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Madras High Court

M/S. Green Peace Constructions Private ... vs The Chennai Metropolitan Development ... on 9 March, 2022

Author: Anita Sumanth

Bench: Anita Sumanth

                                                                                  W.P. No.18695 of 2013 &
                                                                                     M.P.Nos.1&2 of 2013



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 09.03.2022

                                                     CORAM

                                  THE HONOURABLE DR. JUSTICE ANITA SUMANTH

                                             W.P. No.18695 of 2013 &
                                              M.P.Nos.1&2 of 2013

                M/s. Green Peace Constructions Private Limited.,
                Represented by its Director, S.R.Jagadeesan,
                No.10, Natesan Salai,
                Ashok Nagar,
                Chennai – 600 083.                                                    .... Petitioner

                                                        Vs.

                The Chennai Metropolitan Development Authority,
                Represented by its Member Secretary,
                No.1, Gandhi Irwin Road, Egmore,
                Chennai – 600 008.                                                    ...Respondent

                Prayer: Writ Petition filed under Article 226 of the Constitution of India praying to
                Writ of Certiorarified Mandamus, calling for the records of the respondent contained
                in Letter No.BCI/1887/2012 dated 27.12.2012 quash the same as illegal, arbitrary
                and consequently direct the respondent to levy charges towards premium FSI based
                on the guideline value for the property being developed by the petitioner in TNHB
                Block No.37 to 43, P.T.Rajan Salai, K.K.Nagar comprised in T.S.No.29 part, 30




                1

https://www.mhc.tn.gov.in/judis
                                                                                      W.P. No.18695 of 2013 &
                                                                                         M.P.Nos.1&2 of 2013



                part, 54 part, 86 part, 192 part and 206 part of Kodambakkam, Chennai 24
                admeasuring


                                                                            Dr.ANITA SUMANTH, J.

                15 grounds and 144 Sq.Ft as it existed on 30.1.2012, when application in reference
                SBC No.108/2012 dated 30.1.2012 was submitted by the petitioner seeking sanction
                for planning permission.
                                   For Petitioner           : Mr.Ramesh Srinivasan
                                   For Respondent           : No Appearance

                                                       ORDER

Learned counsel for the petitioner states that the writ petition has become rendered infructous. He has also made an endorsement to that effect.

2. Recording the same, this writ petition stands dismissed as infructous. There shall be no order as to costs. Connected Miscellaneous Petitions are closed.

09.03.2022 Index: Yes/No Speaking order/Non-speaking order sl To The Chennai Metropolitan Development Authority, Represented by its Member Secretary, No.1, Gandhi Irwin Road, Egmore, Chennai – 600 008.

W.P. No.18695 of 2013 & 2 https://www.mhc.tn.gov.in/judis W.P. No.18695 of 2013 & M.P.Nos.1&2 of 2013 M.P.Nos.1&2 of 2013 3 https://www.mhc.tn.gov.in/judis