JAILANI BASHA Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS Writ Petition is filed praying to issue a Writ of Mandamus, directing the first and second respondents to receive, consider, process and approve the petitioners' application for demolition and reconstruction by issuing planning permission to construct residential flats in the property situated at M-Block bearing Old Nos.28 to 38, East Avenue, Periyar Nagar, Korattur Village, Chennai-600080 comprised in S.No.1231(part) without insisting on production of No Objection Certificate from the third respondent or any other authorities concerned and to accord sanction for the same in accordance with law expeditiously.

(2.) MR.P.Tamilmani, learned counsel takes notice for the first respondent. Mr.V.C.Selvasekaran, learned counsel takes notice for the second respondent. Mr.Jayaseelan, learned counsel takes notice for the third respondent. By consent, the writ petition is taken up for final disposal.

(3.) PETITIONERS' counsel states that the development of the property is for residential use only and petitioners are willing to file an affidavit to that effect. Following the Division Bench Judgment as above, several orders have been passed by this Court, viz., W.P.No.15170 of 2010 dated 20.7.2010, W.P.No.14784 of 2008 dated 6.8.2008 where the Chennai Metropolitan Development Authorities were directed to accept the application without insisting on no objection certificate.