R SENTHILKUMAR Vs. COMMISSIONER NAMAKKAL MUNICIPALITY

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, forbearing the respondent or his agent from laying a road in Old Survey No.192/1, New T.S.No.25/1, Ramapurampudur, Namakkal Town.

(2.) MR.P.Srinivas, learned counsel takes notice on behalf of the respondent. By consent of both parties, the writ petition is taken up for disposal.

(3.) IN view of the submissions made by the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent, the respondent is directed to consider the representations dated 24.1.2011 and 17.2.2011 and pass appropriate orders on its own merits and in accordance with law within a period of one week from the date of receipt of a copy of this order.