R. R. DARSHAN FLAT OWNERS ASSOCIATION Vs. COMMISSIONER

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal and is disposed of by this order.

(2.) Mr.Sivakumar, learned Standing counsel accepts notice on behalf of the 1 st respondent.

(3.) The petitioner Association, in the affidavit filed in support of this writ petition, would aver among other things that the Local Town Planning Authority of Coimbatore, vide proceedings dated 09.06.2015, in Na.Ka.No.2310/2014/U.Thi.Ku.2, had accorded Planning Permission to put up stilt + four floors, in the form of ''A'' and ''B'' Blocks with 120 tenements in Uppilipalayam Village, situated at SF.No.130/1, 2 part &136/1 part, 2 Part, New Ward No.32, Block No.47, TS.No.20/2. 22/2, admeasuring to an extent of 7593.00 sq.mts., of plot and the constructions have been put up strictly in accordance with Sanction Plan and so also the compound wall.