K S KALYANASUNDARAM 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 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 No.97A to F, Sowbagya Colony, Anna Main Road (Ashok Pillar Salai), K.K. Nagar, Chennai 600 078 comprised in S.No.394/1 (part) in Kodambakkam Village, Mambalam-Guindy Taluk, Chennai District without insisting or production of No Objection Certificate from the third respondent or any other Authorities concerned and to accord sanction for the same in accordance with law expeditiously.

(2.) MR.J.Ravindran, learned counsel takes notice on behalf of the first respondent; MRs.R.K.Kalpana, 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.) 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.