VIJAYALAKSHMI NARAYANAN AND ORS. Vs. THE MEMBER-SECRETARY CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY AND ORS.

JUDGEMENT

(1.) By consent of the learned counsel on either side, the writ petition is taken up for final disposal.

(2.) Heard Mr.P.Chandrasekaran, learned Counsel appearing for the petitioners, Mr.A.Kumar, learned Counsel appearing for the first respondent and Mr.R.Vijayakumar, learned counsel for the second & third respondents.

(3.) The petitioners have filed this Writ Petition for quashing the order passed by the first respondent dated 02.06.2014, confirming the earlier proceedings dated 11.03.2014 and for a direction to the first respondent to grant Transferable Development Rights (TDR) to the petitioners by granting FSI benefit in the form of Development Rights Certificate in respect of the land measuring an extent of 20 cents in Survey No.332/1B of Velacherry Village, Mambalam Guindy Taluk, Chennai acquired by the state Highways Departments.