P PRABHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition is filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Certiorari to call for the records of the first respondent in G. O. (D) No. 319, Housing and Urban Development Department, dated 3. 8. 1999 and quash the same.

(2.) HEARD Mr. A. Muthuraman the learned counsel appearing for the petitioner and Mr. D. Srinivasan, the learned Additional Government Pleader appearing for the first respondent as well as Mr. C. Kathiravan the learned counsel appearing for the second respondent.

(3.) IT is stated that the petitioners are joint owners of the property bearing door No. 62, Thayar Sahib Street, Chennai. The petitioners have challenged the orders passed by the first respondent confirming the orders of the second respondent refusing to issue the planning permit for additional construction in the said property. The petitioners had proposed to construct the shop and office building in the above mentioned property and had therefore, applied for planning permission. The planning permission had been refused on the ground that the proposal violates the set back requirements around the building.