S NAGARAJAN Vs. DISTRICT COLLECTOR TRICHY DISTRICT

JUDGEMENT

(1.) The petitioner seeks for a Writ of Mandamus to direct the respondents to maintain the area earmarked as a park area in Maruthi Nagar lay out as approved in terms of proceedings vide LP(TT)No.47/85 dated 10.7.1985 issued by the Deputy Director of Town and Country Planning, Trichy in Bikshandarkoil Village, Mannachanallur Panchayat Union, Trichy District.

(2.) The case of the petitioner is that he is the owner of Plot No.35, Maruthi Nagar, Bikshandarkoil Village, Mannachanallur and that he noticed illegal developments taking place in the area, which has been ear-marked as a park area. According to the petitioner, the area has been ear-marked for a park and the respondents are bound by the terms and conditions stipulated in the proceedings of the Deputy Director of Town and Country Planning, Trichy dated 10.7.1985.

(3.) We have heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader.