- (1.) Delay condoned.
(2.) These petitions have been filed for setting aside the orders passed by the Division Bench of the Madras High Court whereby the writ petition filed by the petitioners questioning the refusal of the Secretary, Chennai Metropolitan Development Authority (for short, 'the competent authority') and the State Government to regularise the commercial building constructed on survey No.86/2, Navarikuppam village, Red Hills, Chennai was dismissed and the petition filed for review of the order passed in the writ petition was also dismissed.
(3.) In exercise of the powers vested in it under Section 122(2) of the Tamil Nadu Town and Country Planning Act, 1971 (for short, 'the Act'), the State Government framed the Application, Assessment and Collection of Regularization Fee (Chennai, Metropolitan Area) Rules (for short, 'the Rules'). The cut off date specified in Rule 3 for considering regularization of the illegal construction was 13.8.2001.;