P. BABU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed aggrieved by the proceedings of the third respondent dated 04.11.2020 and for a consequential direction to the respondents to grant planning permission to the petitioner to enable the petitioner to develop his property in S.No.l46/lA2, Uthangudi Village, Madurai.

(2.) The case of the petitioner is that he is the owner of the subject property by virtue of a registered sale deed dated 29.03.2019. The further case of the petitioner is that the patta was also issued in favour of the petitioner in patta No.7041. The petitioner wanted to develop his property and hence submitted an application on 04.11.2019 seeking for approval for putting up a construction in the property. The third respondent did not entertain the application on the ground that a detailed development plan is proposed and when implemented, the proposed scheme road will pass through the property of the petitioner and therefore, the planning permission cannot be granted. Aggrieved by the same, the present writ petition has been filed before this Court.

(3.) Heard the learned counsel for the petitioner and the learned Government Advocate appearing on behalf of the respondents.