S SELVARAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Petitioner has approached this Court with a prayer for issuance of a Writ in the nature of Mandamus, directing the Respondents to follow the Circular Letter No. 5907/T2/NH/2005-2006, dated 23.05.2005 of the third Respondent in constructing the bus shelter as per Resolution No. 88, dated 31.01.2005.

(2.) The allegation of the Writ Petitioner in the Writ Petition are that the Respondents are taking steps to construct the bus shelter in violation of the circular issued by the National Highways Authority.

(3.) On notice, an affidavit has been filed by the Assistant Engineer(National Highways), Madurai Section, as under: