ANKUR PARADISE FLAT OWNERS ASSOCIATION Vs. N SAMBANDAM

JUDGEMENT

(1.) HEARD both sides.

(2.) CONSIDERING the relief prayed by the respective parties, we directed the Chennai Metropolitan Development Authority to submit a report. Pursuant to our direction, the Assistant Planner, Enforcement Cell of Madras Metropolitan Development Authority inspected the property situated at Door No. 20, Millers road, Kilpauk, Chennai on 24. 11. 2006 and observed the following details.

(3.) THOUGH Mr. Bhiman, learned counsel appearing for the petitioner in WP. Nos. 9188 to 9190 of 1999 submitted that representation has been made even in the year 1998 to the Commissioner and Secretary to Government, Housing and Urban Development Department through Chennai Metropolitan Development Authority, at this juncture, we are not inclined to issue any direction for disposal of the said representation. However, the petitioner in WP. Nos. 9188 to 9190 of 1999, who is the first respondent in W. P. Noo. 12224 of 1998, is permitted to make a fresh representation highlighting his grievance to the Member Secretary, Chennai Metropolitan Development Authority, within a period of two weeks from the date of receipt of copy of this order. The Member Secretary, Chennai Metropolitan Development Authority, is directed to dispose of the said representation within a period of eight weeks from the date of such representation in accordance with law, after affording opportunity to all the parties concerned. Depending on the decision of the Member Secretary, the Chennai Metropolitan Development Authority, is free to take further action in respect of the offending portion if any. With the above observation, the writ petitions are disposed of. No costs.