MERENE ALEX Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The unsuccessful writ petitioner is the appellant before us.

(2.) The appellant approached the Writ Court seeking issuance of a writ of mandamus to forbear the respondents from altering, alienating and dealing with Open Space Reservation(OSR), earmarked as OSR-II in Survey No. 231 part and 233 part in Padi Village, Ambattur Taluk, as provided for in the approved layout plan issued by the Chennai Metropolitan Development Authority (CMDA).

(3.) The brief facts which are necessary for deciding the above writ appeal are follows: -