director of Town Planning Authority, Dharmapuri, for approval of plots. The approval was granted on "on principle basis" through proceedings dated 12.04.2018. The same was forwarded to the 2 nd respondent and the 2nd respondent also confirmed the approval by proceedings dated 16.05.2018 and it was made subject to certain conditions.

(3.) The petitioner was directed to draw a plan after taking into consideration the development plan Nos.16 and 17. The grievance of the petitioner is that if such a plan is drawn, the petitioner may have to leave an extent of 60 feet in the plot in terms of the scheme roads as mentioned in the development plan. Aggrieved by the same, the present writ petition has been filed before this Court seeking for appropriate directions.