UNION OF INDIA Vs. MEMBER SECRETARY

JUDGEMENT

(1.) W.P.No.10937/2003 and W.P.No.11076 of 2003 have been filed for issuing writ of mandamus directing the first respondent to undertake an immediate and wholesome review of the present Coastal Regulatory Zone Classification relating to Chennai City and to declare ecologically and architecturally significant areas including the stretch on the Marina from the Santhome Church to the High Court, Madras as Coastal regulation Zone-I (CRZ-I).

(2.) DURING pendency of such writ petitions, the Government took a decision not to demolish the college building and to construct the secretariat at a different place.

(3.) W.P.No.15518 of 2003 has been filed by the Member Secretary, Chennai Metropolitan Development Authority against the Union of India challenging the Notification dated 22.4.2003 issued by the Secretary to Government in the Ministry of Environment and Forests. In the affidavit filed in support of such writ petition, it has been asserted that the writ has been filed as per the instruction of the State Government and as permitted by the State Government.