R. VASANTI RAM NARAYAN AND ORS. Vs. THE MEMBER SECRETARY, CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY AND ORS.

JUDGEMENT

(1.) The petitioners have come up with the present writ petition for issuance of a writ of certiorarified mandamus to quash the order of the first respondent dated 28.02.2015 and communication of the 2nd respondent dated 30.03.2015 and to direct the respondents to accord re-classification.

(2.) According to the petitioners, they are the owners of the lands in various Survey Numbers situated at Madambakkam Village, Tambaram Taluk. Some of the lands have been classified as primary residential zone with 24 feet wide approach road and the remaining lands fall under agricultural zone. They applied for re-classification of the lands to the first respondent through the second respondent on 25.04.2013 from agricultural zone to primary residential zone.

(3.) The grievance of the petitioners is that the first respondent without conducting enquiry and providing an opportunity of personal hearing, rejected their applications on the ground that the site does not have proper public road.