TAMIL NADU HOUSING BOARD Vs. S N SANTHANAM

JUDGEMENT

(1.) By consent, the writ appeal is taken up for final disposal.

(2.) Mrs.Veena Suresh, learned Standing Counsel accepts notice on behalf of the 5th respondent and Mr.V.C.Selvasekaran, learned Standing Counsel accepts notice on behalf of the 6th respondent.

(3.) The respondents/writ petitioners has filed W.P.No.24530 of 2010 praying for issuance of writ of Mandamus, directing the Chennai Metropolitan Development Authority cum the Commissioner, Corporation of Chennai, Rippon Buildings, to receive, consider and grant the approval for the demolition plan and planning permission, planning permit and building permit for the new construction at Flats bearing Nos.1 and 2 in Ground Floor (GF), 3 and 4 in First Floor (FF) respectively in Block No.M-1, TNHB, East Avenue, Periyar Nagar, Korattur, Chennai 600 080 without insisting upop the No Objection Certificate from the 3rd respondent / appellant or any other authority.