VELS HOLDING AND INVESTMENT PVT LTD Vs. MEMBER SECRETARY CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY CHENNAI

JUDGEMENT

(1.) WRIT Petition is praying to issue a WRIT of Mandamus, directing the respondent to process the Planning Permission Application resubmitted by the petitioner company along with its letter dated 21.2.2011 and in the light of the explanation submitted by the petitioner company in their letter dated 28.3.2011, within a reasonable time as may be fixed by this Court.

(2.) MR.C.Kathiravan, learned counsel, takes notice on behalf of the respondent. By consent of both the parties, the writ petition is taken up for final disposal.