PERUMAL Vs. DISTRICT COLLECTOR DINDIGUL DISTRICT

JUDGEMENT

(1.) This writ petition has been filed praying for a writ of mandamus, to direct the respondents to consider the petitioner's representation, dated 16.08.2010 and to forbear the respondents from evicting the petitioner, summarily, till they lay the six lane road.

(2.) Mr.K.M.Vijayakumar, the learned Special Government Pleader takes notice on behalf of the respondents.

(3.) It is submitted by Mr.K.M.Vijayakumar, the learned Special Government Pleader appearing on behalf of the respondents that it is the Project Director, National Highways Department, Dindigul, who is the appropriate authority to consider the petitioner's representation.