GODREJ & BOYCE MFG. CO. LTD. Vs. THE ASSISTANT EXECUTIVE ENGINEER, GREATER CHENNAI CORPORATION AND OTHERS

JUDGEMENT

(1.) The petitioner made a challenge to the notice issued by the first respondent praying for approved plan. During the course of hearing the writ petition was entertained and notices were ordered. During the course of hearing, it was submitted by the petitioner that he is willing to give lands comprised in Survey Nos.190(part), 192(part) and S.No.179(part) by way of exchange, and it may be considered and accordingly this Court had directed the petitioner to submit a fresh representation to the Secretary to Government, Government of Tamil Nadu, Municipal Administration and Water Supply Department, Fort. St. George, as well as to the Special Commissioner, Commissioner of Land Administration and the Commissioner, Corporation of Chennai with further direction to consider the said representation and pass orders.

(2.) Accordingly, the representation submitted by the petitioner for exchange of land was considered. In the minutes of the Joint Sitting convened by the Additional Chief Secretary/Commissioner of Land Administration which was held on 24.04.2018, the Chief Engineer, Water Resource Organization, Public Works Department has submitted a report and the same is reads as follows:

(3.) The learned counsel for the petitioner would submit that the petitioner for the purpose of ex-change of land, it is willing to abide by the condition as suggested and prays for outer time limit by directing the official respondent to obey.