C R DEVARAJAN Vs. ADDL DISTRICT MAGISTRATE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner.

(2.) THE petitioner has filed this writ petition with the following prayers:

(3.) ADV. Shri. Millu Dandapani, the learned counsel for respondents 2 and 3 has drawn my attention to Ext.R3(c) sketch which shows that tower Nos.226 as well as 228 has already been constructed and the towers have been erected and therefore, at this stage the changing of alignment will cause huge expenses to the respondent Corporation.