R KRISHNAMURTHY Vs. CORPORATION OF CHENNAI

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents 1 and 2 to receive, consider and accord Planning Permission for the proposed constitutions to be put up in the land situated at Building Block No.80, Indra Colony, Ashok Nagar, Chennai-600 083 in the land measuring one ground and 2356 square feet and comprised in T.S.No.2 part, Block No.71 of No.111, Kodambakkam Village, Mambalam-Guindy Taluk, Chennai District and situated within the Registration District of Central Chennai and Sub- Registration District of Ashok Nagar in accordance with law and without insisting upon No Objection Certificate from the third respondent or any other Authorities concerned expeditiously.

(2.) MR.V.Bharathidasan, learned counsel takes notice on behalf of the first respondent; MR.C.Kathiravan, 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.