R ANBAN Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY CHENNAI

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents 1 and 2 to entertain, consider and grant approval to the demolition plan, planning permission, building permit for developing the land at Flat Nos.1 to 4, Old Door No.39, New Door No.59, Plot No.59, Block No.39, Vaigai Colony, 11th Avenue, Ashok Nagar, Chennai-600 083, Block No.71 of Kodambakkam Village, Mambalam Guindy Taluk, Chennai in Survey No.14, about 3 Grounds and 605 Square Feet for putting up a residential building without insisting upon the No Objection Certificate from the third respondent or any other Authority, so long as the proposed new construction activities is in accordance with the Development Control Rules.

(2.) MR.C.Kathiravan, learned counsel takes notice on behalf of the first respondent; MR.V.Bharathidasan, 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.) IN view of the order passed in W.P.No.670 of 2011, the first respondent is directed to proceed with the application submitted by the petitioners without insisting no objecting certificate from the third respondent Tamil Nadu Housing Board subject to condition that the property will be developed only for residential purpose. The petitioners, however, are directed to submit the individual sale deeds of all the land owners and other relevant documents to the competent authority to get planning permission expeditiously.