DIOCESE OF CHENGALPET Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) The subject matter of the appeal and the writ petition lies on a narrow compass.

(2.) The writ petition has been filed for a mandamus forbearing the official respondents from giving any planning permission having been filed, the appellant filed a writ petition in W.P.No.22334 of 2019, challenging the same. The learned Single Judge dismissed it and hence the appeal.

(3.) Upon hearing the learned counsel appearing for the parties, the issue lies with respect to the title sought to be established by the writ petitioner/ appellant. Unfortunately, we cannot decide upon the same in this proceedings. Hence, giving liberty to the writ petitioner/appellant to raise all the contentions, presumably by filing the suit for declaration and possession and leaving all the issues open, the present proceedings are closed. Needless to state, granting of building permission is obviously subject to the further orders to be obtained in the said suit.