HOTEL ROYAL PARK LTD Vs. PONDICHERRY PLANNING AUTHORITY

JUDGEMENT

(1.) Heard the learned counsel for the parties. The present writ petition has been filed for quashing the order dated 8.1.2003 and direct the respondents 1 and 2 to consider the application for planning permission dated 19.10.2001 filed by the petitioner herein for the construction of a hotel complex and kalyana mandapam in the property bearing S.No.99/1A/1A/3, Pondicherry.

(2.) The facts in brief in the present writ petition are as follows:- The petitioner a limited company has purchased property from three vendors by registered sale deed dated 15.12.1994. After purchasing the property, an application was filed before the first respondent for development of the land for the purpose of construction of hotel and kalyana mandapam. After prolonged correspondence the first respondent by letter dated 8.1.2003 communicated the following order to the petitioner:

(3.) In the course of argument, the learned counsel for the petitioner has submitted that a letter had been written by the petitioner indicating that the petitioner was prepared to construct the hotel and kalyana mandapam at its own risk and would ultimately abide by any decision. In the present writ petition also, under ground 'D', it has been stated as follows:-