R KATHIRVEL MUDALIAR Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE writ petition has been filed by the petitioners praying for a writ of Certiorarified Mandamus to call for the records relating to the proceedings of the respondent, dated 14.2.2000, made in L1/31668/99, quash the same and direct the respondent to convert the existing Economically Weaker Sections Plots as regular Plots, in the approved plan No.PPD/LO/No.131/93 of Mugalivakkam Village, pertaining to the properties of the petitioners.

(2.) THE main contention of the learned counsel appearing for the petitioner is that the petitioners had made a representation, dated 3.12.1999, to the respondent to reconvert the Plots allotted to the Economically Weaker Sections as regular Plots in the approved plans.

(3.) THE learned counsel appearing for the respondent had stated that the reservation of the Plots for the Economically Weaker Sections is a policy decision of the respondent and therefore, the representation of the petitioners had been rejected.