Foundation of Fair Practices in Property Development (FAIRPRO) vs State of Tamil Nadu, The Chennai Metropolitan Development Authority and The Chennai Metropolitan Water Supply and Sewerage Board

P. Jyothimani, J.—Hoard the learned Counsel for the petitioner and the respondents.

The issue involved in this writ petition is covered by the earlier order of this Court in W.P. No. 26274 of 2007 batch dated 2.1.2008.

As submitted by Mr. P.S. Raman, learned Additional Advocate General that the Government has passed an Act Act No. 34 of 2007, namely,

The Tamil Nadu Town and Country Planning Act (Second amendment) Act, 2007 incorporating the provisions regarding the levy of infrastructure

and amenities charges by including a new section, namely, Section 63B.

In view of the latest enactment made by the Government, nothing survives in this writ petition. Accordingly, the writ petition is dismissed.

However, the petitioner is at liberty to seek appropriate remedy in respect of the new Act, which has come into force. No costs. Consequently

M.P. Nos. 2 and 3 of 2007 are also dismissed.