DIRECTOR OF TOWN AND COUNTRY PLANNING Vs. PONNAIYAH RAMAJAYAM INSTITUTE OF SCIENCE AND TECHNOLOGY TRUST

JUDGEMENT

(1.) The Writ Appeal is preferred, challenging the order dated dated 28.10.2015 passed in W.P(MD)No.6331 of 2015.

(2.) Brief facts of the case are as follows:

(3.) Heard the learned Special Government Pleader appearing for the appellants and the learned Senior Counsel appearing for the respondent and perused the materials available on record.