(1.) Mr.M.Mahaboob Athiff, learned Counsel of M/s Ajmal Associates (law firm) on behalf of writ petitioner and Mr.M.Rajarajan, learned Government Advocate on behalf of respondents 1 and 3 are before this Court.
(2.) In the light of the submissions made at the time of hearing, the matter now turns on a very narrow compass.
(3.) Central theme of entire writ petition is 'Karanthai Detailed Development Plan Part-III' (hereinafter 'said development plan' for brevity) and about 44.5 cents of land designated for specific purposes qua said development plan.