B. SOMASUNDARAM Vs. DIRECTOR OF TOWN AND COUNTRY PLANNING, OFFICE OF THE COMMISSIONER OF TOWN AND COUNTRY PLANNING, NO.807, ANNA SALAI, CHENNAI

JUDGEMENT

(1.) Heard Mr. R.Thangavel, learned counsel for the petitioner and Mr.V.Shanmuga Sundar, learned Special Government Pleader for respondents 1 and 2 and Mr.K.Mahesh, learned Standing counsel for the respondents 3 and 4 and perused the materials available on record.

(2.) The petitioner has come forward with this writ petition seeking issuance of a writ of mandamus, directing the first respondent to approve the variation of width of the B2-B2 road in Ganapathi Detailed Development Plan from 60 feet to 40 feet as resolved by the respondents 2 and 3 in resolution Nos.270 and 256, dated 11.07.2008 and 21.01.2008 respectively and consequently direct the third respondent to grant approval of the building plan and sub-division of the site formed in S.No.393/1 and 393/2, Ganapathi Village, Coimbatore North-Taluk.

(3.) The case of the petitioner is that he purchased a land measuring an extent of 93.25 cents in S.Nos. 393/1 and 393/2 situated at Ganapathi Village, Coimbatore North-Taluk, by virtue of registered sale deed, dated 17.11.2006 registered as Document No.6627 of 2006 on the file of the Sub Registrar, Ganapathi Village. Subsequently, he formed house sites in the said land and applied for approval of subdivision of the house sites and also sought for modification of the width of B2-B2 road in Ganapathi Detailed Development plan from 60 feet to 40 feet.