AKSHAYA SIGNATURE HOMES Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned letter issued by the 1st respondent dtd. 17/6/2016 and consequential demand letter dtd. 30/6/2016 issued by the 2nd respondent to the petitioner by raising a demand of a sum of Rs.5,72,20,000.00 payable towards premium FSI charges and for a consequential direction to the 2nd respondent to refund the amount that was paid by the petitioner towards premium FSI charges.

(2.) Heard the learned counsel for the petitioner and the learned counsel appearing on behalf of the respondents.

(3.) The case of the petitioner is that they wanted to develop a property and initially they decided to put up a construction with 24 dwelling units and other amenities. This structure was proposed to be developed in a built up area of 9326.21 sq.m. The petitioner made an application on 17/4/2013 before the 2nd respondent seeking for planning permission and other approvals.