P MURALIDARAN Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

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 lands at Block No.H 25, S.No.1189/2Part, 3A Part and 3B Part, Korattur village, Ambattur Taluk admearuring about 4 grounds and 1761 square feet for putting up a multistoried 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.I.Paranthaman, 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 similar cases, wherever application filed, this Court directed that the said application should be considered by the authorities only with regard to the construction of the residential property. The same direction will hold good in the present case also.