K.ANBUMANI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This is a Public Interest Litigation filed by the petitioner seeking direction to the 5th respondent to consider the representation dated 24.12.20219 made for the purpose of extending the Scheme to the petitioner's village viz., Gonur East Village.

(2.) The learned counsel appearing for the petitioner submitted that though the pipeline goes through the village of the petitioner viz., Gonur East Village, the Scheme has not been extended to. Suffice it to direct the 5th respondent to consider the abovesaid representations within a reasonable time.

(3.) The learned Special Government Pleader appearing for the State submitted that the abovesaid representations will be considered within a reasonable time.