S PUSHPA Vs. PORUR PANCHAYAT

JUDGEMENT

(1.) THIS writ petition is filed to direct the 1st and 2nd respondents to receive, process and consider and accord planning permission on the petitioner's application for the proposed construction to be put up at plot No.13, 7th Main Road, Lakshmi Nagar Extension, Porur, Chennai.116 comprised in Survey No.14 (part) within the limits of Porur Town Panchayat expeditiously and in accordance with law, without insisting upon production of No Objection Certificate from the respondent.

(2.) THE second respondent is refusing to receive the application on the ground that no objection certificate has not been produced from the third respondent-Housing Board in respect of the proposed construction to be put up at Plot No.13, 7th Main Road, Lakshmi Nagar Extension, Porur, Chennai-116 in S.No. 14(part) within the limits of Porur Town Panchayat/5th respondent.