N RAJASEKAR Vs. MEMBER SECRETARY

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorarified Mandamus, calling upon the proceedings in Letter No.ES3/13181/2010 dated 24.12.2010 and quash the same and further direct the respondent to issue partial completion certificate to the petitioner.

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

(3.) HEARD Mr.J.Ravindran, learned counsel for the respondent, who on instruction states that the Office Order dated 21.12.2010 was issued based on the decision taken by the respondent authority wherein a decision has been taken to grant partial completion certificate only if the LIG Block is constructed proportionate to percentage of floor area of the block for which partial completion certificate is sought for.