JAYANTHILAL G SURANA Vs. CHENNAI METROPOLITAN DELVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE prayer in this Writ Petition is for a Writ of Mandamus directing the respondent herein to consider the petitioner's application for layout proposal of house site comprised in Survey Nos. 80/3, 80/4, 80/6b, 80/12 and 80/14 of Thiruvancheri Village, Tambaram Taluk and issue the petitioner plan approval for the same forming part of file No. L1/10394/05 pending with the respondent without insisting upon N. O.C. form Indian Air Force Authorities within a reasonable time.

(2.) IT is stated that the petitioner has applied for layout approval with the Commissioner, St. Thomas Mount Panchayat Union at Chitlapakkam on 06. 04. 2005 in respect of house sites comprised in Survey Nos. 80/3, 80/4, 80/6b, 80/12 and 80/14 of Thiruvancheri Village, Tambaram Taluk , which was forwarded to the first respondent on 11. 04. 2005 for taking further action. On receipt of the said application, the first respondent has addressed a letter to the second respondent on 06. 09. 2005 to issue No Objection Certificate, but the second respondent has not responded till date, hence the present writ petition has been filed.