V. VENKATAKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The proceedings dtd. 28/7/2017 issued by the District Collector, Kancheepuram stating that the Chennai Corporation has to initiate all appropriate actions in respect of the public places to be maintained in the approved layout.

(2.) Such a proceedings issued without deciding the disputed issues on merits would not provide any cause for institution of writ proceedings. More so, the order impugned issued by the District Collector cannot cause any prejudice to the interest of the petitioners, since the District Collector asked the Chennai Corporation to initiate appropriate action.

(3.) The issue involved in the present writ petition is about maintenance of public places demarcated in the approved layout plan under the Tamil Nadu Town and Country Planning Act, 1971. It is needless to state that the public utility places, streets, parks, children play area, community hall, etc., as provided in the approved plan is to be maintained for the purpose for which it was allotted. Those, public utility areas cannot be alienated by the promoters or by owners of the property.