LAWS(MAD)-2014-11-134

PRINCE FOUNDATION LIMITED Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

Decided On November 25, 2014
Prince Foundation Limited Appellant
V/S
CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) The petitioner has come up with the above writ petition challenging the refusal of the Additional Commissioner of Police (Traffic) to grant a no objection certificate for the grant of premium FSI in respect of a proposal for putting up multi-storeyed buildings.

(2.) Heard Mr.R.Subramanian, learned counsel for the petitioner, Mr.M.Karthikeyan, learned counsel appearing for the first respondent and Mr.R.Vijayakumar, learned Additional Government Pleader for the second respondent.

(3.) The petitioner undertook the project of development of a land at door Nos.100, 101 and 102 of Poonamallee High Road where a hotel by name "DASAPRAKASH" was located earlier. The project was to put up construction of multi-storeyed buildings. The total extent of land, in which, the property is comprised is about 36 grounds and 1431 sq.ft. Since the property is located in an area abutting the Metro Rail Project, the petitioner first applied for a no objection certificate to Chennai Metro Rail Limited. By an order dated 2.4.2011, the petitioner was granted no objection certificate for the construction of combined double basement floor together with three blocks of buildings, with Block A comprising of a stilt and 19 floors, Block B comprising of a stilt and 18 floors and Block C comprising of a stilt and 19 floors. The no objection certificate was subject to certain conditions, about which, we are not now concerned.