M BASKAR Vs. DISTRICT COLLECTOR KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) Heard the Learned Counsel for the Review Petitioner and the Learned Counsel for the Respondents 1 to 3. To avoid an avoidable delay, notice to the 4th Respondent is dispensed with by this Court.

(2.) According to the Learned Counsel for the Petitioner, the 3rd Respondent had acted in vengeance and deliberately mislead this Court by swearing to a false affidavit that 'Jayaram Nagar' is situated at Lakshmipuram, Chrompet, Chennai 600 044 and further that, the entire layout is a prohibited area, as per Archaeological Department, as the same comes within the Pachamalli Hills. Per contra, Sail Layout neither falls within the protected or regulated area, as per AMASR Act.

(3.) The Learned Counsel for the Petitioner contends that the Survey No.360/4C is situated at No.23, Jayaram Nagar, Lakshmipuram, mani, Chennai 44 will not come under Archaeological Survey of India and it is not a centrally protected site / monument and the same was confirmed by Archaeological Survey of India vide, as per RTI Reply dated 19.02018.