P SUNDAR RAMAN Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the first respondent to receive, consider, process and approve the petitioners' application for demolition and reconstruction by issuing planning permission to construct residential flats in the property situated at Block Nos.H69 & 70 at Central Avenue, Koratur, Chennai-80 comprised in S.No.1273/1 part and 1272 part in Korattur Village, Ambattur Taluk, Thiruvallur District, without insisting on production of No Objection Certificate from the second respondent or any other Authorities concerned and to accord sanction for the same in accordance with law expeditiously.

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

(3.) PETITIONERS' counsel states that the development of the property is for residential use only and petitioners are 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.