LAWS(MAD)-2009-12-455

COMMISSIONER AVADI MUNICIPALITY Vs. M DEVARAJULU

Decided On December 04, 2009
COMMISSIONER, AVADI MUNICIPALITY, CHENNAI Appellant
V/S
M.DEVARAJULU Respondents

JUDGEMENT

(1.) BEING aggrieved by the order of learned single Judge in W.P. No.10717/2009 directing Appellant-Avadi Municipality to grant building plan approval to the 1st Respondent, Avadi Municipality has filed this Writ Appeal.

(2.) BY consent of both sides, the Writ Appeal was taken up for final disposal at the admission stage.

(3.) THE said notice was challenged by Respondents 1 to 5 in W.P.No.10717/2009. Observing that S.No,424 and 425/1 of Thandarai village, Poonamallee Taluk falls in primary residential use zone as per second Master Plan and that stand of Municipality cannot be sustained, learned single Judge allowed Writ Petition directing Appellant Municipality to grant the building plan approval to the Respondents 1 to 5.