K LAKSHMANAN Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) HEARD the learned counsels appearing for the petitioners, as well as the learned counsel for the respondents.

(2.) AT this stage of the hearing of the writ petition, it has been pointed out by the learned counsel for the petitioners, that in similar matters, this Court had passed orders, directing the first and the second respondents to receive the application from the petitioners, for the grant of approval, for demolition and for putting up a new construction, and to process it, on merits and in accordance with law, without insisting on the production of the 'No Objection Certificate' from the third respondent. One such order, dated 11.08.2009, made in W.P.No.15490 of 2009, had been placed before this Court. Paragraph 5 of the said order reads as follows: