S RANGANATHAN Vs. AKRISHNAYYA, ARBITRATOR, LLOYDS ROAD AREA TOWN PLANNING SCHEME

JUDGEMENT

(1.) All these petitions can be dealt with in a common judgment. Except in C.M.P. No. 6057 of 1945 and the connected C.R.P. No. 1557 of 1945, the facts are the same.

(2.) We will first deal with the petitions in which the facts are identical. Here the petitioners ask for the issue of a writ of certiorari to quash proceedings before the arbitrator appointed under chap. 5, Madras Town Planning Act of 1920 and of a writ of prohibition against further proceedings being entered upon.

(3.) On 19 August 1930, under Section 12, Madras Town Planning Act of 1920, as amended by Madras Act, 2[II] of 1930, the Provincial Government directed the Corporation of Madras to prepare, publish and submit for its sanction by 1 May 1931, draft schemes in respect of lands specified in three areas in the City of Madras, namely, the Lloyds Road Area, the Cathedral Road (South) Area, and the Mylapore Eastern Section Area, the boundaries of these areas being defined by the notification. The petitions before us relate only to the Lloyds Road Area. By notifications issued from time to time the Provincial Government extended the time within which the Corporation of Madras was to comply with the notification of 19 August 1930. So far as the Lloyds Road area was concerned the last extension was to 16 March 1936. The Corporation submitted its scheme by that date.