PRESTIGE ESTATES PROJECTS LIMITED THROUGH ITS VICE PRESIDENT Vs. STATE OF TAMIL NADU REPRESENTED BY THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) W.P. No. 25677 of 2012 has been filed, praying for issuance of a writ of' certiorarified mandamus, to call for the records of the second respondent culminating in the impugned Demand Notice dated 22.8.2012, Letter No. C3(N)/4606 of 2011, quash the same and consequently direct the second respondent to issue Planning Permission and release the approved drawings to the petitioner pursuant to its application, dated 22.3.2011, and based on the letter dated 5.1.2012 from the first respondent and Original Demand Notice dated 27.3.2012 from the second respondent. W.P. No. 25678 of 2012 has been filed, praying for a declaration, declaring that the Government Order G.O. Ms. No. 86, dated 28.3.2012, has no application in respect of the infrastructure and amenities charges calculated and demanded in accordance with government order G.O. Ms. No. 161, dated 9.9.2009.

(2.) Since the prayers of the petitioner are interconnected, both these Writ Petitions are being disposed of in common.

(3.) Facts: