S GURUSHANKAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr.K.Subramanian, learned Senior Counsel appearing on behalf of Mr.S.Ramesh, learned Counsel for the petitioner, Mr.M.Govindan, learned Special Government Pleader for the respondents 1 to 3 and Mr.M.Gandhi, learned Counsel for the fourth respondent.

(2.) SEEKING a writ of Mandamus to direct the first respondent to pass orders on the application for exemption under Section 113 of the Tamil Nadu Town and Country Planning Act, 1971, sent by the petitioner to the first respondent on 15th October, 2014, in accordance with law expeditiously, the petitioner has filed the present writ petition.

(3.) THE case of the petitioner, inter alia, is as follows: