G SAMBANDAN Vs. CORPORATION OF CHENNAI

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the first respondent to receive and process the petitioner's application for planning permission for the petitioner's property in Door Nos.129 and 130, Block No.54, P.V. Rajamannar Salai, K.K.Nagar, Chennai-78 without insisting upon "No Objection Certificate" from the third respondent.

(2.) MR.L.N.Prakasam, learned counsel takes notice on behalf of the first respondent; MR.C.Kathiravan, learned counsel takes notice on behalf of the second respondent and MR.A.Vijayakumar, learned counsel takes notice on behalf of the third respondent. By consent, the writ petition is taken up for final disposal.

(3.) PETITIONER's counsel states that the development of the property is for residential use only and petitioner is willing to file an affidavit to that effect. Following the Division Bench Judgment as above, several orders have been passed by this Court, viz., W.P.No.15170 of 2010 dated 20.7.2010, W.P.No.14784 of 2008 dated 6.8.2008 where the Chennai Metropolitan Development Authorities were directed to accept the application without insisting on no objection certificate.