Madras High Court
B.Balakrishnan @ Parthe Baskar vs The Chennai Metropolitan Development ... on 26 July, 2017
Bench: M.Sathyanarayanan, N.Seshasayee
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED:26.07.2017
CORAM:
THE HONOURABLE MR. JUSTICE M.SATHYANARAYANAN
AND
THE HONOURABLE MR. JUSTICE N.SESHASAYEE
W.P.No.24613/2008 & MP.Nos.1 & 3/2008
B.Balakrishnan @ Parthe Baskar .. Petitioner
Vs
1.The Chennai Metropolitan Development Authority
[CMDA] rep.by its Member Secretary
Egmore, Chennai-8.
2.Ozone Projects Private Ltd.,
rep.by its Managing Director,
NO.51/7/2, Ratna Avenue
Civil Station, Off Richmond Road
Bangalore-560025. Also at
No.63, GN Chetty Road,
T.Nagar, Chennai-600017. .. Respondents
**R2 impleaded as per order
dated 06.01.2009 and recalled
as per order dated 20.01.2009
in MP.NO.2/2008 in WP.No.24613/2008.
Prayer:- Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of certiorari calling for the records of the impugned order viz., Letter No.c3/15790/2007 dated 30.09.2008 of the respondent and quash the same and forbearing the respondent from granting planning permission in anybody in respect of subject properties having extent of 1.76 acres comprised in survey No.229/1A and 3 acres comprised in Survey No.230/7A in Koyambedu village, Chennai.
For Petitioner : Mr.P.Chandrasekar
For R1 : Mr.N.Sampath
For R2 : Mr.R.Swaminathan
ORDER
[Order of the Court was made by M.SATHYANARAYANAN, J.] The learned counsel for the petitioner on instructions, would submit that orders have been issued in favour of the counter party according planning permission and those orders are also the subject matter of challenge / litigation in WP.No.25497/2013 and WA.Nos.844 and 845/2011 and therefore, submitted that nothing survives for adjudication in this writ petition.
2 The Court heard the submissions of Mr.N.Sampath, learned Standing Counsel appearing for the 1st respondent and Mr.R.Swaminathan, learned counsel appearing for the 2nd respondent.
3 In the light of the said development, nothing survives for adjudication in this writ petition. Therefore, the writ petition is closed, giving liberty to the petitioner to work out his remedy in the above cited pending litigations. No costs. Consequently, the connected miscellaneous petitions are also closed.
[M.S.N., J.,] [N.S.S., J] 26.07.2017 Index : No Internet : Yes AP To To 1.The Member Secretary
Chennai Metropolitan Development Authority Thalamuthu Natarajan Building Egmore, Chennai-8.
2.The Managing Director, Ozone Projects Private Ltd., NO.51/7/2, Ratna Avenue Civil Station, Off Richmond Road Bangalore-560025. Also at No.63, GN Chetty Road, T.Nagar, Chennai-600017.
M.SATHYANARAYANAN, J., AND N.SESHASAYEE, J., AP WP.No.24613/2008 26.07.2017