SUMANGALA STEEL (P) LTD. Vs. MEMBER SECRETARY

JUDGEMENT

(1.) The petitioners are private limited companies.

(2.) The petitioners are aggrieved against the order of the first respondent dated 17.02.2014, wherein the approval sought for the sub-division of the property in dispute has been rejected and the Open Space Reservation Charges (hereinafter referred to as 'OSR charges') were sought to be levied by applying the Tamil Nadu Town and Country Planning Act, 1971, (in short 'the Act').

(3.) Following are the short facts that arise for consideration in this writ petition:-