MADURAI FAROOQ AHMED Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Leave granted.

(2.) The present civil appeal arises from the judgment and order dtd. 25/7/2025 passed by the High Court of Judicature at Madras in W.P. No. 21364 of 2025 (hereinafter referred to as the "impugned judgment "), whereby the High Court disposed of the writ petition preferred by the appellant, who was the petitioner before the High Court, seeking, inter alia, directions to the respondents to expedite the construction of a Limited Use Subway in lieu of Level Crossing No. 81 at Vaniyambadi and to complete the same within a stipulated time frame.

(3.) The facts giving rise to the present appeal are as follows.