C BALAKRISHNAN Vs. BLOCK DEVELOPMENT OFFICER

JUDGEMENT

(1.) THE only direction sought for in this Writ Petition is to direct the respondents to construct the bridge on the eastern side, as shown in Exhibit P1 sketch.

(2.) IN our view, before approaching this court, the petitioner ought to have approached the person who is responsible to allot funds for the construction of bridges. That is not done in the instant case. Therefore, we are not inclined to grant the relief sought for in this Writ Petition. Accordingly, the Writ Petition is disposed of. However, liberty is reserved to the petitioner and others who are interested in the construction of the bridge, to approach the person, who is responsible to allot funds for construction of bridges, if they so desire.