L.Ratan Chand Sharma vs The Commissioner on 15 June, 2017

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Madras High Court

L.Ratan Chand Sharma vs The Commissioner on 15 June, 2017

Bench: M.M.Sundresh

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED : 15.06.2017

CORAM 

THE HONOURABLE MR.JUSTICE M.M.SUNDRESH

		            W.P.No.29333 of 2014

1.L.Ratan Chand Sharma
2.L.Rajendra Prasad Sharma				..Petitioners

Vs.

1.The Commissioner,
   Avadi Municipality,
   Avadi, Chennai.

2.The Member Secretary,
   Chennai Metropolitan Development Authority,
   1, Gandhi Irwin Road,
   Thalamuthu Natarajan Building,	   	   		
   Egmore, Chennai - 600 008.

3.Om Shakthi Agencies Madras Limited,
   633/1(part) 637/1(part), 637/2,
   Paruthipattu Village, Avadi Municipality.

4.VGN-Pragnya Reality Private Limited,
   629/1B1, B2,3,4A,5A,5B1,
   Paruthipattu Village,
   Avadi Municipality.				..Respondents
(R3 & R4 impleaded as per order dated 15.06.2017
in M.P.No.1 of 2014 in W.P.No.29333 of 2014)

Prayer: The writ petition filed under Article 226 of the Constitution of India, to issue a writ of Mandamus, to direct the respondents to dispose of the representation dated 01.02.2014 within a time frame fixed by this Court.
	For Petitioners	:  Mr.V.Raghavachari
	For Respondents	:  Mr.R.A.S.Senthilvel
			   Additional Government Pleader (For R1)

O R D E R

The petitioner made a complaint to the first respondent to alter the approval plan, which according to them are affecting the usage of pathway of the residences in the locality. Seeking adjudication of the same, the present writ petition has been filed.

2.Heard Mr.V.Raghavachari, learned counsel appearing for the petitioner and Mr.R.A.S.Senthilvel, learned Additional Government Pleader appearing for the first respondent.

3.Taking into consideration of the limited prayer sought for and without going into the merits of the case, the petitioner is directed to give another copy of the said representation along with the copy of this order to the first respondent within a period of two weeks from the date of receipt of a copy of this order. On receipt of such representation, the first respondent is directed to pass appropriate orders on the representation of the petitioner within a period of eight weeks thereafter after due notice to the parties concerned, if so required.

4.With the above direction, this writ petition is disposed of. No costs.

15.06.2017 cse Index:Yes/No Internet:Yes/No To

1.The Commissioner, Avadi Municipality, Avadi, Chennai.

2.The Member Secretary, Chennai Metropolitan Development Authority, 1, Gandhi Irwin Road, Thalamuthu Natarajan Building, Egmore, Chennai - 600 008.

3.Om Shakthi Agencies Madras Limited, 633/1(part) 637/1(part), 637/2, Paruthipattu Village, Avadi Municipality.

4.VGN-Pragnya Reality Private Limited, 629/1B1, B2,3,4A,5A,5B1, Paruthipattu Village, Avadi Municipality.

M.M.SUNDRESH, J.

cse W.P.No.29333 of 2014 15.06.2017 http://www.judis.nic.in

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