N. SREEDHARA RAO Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) THE petitioner is before this Court seeking for a direction to the respondents to form the 2nd Main Road in question with 15 Mtrs. width as per the norms and Bye Laws of Town Planning Authority. The petitioner has also stated that the respondents should be directed by suitable orders on considering the misrepresentations and fraudulent statements. In addition, the petitioner has also sought for suitable compensation for the mental agony caused to the petitioner due to fraudulent misrepresentation.

(2.) HEARD the petitioner-in-person, learned Government advocate for the 1st respondent and Sri. Mahesh, learned counsel for the 2nd respondent.

(3.) AT an earlier instance, the petitioner had filed a suit claiming certain reliefs in the same nature as has been sought in the instant writ petition, the suit no doubt was initially dismissed. However in a Regular Appeal filed by the petitioner, the suit has been partially decreed and compensation has been ordered to be paid. The said compensation has already been paid by the 2nd respondent. Notwithstanding the same, the petitioner is before this Court making out a grievance that in any event though a road exists beyond site No. 82A, the width of the road is only 6 Ft. and therefore the road requires to be widened.